Karnataka High Court
Mahatma Gandhi Nrega Workers Welfare ... vs The State Of Karnataka on 28 June, 2018
Author: B.V.Nagarathna
Bench: B.V. Nagarathna
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 28TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
WRIT PETITION NO.103896 OF 2018 (GM-TEN)
BETWEEN
MAHATMA GANDHI NREGA WORKERS'
WELFARE ASSOCIATION, A SOCIETY
REGISTERED UNDER THE PROVISIONS OF
KARNATAKA SOCIETIES REGISTRATION ACT, 1961,
HAVING ITS REGISTERED OFFICE AT,
"KRISHNA MANSION", 2ND FLOOR,
HINDI PRACHAR SABHA,
HEAD POST OFFICE ROAD,
DHARWAD-580003.
REPRESENTED BY ITS DIRECTOR,
SHRI RAMESH S/O. UDAPPA LAMANI. ...PETITIONER
(BY SRI. SHIVRAJ S. BALLOLI, ADVOCATE)
AND
1. THE STATE OF KARNATAKA,
REPRESENTED BY THE
PRINCIPAL SECRETARY,
RURAL DEVELOPMENT AND
PANCHAYAT RAJ DEPARTMENT,
BENGALURU-560001.
2. THE COMMISSIONER
RURAL DEVELOPMENT,
GOVERNMENT OF KARNATAKA,
2
3RD GATE, 3RD FLOOR,
M S BUILDING, AMBEDKAR VEEDHI,
BENGALURU-560001.
3. THE JOINT DIRECTOR-CUM-TENDER
INVITING AUTHORITY
RURAL DEVELOPMENT COMMISSIONERATE,
RURAL DEVELOPMENT AND PANCHAYATH
RAJ DEPARTMENT, M S BUILDING,
BENGALURU-560001.
...RESPONDENTS
(BY SRI. RAVI V. HOSAMANI, ADDL. GOVERNMENT
ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED TENDER NOTIFICATION ISSUED BY
RESPONDENT NO.3 DATED 21.05.2018 BEARING TENDER
NO.RDP/204/EGS/2018 AT ANNEXURE-"B".
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter for some time, learned counsel for petitioner sought permission to withdraw this writ petition reserving liberty to any person adversely affected by the Notification at Annexure-B, to assail the same. Submission is placed on record. 3
Writ petition is dismissed reserving liberty to any person, who is adversely affected by the Notification at Annexure-B to avail the remedies that are available to him.
Sd/-
JUDGE Kms