MUKID HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Roshid, learned counsel for the petitioners. Also heard Mr. D. Mazumdar, learned Senior Counsel appearing for respondent Nos.4 and 5 and Mr. N. Upadhyay, learned State Counsel appearing for Respondent Nos.1 to 3.

(2.) While entertaining the writ petition and issuing notice of motion on 13.11.2015, this Court had stayed the operation of the Notice Inviting Tender (NIT) dated 02.11.2015 till the returnable date. The Respondent Nos.4 and 5 as applicants have filed an application for vacating the said interim order dated 13.11.2015 which is registered as I.A. No.2885/2015. Both the I.A. and the writ petition are listed today. Learned counsel for the parties submit that instead of taking the application for vacating the interim order, the writ petition may be taken up for disposal. It is to be noted that the writ petitioner had also filed an affidavit in the application for vacating the interim order.

(3.) The writ petition was filed by the petitioners, who were elected as Ward Commissioners of Goalpara Municipal Board in the election that was held in February, 2015. They had to approach this Court by filing writ petitions numbered as WP(C) No.1023/2015 and WP(C) No.1438/2015, details of which need not detain us for the purpose of this case.