Akruti Nirman Ltd vs Government Of Karnataka Through Its ... on 9 June, 2008

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Karnataka High Court

Akruti Nirman Ltd vs Government Of Karnataka Through Its ... on 9 June, 2008

Bench: K.Bhakthavatsala

 

WP N0.l62l6i2006
IN THE HIGH COURT OF KARNATAKA A1' BANGALORE

DATED 11113 THE 973 DAY OF JUNE 2008 

BEFORE

111: Bonus on. JUSTICE ii.  

WRIT PETITION N0.1621€$A[2006{Giv§-Ffﬁgzfiiiii  _   

Akmti Nirman 1.111.,
Akruti Trade Centre,
Road No.7,

Maml MIDC,

Andheriaast.    
Mumbai-400   * '    .

  " 

Represcxitativcs,  'V _  _

(By Sri   ér. Counsel, for
M] 5.   an Associates)

        

Thmukhj'
Hanging and  Dcvcbpmcnt,

Z  _Bangaiore._ "

  r 8.-. '

V ' *-- " Executive Engineer (Project),
  «ﬂangalore Mahanagara Palikc,

N R Squam,
Bangalore-560 002.

 



" * {By S;:i'Asho§:.. H  V '
  IL) 'i..'f€_Ra;o, Sr. Counsel , akmgwith

 .. _This~=Wn't Petition is ﬂed under Articles 226 as 227 of the

 é €',yo:1siit:;tion of india, praying to decime that the decision/Iesolutiorn

" of Council of BMP dated 31.}0.2006 marked as  'L to

" _  contract for project for development of Housing Complex fem"

T   economically weaker aectiona of society (mus; at Ejipura,
  to Maverick I-ioﬁing and Invcsunmxt (P1 Lat, as illegal,

 «etc.

'W'PR1G.i62l6i2ﬂO6

4. Engineer in Chief (Project)
Bmzgalore Mahoara Palike,
NR Square,

Bangalore-560 002.

5. inﬁmuucmm Ifkvelopmcnt   
Corporation (Kamamka) Limited '
(XDECK),

No.35, 8*" Main,

5th Cross,

Sadas ' ,

Bangalore-560 080.

5. Mavens' k Holding & 1n§;ssat;:a,:§¢     _
73/1, New KR Road,  e .V  
7 IDEB P:ojeo}._V(F'}i:_44uI4&cV'lV.;  

Sigma Scgﬁ Tech  .4 
7,    ._
Opposite  Vaxthmj   

(By  U¢2ayaVHi;lélei; Ad\Vf., General, for R-1]
"" Adv., for R-2 to 4)

Respondents

 

 9:: J  Adv, for R-6)
  for R-7)

 



WP N0.l62I&'2ﬁ06

This Petition comma on for hcazxing this day. the  mad:
the following: I 
ORDER

The petitioncr/Company, which is engaged of Real Estate Development and and participated in tcndcr sen purstaainccgbf. = dated 12.10.2004 issued byV 1'I£1§ ﬁe;-p¢mm;¢ Mahanagma Palikc (in short, 'the 33. b¢ﬁ22i::vi'hi§ ()ourt praying for a deciaratieon that the dagbsioxi/w;;§1u:s§:;«¢ormc Council ofthc B M P to award the contract for amlomcnt for the Eoonomicaﬁy Wcakcr Sections of Kommangala, to rwpondent '.§o.6/Caijiﬁwny. dﬁmct the rmpondcnt No.2/B M P to thc petitioner and award the contract Em terms of RFP'm« 'A 2,' Advocate General appearing fbr respondent Stain submits that the State Govcrmncnt have issued a Order dated 9.5.2003 bcarklg No. 54 cm 261 aeanfza 2006 the resolution of the 3 M P bearing No.I3(306) under Section 98(2) of Karnatalm Municipal Corporations Act, 1976 (in WP'N0.l62l6I2006

5. It is pertinent to mention that the the B M P Council can be implemented only after the Government under Sectkm 98 of the C Iii; instant case, even befoxe the 'A t the Government, the petitioner hae 'fer the mliefs mentioned above. 'tn the no cause of action to approach this u the approval of the zeaolution of the B rmé, gr the Government Order dated 9.6,2r}s2g iii; amdavit of the Under Secretary "I§.etre1t§pment L Vikasa Soudha, resolution of B M P is canoemd. Under such' Petition does not survive for consﬂeragtiien, V. the Petition faiis and the same is hexeby Z V tiiszniseed as'; become infructuous. No costs. Sd/-

Iudge

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