DEV SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge thrown by the petitioner in this writ petition was to a tender process initiated in the year 2018, as petitioner's technical bid was rejected.

(2.) By means of this writ petition, petitioner has sought following reliefs:-

(3.) This writ petition was filed on 2/1/2019. More than three years have gone by. Having regard to the relief sought in the writ petition, this Court is of the considered opinion that the writ petition has now become infructuous by efflux of time, as the cause of action does not survive any longer.