HAJIABDUL MAZID Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) The settlement of Kharikhana weekly market (hereinafter referred to as the 'market') located within the territorial jurisdiction of Dhalpukhuri Anchalik Panchayat in favour of the respondent No. 6 forms the subject matter of challenge in the instant proceeding.

(2.) I have heard Mrs. R. Borah, Advocate assisted by Md. Giash Uddin, Advocate for the petitioner, Ms. H.M. Phukan, learned Counsel for the respondent No. 4, Mr. P.S. Deka, learned State counsel for the official respondents and Mr. P.K. Deka, learned Counsel for the private respondent No. 6.

(3.) The petitioner's pleaded case is that in response to a Notice Inviting Tender (hereinafter referred to as 'NIT') floated on 17.4.2007 by the Nagaon Zila Parishad (hereinafter referred to as the 'Zila Parishad') inviting tenders amongst others, for settlemet of the market for the period 1.7.2007 to 31.7.2008 he, along with others offered their candidature. The bids submitted by him and others were as follows: ----------------------------------------- Name Bid value ----------------------------------------- (1) Md. Giash Uddin Rs. 2,11,000.00 (2) Haji Abdul Mazid Rs. 2,05,000.00 (Petitioner) (3) Siraj Uddin Mazumder (Respondent No. 6) Rs. 1,76,000.00 (4) SazidAli Rs. 68,000.00 (5) ------------------------------------------