SUSIL MALO DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant is aggrieved by the annulment of his settlement of the Barsola Weekly Market (hereafter referred to as the market) by the impugned judgment and order passed in WP (C) 4843/2009 instituted by the respondent No. 7 herein.

(2.) WE have heard Mr. N. Upadhaya, learned Counsel for the appellant, Ms. B. Goyal, learned State Counsel, for the official respondents and Mr. R. P. Sharma, Sr. Advocate for the respondent No. 7.

(3.) THE admitted facts in brief need be narrated to introduce the background of the present lis. The Sonitpur Zila Parishad (hereafter referred to as the Zila Parishad) vide the tender notice dated 8. 8. 2008 had invited tenders for settlement amongst others of the market for the period 1. 10. 2008 to 30. 6. 2009. As stipulated in the notice, the tender papers were received on 19. 9. 2008. In all, four tenderers contended for settlement of the market offering their bids recorded as follows. <FRM>JUDGEMENT_785_GAULT4_2009Html1.htm</FRM>