SRI AJIT KUMAR BARMUDOI Vs. THE STATE OF ASSAM & OTHERS

JUDGEMENT

(1.) This petition under Art. 226 of the Constitution of India is projected against the judgment and order passed by the revisional authority passed on 22 1.82.

(2.) A brief narration of the facts leading to the present petition is that the Mahkuma Parishad of Tezpur invited tenders for about 59 huts weekly market for settlement for 1981-82. Of these huts Dekorai Weekly Bazar was on; of them in which in pursuance to the notice calling for tenders 6 persons submitted tenders giving bid as follows: <FRM>JUDGEMENT_9_LAWS(GAU)5_1982_1.html</FRM>

(3.) On opening the tenders and making the comparative statement of the tenders, the Executive Committee of the Mahkuma Parishad settled the aforesaid hut with the present petitioner at Rs. 64.444.44 although his own bid was Rs. 61,446.00 as mentioned above.