M/S Kamal And Co vs The Senior Divisional
2024 Latest Caselaw 22531 Kant

Karnataka High Court

M/S Kamal And Co vs The Senior Divisional on 4 September, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                          NC: 2024:KHC-D:12718
                                                        WP No. 108659 of 2018




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                         DATED THIS THE 4TH DAY OF SEPTEMBER, 2024
                                            BEFORE
                            THE HON'BLE MR. JUSTICE H.P.SANDESH
                        WRIT PETITION NO. 108659 OF 2018 (GM-TEN)
                 BETWEEN:
                 M/S. KAMAL AND CO
                 REPRESENTED BY ITS PARTNER,
                 SRI. VIVEK S/O. CHANDRASEN KAMALANI,
                 AGED ABOUT 47 YEARS, OCC: BUSINESS,
                 R/O: NO.39, NARAYANPUR, DHARWAD,
                 TQ & DIST: DHARWAD.
                                                                  ...PETITIONER
                 (BY SRI. G.I. GACHCHINAMATH, ADVOCATE)
                 AND:
                 1.   THE SENIOR DIVISIONAL
                      COMMERCIAL MANAGER,
                      SOUTH WESTERN RAILWAY,
                      HUBBALLI DIVISION, HUBBALLI,
                      TQ: HUBBALLI, DIST: DHARWAD.

                 2.   SHAHEED ENTERPRISES,
                      KHADIKA ROAD, DIST: JALAGAON,
                      BHASAWAT-425201.
SAROJA                                                           ...RESPONDENT
HANGARAKI
                 (BY SRI. SANJAY S. KATAGERI, ADV. FOR R1;
Location: HIGH
COURT OF
                     SRI. V.M. SHEELVANT, ADV. FOR R2)
KARANTAKA
DHARWAD
BENCH
                      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
                 IMPUGNED TENDER NOTICE DATED:23.07.2018 BEARING NO.BID
                 NOTICE NO.H/C.79/Catg/Bid/Static-Units/10/2018 ISSUED BY THE
                 RESPONDENT PRODUCED AS ANNEXURE-G SO FAR IT PERTAINS TO
                 PLATFORM TEA STALL AT LONDA RAILWAY STATION AND ALSO THE
                 IMPUGNED    CORRESPONDENCE        DATED:18.12.2018   BEARING
                 NO.H/C.79/Catg/PF.Stall/LD/19 PRODUCED AS ANNEXURE-J ISSUED
                 BY THE RESPONDENT BY ISSUE OF WRIT OF CERTIORARI OR ANY
                 OTHER SUITABLE WRIT OR ORDER OR DIRECTIONS; ISSUE A WRIT
                 OF MANDAMUS DIRECTING THE RESPONDENT TO CONSIDER THE
                 REPRESENTATION     OF     THE   PETITIONER   DATED:14.12.2018
                 PRODUCED AT ANNEXURE-H SEEKING FOR RENEWAL OF THE
                               -2-
                                         NC: 2024:KHC-D:12718
                                       WP No. 108659 of 2018




LICENSE IN THE LIGHT OF THE JUDGMENT RENDERED BY THE
HON'BLE SUPREME PRODUCED AT ANNEXURES-E AND F
RESPECTIVELY.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE H.P.SANDESH)

Learned counsel for the petitioner has filed a memo

seeking withdrawal of the petition.

Memo is taken on record. In view of the memo, the

petition is dismissed as withdrawn.

Sd/-

(H.P.SANDESH) JUDGE

SH CT-MCK