LAWS(HPH)-2019-7-65

MYSTIC BOAT CRUISE Vs. STATE OF H.P.

Decided On July 09, 2019
Mystic Boat Cruise Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Challenging a Notice Inviting Tenders dated 15.2.2019, and a corrigendum dated 11.3.2019, the petitioner, who is into the business of carrying on Water Sports Activities, has come up with the above writ petition.

(2.) Heard Mr. Rajiv Jiwan, learned Senior Advocate, for the petitioner and Mr. Ashok Sharma, learned Advocate General for the respondents.

(3.) By a communication dated 26.11.2018, the Government of Himachal Pradesh accorded approval to the District Tourism Development Officer, Chamba, for leasing out the Water Sports Centre at Taleru in Chamba District by inviting fresh tenders for a period of three years "on existing terms and conditions".