PURUSHOTTAM LALL BASUDEO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das and Mr. B. D. Das, learned Sr. Counsel assisted by Ms. R. Deka and Mr. H. Nath, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Sr. Addl. Advocate General Assam assisted by Mr. B. Gogoi, learned Standing Counsel, Finance Department and Ms. M. Bhattacharjee, learned Government Advocate, Assam. Mr. S. Chamaria, learned counsel has appeared for Assam Government Marketing Corporation Ltd.

(2.) Though WP(C) Nos. 2610, 2270, 2611, 4493, 6467, 6475, 6478, 6778, 6780, 6781, 6800, 7492, 7512 and 7518 of 2017 were heard together, for the sake of convenience the cases are divided into two groups and the group comprising WP(C) Nos. 2610, 2611, 6467, 6475, 6478 and 6800 of 2017 are taken up together and disposed of by this common judgment and order.

(3.) Matter relates to claim of the petitioners for release of their respective bill amounts against supply of various quantities of polar blankets under the Chief Minister's Special Programme for the year 2015-16.