Karnataka High Court
Microplex India And vs State Of Karnataka on 9 December, 2022
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WP NO.41414 OF 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF DECEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
WRIT PETITION NO.41414 OF 2015 (GM-TEN)
BETWEEN:
MICROPLEX INDIA &
MICROPLEX BIOTECH & AGROCHEM PVT. LTD. &
NAGARJUNA AGRO CHEMICALS PVT. LTD.
A CONSORTIUM
CORPORATE OFFICE AT:
#6-3-1219/24, FLAT NO.302, 3RD FLOOR,
UJWAL BHAVISHYA COMPLEX,
ABOVE KARNATAKA BANK LTD,
STREET NO.4, UMA NAGAR,
KUNDAN BAGH, BEGUMPET,
HYDERABAD - 5600016.
REPRESENTED BY
SHRIKANT RATHI
PROPRIETOR,
MICROPLEX INDIA.
...PETITIONER
(BY SRI. NIKHIL HEGDE, ADVOCATE FOR
SRI. TEJASVI L.S., ADVOCATE)
Digitally signed by
LAKSHMINARAYAN N
Location: High Court AND:
of Karnataka
1. STATE OF KARNATAKA
DEPARTMENT OF AGRICULTURE
REP. BY PRINCIPAL SECRETARY,
VIDHANA SOUDHA,
AMBEDKAR BEEDI,
BENGALURU - 560 001.
2. APPELLATE AUTHORITY
DEPARTMENT OF AGRICULTURE
REP. BY PRINCIPAL SECRETARY,
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WP NO.41414 OF 2015
GOVERNMENT OF KARNATAKA,
SHESHADRI ROAD,
BENGALURU - 560 001.
3. THE COMMISSIONER
DEPARTMENT OF AGRICULTURE,
GOVERNMENT OF KARNATAKA,
SHESHADRI ROAD,
BENGALURU - 560 001.
4. THE DIRECTOR
DEPARTMENT OF AGRICULTURE
GOVERNMENT OF KARNATAKA,
SHESHADRI ROAD,
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI. V. SHIVAREDDY, HCGP FOR R1 TO R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ORDER / PROCEEDINGS OF THE TECHNICAL BID RE-SCRUTINY
COMMITTEE MEETING DATED 12TH AUGUST, 2015 VIDE
ANNEXURE-A IN REJECTING THE TECHNICAL BID OF THE
PETITIONER RELATING TO THE TENDER CALLED FOR SELECTION
OF AGENCIES FOR IMPLEMENTATION OF SOIL HEALTH MISSION
IN KARNATAKA; QUASH THE ORDER OF THE APPELLATE
AUTHORITY DATED 08TH SEPTEMBER, 2015 UPHOLDING THE
ORDER OF THE TECHNICAL BID RE-SCRUTINY MEETING VIDE
ANNEXURE-B; AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard Sri. Nikhil Hegde, learned counsel on behalf of Sri. Tejasvi L.S., appearing for the petitioner and Sri. V. Shivareddy, learned High Court Government Pleader appearing for respondents.
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WP NO.41414 OF 2015
2. The Tender in question was notified to implement Soil Testing Programme for three years in the form of Soil Health Mission by analysing the Soil samples based on grid and issuing Soil Health cards as per the tender document produced at Annexures 'A' and 'B'. In that view of the matter, due to efflux of time, the prayer made in the writ petition has become infructuous. Accordingly, writ petition is dismissed as having become infructuous.
3. It is also relevant to mention that this Court in an identical matter in the case of NAGARJUNA AGRO CHEMICALS PVT. LTD. vs. STATE OF KARNTAKA AND OTHERS made in Writ Petition No.41413 of 2015 decided on 01st December, 2022, dismissed the writ petition based on the fact that the said mission was earmarked for three years. Accordingly, the prayer made in this writ petition also become infructuous.
SD/-
JUDGE ARK