WPMS/1668/2021
2021 Latest Caselaw 4757 UK

     IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
          ON THE 25th DAY OF NOVEMBER, 2021
                                  BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           Writ Petition (M/S) No. 1668 of 2021
BETWEEN:
Guru Chetna Swayam Sahayata
Samooh Libberhedi, Haridwar                                      ...Petitioner
          (By Mr. Rahul Consul, Advocate for the petitioner)

AND:
State of Uttarakhand and others                                ...Respondents
          (By Mr. Pradeep Hairiya, Standing Counsel for the State)

                               JUDGMENT

Petitioner is a self-help group of women in District Haridwar. In this writ petition, petitioner has challenged the e-tender notice dated 08.04.2021 issued by respondent no.2 on the ground that conditions mentioned in the Tender Notice are contrary to directions issued by Hon'ble Supreme Court in Writ Petition No. 196 of 2001.

2. In para no.52 of the counter-affidavit, it has been stated that the impugned Tender Notice has been cancelled.

3. In view of the statement made in the counter-affidavit, the relief sought in the writ petition does not survive.

4. Accordingly, the writ petition is dismissed as infructuous.

(MANOJ KUMAR TIWARI, J.) Shubham