RACHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate has filed a memo dtd. 9/6/2022 along with two documents. Learned Additional Government Advocate submits that in document No.2 dtd. 22/4/2022, the petitioners have expressed their willingness to execute the tender work on 10% increase of the bench mark stated in the tender documents. Therefore, learned Additional Government Advocate submits that the matter may be disposed of as nothing further survives for consideration in this writ petition.

(2.) Memo is taken on record subject to all just exceptions.

(3.) Learned counsel for the petitioners submits that liberty may be reserved to the petitioner in case fresh tender is not awarded to the petitioners.