GEO CONSULTANCY SERVICES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.V.Lakshminarayana, learned Senior counsel for Smt.Anusha L., learned counsel for the petitioners. Mr.Vijay Kumar A.Patil, learned Additional Government Advocate for the respondent No.1. Mr.Udaya Holla, learned Senior counsel for Mr.P.Mahesha, learned counsel for the respondent Nos.2 to 4.

(2.) The petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners inter alia seek a writ of mandamus directing the respondents to treat all the proceedings in terms of tender notification dated 09.11.2018 as lapsed under Rule 22(3) of the Karnataka Transparency in Public Procurements Rules, 2000 (hereinafter referred to as 'the Rules' for short). The petitioners also seek a writ of mandamus directing the respondents to issue fresh tender notification for all 60 packages covered under the tender notification dated 09.11.2018 and to declare the proceeding taken by the respondents beyond the period of 90 days to be non est.