HARSH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) On 28/12/2023, the respondent no. 2 published an e-tender notice for the construction of CC Road from Gram Sabha Jakh to Bhagetiya till Swargashram in Block Salt, District Almora. The tender of the petitioner was not accepted. The tender of the respondent no.5 was accepted and work was started. After some time, the petitioner came to know that the Road. The petitioner had submitted several complaints, but no action was taken. Therefore, the present writ petition has been filed under Article 226 of the Constitution of India with the following prayers : -

(2.) Heard Mr. M.S. Pal, learned Senior Advocate assisted by Ms. Medha Pande, learned counsel for the petitioner and Mr. Suyash Pant, learned Standing Counsel for the respondent nos. 1 to 4.

(3.) Mr. Suyash Pant, Advocate, submitted on instructions that three member committee has been constituted on 17/1/2025 to inquire the present matter.