MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for orders with the consent of learned counsel for the parties, matter is taken up for final disposal.

(2.) Heard the learned counsel Sri.S.Rajesh for petitioners, learned Additional Government Advocate for respondent No.1 and learned counsel Sri.V.Sreenidhi for respondent Nos.2 to 14.

(3.) Petitioners are before this Court under Articles 226 and 227 of the Constitution of India challenging the tender notifications bearing Nos.HO(RRN)/TEN-MC-01/22-23 dtd. 25/4/2022 and No.BBMP/DAVA/AA/PETITIONER/48/2022-23 dtd. 18/5/2022, Annexures-K and M respectively.