Karnataka High Court
Integrated Welfare Foundation (R) vs The State Of Karnataka on 1 April, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2025:KHC:13537
WP No. 10000 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 10000 OF 2020 (GM-TEN)
BETWEEN:
INTEGRATED WELFARE FOUNDATION (R)
HEAD OFFICE AT THALADUMMANAHALLI VILLAGE,
SHIDLAGHATTA TALUK,
OFFICE AT VAPASANDRA,
CHICKBALLAPUR,
CHIKKABALLAPUR DISTRICT-562 101.
BY ITS PRESIDENT
SMT. SOUMYA T. J.
W/O. MUNIRAJU B.
AGED ABOUT 37 YEARS
...PETITIONER
(BY SRI. JAI PRAKASH REDDY M., ADVOCATE)
AND:
Digitally signed
by SHWETHA 1. THE STATE OF KARNATAKA
RAGHAVENDRA
BY ITS SECRETARY,
Location: HIGH
COURT OF DEPARTMENT OF MUNICIPAL ADMINISTRATION
KARNATAKA M. S. BUILDING BANGALORE - 560 001.
2. THE DIRECTOR OF MUNICIPAL ADMINISTRATION
3RD FLOOR, SHANTHINAGAR TTMC 'B' BLOCK,
K. H. ROAD, SHANTHINAGAR,
BENGALURU-560 027.
3. THE CITY MUNICIPAL COUNCIL
CHICKBALLAPUR, CHICKBALLAPUR TALUK AND
DISTRICT BY ITS COMMISSIONER-562 101.
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NC: 2025:KHC:13537
WP No. 10000 of 2020
4. SRI LOKESH J.,
M/S SRI VENKATESHWARA TECHNICAL AND
RURAL EDUCATION TRUST,
KALLUDI VILLAGE, GOURIBIDANUR TALUK,
CHICKBALLAPUR DISTRICT-561 208.
...RESPONDENTS
(BY SRI. MAHANTESH SHETTAR , AGA FOR R1;
SRI. D. NAGARAJ, ADVOCATE FOR R3;
R4- SERVED)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DTD.2.7.2020 ISSUED BY THE R-3 VIDE ANNEXURE-F AND
DIRECT THE R-3 TO ISSUE WORK ORDER IN FAVOUR OF THE
PETITONER AS PER THE BID SUBMITTED BY THE PETITIONER
ON 20.6.2020 VIDE ANNEXURE-E FOR ANNUAL MAINTENANCE
OF URBAN NIGHT DWELLERS CENTRE AT WAR NO.12 BAPUJI
NAGARA UNDER DAY-NULM SCHEME IN CMC CHIKKABALLAPUR
LIMIT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. Learned counsel for the petitioner is before this Court seeking for the following reliefs:
"i. Issue a writ in the nature of certiorari or any other appropriate writ, order or direction quashing the order dated 02/07/2020 in No. Na. Sa. Chi./ Tha. Sha/C. R-21/2020-21 issued by respondent No.3 vide Annexure-F, -3- NC: 2025:KHC:13537 WP No. 10000 of 2020 ii. Issue a writ of mandamus or any other appropriate writ or direction, directing the respondent No.3 to issue work order in favour of the petitioner as per the bid submitted by the petitioner on 20-06-2020 vide Annexure-E for Annual Maintenance of Urban Night Dwellers centre at ward No.12 Bapuji Nagara under DAY-NULM scheme in CMC Chickaballapur limits, iii. Pass such other orders as may be appropriate in the facts and circumstances of the case, in the ends of justice and equity."
2. Learned counsel for the petitioner submits that during pendency of the above petition, the petition has been rendered infructuous on account of period of tender having completed. Placing his submission on record, the petition is dismissed as infructuous.
SD/-
(SURAJ GOVINDARAJ) JUDGE DS CT: TSM List No.: 1 Sl No.: 14