- (1.) Heard Sri Mohd. Arif Khan, learned Senior Counsel for the petitioner and Smt. Sangeeta Chandra, learned Additional Chief Standing Counsel III for the State.
(2.) Supplementary counter affidavit filed on behalf of respondent no. 2, is taken on record.
(3.) This petition has been filed by a democratically elected local body Zila Panchayat, Balrampur through its Chairperson, Smt. Huma Rizwan assailing the order dated 23.09.2015 as well as the orders dated 08.08.2015 and 10.08.2015 whereby the tender proceedings for the purpose of execution of certain work pursuant to a resolution passed by the Zila Panchayat have been annulled by the District Magistrate/Collector, Balrampur on the ground of irregularities with a further direction to re-invite tenders as stipulated therein.;