NEXGEN CONCRETE SOLUTIONS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.H.M.Manjesh., learned counsel for petitioner, Smt.Jyoti Bhat., learned HCGP for respondent No.1 and Sri.H.V.Devaraju., learned counsel for respondents 2 to 4 have appeared in person.

(2.) The facts are quite simple and are stated as under:

(3.) Learned counsel for petitioner and respondents have urged several contentions.