M/S Chankya Enterprises vs. The State Of Karnataka
Held
The Court directed the Registry to transmit the entire file to the Bench at Dharwad and post it before the appropriate bench. For statistical purposes, the petition was disposed of.
Facts
The petitioner, M/s. Chankya Enterprises, sought a direction from the High Court to issue a work order for the supply of food and other items to hostels. The work order was for a period of two years in favor of the petitioner.
Key Issues
The primary issue was whether the court should direct the respondents to issue a work order for the supply of goods to hostels.
AI-generated summary — verify with the full judgment below
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NC: 2024:KHC:48885 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF NOVEMBER, 2024 BEFORE THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR WRIT PETITION NO. 31932 OF 2024 (GM-TEN) BETWEEN:
M/S. CHANKYA ENTERPRISES, REPRESENTED BY ITS PROPRIETOR, G. SHAM SUNDAR, S/O G ANANTHA RAO, AGED ABOUT 50 YEARS, 1961/1, SN LAYOUT, B BLOCK, NEAR EDU ASIA SCHOOL, RING ROAD, DAVANAGERE - 570 004, FIRM REGISTERED UNDER VAT/ GST ACT. …PETITIONER (BY SRI. B.M.IRSHAD AHMED, ADVOCATE) AND:
THE STATE OF KARNATAKA, REPRESENTED BY ITS PRINCIPAL SECRETARY, BACKWARD CLASSES WELFARE DEPARTMENT, M.S.BUILDING, BANGALORE - 560 001. 2. THE COMMISSIONER, BACKWARD CLASSES WELFARE DEPARTMENT, 3RD FLOOR, DEVARAJ ARASU BHAVAN, VASANTHNAGAR, BENGALURU - 560 001. K MAHENDRAKUMAR Location: HIGH COURT OF KARNATAKA NC: 2024:KHC:48885
THE DEPUTY COMMISSIONER, NAVANAGAR, BAGALKOTE - 587 103. 4. THE DISTRICT OFFICER, BACKWARD CLASSES WELFARE DEPARTMENT, MINI VIDHANA SOUDHA, NAVANAGAR,
The judgment continues below.
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