SUBRATA TALUKDAR,J. - (1.) In this writ petition the short point which this Court is required to answer pertains to the selection of the private respondent no.6 as the MR dealer at Loharpur under Sitai-I Gram Panchayat of Dinhata Sub-division, District-Cooch Behar.
(2.) Sri Ram Anand Agarwala, Ld. Counsel for the writ petitioner takes this Court to the several objections raised by the writ petitioner against the selection of the private respondent no.6 to the said MR dealership and submits that both in terms of the eligibility of the land offered by the private respondent no.6 and his financial solvency it can be perceived that the private respondent no.6 is inferior to the writ petitioner for selection to the said MR dealership. Sri Agarwala specifically submits that while the godown offered by the private respondent no.6 is located within PWD land along with the godowns of the other applicants, on the other hand the godown of the writ petitioner is alone located outside PWD land.
(3.) Similarly, from the bank account particulars of the other applicants, including the private respondent no.6, Sri Agarwala submits that it shall transpire that the petitioner is the most solvent of all the candidates and therefore ought to have been selected to the said MR dealership. However, since the competent Authority was going to approve the said MR dealership in favour of the private respondent no.6, the present writ petition became necessary.;