IMRAN SHIVAPUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Additional Government Advocate, learned counsel for the Board i.e., respondents 2 to 4 and the learned counsel Senior Counsel Sri S.S.Naganand, on behalf of the impleading 5th respondent.

(2.) The petitioner has sought for the following reliefs:

(3.) The petitioner has impugned the tender notification dated 05.11.2018 inviting bids for the purpose of executing on a turnkey basis the work of survey, investigation, design, supply, installation, testing and commissioning of head works and five year operation and maintenance of head works including all appurtenant structures, pipe line, motors with pumps and electro mechanical works including providing switch yard equipments, 220 KV transmission line under "Salapur - Rs.I S" on a Turn-key basis.