Karnataka High Court
Krishna S/O Obalesh Arwed vs The State Of Karnataka on 16 April, 2024
Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
-1-
NC: 2024:KHC-D:6406
WP No. 102226 of 2023
C/W WP No. 102228 of 2023, WP No.
102230 of 2023, WP No. 102235 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 16TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE RAVI V.HOSMANI
WRIT PETITION NO. 102226 OF 2023 C/W
WRIT PETITION NO. 102228 OF 2023
WRIT PETITION NO. 102230 OF 2023 AND
WRIT PETITION NO. 102235 OF 2023 (GM-TEN)
IN W.P.NO.102226/2023
BETWEEN:
KRISHNA S/O. OBALESH ARWED,
AGE: 50 YEARS, OCC: CONTRACTOR,
ARWED SERVICES, SHRI RAM PLAZA,
1ST PHASE, OPP JAIN MANDIR,
LINE BAZAR, DHARWAD, DIST: DHARWAD.
- PETITIONER
(BY SRI AVINASH BANAKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
CHIEF SECRETARY, URBAN DEVELOPMENT AUTHORITY,
VIKAS SOUDHA, BENGALURU-01.
CHANDRASHEKAR 2. THE EXECUTIVE ENGINEER (HORTICULTURE),
LAXMAN
KATTIMANI
HUBLI-DHARWAD MUNICIPAL CORPORATION,
Digitally signed by
HUBBALLI, DIST: DHARWAD.
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
Date: 2024.04.16
15:33:26 +0530
3. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REPRESENTED BY COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD, HUBBALLI,
DIST: DHARWAD-580009.
4. SHARANAPPA S/O. KARABASAPPA SAVADI,
AGE: MAJOR, OCC: CONTRACTOR,
R/O. DHARWAD, TQ: DHARWAD, DIST: DHARWAD.
- RESPONDENTS
(BY SRI MADANMOHAN M. KHANNUR, AGA FOR R1;
SRI G.K. HIREGOUDAR, ADV. FOR R2 & R3;
R4-INSUFFICIENT ADDRESS)
-2-
NC: 2024:KHC-D:6406
WP No. 102226 of 2023
C/W WP No. 102228 of 2023, WP No.
102230 of 2023, WP No. 102235 of 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI QUASH THE IMPUGNED ORDER DATED
31.03.2023 BEARING NO.D.M.C/25/05/TENDER/2022-23/223
PASSED BY RESPONDENT NO.2 VIDE ANNEXURE-F, IN THE INTEREST
OF JUSTICE AND EQUITY & ETC.
IN W.P. NO.102228 OF 2023
BETWEEN:
KRISHNA S/O. OBALESH ARWED,
AGE: 50 YEARS, OCC: CONTRACTOR,
ARWED SERVICES, SHRI RAM PLAZA,
1ST PHASE, OPP JAIN MANDIR,
LINE BAZAR, DHARWAD, DIST: DHARWAD.
- PETITIONER
(BY SRI AVINASH BANAKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
CHIEF SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
VIKAS SOUDHA, BENGALURU-01.
2. THE EXECUTIVE ENGINEER (HORTICULTURE),
HUBLI-DHARWAD MUNICIPAL CORPORATION,
HUBBALLI, DIST: DHARWAD-580009.
3. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REPRESENTED BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD, HUBBALLI,
DIST: DHARWAD-580009.
4. GREEN MEK LANDSCAPE AND IRRIGATION,
R/O. HUBLI, TQ: DHARWAD, DIST: DHARWAD.
- RESPONDENTS
(BY SRI MADANMOHAN M. KHANNUR, AGA FOR R1;
SRI G.K. HIREGOUDAR, ADV. FOR R2 & R3;
R4-NOT KNOWN)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI QUASH THE IMPUGNED ORDER DATED
-3-
NC: 2024:KHC-D:6406
WP No. 102226 of 2023
C/W WP No. 102228 of 2023, WP No.
102230 of 2023, WP No. 102235 of 2023
31.03.2023 BEARING NO.D.M.C/25/05/TENDER/2022-23/223
PASSED BY RESPONDENT NO.2 VIDE ANNEXURE-F, IN THE INTEREST
OF JUSTICE AND EQUITY & ETC.
