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M/S. Sree Sai Traders vs. The State Of Karnataka

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WP/7185/2025HC KarnatakaGSTCNR KAHC01016668202518 November 2025Bench: SURAJ GOVINDARAJ5 pages
For Petitioner: SRI. NAGENDRA NAIK R., ADVOCATEFor Respondent: SRI PUNITH C., ADVOCATE FOR C/R7; SRI B.RAVIDRANATH, AGA FOR R1 TO R6

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC:47301 WP No. 7185 of 2025 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF NOVEMBER, 2025 BEFORE THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO. 7185 OF 2025 (GM-TEN) BETWEEN: 1. M/S. SREE SAI TRADERS, HAVING OFFICE AT BELUR POST, BELUR VILLAGE, SAGARA TALUK – 577 401, REPRESENTED BY ITS PROPRIETOR, SMT. ASHWINI B.N., AGED ABOUT 40 YEARS, W/O RAJASEKHAR H. B., R/AT BELURU, BELURU POST, SAGARA TALUK – 577 401 GST REGISTRATION NO. 29AVEPA1733D1Z4. 2. M/S. SRI VEERABHADRESHWARA TRADERS, REPRESENTED BY ITS PROPRIETOR R.DHARMAPPA, S/O RAMAPPA, AGED ABOUT 45 YEARS, ADDRESS:01, SORABA MAIN ROAD, SORABA TALUK – 577 429, SHIMOGA DISTRICT, GST REGISTRATION NO: 29AJOPD8039P1ZD. …PETITIONERS (BY SRI. NAGENDRA NAIK R., ADVOCATE) Digitally signed by SHWETHA RAGHAVENDRA Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2025:KHC:47301 WP No. 7185 of 2025 AND: 1. THE STATE OF KARNATAKA, DEPARTMENT FOR WELFARE OF BACKWARD CLASSES, VIKASA SOUDHA, DR. AMBEDKAR VEEDHI, BENGALURU – 560 001, REPRESENTED BY ITS PRINCIPAL SECRETARY. 2. THE DEPUTY COMMISSIONER CUM TENDER ACCEPTING AUTHORITY, CHITRADURGA DISTRICT, CHITRADURGA – 577 501. 3. THE DISTRICT OFFICER, DEPARTMENT OF BACKWARD CLASSES WELFARE, D.DEVARAJ URS BHAVAN STADIUM ROAD, CHITRADURGA – 577 502. 4. THE COMMISSIONER, DEPARTMENT OF BACKWARD CLASSES WELFARE, 5TH AND 6TH FLOOR, M.S. BUILDING, DR. AMBEDKAR VEEDHI, BENGALURU – 560 001. 5. THE DEPUTY COMMISSIONER CUM TENDER ACCEPTING AUTHORITY, CHIKKAMAGALURU DISTRICT, K.M.ROAD, - 3 - HC-KAR NC: 2025:KHC:47301 WP No. 7185 of 2025 CHIKMAGALUR – 577 101. 6. THE DISTRICT OFFICER, DEPARTMENT OF BACKWARD CLASSES WELFARE, ROOM NO. 29, JILLA PANCHAYAT BUILDING, JYOTI NAGAR, K.M.ROAD, CHIKKAMAGALURU DISTRICT – 577 102. 7. M/S. BINOD KUMAR JHA (NACOF) (NATIONAL FEDERATION OF FARMERS PROCUREMENT PROCESSING AND RETAILING COOPERATIVE OF INDIA LIMITED) VASANTH NAGARA, BENGALURU – 560 052. …RESPONDENTS (BY SRI PUNITH C., ADVOCATE FOR C/R7; SRI B.RAVIDRANATH, AGA FOR R1 TO R6) THIS W.P. IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE LETTER OF INTENT (LOI) BEARING NO.HIMVAKE/VINI/ASATENDER/CR- 20/2024-25 DATED 01.02.2025 ISSUED BY THE RESPONDENT NO.2 AS PER ANNEXURE-A AND THE LETTER OF INTENT (LOI) BEARING NO.GIHIMVAKE/ACCOUNTS/CR-9/2024-25 DATED 05.02.2025 ISSUED BY THE RESPONDENT NO.5 AS PER ANNEXURE-B AND ETC. THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: - 4 - HC-KAR NC: 2025:KHC:47301 WP No. 7185 of 2025 CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ

ORAL ORDER

1.

The petitioners are before this court seeking for the following reliefs:

“a) Issue a Writ in nature of Certiorari to quash the Letter of Intent (LOI) bearing No. HIMVAKE/VINI/ASATENDER/CR-20 /2024-25 dated 01.02.2025 issued by the Respondent No.2 as per ANNEXURE-A and the Letter of Intent (LOI) bearing No.GIHIMVAKE/ACCOUNTS/CR-9/2024-25 dated 05.02.2025 issued by the Respondent No.5 as per ANNEXURE-B; and b) Issue a Writ of Mandamus or any other appropriate writ, order, or direction to the Respondents from taking any further action on Letter of Intent (LOI) bearing No. HIMVAKE/VINI/ASATENDER/CR- 20/2024-25 dated 01.02.2025 issued by the Respondent No.2 as per ANNEXURE-A and the Letter of Intent (LOI) bearing No.GIHIMVAKE/ACCOUNTS/CR-9/2024-25 dated 05.02.2025 issued by the Respondent No.5 as per ANNEXURE-B, and c) Grant such other and further relief as this Hon'ble Court may deem fit and proper in the circumstances of the case.”

2.

Memo dated 16.10.2025 has been filed by the learned counsel for the petitioners, which reads as under: "The undersigned counsel for the Petitioners most respectfully submits as follows: HC-KAR NC: 2025:KHC:47301 WP No. 7185 of 2025

It is submitted before this Hon'ble court that the Finance Department has introduced updated circulars and clarifications regarding the procedural guidance on the standardization of tender documents and timelines thereby making the Prayer as prayed for in this petition infructuous. The petitioners express their willingness to not press the said writ petition. The same may be taken on record in the interest of Justice and Equity."

3.

Accepting the said memo and submission of the learned counsel for the petitioners, petition stands dismissed as withdrawn. (SURAJ GOVINDARAJ) JUDGE

CBC List No.: 1 Sl No.: 109

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.