WPMS/2860/2021
2022 Latest Caselaw 480 UK

IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
           ON THE 2ND MARCH DAY OF, 2022
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ K. TIWARI

     Writ Petition (M/S) No. 2860 of 2021
BETWEEN:

Ronnie Enterprises                            ... Petitioner
        (By Mr. Abhijay, Advocate)

AND:

Dehradun Cantonment Board
& others                                      ... Respondents

        (By Mr. Bhatwat Mehra, Advocate for respondent no. 1)


                         JUDGMENT

1. Petitioner participated in a tender process for award of contract for Collection of Vehicle Entry Fee. His technical bid was rejected on certain grounds. Thus, feeling aggrieved, petitioner filed this writ petition challenging the decision taken by Cantonment Board, Dehradun, whereby his technical bid was rejected.

2. Mr. Bhagwat Mehra, learned counsel appearing for the Cantonment Board, Dehradun has made a statement that a decision has been taken at the Highest Level that henceforth, no Vehicle Entry Fee shall be collected from the vehicles entering Cantonment area. He, thus, submits that the contract, for which bids were invited, cannot be granted now. He further submits that in view of said decision, petitioner had applied for refund of security deposit and the amount deposited by him has been released.

3. Communication dated 07.01.2022 issued by Ministry of Defence, Government of India to the Principal Director, Defence Estates, produced in Court by learned counsel for the Cantonment Board, is taken on record.

4. In view of these subsequent developments, as informed by learned counsel for the Cantonment Board, the relief, as claimed in the writ petition, does not survive. Accordingly, the writ petition is dismissed as infructuous.

(Manoj Kumar Tiwari, J.) Aswal