IMRAN HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AHMR Choudhury, learned counsel for the petitioner. Also heard Mr. D Nath, learned Addl. Senior Govt. Advocate, appearing for the State respondents.

(2.) The petitioners had participated in a tender process pursuant to an NIT dated 29-08-2013, for settlement of the Katakhal Sand Mining Contract Unit- In the said tender process, the petitioner having quoted an amount of Rs. 84,00,000/-, was the highest bidder. The petitioner had also deposited the required earnest money amounting to Rs. 4,20,000/- for the purpose of participating in the tender process. Prior to the said NIT, an earlier NIT dated 04-10-2013 was also floated in respect of the same sand Mahal but it could not be brought to its logical end. In the earlier NIT one Himangshu Roy had quoted an amount of Rs. 45,00,000/ . It is also stated that the value of the mahal in the earlier NIT was Rs. 40,00,000/-.

(3.) Situated thus, the said Himangshu Roy had preferred a writ petition before this Court being WP(C) No.7262/2013 which was disposed of by order dated 19-06-2014, wherein this Court by taking into consideration the rate of Rs. 45,00,000/- submitted by Himangshu Roy in and also the amount of Rs. 84,00,000/- quoted by the present petitioner in the subsequent tender had directed that the settling authority to settle the mahal for the highest bidder in accordance with law. As the said order was not duly complied, the present petitioner preferred another writ petition being WP(C) No. 4749/2014, which was disposed of by order dated 23-09-2014 by directing the respondent authorities to give settlement of Katakhal Sand Mining Contract Unit-2 on or before 07-10-2014 to the highest bidder on or before 07-10-2014.