Soumitra Pal, J. - (1.) The application being CAN No. 1774 of 2012 for addition of party is treated to be as on days list and is taken up for hearing along with the writ petition.
(2.) In the writ petition the petitioner has challenged the tender notice dated 7th December, 2011 (for short "second notice") issued by the Additional District Magistrate and District Land and Land Reforms Officer, Malda, the respondent no.2, on the grounds that it was issued without cancelling the first tender notice dated 16th November, 2011("first notice" for short) and the order of cancellation of the first notice was not communicated to the petitioner.
(3.) The matter was taken up on 14th December, 2011 when interim order was passed granting liberty to the petitioner to participate in the tender proceedings pursuant to the second notice and liberty was also granted to the State respondents to open the tenders but were restrained from granting tender pursuant to the bids received. On 18th January, 2012 directions were issued for filing of affidavits. Affidavits have since been filed by the respective parties and are on record.;