Karnataka High Court
M/S Shri Shirdi Sai Provision Stores vs The State Of Karnataka on 18 February, 2026
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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WP No. 33966 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 33966 OF 2025 (GM-TEN)
BETWEEN:
M/S. SHRI SHIRDI SAI PROVISION STORES
REPRESENTED BY ITS PROPRIETOR,
SHRI S SANTHOSH,
HAVING ITS PRINCIPAL OFFICE AT
NO.1056, NEAR MUNICIPAL COLLEGE,
M G ROAD, CHIKKABALLAPURA - 562 101
AND ALSO, OFFICE AT
NARAYANASWAMY LAYOUT,
JOGIMATTI ROAD, CHITRADURGA - 577 501.
Digitally signed
by RAKESH S ...PETITIONER
HARIHAR
Location: High (BY SRI. ASHOKA T., ADVOCATE)
Court of
Karnataka, AND:
Dharwad Bench
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
SOCIAL WELFARE DEPARTMENT,
VIKAS SOUDHA, BENGALURU - 560 001.
2. THE COMMISSIONER
SOCIAL WELFARE DEPARTMENT,
5TH FLOOR, M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
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3. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT,
CHITRADURGA - 577 501.
4. THE DEPUTY DIRECTOR
SOCIAL WELFARE DEPARTMENT,
OPP. GOVERNMENT SCIENCE COLLEGE,
CHITRADURGA - 577 501.
5. THE ASSISTANT DIRECTOR
SOCIAL WELFARE DEPARTMENT,
HIRIYUR TALUK,
HIRIYUR - 577 598.
6. THE ASSISTANT DIRECTOR
SOCIAL WELFARE DEPARTMENT,
CHITRADURGA TALUK,
CHITRADURGA - 577 501.
7. THE ASSISTANT DIRECTOR
SOCIAL WELFARE DEPARTMENT,
HOLALKERE TALUK,
HOLALKERE-577 526.
8. THE ASSISTANT DIRECTOR
SOCIAL WELFARE DEPARTMENT,
MOLAKALMURU TALUK,
MOLAKALMURU - 577 535.
9. M/S KAPIL ENTERPRISES
REPRESENTED BY ITS PROPRIETOR,
SMT. G.S. VEENA,
SOORADDIHALLI VILLAGE,
DEVIKERE POST,
JAGALURU TALUK,
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HC-KAR
DAVANAGERE - 577 553
...RESPONDENTS
(BY SRI.B.SIDDESWARA, ADVOCATE FOR C/R9;
SMT.SARITHA KULKARNI, AGA FOR R1 TO R8)
THIS W.P. IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
A) ISSUE A WRIT OF CERTIORARI OR ANY OTHER
APPROPRIATE WRIT, ORDER, OR DIRECTION,
QUASHING THE OFFICIAL MEMORANDUM NO.
UNI/SAKAE/CHIDU/AAHARA/ CR - 2025-26 DATED
17.09.2025 ISSUED BY THE 3RD RESPONDENT
(PRODUCED AS ANNEXURE-J); B) ISSUE A WRIT OF
CERTIORARI OR ANY OTHER APPROPRIATE WRIT,
ORDER, OR DIRECTION, QUASHING THE SHOW CAUSE
NOTICE DATED 04.09.2025 (ANNEXURE-E) BY
RESPONDENT NO.4, THE NOTICE DATED 08.09.2025
(ANNEXURE-H) BY RESPONDENT NO.4; C) ISSUE A
WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT, ORDER, OR DIRECTION, DIRECTING THE
RESPONDENTS (1 TO 8) TO PERMIT THE PETITIONER
TO CONTINUE TO SUPPLY FOOD MATERIALS TO THE
HOSTELS IN CHITRADURGA, CHALLAKERE,
HOLALKERE, HIRIYUR, AND MOLAKALMURU TALUKS
AS PER THE SUPPLY ORDER DATED 12.09.2023
(ANNEXURE-B) BY RESPONDENT NO.3 AND OTHER
SIMILAR ORDERS UNTIL A FRESH, LAWFUL TENDER
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HC-KAR
PROCESS IS COMPLETED AND A WORK ORDER IS
ISSUED, WHICHEVER IS LATER.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
The learned counsel for the petitioner has filed a memo for withdrawal, which in its material part reads as under:
"The Petitioner above-named most humbly submits as follows:
The Petitioner had filed above Writ Petition challenging the Official Memorandum dated 17.09.2025 and the series of notices issued by the Respondents regarding the supply of food materials to hostels in various Talukas of Chitradurga District.
1. It is submitted that during the pendency of the above petition, the Respondent No.4 has been continuously supplying food materials -5- NC: 2026:KHC:9946 WP No. 33966 of 2025 HC-KAR to the concerned hostels for more than 4 months.
2. In view of the subsequent developments and the fact that the Respondent No.4 is currently handling the supply, the Petitioner submits that the prayers sought in the present Writ Petition have been rendered infructuous.
3. Therefore, the Petitioner may be permitted to withdraw the above Writ Petition as having become infructuous, in the interest of justice and equity. "
The memo is accepted and the petition is dismissed as having become infructuous.
Sd/-
(B M SHYAM PRASAD) JUDGE SA