JASWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsels and proceed to dispose of this writ petition.

(2.) The petitioner has preferred the present writ petition to seek the following reliefs:-

(3.) The case of the petitioner is that respondent no.2 issued the impugned tender Notice No. 6130/Jalasaya/ 2021- 22 Dehradun dtd. 18/11/2021, to which a corrigendum was issued on 2/12/2021. The said tender invited bid from the interested bidders for providing fishing rights at Baur & Haripura Reservoir in District Udham Singh Nagar. The tenure of the contract was stated to be for ten years, i.e. from 2021-22 to 2030-31. The tabulation contained in the tender, which, inter alia, described the period of tender reads as follows:- <IMG>JUDGEMENT_68_LAWS(UTN)9_2023_1.jpg</IMG>