(1.) Heard Mrs. S.B. Chodhury, learned counsel for the appellant. Also heard Mr. H.K. Hazarika, learned State counsel, appearing for the respondent Nos.1, 4, 5 & 6, Mrs. R.B. Bora, learned standing counsel, BTC, appearing for the respondent Nos.2 & 3 and Mr. K. Sarma, learned counsel, appearing for the respondent No.7/writ petitioner.
(2.) Challenge in this intra-Court appeal is to an order dated 27.08.2019 passed by the learned Single Judge in WP(C) No.4670/2019, allowing the said writ petition filed by the present respondent No.7.
(3.) Simla Bazar Bi-weekly Market was settled with the present appellant pursuant to a Notice Inviting Tender (NIT) dated 28.05.2019 issued by the Block Development Officer, Jalah Development Block. The bid of the appellant was Rs. 6,66,770/- while that of the respondent No.7/writ petitioner was Rs. 7,10,000/-. The bids of both the appellant and the writ petitioner were valid. Despite the fact that the writ petitioner was the highest valid bidder, settlement was offered to the appellant and that had prompted the writ petitioner to approach this Court by filing a writ petition.