WPPIL/165/2018
2022 Latest Caselaw 562 UK

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

05th MARCH, 2022

WRIT PETITION (PIL) No. 165 OF 2018

Between:

Nirmal Singh Chuhan.

...Petitioner and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : None present for the petitioner.

Counsel for the respondent nos. 1 : Mr. A.S. Rawat, the learned Special and 2. Counsel assisted by Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel for the State of Uttarakhand.

Counsel for the respondent no. 3. : Mr. Sandeep Kothari, the learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

In this Writ Petition, the petitioner has

challenged the terms and conditions of the tender, which

was invited by the Garhwal Mandal Vikas Nigam for

awarding contracts to do mining in the revenue land

allotted to the Garhwal Mandal Vikas Nigam.

2. However, it is brought to our notice that, in

the meantime, the tender has come to its logical

conclusion, and the tender period is over.

3. In that view of the matter, the Writ Petition

has now become infructuous. It is, hereby, dismissed as

infructuous.

4. In sequel thereto, all pending applications also

stand disposed of.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 05th March, 2022 Rahul