IN W.P. NO.102230 OF 2023
BETWEEN:
KRISHNA S/O. OBALESH ARWED,
AGE: 50 YEARS, OCC: CONTRACTOR,
ARWED SERVICES, SHRI RAM PLAZA,
1ST PHASE, OPP JAIN MANDIR,
LINE BAZAR, DHARWAD, DIST: DHARWAD.
- PETITIONER
(BY SRI AVINASH BANAKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
CHIEF SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
VIKAS SOUDHA, BENGALURU-01.
2. THE EXECUTIVE ENGINEER (HORTICULTURE),
HUBLI-DHARWAD MUNICIPAL CORPORATION,
HUBBALLI, DIST: DHARWAD-580009.
3. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REPRESENTED BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD, HUBBALLI,
DIST: DHARWAD-580009.
4. SHARANAPPA S/O. KARABASAPPA SAVADI,
AGE: MAJOR, OCC: CONTRACTOR, R/O. DHARWAD,
TQ: DHARWAD, DIST: DHARWAD.
- RESPONDENTS
(BY SRI MADANMOHAN M. KHANNUR, AGA FOR R1;
SRI G.K. HIREGOUDAR, ADV. FOR R2 & R3;
R4-INSUFFICIENT ADDRESS)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASH THE IMPUGNED ORDER DATED
31.03.2023 BEARING NO.D.M.C/25/05/TENDER/2022-23/223
-4-
NC: 2024:KHC-D:6406
WP No. 102226 of 2023
C/W WP No. 102228 of 2023, WP No.
102230 of 2023, WP No. 102235 of 2023
PASSED BY RESPONDENT NO.2 VIDE ANNEXURE-F, IN THE INTEREST
OF JUSTICE AND EQUITY & ETC.
IN W.P. NO.102235 OF 2023
BETWEEN:
KRISHNA S/O. OBALESH ARWED,
AGE: 50 YEARS, OCC: CONTRACTOR,
ARWED SERVICES, SHRI RAM PLAZA,
1ST PHASE, OPP JAIN MANDIR,
LINE BAZAR, DHARWAD, DIST: DHARWAD.
- PETITIONER
(BY SRI AVINASH BANAKAR, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
CHIEF SECRETARY,
URBAN DEVELOPMENT AUTHORITY,
VIKAS SOUDHA, BENGALURU-01.
2. THE EXECUTIVE ENGINEER (HORTICULTURE),
HUBLI-DHARWAD MUNICIPAL CORPORATION,
HUBBALLI, DIST: DHARWAD-580009.
3. THE HUBLI-DHARWAD MUNICIPAL CORPORATION,
REPRESENTED BY ITS COMMISSIONER,
SIR SIDDAPPA KAMBLI ROAD, HUBBALLI,
DIST: DHARWAD-580009.
4. MAHADEVAPPA ERAPPA,
AGE: MAJOR, OCC: CONTRACTOR,
R/O. HUBLI, TQ: DHARWAD, DIST: DHARWAD.
- RESPONDENTS
(BY SRI MADANMOHAN M. KHANNUR, AGA FOR R1;
SRI G.K. HIREGOUDAR, ADV. FOR R2 & R3;
R4-INSUFFICIENT ADDRESS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI QUASH THE IMPUGNED ORDER DATED
31-03-2023 BEARING NO.D.M.C/25/05/TENDER/2022-23/223
PASSED BY RESPONDENT NO.2 VIDE ANNEXURE-F, IN THE INTEREST
OF JUSTICE AND EQUITY & ETC.
-5-
NC: 2024:KHC-D:6406
WP No. 102226 of 2023
C/W WP No. 102228 of 2023, WP No.
102230 of 2023, WP No. 102235 of 2023
THESE WRIT PETITIONS, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for petitioners has filed memo dated 16.04.2024 in all the writ petitions stating that writ petitions be dismissed as withdrawn.
2. Memos are taken on record.
3. In view of memos, writ petitions are dismissed as withdrawn.
Sd/-
JUDGE BVV List No.: 1 Sl No.: 4