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Judgment
5 paragraphs · 212 wordsHeard Mr. M. K. Hussain, learned counsel for the petitioner and Mr. A. Roy, learned Standing counsel, P&RD Department for the respondent Nos. 1,2 4, 5 and 7.
Pursuant to the NIT dated 21.06.2021, issued by the Executive Officer, Dalgaon Sialmari Anchalik Panchayat, Kharupetia pertaining to Alikash Daily Vegetable market (excluding Wednesday) for the year 2021-22, the petitioner submitted his bid amounting Rs. 71,77,777/-. Though, petitioner found to be the highest bidder for the said Alikash Daily Vegetable market, but the respondents in the Dalgaon Sialmari Anchalik Panchayat, Kharupetia has not yet settle the same with the petitioner. Being aggrieved, the petitioner has preferred this writ petition.
List on 21.12.2021 enabling the respondents in the P&RD Department to place the relevant instruction in the matter.
Petitioner shall serve requisite extra copies of this writ petition including the annexures appended thereto to Mr. A. Roy, learned Standing counsel, P&RD Department on or before 06.12.2021.
Pendency of this writ petition shall not be a bar for the respondents in the P&RD Department to settle the said Alikash Daily Vegetable market with the petitioner pursuant to the NIT dated 21.06.2021, as per his entitlement, following the due procedure and in accordance with law, if there is no other impediment in settling the same to him.