HEMANTA BIJOY CHALIHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned counsel for the petitioner. Also heard Ms. R.B. Bora, learned standing counsel, Forest Department, appearing for all the respondents.

(2.) A sale notice dated 05.11.2013 was issued by the Divisional Forest Officer, Sonitpur East Division, Biswanath Chariali under the provisions of Rules 32(1) and 33(1) of the Assam Minor Mineral Concession Rules, 2013 (for short, "Rules") for grant of mining contract for collection of boulder, gravel, ordinary sand, ordinary earth, ordinary clay from Buroi Sand Gravel Mahal No.2 for a period of 7(seven) years from the date of settlement for stipulated quantity of 70,000 Cubic Mtrs of sand and 56,000 Cubic Mtrs of gravel.

(3.) The petitioner responded to the said notice and the entire controversy has arisen with regard to the bid amount/tender amount quoted by the petitioner.