Village Bandal vs State Of Himachal
2022 Latest Caselaw 257 HP

      IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 18th DAY OF FEBRUARY, 2022

                             BEFORE




                                                     .

           HON'BLE MR. JUSTICE VIVEK SINGH THAKUR

                CIVIL WRIT PETITION NO. 677 OF 2022





    Between:-

    JALAM SINGH SON OF SHRI
    RAMIA RAM, RESIDENT OF





    VILLAGE BANDAL, POST OFFICE
    MANJHOLI,   TEHSIL   KUPVI,
    DISTRICT SHIMLA, HIMACHAL
    PRADESH .
                   r                                 ......PETITIONER

    (MR.     VINAY     SHARMA,
    ADVOCATE       FOR     THE
    PETITIONER)


    AND

    1.STATE    OF   HIMACHAL
    PRADESH    THROUGH    ITS




    ADDITIONAL      PRINCIPAL
    SECRETARY (PWD) TO THE





    GOVERNMENT OF HIMACHAL
    PRADESH.

    2.ENGINEER IN CHIEF HP PWD





    GOVT. OF HIMACHAL PRADESH
    SHIMLA, HP.

    3.CHIEF ENGINEER (SZ), HPPWD
    SHIMLA, DISTRICT SHIMLA, HP.

    4. SUPERINTENDING ENGINEER
    12TH CIRCLE HPPWD NAHAN,
    DISTRICT SIRMOUR, HIMACHAL
    PRADESH.

    5. EXECUTIVE ENGINEER, HP




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    PWD    DIVISION   SANGRAH,
    DISTRICT SIRMOUR, HIMACHAL
    PRADESH.
                                                                ......RESPONDENTS




                                                                    .

    (BY MR.   YUDHVIR SINGH
    THAKUR, DEPUTY ADVOCATE
    GENERAL)





    WHETHER APPROVED FOR REPORTING?
    This petition coming on for orders this day, the Court passed the following:

                                       ORDER

In sequel to order passed on 17.2.2022, learned

Deputy Advocate r General has placed on record

communication received from Superintending Engineer 12th

Circle Nahan HPPWD, District Sirmaur, H.P, whereby it has

been informed that project in reference was being delayed and

therefore work was retendered vide notice dated 27.1.2022

bonafidely and for which bids were scheduled to be opened on

18.2.2022 as information regarding passing of judgment

dated 7.1.2022 in CWP No. 25/2022 was not in the

knowledge of the respondents and further that after receiving

copy of judgment dated 7.1.2022, respondents have stayed

further process for retender and now the respondents will

consider the award of work strictly in terms of NIT and as

directed by the Court vide judgment dated 7.1.2022 passed in

CWP No. 25/2022.

2. The communication is taken on record.

3. In view of above, nothing survives to be

.

adjudicated and accordingly the present petition is dismissed

as infructuous. All pending applications stand disposed of

accordingly.

                                           ( Vivek Singh Thakur )
    18th   February, 2022                     Vacation Judge
           (Priti)


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