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Judgment
7 paragraphs · 153 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:
"I) Issue a writ, order direction in the nature of certiorari quashing the impugned publication dated 14.8.2014 issued by respondent no.3 inviting tenders, as far as it relates to the stall allotted to the petitioner on 7.7.2000 appearing at Sl. No. 8 in the impugned notice and no action in furtherance thereto be taken, annexed as Annexure No. 11 to the writ petition."
Petitioner is challenging the tender notice issued by Chief Medical Officer, Govind Singh Mahra Government Hospital, Ranikhet, Almora, whereby tenders were invited for running a Tea Stall, during Financial Year 2014-15.
Since the period, for which tenders were invited, is over long back, therefore, the relief, as claimed in the writ petition, does not survive anymore.
Accordingly, the writ petition is dismissed as infructuous.
Interim order, if any, stands vacated.