Pratap Kumar Ray, J. - (1.) Heard the learned Advocates appearing for the parties.
(2.) Challenging the judgment and order dated 16th May, 2007 passed by the learned trial Judge in W.P. No. 7738 (W) of 2007, this appeal has been preferred by the appellant/writ petitioner.
(3.) Learned trial Judge dismissed the writ application on the findings that the writ petitioner had no locus standi to move the writ application and furthermore already after completion of 45% of the work and payment made thereof to the allottee concerned for construction of the boundary wall of the Panchayat Samity with reference to the first tender floated wherein he was the only eligible tenderer, the petitioner, moved the writ application to assail the same.;