SANTAPUR BANGABATI MATSHAJIBI SAMABAI SAMITY & ANR Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-10-122
HIGH COURT OF CALCUTTA
Decided on October 12,2018

Santapur Bangabati Matshajibi Samabai Samity And Anr Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Debangsu Basak, J. - (1.) The petitioners seek modification of an order dated February 12, 2018 passed by the District Magistrate.
(2.) Essentially, the petitioners, the second highest tenderer, seek direction upon the authorities to confirm the tender in favour of the petitioners, although it is the second highest tenderer. A considerable period has elapsed since the date of the tender. It is open to the authority concerned to consider a fresh tender.
(3.) W.P. No.20759(W) of 2018 is disposed of.;


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