Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:39770
WP NO.25876 OF 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.25876 OF 2022 (GM-RES)
BETWEEN:
TANISUJAN INFRA PVT. LTD.
(REGISTERED UNDER THE COMPANIES ACT)
WITH ITS REGISTERED OFFICE AT: NO.1134,
KARUNA MARGA, 1ST STAGE,
SIDDARTHA NAGAR,
MYSURU - 570 011.
REP. BY ITS MANAGING DIRECTOR.
…PETITIONER
(BY SRI. M.S. PANICHETHAN, ADVOCATE (ABSENT))
AND:
1.
STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY,
VIDHANA SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2.
THE SECRETARY
GOVERNMENT OF KARNATAKA,
PUBLIC WORKS, PORTS AND INLAND WATER
TRANSPORT DEPARTMENT,
VIKASA SOUDHA,
BENGALURU - 560 001.
3.
THE CHIEF ENGINEER
PUBLIC WORKS, PORTS AND INLAND WATER,
TRANSPORT DEPARTMENT,
COMMUNICATIONS AND BUILDINGS (SOUTH),
K.R. CIRCLE,
BENGALURU - 560 001.
Digitally signed
by SHARMA
ANAND CHAYA
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:39770
WP NO.25876 OF 2022
4.
THE SUPERINTENDENT ENGINEER
PUBLIC WORKS, PORTS AND INLAND WATER,
TRANSPORT DEPARTMENT,
MYSURU CIRCLE, NAZARBAD MOHALL,
MYSURU - 570 010.
5.
THE EXECUTIVE ENGINEER
PUBLIC WORKS, PORTS AND INLAND WATER,
TRANSPORT DEPARTMENT,
SPECIAL DIVISION, NAZARBAD MOHALLA,
MYSURU - 570 010.
6.
DEAN
MYSORE MEDICAL COLLEGE AND
RESEARCH INSTITUTE,
IRWIN ROAD,
MYSURU - 570 001.
…RESPONDENTS
(BY SRI. MAHANTESH SHETTAR, AGA FOR R1 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENTS TO INCORPORATE THE CLAUSE
FOR GST AT THE RATE OF 12% SEPARATELY IN CONTRACT
DATA IN AGREEMENT DATED 10TH MARCH, 2020 VIDE
ANNEXURE-C AS PER THE SCHEDULE OF RATES FOR THE YEAR
2018-19
PUBLIC
WORKS,
PORT
AND
INLAND
WATER
TRANSPORT
DEPARTMENT,
MYSURU
CIRCLE,
MYSURU
INCORPORATED IN ACCORDANCE TO THE GOVERNMENT
LETTER NO.PWD 65 RDF 2017, DATED 11TH OCTOBER, 2018
VIDE ANNEXURE-E TO BE PAYABLE BY THE RESPONDENTS TO
THE PETITIONER; AND ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S. INDIRESH
Sri. Mahantesh Shettar, learned Additional Government Advocate accepts notice for respondents 1 to 5. HC-KAR NC: 2025:KHC:39770 WP NO.25876 OF 2022
2.In this writ petition, the petitioner is seeking direction to the respondents to incorporate the clause for GST at the rate of 12% separately in the Contract Data in Agreement dated 10th March, 2020 (Annexure-C) as per the schedule of the rates for the year 2018-19 Public Works, Port and Inland Water Transport Department, Mysuru Circle, Mysuru incorporated in accordance to the Government letter No.PWD 65 RDF 2017 dated 11th October, 2018 (Annexure-E) to be payable by the respondents to the petitioner.
3.Having heard the learned counsel appearing for the parties and on perusal of the averments made in the writ petition, I am of the view that the petitioner has no legal right to seek the relief sought for in the present petition and as such, the writ petition does not survive for consideration. Accordingly, writ petition is dismissed. (E.S. INDIRESH) JUDGE
