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Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 6 Ors on 27 February, 2026
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/4
GAHC010270392025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/126/2026
GREEN VISION AND ANR
A PROPRIETORSHIP FIRM, REPRESENTED BY ITS PROPRIETOR, NAZMUL
KHAN, AGED ABOUT 48 YEARS, HAVING ITS REGISTERED OFFICE AT
SANTIPUR, GUWAHATI- 781009, P.O. BHARALUMUKH, P.S.
BHARALUMUKH, DIST. KAMRUP METRO, ASSAM.
2: NAZMUL KHAN
S/O- LATE NAZRUL ISLAM
R/O- HOUSE NO. 45
D.C. TALUKDAR LANE
SANTIPUR
GUWAHATI-781009
DIST. KAMRUP (M) AT GUWAHATI
VERSUS
THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
ASSAM, AGRICULTURE DEPTT., DISPUR, GUWAHATI- 781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-781006.
3:THE DIRECTOR OF AGRICULTURE
ASSAM
OFFICE OF THE DIRECTORATE OF AGRICULTURE
KHANAPARA
GUWAHATI-781022.
4:THE ASSAM SEEDS CORPORATION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR
Page No.# 2/4
KHANAPARA
GUWAHATI-781022.
5:THE MARKETING MANAGER
ASSAM SEEDS CORPORATION
KHANAPARA
GUWAHATI-781022.
6:THE DISTRICT AGRICULTURE OFFICER
DISTRICT AGRICULTURAL OFFICE
GOALPARA
PIN- 783101.
7:THE DISTRICT AGRICULTURE OFFICER
DISTRICT AGRICULTURAL OFFICE
KOKRAJHAR
PIN- 783370
Advocate for the Petitioner : MR. N N B CHOUDHURY, MS. K DEY
Advocate for the Respondent : SC. AGRICULTURE, SC. ASSAM SEED CORPN.,SC, FINANCE
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 27.02.2026
Heard Mr. N.N.B. Choudhury, learned counsel for the petitioners; Ms. G.
Bora, learned Standing Counsel, Agriculture Department for the respondent nos.
1, 3, 6 & 7; Mr. M. Bhuyan, learned counsel on behalf of Mr. B. Gogoi, learned
Standing Counsel, Finance Department for the respondent no. 2; and Mr. M.M.
Jaman, learned counsel appearing on behalf of Mr. S. Chamaria, learned
Standing Counsel, Assam Seeds Corporation Ltd. for the respondent nos. 4 & 5.
2. The case of the petitioners, in brief, is that pursuant to a tender process
initiated by an e-Tender Notice dated 05.02.2019, the petitioners having
emerged successful, was issued a Supply Order on 23.11.2020 for supply of
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'Hybrid Vegetable Seeds' as per specification mentioned in Annexure-1 and
Annexure-2 thereof. As per Annexure-2, the total amount for supply was
mentioned as Rs. 10,30,709.66/-. According to the petitioner, he had duly
supplied the Hybrid Vegetable Seeds in terms of the Supply Order dated
23.11.2020 and thereafter, submitted bill for the said amount. It is the further
case of the petitioner that the petitioner had only been disbursed a part-
payment of Rs. 4,80,311/- on 09.05.2022 and an amount of Rs. 5,50,398/- is
still pending for disbursal. Seeking a direction to the respondent authorities to
disburse the balance amount of Rs. 5,50,398/- immediately, the petitioner has
approached this Court by the instant writ petition.
3. The learned counsel for the respondents have submitted that they have to
obtain instructions in the matter, while raising the issue of maintainability of the
writ petition.
4. Issue notice, returnable on 30.03.2026.
5. As Ms. Bora, learned Standing Counsel, Agriculture Department has
appeared and accepted notice on behalf of respondent nos. 1, 3, 6 & 7; Mr.
Bhuyan, learned counsel has appeared and accepted notice on behalf of
respondent no. 2; and Mr. Jaman, learned counsel has appeared and accepted
notice on behalf of respondent nos. 4 & 5, issuance of formal notices to the said
respondents are dispensed with. However, extra copies of the writ petition along
with annexures are to be furnished to Ms. Bora, Mr. Bhuyan and Mr. Jaman
within 2 [two] working days from today.
6. The respondents shall file their counter affidavits on or before the
returnable date.
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7. The question of maintainability of the writ petition is kept open for
consideration at an appropriate stage.
JUDGE
Comparing Assistant
