Dharam Chand Chaudhary, J. - (1.) On having heard this matter for sometime, we propose to dispose of the writ petition finally because as per the arguments addressed on behalf of the respondents on the basis of the report of the Committee (Annexure P-2), under challenge in this writ petition, respondent No.7-Firm was allotted the work of transportation of sugar from Chaudhary Devi Lal Cooperative Sugar Mill Ltd. Gohana (Haryana) to the godowns of respondent No.1-Corporation only during the month of February, 2018 and such arrangement was made by way of negotiation.
(2.) Now, it has been brought to our notice that fresh tenders stand floated for transportation of sugar from different Sugar Mills to the godowns of the said respondent situated throughout State on 28th March, 2018. Therefore, the petitioner is free to participate in the tendering process. So far as this writ petition is concerned, the relief as sought is not legally admissible and the same is accordingly dismissed. Pending application(s), if any, also stand disposed of.;