Minarul Islam vs State Of West Bengal And Ors

This intra court appeal is directed against the order passed in the writ petition by which the appellant sought for accepting his bid pursuant to a tender invited by notice dated 9.8.2024.

The appellant alleges that a bunch of hooligans prevented the appellant from entering the office  of  the  Gram  Panchayat  for  executing  the agreement.

On an earlier occasion this court had directed the Block Development Officer to enquire into the matter pursuant to which a report has been filed dated 10th December, 2024 wherein it is stated that the allegations  made  by  the  appellant  that  he  was restrained from entering into the office of the Gram Panchayat is baseless.

However, it is noted that the notice inviting tender was cancelled by the Committee on behalf of the Gram Panchayat and fresh notice inviting tender dated 3.10.2024 was issued.

The learned Single Bench has noted that the petitioner has not challenged the cancellation of the earlier tender.

In any event, merely because the petitioner was the lowest tenderer that would not give any indefensible right to the appellant/petitioner to state that the tender has to be executed in his favour.

Thus, we find no ground to interfere with the impugned order.

Accordingly, the appeal stands dismissed.