LOHITH M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.P.P.Hegde, learned counsel for the petitioners.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition filed under Articles 226 & 227 of the Constitution of India the petitioner inter alia has prayed for a writ of certiorari seeking quashment of the Tender Notification dated 28.10.2017 issued by respondent No.2. The petitioners also seeks a declaration that respondent No.1 has no authority to call for tenders or issue contracts or sell the right to take photographs or deal in the business of photography in jog falls area. In order to appreciate the petitioners' grievance, few facts needs mention, which are stated infra.