GALAXY ADVERTISERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has been awarded a contract for advertising rights by the Municipal Corporation, Rishikesh, in the year 2021. In this writ petition, the petitioner has challenged the subsequent e-tender notice issued by the Municipal Corporation, Rishikesh. From the pleadings made in the writ petition, it is revealed that petitioner was not issued NOC by the Municipal Corporation, Rishikesh on account of some default allegedly committed by the pet it ioner.

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

(3.) Merely because petitioner has not been issued NOC for participating in the fresh tender process cannot be a valid ground for challenging the validity of e-tender notice issued by the Municipal Corporation, Rishikesh.