(1.) Let the affidavit of service filed earlier in the Registry be formally taken on record.
(2.) Having heard the learned advocates for the parties and upon perusing the writ petition, it appears that the only issue which requires consideration in the facts and circumstances of the instant case is whether a decision in a tender process - to be taken by the concerned respondent-authority - can be held back for an indefinite period of time.
(3.) The pleadings reveal that the writ petitioner along with others participated in a tender process, which was initiated on 13th August, 2019, by the office of the Commissioner of Transport, Meghalaya, Shillong. In terms of the Notice Inviting Tender, sealed tenders were invited under a two bid system from the manufacturers/ contractors/ individuals/ firms having such capacity for entering into the Rate Running Contract on PPP Mode for 3 (three) years in line with Clause III of the Meghalaya State Policy for Weighbridges, 2018, for construction of new 100 MT capacity pit less/ shallow pit Electronic Lorry Weighbridges with digitizer and printer including civil works for the weighbridge i.e., foundation, approach ramps/Roads and cabin etc., and also for Annual Maintenance of such lorry weighbridges to be set up within the vicinity of Ratacherra, East Jaintia Hills.