RAJIB BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri B. Bora, learned counsel for the petitioner as well as Shri M. Nath, learned Senior Standing Counsel for P&RD.

(2.) In view of the consensus arrived at in the Bar, this writ petition is taken up for disposal at the Admission stage. This Court has also taken note of the order dated 28.01.2019 whereby the private respondents have been deemed to be served.

(3.) The case projected by the petitioner is that pursuant to a Notice Inviting Tender dated 10.06.2018 issued by the Executive Officer, Ghilamara Anchalik Panchayat, Ghilamara the petitioner had submitted bid for settlement of the Subansiri Weekly Market, amongst others. The bid of the petitioner was found to be valid highest bid and vide an order dated 30.06.2018, the petitioner was settled with the same market w.e.f. 01.07.2018. Thereafter the petitioner had started functioning and started collecting taxes.