Karnataka High Court
The Karnataka Residential ... vs Sri. Krishna Traders on 7 January, 2021
Author: B.V.Nagarathna And Uma
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF JANUARY, 2021
PRESENT
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
AND
THE HON'BLE MRS.JUSTICE M.G.UMA
W.A.No.904/2019 (GM -RES)
BETWEEN:
The Karnataka Residential Educatiional
Institutions Society,
Karnataka Sahakara Mahamandali,
Building, 7th Floor,
Cunningham Road,
Adjacent to Chandrika Hotel,
Near High Grounds Police Stateion,
Bengaluru - 560 052.
Represented by its
Executive Director. ... Appellant
(By Sri. Nagaiah, Advocate)
AND:
1. Sri. Krishna Traders,
No.2, Seethaiah Building,
1st Cross, Gajaladinne Main Road,
2nd Stage, BEML Layout,
Kolar - 563 101,
Represented by its Proprietor,
Sri. Sudhakar.
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2. The State Of Karnataka,
Represented by its Addl.
Chief Secretary,
Social Welfare Department,
M.S.Building, Dr. Ambedkar Veedhi,
Bengaluru - 560 001.
3. The Deputy Commissioner,
Kolar District, Kolar - 563 101.
4. The Joint Director,
Social Welfare Department,
Kolar Taluk, Kolar District - 563 101.
5. The Deputy Director,
Department of Backward Classes,
Near Railway Station,
Kolar Taluk, Kolar District - 563 101.
6. The Chief Executive Officer,
Zilla Panchayat,
Kolar District, Kolar - 563 101.
7. The Karnataka State Co-Operative
Consumers Federation Limited,
Represented by Managing Director,
Kolar Taluk,
Kolar District - 563 101.
8. The Principal,
Morarji Desai Pre-University,
Residential Science College,
Gajaladinne, Kolar Taluk,
Kolar District - 563 101.
9. The Principal,
Morarji Desai Residential School,
Madanahalli cross,
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Kolar Taluk,
Kolar District - 563 101.
10. The Principal,
Morarji Desai Residential School,
Somayajalahalli,
Srinivasapura Taluk,
Kolar District - 563 135.
11. The Principal,
Morarji Desai Residential School,
Devarayasamudra,
Mulbagal Taluk,
Kolar District - 563 131.
12. The Principal,
Morarji Desai Residential School,
Kamasamudra,
Bangarpet Taluk,
Kolar District - 563 114.
13. The Principal,
Morarji Desai Residential School,
Sumati Nagara, K.G.F.,
Bangarpet Taluk,
Kolar District - 563 125.
14. The Principal,
Morarji Desai Residential School,
D.P.Halli, Bangarpet Taluk,
Kolar District - 563 114.
15. The Principal,
Morarji Desai Residential School,
Chigaraura,
Bangarpet Taluk,
Kolar District - 563 114.
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16. The Principal,
Morarji Desai Residential School,
Yaluvahalli, Malur Taluk,
Kolar District - 563 130.
17. The Principal,
Morarji Desai Residential School,
Rajenahalli, Malur Taluk,
Kolar District - 563 130.
18. The Principal,
Morarji Desai Residential School,
Vemagal, Kolar Taluk,
Kolar District - 563 102.
19. The Principal,
Morarji Desai Residential School,
Gownapalli,
Srinivasapura Taluk,
Kolar District - 563 135.
20. The Principal,
Morarji Desai Residential School,
M.Kothanur,
Mulbabal Taluk,
Kolar District - 563 131.
21. The Principal,
Morarji Desai Residential School,
Vakkaleri, Kolar Taluk,
Kolar District - 563 102.
22. The Principal,
Dr. B.R.Ambedkar Residential School,
Ronuru, Srinivasapura Taluk,
Kolar District - 563 135.
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23. The Principal,
Dr. B.R.Ambedkar Residential School,
Lakkuru, Malur Taluk,
Kolar District - 563 130.
24. The Principal,
Ekalavya Model Residential School,
Gangannagaripalli,
Srinivasapura Taluk,
Kolar District - 563 135.
25. The Principal,
Kitturu Rani Chennamma,
Residential School,
Mulabagal Town,
Mulabagal Taluk,
Kolar District - 563 131.
26. The Principal,
Kitturu Rani Chennamma
Residential School,
Malur Town, Malur Taluk,
Kolar District - 563 130.
27. The Prinicpal,
Kitturu Rani Chennamma Residential
School, Yalesandra,
Bangarpet Taluk,
Kolar District - 563 114.
28. The Principal,
Kitturu Rani Chennamma Residential
School, Srinivasapura Town,
Srinivasapura Taluk,
Kolar District-563 138.
... Respondents
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This appeal is filed under Section 4 of the
Karnataka High Court Act praying to Set aside the order
passed in Writ Petition No.48486/2018(GM-RES) Dated
10.12.2018 and dismiss the Writ Appeal.
This appeal coming on for Orders this day,
NAGARATHNA, J., delivered the following:
JUDGMENT
Appellant's counsel has filed a memo seeking
withdrawal of the appeal since the appellant has invited
fresh tender on 27.11.2019 and respondent No.7 is the
lowest bidder and on 29.12.2020, appellant has issued
the work order in favour of respondent No.7.
Memo is perused. Appeal is dismissed as not
pressed.
Sd/-
JUDGE
Sd/-
JUDGE
PKS
