SATISH SINGH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This matter is placed before the Full Bench on the basis of difference of opinion in terms of order of Chief Justice made on 22.04.2009 on the note of Registrar Judicial to answer the following issues:-

(2.) As the legal issue alone has to be decided and having regard to the fact that the prayer sought for in the LP appeal has become infructuous due to efflux of time, which was in relation to consider the technical bit of the writ petitioner for allotment of work of construction of road from Purmandal to Panjowa via Deon (Block Purmandal) and Miran Sahib to Darsopur ( Block R. S. Pura), the tender was subsequently conferred to other persons and the work has also been completed.

(3.) Issues which are to be answered, as narrated above, has been raised before the Full Bench. Eeven though the matter was to be placed before the Full Bench in terms of order dated 22.04.2007, it is only on 04.04.2016 that the matter was listed. We have heard arguments of Mr. B.S.Manhas Advocate appearing for the petitioner and Mr. D.C.Raina, Advocate General along with Mr. Ravinder Gupta AAG and Mr. Amit Gupta, Dy.AG for the respondents.