WPMS/672/2018
2021 Latest Caselaw 1774 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
            ON THE 28TH DAY OFMAY, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 672 of 2018
BETWEEN:
Bahadur Singh                               ...Petitioner

        (By Mr. Sudhir Kumar, Advocate)

AND:
Zila Panchayat, Nainital                    ...Respondent

        (None present for the respondent)

                         JUDGMENT

1. By means of this writ petition, petitioner has challenged an advertisement issued by Zila Panchayat, Nainital on 08.03.2018. By the said advertisement, bids were invited from eligible persons for grant of right for holding Village Market, during the financial year 2018-19.

2. Since the period for which the right was to be granted pursuant to the impugned advertisement is over long back, therefore, the relief, as claimed in the writ petition, does not survive.

3. Accordingly, writ petition is dismissed. However, dismissal of this writ petition will not preclude petitioner from challenging grant of such right in respect of land belonging to him, in future.

(MANOJ KUMAR TIWARI, J.) Aswal