(1.) The petitioners are before this Court under Article 226 of the Constitution of India, questioning the correctness and legality of Tender Notifications at Annexures-B to L all dtd. 28/3/2022.
(2.) Heard learned Senior Counsel Sri.Udaya Holla for Smt.M.L.Suvarna, learned counsel for the petitioner and Sri.S.Sriranga, learned Senior Counsel along with Smt.Sumana Naganand, learned counsel for respondent/BESCOM as well as Sri.J.D.Kashinath, learned counsel for impleading applicants in I.A.No.3/2022.
(3.) Brief facts of the case leading to the filing of this writ petition are: