Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:12346
WP No. 26619 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 26619 OF 2024 (GM-TEN)
BETWEEN:
M/S L V TRADERS
REPRESENTED BY ITS PROPRIETOR,
SMT. KRISHNAVENI, AGED 44 YEARS,
JOSEPH NAGAR, BEHIND CHURCH,
SAGARSHIVAMOGGA DISTRICT- 577 401
FIRM REGISTERED UNDER VAT/ GST ACT.
…PETITIONER
(BY SRI. IRISHAD AHMED B M., ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
MINORITIES WELFARE, HAJ AND
WAQF DEPARTMENT, VIKASASOUDHA,
BENGALURU-560 001.
2.
THE DIRECTOR,
DIRECTORATE OF MINORITIES,
MOULANA ABDUL KALAM AZAD BHAVAN,
16 C, MILLERS TANK BED ROAD,
Digitally
signed by
VANAMALA N
Location:
HIGH COURT
OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:12346
WP No. 26619 of 2024
VASANTH NAGAR, BENGALURU-560 052.
3.
THE DEPUTY COMMISSIONER,
SHIVAMOGGA DISTRICT,
SHIVAMOGGA-577 201.
4.
THE DISTRICT OFFICER,
MINORITIES WELFARE DEPARTMENT,
1ST FLOOR, SATHYASHRI ARCADE,
5TH PARALLEL ROAD, DURGIGUDI,
SHIVAMOGGA-577201.
…RESPONDENTS
(BY SRI.B. RAVINDRANATH., AGA)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTION IN
THE
NATURE
OF
CERTIORARI
QUASHING
THE
IMPUGNED E PROCUREMENT TENDER NOTIFICATION
DATED
28-08-2024,
BEARING
NO.ASAMKAESHE/AA.SAA.T/CR-16/2024-25
ISSUED
BY THE R4 VIDE ANNEXURE-A; DIRECTING THE
RESPONDENTS TO INVITE FRESH TENDER.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
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HC-KAR
NC: 2026:KHC:12346
WP No. 26619 of 2024
ORAL ORDER
None appears for the petitioner.
Sri B.Ravindranath, the learned Additional Government Advocate, invites this Court's attention to the memo for disposal dated 04.02.2026, which reads as under:
The Respondents-State is herewith producing the copy of the corrigendum dated 2.1.2026, issued by the Government, wherein, the condition imposed at Sl.No.11 in the Government Order No.MWD 265 2023 dated 18.07.2023, has been left out and it is prayed that the same may be taken on record and dispose of the petition, in the interest of justice.
The memo is accepted and the petition stands disposed of as having become infructuous. (B M SHYAM PRASAD) JUDGE
SA ct:sr
