WPMB/148/2023
2023 Latest Caselaw 1849 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (M/B) NO. 148 OF 2023
                               17TH JULY, 2023
BETWEEN:
Aijaj Ahmed                                                     .....Petitioner.
And

Nagar Nigam Roorkee                                             ....Respondent.

Counsel for the Petitioner : Mr. Abhishek Verma, learned counsel.

Counsel for the Respondent : Mr. Lalit Miglani, learned counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

The petitioner has preferred the present writ

petition to challenge the communication dated 19.06.2023,

whereby the contract awarded to him has been cancelled on

account of alleged failure of the petitioner to perform the

contract.

2. The version of the petitioner is that the petitioner's

dues to the tune of Rs.20.00 lakhs were outstanding, and

were not paid by the respondent, which disabled the

petitioner from completing the contract in question.

3. In our view, the aforesaid disputes are purely civil

in nature, arising from contractual relationship, and we are,

therefore, not inclined to entertain the present writ petition in

relation to those disputes.

4. It is open to the petitioner to involvethe remedy

available to the petitioner, in law, to seek redressal of his

grievance.

5. The writ petition is, accordingly, dismissed with

liberty to the petitioner, as aforesaid.

6. We make it clear that we have not gone into the

merits of the case of either party.

7. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 17th July, 2023 NISHANT