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Judgment
Manoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following reliefs:
“i. issue a writ, order or direction in nature of mandamus commanding the Garhwal Mandal Vikas Nigam Ltd. to cancel the contract of installation/
establishment of computerized weigh bridges (Dharamkata); C.C.T.V.; maintenance and their conduct which has been awarded to respondent No. 3
by Garhwal Mandal Vikas Nigam Ltd. for its mining areas of District Tehri in pursuance to tender notice dated 26th September, 2017.
ii. issue a writ, order or direction in nature of mandamus commanding the Garhwal Mandal Vikas Nigam Ltd. to grant the contract of installation/
establishment of computerized weigh bridges (Dharamkata); C.C.T.V.; maintenance and their operation for its mining areas of District Tehri in
pursuance to tender notice dated 26th September, 2017.â€
Learned counsel for the petitioner submits that petitioner is aggrieved by wrongful award of contract for establishing of computerized weigh bridges
in favour of respondent no. 3. However, the fact of the matter is that the contract, which was to be awarded, was for three mining years i.e. 2017-
2018, 2018-2019 & 2019-2020. Thus, the term, for which the contract was to be awarded, is over now.
In such view of the matter, the reliefs, as claimed in the writ petition, cannot be granted at this belated stage. In other words, the reliefs, as claimed
in the writ petition, do not survive.
Accordingly, the writ petition is dismissed.