KESHAVA NAIK P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the writ petition No.33768/2025, inter alia, praying is under.

(2.) It is apparent from the above that the petitioner is impugning the decision of the concerned official respondents to reject his bid for sand block in respect of land to the extent of 5 acres falling in Survey No.28, Ammunje Village, Bantwal Taluk, which had been reserved for Scheduled Tribes. The petitioner also challenged the condition in the tender notification that permitted bidders outside the concerned Taluk to participate in the bidding process.

(3.) According to the petitioner, respondent Nos. 7 and 8 (Purandara K. and M. Parameshwara Naik) are not residents of the Taluk and therefore were ineligible to participate in the bidding process if the tender terms permitting such participation, which is challenged by the petitioner, are set aside. On the basis of the aforesaid challenge, the petitioner also claims that he should be declared as a successful bidder for the award of the mining rights in respect of the concerned sand block.