BRANADDI GRAMYA UNNAYAN SAMOTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner, claiming to be an non-governmental organization dedicated to public causes, solicits the intervention of this Court in the on going process of laying the synthetic athletic tract for the ensuing 33rd National Games at Guwahati accusing it to be dissentient to public interest.

(2.) I have heard Mr. S.S. Dey, learned Counsel for the petitioner, Mr. S. Sharma, learned Counsel for the official respondents and Mr. M. Bhuyan, learned Counsel for the respondent No. 3. The parties having exchanged their pleadings, the petition was heard finally at the admission stage.

(3.) The pleaded facts deserve attention. By a global NIT issued on 27.4.2004 by the National Games Secretariat, tenders were invited from established manufacturers, amongst others, for laying Synthetic PU Surface for Athletic Track at the 33rd National Games-2005 Sports Complex at Guwahati on Turn Key basis. The quantity of work mentioned in the NIT was referred to as hereunder. "8000m2 for a 400m-8-lane running track and 4-lane practice track without D on two sides."