K.B. KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Minor Irrigation and Ground Water Development Department, Mysuru [the Department] has, on 12/9/2024, floated Tenders in Nos.MI-24- 25/L1/Work Indent/2515 and MI-24-25/L1/Work Indent/2516 for construction of the facilities for Lift Irrigation near Devanuru Village, Nanjangud Taluk and Kesthuru Koppalu, K.R. Nagara Taluk as a Turnkey Project. The Department has issued a Corrigendum on 25/9/2024 [the Corrigendum] extending the last date for submission of bids and modifying the eligibility criteria/ altering the scope of work. The petitioner, who had offered bids [Bids] in response, has challenged the Corrigendum in the writ petitions in W.P. Nos.27111/2024 and 27103/2024.

(2.) This Court has dismissed these petitions on 22/4/2025, and a day after i.e. on 24/4/2025 the petitioner has filed the present two petitions contending that though his revised Bids [submitted on 27/9/2024] are received, his uploads on 30/9/2024 for certain corrections in the Bids have failed. The petitioner contends that the respondents did not disclose that his Bids had failed or was otherwise outside the purview of evaluation. The petitioner has now challenged:

(3.) A precis of facts