Karnataka High Court
Rpp Infra Projects Limited vs Bruhat Bengaluru Mahanagara Palike on 11 March, 2022
Author: S.G. Pandit
Bench: S.G. Pandit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2022
BEFORE
THE HON' BLE MR. JUSTICE S.G. PANDIT
WRIT PETITION No.2082/2017 (GM-TEN)
BETWEEN:
RPP INFRA PROJECTS LIMITED
HAVING ITS REGISTERED OFFICE AT
SF NO.454, RAGHUPATHYNIKEN PALAYAM
RAILWAY COLONY (POST)
POONDURAI ROAD
ERODE - 638002, TAMIL NADU
REP. BY ITS BUSINESS
DEVELOPMENT OFFICER
AND AUTHORISED SIGNATORY
SRI SRIDHAR GANESHAN.
...PETITIONER
(BY SRI KUMAR H D, ADV. FOR
SRI R KIRAN, ADV.)
AND:
1. BRUHAT BENGALURU MAHANAGARA PALIKE
N R SQUARE
BANGALORE - 560002
REP. BY ITS COMMISSIONER.
2. CHIEF ENGINEER (SWD)
BRUHAT BENGALURU MAHANAGARA PALIKE
9TH FLOOR, JAYANAGAR
SHOPPING COMPLEX,
4TH BLOCK JAYANAGAR
BANGALORE - 560011.
...RESPONDENTS
(BY SRI H DEVENDRAPPA, ADV. FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ORDER OF THE R-2 BOTH DATED 30.12.2016 WHEREBY THE
2
PETITIONER WAS DISQUALIFIED PURSUANT TO THE REPORT
OF THE TECHNICAL BID EVALUATION REPORT AS PER ANNEX-
J & K RESPECTIVELY AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THROUGH VIDEO CONFERENCE THIS DAY, THE
COURT MADE THE FOLLOWING:-
ORDER
Sri Kumar H.D., learned counsel for the petitioner submits that the writ petition by lapse of time has become infructuous.
2. Submission of the learned counsel for the petitioner is placed on record.
3. Writ petition is dismissed as having become infructous.
Sd/-
JUDGE NG* CT:bms