ABUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. C. Buragohain, learned senior counsel for the petitioner. Also heard Ms. D. Das Barman, learned counsel appearing for the respondent Nos. 1, 2, 3, 4 and 5 and Mr. M.K. Hussain, learned counsel for the respondent No.6.

(2.) Pursuant to a notice inviting tender dated 20.04.2016, for settlement of Moirabari Bi-weekly Bazar amongst others, the petitioner had participated in the tender process by submitting a tendered bid amounting to Rs. 1,33,000/-. On the other hand, the respondent No.6 had also participated in the same tender process by submitting a bid of Rs.2,87,999/-. It is stated that the terms of the settlement is for one year from 04.07.2016 to 30.06.2017.

(3.) Under the tender conditions, the respective tenderers are also required to give a Land Valuation Certificate issued by the competent authority. The petitioner in his tendered bid had submitted all the required documents including Land Valuation Certificate, as required. Accordingly, upon the bid of the petitioner being found to be highest valid bid, the Chief Executive Officer of Morigaon Zilla Parishad, by the order dated 02.07.2016, had settled the Moirabari Bi-Weekly market with the petitioner at a bid value of Rs.1,33,000/-.