[Cites 2, Cited by 0]
Karnataka High Court
Sri. Gangadhar vs State Of Karnataka on 5 May, 2026
Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
-1-
NC: 2026:KHC-D:6496
WP No. 103768 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 5TH DAY OF MAY, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
WRIT PETITION NO.103768 OF 2026 (GM-TEN)
BETWEEN:
SRI GANGADHAR S/O GOVIND SHETTY,
AGE: 50 YEARS. OCC: BUSINESS,
R/O: COSTAL SEA ADVENTURE, TERNAMAKKI,
CHURCH CROSS, MAVALLI, MURDESHWAR,
BHATKAL- 581350. DIST: UTTAR KANNADA.
...PETITIONER
(BY SRI VENKATESH M. KHARVI, ADVOCATE)
AND:
1. STATE OF KARNATAKA
R/BY CHIEF SECRETARY, DEPARTMENT OF TOURISM,
VIDHANASOUDHA, BENGALURU-560001.
2. DEPUTY DIRECTOR AND MEMBER SECRETARY,
RIVER RAFTING AND WATER SPORTS ACTIVITY
MANAGEMENT AND MONIRING COMMITTEE
KARWAR UTTAR KANNADA-581301.
3. ADDITIONAL CHIEF SECRETARY
DEPORTMENT OF TOURISM,
CHANDRASHEKAR
LAXMAN
KATTIMANI MS BUILDING, BENGALURU-560001.
Digitally signed by
CHANDRASHEKAR
4. DEPUTY COMMISSIONER AND CHAIRMAN,
LAXMAN KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.05.05 16:30:31
+0545
RIVER RAFTING-AND-WATER SPORTS ACTIVITY
MANAGEMENT AND MONITORING COMMITTEE,
TOURISM OFFICE, NEAR RTO OFFICE, N.H-66,
GOA ROAD, KARWAR-581301.
5. SRI NISCHIT DAMODAR MOGER
R/BY: PROPRIETOR WEST COAST ADVENTURES
AGE:52 YEARS OCC: BUSINESS,
R/O: IST FLOOR DOOR NO.346,
MAIN ROAD, MAVALLI UTTARA KANNADA-581350.
...RESPONDENTS
(BY SMT.NANDINI B. SOMAPUR, AGA FOR R1 TO R3)
-2-
NC: 2026:KHC-D:6496
WP No. 103768 of 2026
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE THE WRIT, OR
ORDER DIRECTION IN THE NATURE OF CERTIORARI TO SET ASIDE
THE TENDER NOTIFICATION NO.PRA. E/U.NI.KA/KA/33/2025/26
DATED 17/03/2026 VIDE ANNEXURE-F ISSUED BY RESPONDENT NO.2
AND ALSO SET ASIDE THE REJECTION OF THE TECHNICAL BID ON
06/04/2026 IN TENDER REFERENCE NO.DT/2025-26/SE0132 OF VIDE
ANNEXURE-H. PASSED BY THE RESPONDENT NO.4, IN THE INTEREST
OF JUSTICE AND EQUITY & ETC.
THIS WP COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
ORAL ORDER
Seeking for following relief this writ petition is filed:
"Issue the writ, or order direction in the nature of certiorari to
set aside the Tender Notification No.Pra.e/u.ni.ka/ka/33/2025/26
dated 17/03/2026 vide Annexure-F issued by respondent no.2
and also set aside the rejection of the technical bid on
06/04/2026 in tender reference no.DT/2025-26/SE0132 of Vide
Annexure-H. Passed by the Respondent no.4, in the interest of
justice and equity.
That the Hon'ble court directed the respondents to consider the
representation given by the petitioner to the respondent no.1
NC: 2026:KHC-D:6496
HC-KAR
and 2 in letter dated 16/08/2025 and 06/12/2025 of vide
Annexure-D and D1.
That, Hon'ble court directed the respondent no.2 and 4 to
consider the observation made by the respondent no.3 dated
8/12/2022 and call for fresh tender of vide Annexure-C.
Issue any other writ or order which this Hon'ble Court deems fit
in the facts and circumstances of the case."
2. Heard Sri Venkatesh M Kharvi, learned counsel for
petitioner and Smt.Nandini B Somapur, learned AGA for
respondents no.1 and 2.
3. After arguing matter for some time, learned counsel for
petitioner submits that writ petition may be dismissed as
withdrawn with liberty to pursue appeal and to seek relief in
terms of order at Annexure-C before respondents-authorities.
4. Recording submission, writ petition is dismissed as
withdrawn with liberty as prayed.
In view of disposal of writ petition, all pending applications are
disposed of as not surviving for consideration.
Sd/-
(RAVI V.HOSMANI)
JUDGE
VB/LIST NO.: 1 SL NO.: 7
