Karnataka High Court
Sri Veerabhadrappa vs The Assistant Commissioner on 15 March, 2022
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.1375 OF 2020 (LB-RES)
C/w
WRIT PETITION NO.239 OF 2020 (LB-RES)
IN W.P.NO.1375 OF 2020:
BETWEEN:
1. SMT. SUMITHRA,
W/O RANGANATHA,
AGED ABOUT 47 YEARS,
R/AT WARD NO.2,
GURUMARANAHALLI,
CHANNARAYAPATNA, HASSAN,
KARNATAKA - 573 116.
2. SRI. MURTHY,
S/O RANGANATHA,
AGED ABOUT 46 YEARS,
GURUMARANAHALLI,
OPP ANJANEYA TEMPLE,
CHANNARAYAPATNA, HASSAN,
KARNATAKA - 573 116.
...PETITIONERS
(BY SRI. N DILLI RAJAN, ADVOCATE FOR
SRI. SUBBA REDDY K N, ADVOCATE)
AND:
1. THE ASSISTANT COMMISSIONER
AND ADMINISTRATOR,
TOWN MUNICIPAL COUNCIL,
2
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT - 573 116.
2. THE CHIEF OFFICER,
TOWN MUNICIPAL COUNCIL,
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT - 573 116.
3. TOWN MUNICIPAL COUNCIL,
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT,
REPRESENTED BY ITS CHIEF OFFICER.
...RESPONDENTS
(BY SRI. K R NITHYANANDA, AGA FOR R1;
SRI. C N KESHAVA MURTHY, ADVOCATE FOR R2 & R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE E-
PROCUREMENT PUBLIC AUCTION NOTICE TO
DISTRIBUTE/DISBURSE SHOPS SL NO.5 AND 6 OF THE SAID
NOTIFICATION AND SITUATED AT THE GROUND FLOOR, MUNCIPAL
OFFICE(KUVEMPUT COMMERCIAL COMPLEX) TOWN MUNCIPAL
COUNCIL CHANNARAYAPATTANA THE PROPOSED E-PROCUREMENT
AUCTION IS SCHEDULED TO BE HELD ON 23.01.2020 BETWEEN
10.30 AM TO 14.30 PM AND DATED 05.12.2019 ISSUED BY THE R-
1 AND 2 VIDE ANNEXURE-A AND ETC.,
IN W.P.NO.239 OF 2020:
BETWEEN:
1. SRI. VEERABHADRAPPA,
S/O KENCHAVEERAPPA,
AGED ABOUT 68 YEARS,
R/AT #51, GAYATHRI EXTENSTION,
CHANNARAYAPATNA, HASSAN,
KARNATAKA - 573 116.
SENIOR CITIZEN BENEFIT NOT CLAIMED.
3
2. SRI.G CHITTIBABU,
S/O LATE G REDDAPPA,
AGED ABOUT 56 YEARS,
#10.26 GAYATHRI EXTENSION,
NEAR J I P S SCHOOL, CHANNARAYAPATNA,
KARNATAKA - 573 116.
3. SRI. K P SHARATH,
S/O PRAKASH K A,
AGED ABOUT 38 YEARS,
#146, BEHIND CHOWDESHWARI PETROL BUNK,
VIVEKANANDA NAGAR,
CHANNARAYAPATTANA, HASSAN,
KARNATAKA - 573 116.
...PETITIONERS
(BY SRI. N DILLI RAJAN, ADVOCATE FOR
SRI. SUBBA REDDY K N, ADVOCATE)
AND:
1. THE ASSISTANT COMMISSIONER
AND ADMINISTRATOR,
TOWN MUNICIPAL COUNCIL,
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT - 573 116.
2. THE CHIEF OFFICER,
TOWN MUNICIPAL COUNCIL,
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT - 573 116.
3. TOWN MUNICIPAL COUNCIL,
CHANNARAYAPATTANA,
CHANNARAYAPATTANA TALUK,
HASSAN DISTRICT,
REPRESENTED BY ITS CHIEF OFFICER.
...RESPONDENTS
(BY SRI. K R NITHYANANDA, AGA FOR R1;
SRI. C N KESHAVA MURTHY, ADVOCATE FOR R2 & R3)
4
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET ASIDE THE
E-PROCUREMENT PUBLIC AUCTION NOTICE TO
DISTRIBUTE/DISBURSE SHOPS SL.NOS.4,17 AND 18 SITUTATED
AT THE GROUND FLOPOR, MUNICIPAL OFFICE (KUVEMPU
COMMERCIAL COMPLEX) TOWN MUNCIPAL COUNCIL,
CHANNARAYAPATNA, THE PROPOSED E-PROCUREMENT AUCTION
IS SCHEDULED TO BE HELD ON 09.01.2020 BETWEEN 10.30AM TO
14.30 P.M. AND DATED 05.12.2019 ISSUED BY THE R-1 AND 2
VIDE ANNEXURE-A AND ETC.,
THESE PETITIONS COMING ON FOR PRELIMINARY HEARING-
B GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
The subject matter of these Writ Petitions are substantially
similar to the one treated by a Coordinate Bench of this Court in
W.P.No.637/2020 between K.R.RAJASHEKAR and THE ASSISTANT
COMMISSIONER, disposed off on 31.1.2022.
2. The Division Bench of this Court in W.A.Nos.932-933/1974
between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY
ITS COMMISSIONER & SECRETARY disposed off on 11.12.1974, has
held that the Court should treat like-cases alike and if relief is
granted to a litigant, similar relief cannot be denied to other
similarly circumstanced litigant as well, there being no derogatory
circumstances.
In view of the above, these Writ Petitions too are disposed off
in terms of above judgment in the cognate case.
Sd/-
JUDGE
cbc
