BUDDHADEV MUCHAHARY Vs. COMMISSIONER AND SECRETARY

JUDGEMENT

(1.) Heard Mr. S.B. Rehman, learned counsel for the petitioner. Also heard Mr. N. Dutta, learned Sr. counsel appearing on behalf of respondent Nos. 6. Mr. A.K. Bhuyan, learned standing counsel, BTC appears on behalf of respondent Nos. 1 to 5.

(2.) The settlement made in favour of respondent No. 6 granting the mining contract of "Champa Sand-Gravel River Mahal No. 4" for a period of 07 years is under challenge in the present writ petition.

(3.) The facts of the case, briefly stated, are that on 07-01-2015, the respondent No. 5 had issued a sale notice inviting bids, inter-alia, for granting mining contract in respect of Champa Sand-Gravel River Mahal No. 4 under Basugaon range for a period of 07 years. As per the said NIT, the last date of submission of tender was upto 03:00 p.m. on 27-01-2015. The total reserve price for the "Mahal" had been fixed as Rs. 74,95,000/- for 07 (seven) years.