BISWANATH SOMADDER,J. - (1.) Let the report filed on behalf of the respondent no.5 in Court today be kept on record.
(2.) After considering the submissions made by the learned advocates for the parties and upon perusing the instant writ petition as well as the report, it appears that the writ petitioner no.1 is a partnership firm wherein the petitioner no.2 is one of its partners. The petitioner no.2 also happens to be the spouse of the Sabhapati of Raghunathganj - II Panchayat Samity, situated in the district of Murshidabad. Incidentally, the other partner of the partnership firm is the brother of the petitioner no.2 and as such is the brother-in-law of the Sabhapati.
(3.) The partnership firm intended to purchase tender papers in respect of a notice inviting tender floated by the Block Development Officer, Raghunathganj - II Development Block. The Block Development Officer referred the matter to the District Panchayat and Rural Development Officer, Murshidabad. The District Panchayat and Rural Development Officer replied to the Block Development Officer's queries and clarified that the husband or the husband's brother of the Sabhapati of the concerned Panchayat Samity were not eligible to take part in the tender process.;