Karnataka High Court
Klb Infinty Private Limited vs The State Of Karnataka on 11 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 204109 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 204109 OF 2025 (GM-TEN)
BETWEEN:
KLB INFINTY PRIVATE LIMITED
REP BY ITS DIRECTOR
SURESH S/O BABURAO
AGED: 49 YEARS,
R/O SURVEY NO 251/2 NR MANSION BUILDING,
AB VAJPAYEE ROAD BEHIND WHITEFIELD
RAILWAY STATION VSR LAYOUT KADUGODI
BENGALURU-560067.
...PETITIONER
(BY SRI JAIRAJ K. BUKKA, ADVOCATE FOR
SMT. LAKSHMI G.E AND
SRI MOHD. VIKHARUDDIN, ADVOCATES)
Digitally signed
by SWETA
KULKARNI
Location: HIGH
AND:
COURT OF
KARNATAKA
1. THE STATE OF KARNATAKA,
BY ITS PRL. SECRETARY RURAL AND
PANCHAYAT RAJ DEVELOPMENT
MS BUILDING BENGALURU-560001.
2. THE PROJECT DIRECTOR
KARNATAKA STATE LIVELIHOOD MISSION
# 4,2 MYSUGAR BUILDING JC ROAD
BENGALURU-560002.
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3. THE CHIEF EXECUTIVE OFFICER
ZILLA PANCHAYAT, BIDAR-585401.
4. THE ASSISTANT SECRETARY (DEVELOPMENT)
ZILLA PANCHAYAT BIDAR-585401,
TENDER ENQUIRY COMMITTEE MEMBER
BIDAR-585401.
5. THE EXECUTIVE ENGINEER,
RURAL DRINKING WATER AND SANITATION
DIVISION BIDAR TENDER ENQUIRY
COMMITTEE MEMBER
BIDAR-585401.
6. THE CHIEF ACCOUNTANT
ZILLA PANCHAYAT BIDAR-585401,
TENDER ENQUIRY COMMITTEE MEMBER
BIDAR-585401.
7. THE PROJECT DIRECTOR
DRDO ZILLA PANCHAYAT BIDAR-585401,
TENDER INVITING OFFICER
BIDAR-585401.
8. MANISH HR CONSULTANTS PVT LTD,
REP BY ITS DIRECTOR
BASWARAJ HALAKAI
AGE: MAJOR,
R/O PLOT NO 71 SY NO 86
1st FLOOR MANIK PRABHU COLONY
UDNOOR ROAD KALABURAGI-585102.
...RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, AGA FOR R1 AND R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
ISSUE A WRIT IN NATURE OF CERTIORARI QUASHING THE
IMPUGNED COMMITTEE REPORT OF THE RESPONDENTS VIDE
SL NO JIPAMBI/DRDA/NRLM/CR-35/2024-25 DATED 12-12-
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2024 AS PER ANNEXURE-E; B) ISSUE A WRIT IN NATURE OF
CERTIORARI OF QUASHING THE IMPUGNED COMMITTEE
REPORT OF THE 3RD RESPONDENTS VIDE SL NO
JIPAMBI/DRDA/NRLM/CR-35/2024-25 DATED 19-12-2024 AS
PER ANNEXURE-F; C) ISSUE A WRIT IN NATURE OF
CERTIORARI OF QUASHING THE IMPUGNED COMMITTEE
REPORT OF THE 3RD RESPONDENTS VIDE SL NO
ZP/DRDA/NRLM/CR-35/2024-25 DATED 03-01-2025 AS PER
ANNEXURE-G; D) ISSUE A WRIT IN NATURE OF MANDAMUS
DIRECTING THE RESPONDENT NO 3 TO CONSIDER THE
PETITIONER REPRESENTATION DATED 30-10-2025 VIDE
ANNEXURE-H; E) ISSUE A WRIT IN NATURE OF MANDAMUS
DIRECTING THE 3RD RESPONDENT AND ITS COMMITTEE TO
GRANT THE TENDER OF ENGAGING OF HUMAN RESOURCE
AGENCY UNDER NATIONAL LIVELIHOOD MISSION AT BIDAR
UNIT; F) ISSUE ANY OTHER ORDER OR A DIRECTION BY THIS
COURT DEEMS FIT IN THE CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
Petitioner is before this Court in this Writ Petition filed under Articles 226 and 227 of the Constitution of India, seeking for the following reliefs:
"a) Issue a writ in nature of certiorari quashing the impugned committee report of the respondents vide SL NO JIPAMBI/DRDA/NRLM/CR-35/2024-25 dated 12-12-2024 as per Annexure-E;-4-
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b) Issue a writ in nature of certiorari of quashing the impugned committee report of the 3rd respondents vide Sl No JIPAMBI/DRDA/NRLM/CR-35/2024-25 dated 19-12-2024 as per Annexure-F;
c) Issue a writ in nature of certiorari of quashing the impugned committee report of the 3rd respondents vide Sl No Zp/Drda/Nrlm/Cr-35/2024-25 dated 03- 01-2025 as per Annexure-G;
d) Issue a writ in nature of mandamus directing the respondent no 3 to consider the petitioner representation dated 30-10-2025 vide Annexure-H;
e) Issue a writ in nature of mandamus directing the 3rd respondent and its committee to grant the tender of engaging of human resource agency under national livelihood mission at Bidar unit;
f) Issue any other order or a direction by this court deems fit in the circumstances of the case."
2. Learned Additional Government Advocate appearing for respondent No.1 has raised a preliminary objection with regard to the maintainability of this Writ Petition on the ground that the petitioner has alternate efficacious remedy of filing an appeal as provided under Section 16 of the Karnataka Transparency in Public Procurements Act, 1999.
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3. Learned counsel for the petitioner submits that this Writ Petition may be dismissed as not pressed with liberty to the petitioner to avail the alternate remedy as aforesaid.
4. The said submission is placed on record.
5. Writ Petition is dismissed as not pressed with liberty as prayed for. All contentions urged in this Writ Petition are left open.
Certified copy of the documents, if any, shall be returned to the petitioner after retaining the photostat copy of the same.
Sd/-
(S.VISHWAJITH SHETTY) JUDGE SWK List No.: 1 Sl No.: 14 Ct:pk