Karnataka High Court
M/S S K L And Co vs Union Of India Ministry Of Railways on 22 September, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
- 1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22nd DAY OF SEPTEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE MOHAN SHANTANAGOUDAR
WRIT PETITION NO.12324 OF 2004 (GM-RES)
BETWEEN :
M/S S K L & CO
GRAPE MERCHANTS,
NO.3/1, MASTAN SAHIB LANE,
BANGALORE-053
REPTD BY ITS PARTNER S.KANNAYALAL
... PETITIONER
(By M/S: S K L & CO-PETITIONER, ABSENT )
AND :
1 UNION OF INDIA
MINISTRY OF RAILWAYS
RAIL BHAVAN, NEW DELHI
REPTD BY ITS SECRETARY
2 THE CHIEF COMMERCIAL MANAGER
HEAD QUARTERS OFFICE,
COMMERCIAL BRANCH
HUBLI-580 023
3 THE CHIEF COMMERCIAL MANAGER
SOUTHERN RAILWAYS
M.M.COMPLEX,
CHENNAI-003
4 THE CHIEF COMMERCIAL MANAGER
NORTHERN RAILWAYS
BARODA HOUSE,
- 2-
NEW DELHI
5 PANKAJ CARGO OVERS
SHOP NO.1,
SRI JAYALAKSHMI COMPLEX 33,
APPAJI RAO LANE,
C.T.STREET CROSS,
BANGALORE-560 002
6 PATEL ANGADIA COMPANY
NO.4-5,
MALECHA MANSION WARD,
#40, BASAVANNA LANE,
AVENUE ROAD,
BANGALORE
7 PAN EXPRESS RAIL CARGO MOVERS
#78/A-B, J.C.ROAD,
BANGALORE-2
... RESPONDENTS
(By Sri: N S SANJAY GOWDA, ADV., FOR R1-R4
R5, R6 AND R7 SD )
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE TENDER NOTIFICATION VIDE ANN-A DT.
16.2.2004; RESTRAIN THE R2,3 AND 4 FROM ISSUING ANY
SUCH TENDER OR NOTIFICATION ASSIGNING RIGHTS TO
PRIVATE CARRIERS TO BOOK PARCELS/GOODS AT AD-
HOC RATES.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-
- 3-
ORDER
None appears for the petitioner.
2. Accordingly, writ petition is dismissed for non-prosecution.
Sd/-
JUDGE *mn/-