P. VIDYANATH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Shivanna A.G., learned counsel for the petitioners.

(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 Article 226 and 227 of the Constitution of India, the petitioners inter alia seek a writ of certiorari for quashment of tender notification dated 18.01.2019 and to declare the same as null and void and to direct the Bruhat Bengaluru Mahanagara Palike (hereinafter referred to as 'the Corporation for short) to issue the modified tender notification by calling fresh tender to the aforesaid aspect.