SATISH KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) An interim relief application has been filed on behalf of the petitioner for staying the effect and operation of the letter dated 02.11.2017, issued by the respondents, and for directing the parties to maintain status quo.

(3.) Petitioner participated in 4 bids of mining. In 3 bids, he was successful in technical bids, and was therefore, permitted to participate in financial bid. In fourth, he was not permitted to participate in the financial bid. The allotment has been made in favour of respondent no. 4, vide letter dated 02.11.2017. Petitioner has challenged the same.