AMULYA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE matter relates to settlement of a daily market. According to the petitioner, he being the highest bidder in the fray, the settlement could not have been made with the respondent No. 6, whose bid was lower than his.

(2.) NOTICE Inviting Tender (NIT) was issued by the Naharkatia Town Committee (respondent No. 4) inviting tenders from the intending bidders for collection of tolls from the markets mentioned in the notice and parking fees at the entry point of Naharkatia Town from Dibrugarh -Tinsukia to Naharkatia and Namrup road, for the period from 1.4.2007 to 31.3.2008. Tenders were receipt upto 19.3.2007 and open on the same date at 2.15 PM. In this proceeding, we are concerned with Naharkatia Daily Market.

(3.) BEING apprehensive of illegal settlement of the market with the respondent No. 6, the petitioner approached this Court by filing the writ petition being WP(C) No. 1594/2007 praying for a direction to settle the market with him. By order dated 2.4.2007, it was provided that the market shall be run by the Town Committee either by itself or through any other agency. The Chairman of the Town Committee by filing an affidavit on 11.3.2007 contended that the market should be settled with the highest bidder.