APURBA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE subject matter of challenge in this writ petition is the settlement of Kamargaon daily and weekly hat in favour of the respondent No. 6 at his offered bid of Rs. 40,000. 00 by the Chakchaka Anchalik Panchayat in the district of Barpeta for the period from 1. 7. 2008 to 30. 6. 2009 ignoring the bid offered by the petitioner at Rs. 75,222. 00.

(2.) I have heard Mr. Sikdar, learned counsel for the petitioner and Ms. H. Phukan, learned GA, Assam. Although notice was served upon the respondent No. 6 by registered post with A/d, he has chosen not to contest this writ proceeding.

(3.) CHAKCHAKA Anchalik is constituted under Section 31 of the Assam Panchayat Act, 2004. An Anchalik Panchayat is constituted for each Development Block having jurisdiction over the entire Development Block jurisdiction excluding such portion of the Block as are included in the Town Committee and are included in the Municipality or under authority of Municipal Corporation, a Sanitary Board or Cantonment are or a notified area constituted under any law for the time being in force. Provide that a Block may comprise of such villages as are not contiguous or have no common boundaries and are separated by an area to which this Act, does not extend or in which the remaining sections of this Act have not come into force. An Anchalik Panchayat is a body corporate having perpetual succession and common seal and subject to such restrictions as are imposed by or under this or any other enactment vested with the power to sue or being sued in the name of Anchalik Panchayat. It can acquire, hold and transfer property movable or immovable whether without or within the limits of the area over which it has authority, enter into contracts or doing all things necessary, proper and expedient for the purpose for which it is constituted.