MINKU HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Dutta, learned senior counsel assisted by Mr. P. Sundi, learned counsel appearing on behalf of the writ petitioner. Also heard Mr. Y. Doloi, learned Additional Advocate General, Assam, appearing on behalf of respondent Nos.1 to 6. Mr. B. Chakraorty, learned counsel appears on behalf of respondent No.7.

(2.) By filing this writ petition the order dated 31.03.2017 issued by the Jorhat Municipal Board ( respondent no 5) granting settlement of the "Truck Stand" in favour of respondent No.7 has been put to challenge.

(3.) The facts of the case leading to the filing of the present writ petition, briefly stated, is that on 13.02.2017 the Jorhat Municipal Board i.e. the respondent No.5 had issued a tender notice inviting bids for settlement of various markets/stands/parking areas under it for a period of 12 months with effect from 01.04.2017 to 31.03.2018. As per the tender notice dated 13.02.2017 the last date for submission of bids was fixed on 21.03.2017 and the quotations were to be opened at 11.00 a.m. on 22.03.2017. The tender notice dated 13.03.2017 had further stipulated that the bidders will have to submit bids in two parts and the technical bid and the price bid should be written on it as "Envelope No.1" and "Envelope No.2" respectively. The Envelope No.1 would be opened first and if the technical bid is found to be correct then only the name of the bidder would be entered in the Comparative Statement (CS) whereafter, the Envelope No.2 i.e. the price bid would be opened.