Page No.# 1/2 vs The State Of Assam And Othrs
2026 Latest Caselaw 1777 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And Othrs on 27 February, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                          Page No.# 1/2

GAHC010009562026




                                                                   2026:GAU-AS:3118

                            THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/677/2026

            DIPAK DAS
            S/O- BHUBANESWAR DAS, SARBHOG TOWN, MAIN ROAD, P.O AND P.S-
            SORBHOG, DIST- BARPETA, ASSAM, PIN-781313

            VERSUS

            THE STATE OF ASSAM AND OTHRS
            REP. BY THE COMMISSIONER AND SPECIAL SECRETARY TO THE GOVT.
            OF ASSAM, PUBLIC WORKS (ROADS) DEPARTMENT, DISPUR, GUWAHATI-
            06, ASSAM

            2:THE CHIEF ENGINEER
             PUBLIC WORKS DEPARTMENT (ROADS) CHANDMARI
             GUWAHATI-03 ASSAM

            3:THE EXECUTIVE ENGINEER
             PWRD CACHAR DISTRICT TERRITORIAL ROAD DIVISION
             SILCHAR ASSAM
             PIN-78800

Advocate for the Petitioner : MD S HOQUE,
Advocate for the Respondent : SC, PWD ROAD, MR. M DEKA


                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

27.02.2026

Heard Mr. S. Hoque, learned counsel for the petitioner and Mr. B. Gogoi, learned Additional Advocate General, Assam for all the respondents.

Page No.# 2/2

2. The case projected by the petitioner in this writ petition is that responding to a Tender Notice dated 14.11.2025 published by the respondent no. 2, he submitted his bid. Although as per the Tender Notice the date of opening of the technical bids was fixed on 26.11.2025, but till filing of the writ petition on 20.01.2026, the respondent authorities did not open the technical bids in respect of the contract-work notified by the Tender Notice dated 14.11.2025.

3. When the writ petition was moved on 11.02.2026, Mr. Gogoi, learned Additional Advocate General sought time to obtain instructions in the matter.

4. Today, Mr. Gogoi, learned Additional Advocate General has placed a Cancellation Notice bearing no. CE/DEV/ASOM MALA 3.0/53/2025-26 dated 30.12.2025, to submit that prior to filing of the writ petition, the contract-work under reference had been cancelled due to technical reason.

5. In view of withdrawal of the contract-work vide Cancellation Notice dated 30.12.2025, the subject-matter of the writ petition has become infructuous and therefore, the writ petition is closed.

6. If the petitioner is aggrieved in any manner by the Cancellation Notice dated 30.12.2025, the petitioner is at liberty to avail appropriate remedy as permissible under the law.

7. The Cancellation Notice bearing no. CE/DEV/ASOM MALA 3.0/53/2025-26 dated 30.12.2025 placed by Mr. Gogoi, learned Additional Advocate General is kept with the case record by marking it as Document 'A'.

JUDGE

Comparing Assistant