Karnataka High Court
Rajvaibhav Enterprises (P) Ltd vs The Principal Secretary To Government on 5 June, 2008
Author: N.Kumar
Bench: N.Kumar
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F' KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT!' OF KARNATAKA HiGH COURT OF KARNATAKA HIGH G wan COURT or KARNATAKA men 1%z$.5.3,a 3, -at :+ -- = fiwammmmy Ema, NE TALUK, mxaamm R]ZSP*R%Ei?I*E£3 mm mmama -vamm .-- " % $R§.E.3'£1&'2'ACH#.DNRA smmaxa, $3' 2 ya' mmmwiAmcaC§§a¥?rA;CApv.£GaC'e{R2 j TI-Em Yiififi PmfmmiV,ms-BILE13_U1mERv--AR'rIcLEs 226 Mm 222;? ms' 7% c«a:3é}§$'§'Ix1Ij£fI<}25§V¢é$a'.%12mrIA PRAYEG TG qvmfl' .a1m.s n*z:4.:2.'2Qs;::*;a, ?;I1*~Iij)¥f§iE WHICH THE RESPQv?¥1Z%Eifi'I'3 HAVE '21a;K.fi;2¢jVI3a:a:1s1:;c:z2' BSQfi THE PlI;?T'§I"{Jri'Ejfi2.'S': mt)' 233513-;;.:;zfi €*E:mER HG'1'IFIC;A'i"IOH EI*3¢;>I."E§.2v:':' z+:;:::.5#:;P-2%*3;ni:*:§s"1e¢-H my sum? cur 3.9; 9.0 mm. 1:93:30; ?s:.:..; Paws mi mm LGT3, In wmcag imagvmmmhimfi -13 Wm: RESPECT To LG?-3_,;é.§B:.V I;S"§3~_-1}, :~3;..1rm".4£:u".~s_t.,:.f;VV_':1?f1eiE ORADER OF THE R1, m.2;2.s;:sma§ yaagktg A?PEALJ€$.EH.3&EE3.2008 as *rH:;si «FEM ' 'C C:*»{C2¢CC'fc:§"a§mm on ma Pnmzmzwzr zzmmm 'THIS 1::;av_.caum* mm mm FOLLDWING:
_ Cm,vggQ§R CCCCC C. has praferracad this writ pctitian 55333.' 'W1, A decision af the autfmxifies ta ::1§uquaIfir' the ;5<+.%§?£»i£:ner's bid against 11% tmfiar mflmtion ané . ' A writ sf Cdamus them ta mmfier 113% ' ainfi. award the project.
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sm=m WU"! OF ICARNATAKA HIGH OF KARNATAKA HIGH COURT 0!' KARNATAKA H%€C»¥M QOURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C ?%::';":s§»$ migfé, Ffifi Paéas in 13% Staifi 6%" ifliarnatakaézfiixim EQWQSE Tim §1;E'i3I"3£§.%fi§i' rszf thair gméucfis are fiizgpérixag fimmpmigf, §e and mm:§i* msatfafirifim. T'§:m pefifimrwr :'3§E3f=%§§ ?i13'.$ I I {sf méifwafiién imaued; im, ffi';;§f"
pe1::5.@n:1.eg-$5 bid. in zmpwat 'a.I1'_V'1;-_':1 wafi a£'.'s3$'§:a'%:£"~.«€§ by ma au2:i1::2;:§§fi§$§" $315. I emmtxact mg hem: afzhtaed is 3 mad 4 are 'ii: '%ze%;a_}:%: 9:1 g:;§é;§n:i tthat it E mi:
I G'IiIL«gé@ ;--g;mgm cf him bisi, the apmal, Wlfich was, aka I ' EL ' by tl:1m»e twat; ia 'nefire this Caurt.
I ilmzzzsei far tha gwetitimzar assafling zzrtimtag mntanda rim: the autkswriiy wha-
Kiaapemunaqual . éaazfi: ix fin: azyf Szzpafiagaadazzt E@%1c.-=c«1* axfi the aaztfmritim cmafial flfifi have the u./' IIGH COURT OF KARNATAKA HIGH QF KAINATAKA HIGH COUR? OF KAFNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAMKA HIGH C
-5...
mid mrtifmam aw dwiarfi tllat tbs: petitfinmgr mt e%b§e ts: Et:a¥::?@ua.'£'& in the bid.
=§,, 4% per rm%ca1:in:r.1} i.
in mg bid, me bifidar sxmm % auppl'-§v?rd at ms: 16% caf ta any E;1ex:e'm::T malixy mam me man yaear in this years anti for ham; x af gm " an sr3:%e3:' mi. beéaw the (£139.; shall be in 145.3 £5 mmemm, aw ism}. nugnéangr is 32%G and in an far as {at % _z3I<:s:%'l:c,,A §m;%_:&g To be angiaae ts parmaapate ix': titta " petitfiuxwr shmxfi have pmducefi fiw that kw has suppfifid 82%} pefim in AA of LCJT N::.3 and -drfiféfl in xmymt cf LGT § _ cmfiifwate pm-«fiumd at Armexure-§{ at pagé §%§¢.'}"'?
2 Waémm that th& petfiioner Ems s:.:pp1@ aniy SE34 gm, 1: is ihcssaa circumtancmfi ms aufiwritim have fihtly
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