Karnataka High Court
M/S Gulburga Local Transport vs State Of Karnataka on 21 April, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC:16282
WP No. 11620 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.11620 OF 2025 (GM-TEN)
BETWEEN:
M/S. GULBURGA LOCAL TRANSPORT
REP. BY PROPRIETOR
SRI. MOHAMMED AZHARUDDIN
S/O MOHAMMED IFTEQUARUDDIN
AGED ABOUT 37 YEARS
NO.6-38/2. KHARI BOWLI
Digitally signed MOMINPURA, GULBURGA - 585 104.
by NAGAVENI ...PETITIONER
Location: High
Court of (BY SMT. SAVITHA A.L. ADV., FOR
Karnataka SRI. DODDAMANI RADHA VASANTA, ADV.,)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF FOOD AND CIVIL
SUPPLIES AND CONSUMER AFFAIRS
VIKASA SOUDHA
BENGALURU - 560001.
2. THE COMMISSIONER
AND DEPARTMENT OF FOOD AND
CIVIL SUPPLIES AND CONSUMER AFFAIRS
CUNNINGHAM ROAD
BENGALURU - 560008.
3. THE DEPUTY COMMISSIONER
AND PRESIDENT
TECHNICAL BID
EVALUATION COMMITTEE
GULBURGA DISTRICT - 585 104.
4. THE DEPUTY DIRECTOR
FOOD, CIVIL SUPPLIES AND CONSUMERS
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NC: 2025:KHC:16282
WP No. 11620 of 2025
AFFAIRS DEPARTMENT
GULBURGA DISTRICT - 585104.
...RESPONDENTS
(BY SRI. SHAMANTH NAIK, HCGP FOR R1 TO R4)
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THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO SECURE THE RECORDS
FROM THE FIRST RESPONDENT IN APPEAL NO. AA.NA.SA 197 RPR
2024. ISSUE A WRIT OF CERTIORARI OR ANY OTHER WRIT OR
DIRECTION QUASHING THE ORDER DATED 7.4.2025 IN APPEAL NO.
AA.NA.SA 197 RPR 2024 (9045803 PASSED BY THE FIRST
RESPONDENT A COPY OF WHICH IS PRODUCED AT ANNEXURE-A
AND ALLOW THE SAID APPEAL AS PRAYED FOR TO MEET THE ENDS
OF JUSTICE. ISSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT
OR DIRECTION DIRECTING THE RESPONDENTS TO ALLOT THE WORK
ORDER IN RESPECT OF ALAND, CHINCHOLI AND JEWARGI IN
KALABURAGI DISTRICT FOR THE YEARS 2024-2026, HIS BID BEING
THE LOWEST & ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The subject proceeding is an offshoot of W.P.No.203965/2024 passed by the Bench at Kalaburgi. The petition now is preferred before this Court.
2. Therefore, the petitioner is at liberty to approach the Kalaburgi Bench if the petitioner is so aggrieved.
3. For statistical purpose, the writ petition stands disposed.
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NC: 2025:KHC:16282 WP No. 11620 of 2025
4. Pending application if any, also stands disposed, as a consequence.
Sd/-
(M.NAGAPRASANNA) JUDGE RV List No.: 1 Sl No.: 162