Karnataka High Court
R.N.Gangol vs State Of Karnataka on 9 October, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 9th DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS. 66708-66711/2009 (GM-TEN)
BETWEEN:
1. R.N.GANGOL
AGE 47 YEARS, OCC:CLASS-1
CIVIL CONTRACTOR, R/O BASAVESHWAR NAGAR
HIREKERUR, TAL:HIREKERUR
DIST:HAVERI
2. K.U.MANJESHWAR
S/O K.UMAPATHI, AGE 46 YEARS
OCC:CLASS-1 CIVIL CONTRACTOR,
R/O BEHIND VENKARESHWARA TEMPLE
MEDLERI ROAD, RANEBENNUR,
DIST:HAVERI
3. MALLIKARJUN S/O CHANABASAPPA HAVERI
AGE 38 YEARS
OCC:CLASS-1 CIVIL CONTRACTOR,
R/O PARAMESHWARA COMPLEX,
P.B.ROAD HAVERI, DIST:HAVERI
4. G.B.DESAI
AGE 32 YEARS
OCC:CLASS-1 CIVIL CONTRACTOR,
R/O TAVARMELLAHALLI, TAL:SAVANUR
DIST:HAVERI
... PETITIONERS
(BY SRI. M S HARAVI, ADV.)
2
AND:
1. STATE OF KARNATAKA
REP BU SECRETARY TO
PUBLIC WORKS DEPARTMENT
VIKAS SOUDHA BANGALORE-01
2. THE CHIEF EXECUTIVE ENGINEER
KARNTAKA PUBLIC WORKS, PORTS
AND IN LAND WATER TRANSPORT DEPARTMENT
NORTH DHARWAD DIVISION, DHARWAD
3. THE EXECUTIVE ENGINEER
KARNATAKA PUBLIC WORKS, PORTS
AND IN LAND WATER TRANSPORT DEPARTMENT
HAVERI DIVISION P.B.ROAD, HAVERI
... RESPONDENTS
(BY SRI. K. VIDYAWATI, AGA FOR R1 TO R3)
---
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE E-TENDER NOTIFICATION KANIEMLOBUMOJ
AEVIHA/PB-1/GUTTIGE/2054/-12 NEHANAKASU/RASTE/
2009-10/3032 DTD. 25/11/2009, E-TENDER NOTIFICATION NO.
KANIEMLOBUMOJ AEVIHA/PB-1/GUTTIGE/2054/-12
NEHANAKASU/ RASTE/2009-10/3069 DTD. 27/11/2009, AND
E-TENDER NOTIFICATION NO.KANIEMLOBUMOJ AEVIHA/PB-
1/GUTTIGE/2054/-12 NEHANAKASU/RASTE/ 2009-10/3097
DTD. 1/12/2009 ISSUED BY THE 3RD RESPONDENT AS PER
ANNEXURE-B TO D RESPECTIVELY.
THESE WRIT PETITIONS COMING ON FOR ORDERS THIS
DAY THE COURT MADE THE FOLLOWING:
3
ORDER
Taking on record the memo filed by the learned Counsel for the petitioners, petition is dismissed as withdrawn.
SD/-
JUDGE gab/-