MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the first writ petition, the petitioners are before this Court calling in question tender notifications dtd. 21/7/2022, 22/7/2022, 25/7/2022 and 26/7/2022 all of which are issued calling for applications from eligible tenderers for mosquito control within the zones of the Bruhat Bengaluru Mahanagara Palike ('BBMP' for short) which comprise of all the wards of the BBMP. In the second writ petition the petitioner/Pourakarmika Avalambithara Vakkuta seeks a mandamus to consider its representations.

(2.) Heard Sri S.B. Mukkannappa, learned counsel appearing for the petitioners in both the writ petitions, Sri B.V. Krishna, learned Additional Government Advocate for respondent No.1 in Writ Petition No.15555 of 2022 and Sri Vikram Huilgol, learned senior counsel appearing for respondents 2 to 14 in W.P.No.15555 of 2022 and all the respondents in W.P.No.6294 of 2023. Writ Petition No.15555 OF 2022:

(3.) Brief facts that lead the petitioners to this Court in the subject petitions, as borne out from the pleadings, are as follows:-