S.M. SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is called out for final hearing.

(2.) Heard the learned counsel appearing for the petitioner.

(3.) According to the case of the petitioner, he showed willingness to increase the bid amount from Rs.131/- per metric tonne to Rs.400/- per metric tonne. On 6th June, 2017, an endorsement was issued to the petitioner by the member-secretary of the District Sand Monitoring Committee of the concerned district stating that the District Committee has decided to cancel the tender. The challenge in this writ petition is to the said endorsement.