Sree Rayala Seema Hi-Strength vs State Of Karnataka on 28 March, 2019

[Cites 1, Cited by 2]

Karnataka High Court

Sree Rayala Seema Hi-Strength vs State Of Karnataka on 28 March, 2019

Bench: Alok Aradhe

                              1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 28th DAY OF MARCH 2019

                        BEFORE
        THE HON'BLE MR. JUSTICE ALOK ARADHE

       WRIT PETITION NO.13166 OF 2016 (GM-TEN)

BETWEEN:

SREE RAYALA SEEMA HI-STRENGTH
HYPO LIMITED REPRESENTED
BY ITS CHAIRMAN & MANAGING DIRECTOR
SRI T G BHARATH # 216, K J COMPLEX
BHAGYANAGAR KURNOOL - 518 004
ANDHRA PRADESH (INDIA).
                                        ... PETITIONER
(By MR.SHIVARAMU H C, ADV.)

AND:

1. STATE OF KARNATAKA
   REPRESENTED BY ITS PRINCIPAL
   SECRETARY TO GOVERNMENT
   DEPARTMENT OF SERICULTURE
   M.S.BUILDINGS
   DR. B.R.AMBEDKAR VEEDHI
   BENGALURU - 560 001.

2. THE COMMISSIONER FOR
   SERICULTURE DEVELOPMENT
   & DIRECTOR OF SERICULTURE
   GOVERNMENT OF KARNATAKA
   M.S.BUILDINGS
   DR.B.R.AMBEDKAR VEEDHI
   BENGALURU - 560 001.

3. SERI GRO PRODUCTS
   20 K M BENGALURU-MYSURU ROAD
   KUMBALGODU POST
   BENGALURU - 560074
   REPRESENTED BY ITS
   MANAGER SITHA CHOPRA
                               2




4. M/S. SERI GRO PRODUCTS
   H.O 20TH K.M.,
   MYSURU ROAD,
   KUMBALAGUDU POST,
   BENGALURU-74, INDIA.
   (AMENDED V/O DATED 15.9.2017)
                                           ... RESPONDENTS
(By MR. VIJAYKUMAR A PATIL, AGA FOR R1 &R2
  SMT. SMITHA, ADV. MR. JURIS NEXUS, ADV. FOR R3)
                            ---

      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT OF
MANDAMUS TO R-2 TO CONSIDER THE REPORT DATED
16.02.2016 SUBMITTED BY THE PETITIONER AT ANNEX-D A/W
ALL THE ENCLOSURES DATED 08.01.2016, 12.01.2016 AND
12.01.2016 ISSUED BY THE DIRECTOR OF CENTRAL SILK BOARD,
GOVERNMENT OF INDIA AND DIRECTOR OF CENTRAL
SERICULTURE RESEARCH OF TRAINING INSTITUTE; AND ETC.

     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                           ORDER

Sri.Shivaramu H.C., learned counsel for the petitioner.

Sri.Vijay Kumar A.Patil, learned Additional Government Advocate for the respondent Nos.1 and 2.

Smt.Smita Jurie Nexus, learned counsel for the respondent No.3.

2. When the matter was taken up today, learned Additional Government Advocate submits that the 3 petition has rendered infructuous by efflux of time as the period for which the tender in question was issued, has already expired. The aforesaid submission is taken on record.

Accordingly, the petition is dismissed as infructuous.

Sd/-

JUDGE RV

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