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Judgment
11 paragraphs · 182 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following reliefs:-
(i) Issue a writ, order or direction in the nature of certiorari quashing the decision of committee dated 15.01.2018 whereby recommendation for re-
bidding has been made.
(ii) Issue a writ order or direction in the nature of mandamus directing the respondents to consider the claim of Petitioner for award of work pursuant
to tender noticed dated 16.12.2017 considering the fact that Petitioner has qualified technical bid and is lowest bidder among the qualified bidders so
far as financial bid is concerned.
This writ petition was filed in the year 2018 challenging the decision taken by a Committee, for inviting fresh bid.
More than three years have gone by after filing of the writ petition. No interim order was passed in favour of the petitioner, therefore, the relief, as
claimed in the writ petition, cannot be granted at this belated stage.
In such view of the matter, the relief, as claimed in the writ petition, does not survive. Accordingly, writ petition is dismissed.