Rajkumar vs Union Of India & Others

Manoj Kumar Tiwari, J

There is no representation for the petitioner as well as for Union of India/respondent nos.1 and 2. Heard Mr. T.S. Phartiyal, Addl. C.S.C. appearing

for the State of Uttarakhand/respondent no.3 through video conferencing.

Petitioner was granted parking rights by Senior Divisional Commercial Manager, Northern Railway, Moradabad, as his bid was found to be the

highest. An allotment letter was issued to him on 4.04.2018, whereby he was asked to furnish 2% of the tender amount towards registration fee.

Feeling aggrieved by the condition of deposit of 2% of the tender amount, petitioner filed this writ petition in the month of July, 2018. No interim order

was passed in favour of the petitioner.

A perusal of the allotment letter dated 4.4.2018 reveals that parking rights were granted to the petitioner for a period of 3 years. The period of 3

years, for which contract was awarded to the petitioner, is over now. In such view of the matter, the relief as claimed in the writ petition cannot be

granted at such a late stage.

Accordingly, writ petition is dismissed. No order as to costs.