SRI SIDDARAMESHWAR ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner calls in question a tender notification dtd. 25/11/2024 and seeks a consequential mandamus directing the 2nd respondent to call for fresh tender.

(2.) Heard Sri Harshavardhan, learned counsel appearing for the petitioner, Sri Shamanth Naik, learned High Court Government Pleader appearing for respondent No.1 and Sri D.R. Ravishankar, learned senior counsel appearing for impleading applicant in I.A.2 of 2025.

(3.) Facts, in brief, germane are as follows:-