Anurag Kumar Singh vs State Of Bihar

The petitioner has prayed for the following relief/s :-

 I. For issuance of writ in the nature of mandamus directing the respondent authorities to provided renewal of agreement as per terms and conditions

of advertisement by which contract entered with respondent authorities and to considered the application dated 30.07.2021 filed by the petitioner

before the respondent authorities for not vacating the premises provided in Sadar Hospital, Purnea for running Advance Dental Clinic on PPP mode,

as the respondent authorities out of sudden directed the petitioner to vacate the premises without considering that the petitioner had made huge

investment for starting the centre and in lieu of that the petitioner had legitimate expectation to run the centre for a reasonable time and without

considering the objection raised by the petitioner direction was made for vacating the premises by respondent authorities.

II. For quashing the letter bearing letter no. 820 dated 23.07.2021 issued by Civil Surgeon cum- Member Secretary, District Health Society, Purnea

whereby and where under Civil Surgeon directing the petitioner to vacate the premises forthwith without assigning any reason.

III. For quashing of memo bearing Memo no. 953 dated 23.07.2021 issued by Superintendent, Sadar Hospital, Purnea whereby and where under it has

been directed to the petitioner to vacate the premises of Sadar Hospital within a period of 24 hours without assigning any reason and without

considering that petitioner had made investment in PPP mode.

IV. For any other relief or reliefs which may the petitioner is entitled in the eye of law.

Learned counsel for the petitioner states that the present petition has become infructuous, inasmuch as, the petitioner has since expired.

Statement accepted and taken on record.

Present petition stands disposed of in the aforesaid  terms.

Interlocutory application, if any, also stands dismissed.