- (1.) This writ petition has been filed by an Advocate who claims to be protesting against the high-handedness, unlawful steps and actions of the authority' concerned as regards public properties and/or public monies. The petitioner, in order to establish his locus standi pleads as follows: "1. Your petitioner states that your petitioner is a peace loving and law abiding citizen of India and resides permanently at the address given in the cause-title herein above. 2. Your petitioner states that your petitioner is a practicing Advocate in the Hon'ble High Court, Calcutta and your petitioner has joined in the Calcutta High Court Bar sometimes in 1985. 3. Your petitioner states that from his college days your petitioner likes to involve himself in various social works and till date your petitioner has taken active role at the time of natural calamity, sometimes in his individual capacity, sometimes through Ram Krishna Mission Seva Pratisthan, Bharat Seva Sangha and other social organisations. Your petitioner is a social activists apart from his legal profession as also a Sports lover having various sports activities."
(2.) The petitioner also claims that recently he has come to know that the Managing Director of North Bengal State Transport Corporation (NBSTC in short), Co-och behar has published a tender notice in respect of land measuring about 2.95 acres situated at Tinbatti More, near Siliguri, District-Jalpaiguri, proposing to exploit the land for commercial development. The petitioner also claims that NBSTC has entered into three agreements dated 4th of February, 2008 with respondent No.6 for undertaking Public Private Partnership Projects for commercial development of three plots mentioned in the agreement. Earlier, NBSTC had issued a tender notice on 9th of April, 2007 inviting applications for development of the land for commercial purposes. The agreements have been executed in favour of respondent No.6 on the basis that the offer made by it is the only workable offer. The petitioner claims that the land is sought to be transferred to respondent No.6 illegally and without following due procedure under the law. It is, therefore, absolutely illegal, arbitrary and detrimental to the interest of the public at large. Petitioner also claims that respondent No.6 was the only participant in the tender in question so far as the land of MM Bus terminus is concerned. This land is being transferred to respondent No.6 by the Chairman and Managing Director of NBSTC in order to earn unlawful gain. Therefore, the writ petition has been filed for a direction to the respondents to rescind or withdraw the agreements dated 4th of April, 2008.
(3.) Not being satisfied with the particulars given by the writ petitioner with regard to his locus standi to maintain the present public interest litigation, we are prima facie of the opinion that it would be inappropriate for this Court to investigate the matter on merits.;