VIJAYA ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) since both the cases in volve common questions of fact and law, after hearing the arguments of the learned counsel for the parties, they are disposed of by this common order.

(2.) in writ petition No. 1286 of 1987, the petitioner has sought the quashing of Annexure -a which is an auction notification in respect of toddy vending in Mysore district and for a mandamus to permit the petitioner to withdraw the offer made by him and for refund of the earnest money deposit besides a mandamus to the respondents not to confirm the bids in respect of the two taluks offered by the petitioner.

(3.) in writ petition No. 1058 of 1987, the petitioner who is also an excise contractor has sought for a writ of certiorari to quash annexure- a which is a gazette notification in regard to vending of toddy in Mysore district on districtwise basis and for a mandamus to permit the petitioner to withdraw the offer and to refund the earnest money deposit besides a mandamus directing the respondents not to confirm the bids in regard to the three taluks offered by the petitioner.