AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 193 wordsManoj Kumar Tiwari, J
Challenge thrown by the petitioner in this writ petition was to a tender process initiated in the year 2018, as petitioner’s technical bid was rejected.
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 order/letter/intimation dated 15.12.2018 and 18.12.2018 (annexure no. 5 to the writ petition) so far as it relates to the petitioner.
(ii) issue a writ, order or direction in the nature of mandamus directing the respondents to open the technical bid of the petitioner.
(iii) issue a writ, order or direction in the nature of mandamus directing the respondents to open the financial bid of the petitioner by treating petitioner as qualified in technical bid.
This writ petition was filed on 02.01.2019. More than three years have gone by. Having regard to the relief sought in the writ petition, this Court is of the considered opinion that the writ petition has now become infructuous by efflux of time, as the cause of action does not survive any longer.
Accordingly, the writ petition is dismissed, as infructuous.