M/S Chanakya Enterprises vs. The State Of Karnataka

- 1 - NC: 2025:KHC-D:2583 WP No. 107951 of 2024 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 10TH DAY OF FEBRUARY, 2025 BEFORE THE HON'BLE MR. JUSTICE M.NAGAPRASANNA WRIT PETITION NO. 107951 OF 2024 (GM-TEN) BETWEEN: M/S. CHANAKYA ENTERPRISES, REPRESENTED BY ITS PROPRIETOR M. SHAM SUNDAR, S/O. G. ANANTHA RAO, AGED ABOUT 50 YEARS, 1961/1, SN LAYOUT, B BLOCK, NEAR EDU ASIA SCHOOL, RING ROAD, DAVANAGERE -570004, FIRM REGISTERED UNDER VAT / GST ACT, PROPRIETORSHIP CONCERN. …PETITIONER (BY SRI IRISHAD AHMED, AND SRI D. V. GIRISH, ADVOCATES) AND: 1. THE STATE OF KARNATAKA, R/BY ITS PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, VIKASA SOUDHA, BENGALURU -560001. 2. THE DEPUTY COMMISSIONER AND THE CHAIRMAN, DISTRICT LEVEL FOOD ITEMS PURCHASE COMMITTEE, HAVERI -581110. 3. THE DEPUTY DIRECTOR, SOCIAL WELFARE DEPARTMENT AND MAFTRE EMBER SECRETARY, Digitally signed by VISHAL NINGAPPA PATTIHAL Location: High Court of Karnataka, Dharwad Bench - 2 - NC: 2025:KHC-D:2583 WP No. 107951 of 2024 DISTRICT LEVEL FOOD ITEMS PURCHASE COMMITTEE, HAVERI -581110. 4. KARNATAKA CO-OPERATIVE CONSUMERS FEDERATION LTD., R/O: #4, PAMPANAHAKAVI ROAD, CHAMARAJA PETE, BENGALURU, R/BY ITS MANAGER, SHREE. MAHENDRA KUMAR, AGE: 26 YEARS, OCC: MANAGER. …RESPONDENTS (BY SRI SHARAD V. MAGADUM, AGA FOR R1 TO R3, SMT. JOSHNA P. DHANAVE, ADVOCATE FOR R4) THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA IS PRAYING TO, TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023-24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-A, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT.CR:2023-24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-B, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023- 24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-C, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023-24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-D, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023- 24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-E, IN SO - 3 - NC: 2025:KHC-D:2583 WP No. 107951 of 2024 FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023-24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-F, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 13.03.2024, BEARING NO.DC:DDSWD:S-4:FT:CR:2023- 24, ISSUED BY THE 3RD RESPONDENT VIDE ANNEXURE-G, IN SO FAR AS PETITIONER IS CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT OR ORDER OR DIRECTION IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENTS TO INVITE TENDERS AFRESH, IN THE INTEREST OF JUSTICE AND EQUITY. GRANT SUCH OTHER RELIEF/S AS THIS HON’BLE COURT DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF THE CASE. THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: