NILU SINGHA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) IN Writ petition (C) No. 118 of 2006, the petitioners have challenged the Advertisement and Notice Inviting Tender (called 'nit' in short hereinafter) for settlement of Foreign Liquor and Counrty Liquor shops by auction method under Notification F. 1 (25)-Ex/s/2006/39 dated 21. 01. 2006 (Annexure-2 to the writ petition) and for renewal of their licenses under South Tripura District for the financial year 2006-2007, however the petitioners have not challenged any corrigendum.

(2.) IN W. P. (C) No. 117 of 2006 three (3) petitioner (Sri Bishnu Chandra Pal, Petitioner No. 1, who participated in the settlement process but was not successful, Petitioner No. 2, Sri Swapan Deb did not participate, Petitioner No. 3, Sri Tapan Deb said to have participated but was not declared successful) have challenged the advertisement and Notification No. 3688-89/f. IV-1 (52) CEW/96 (P-1) dated 18. 01. 2006, whereby, retail vend foreign liquor and country liquor shops proposed to be settled through auction method (emphasis supplied) in district West Tripura with further prayers for issuing directions to the respondents to renew the licenses of their shops.

(3.) IN W. P. (C) No. 115 of 2006, the petitioners have prayed for renewal of their licenses and setting aside or quashing the 'nit' of retail vend of Foreign liquor and Country liquor shops proposed to be settled by advertisement and Notification No. 3688-89/f. IV-1 (52)CEW/96 (P-1) dated 18. 01. 2006 (Annexure-2) through auction method (emphasis supplied) for the year 2006-2007 in West Tripura, Agartala. Both the petitioners had participated in the auction process and were not declared successful, however, corrigendum if any is said to be not under challenge.