Full Judgment Text
- 1 -
NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 8565 OF 2026 (GM-TEN)
BETWEEN:
1. M/S VILAS ENTERPRISES
A PROPRIETARY CONCERN,
REPRESENTED BY ITS SOLE PROPRIETOR
SRI. PRAKASH,
S/E V. RAMASWAMY,
AGED ABOUT 51 YEARS,
R/AT NO.33, 1ST MAIN,
C. BYREGOWDA NAGARA,
BANGARPET KOLAR TOWN,
KOLAR DISTRICT-563101.
2. M/S ARYA ELECTRICALS,
A PROPRIETARY CONCERN,
REPRESENTED BY ITS PROPRIETOR,
SRI. UTHANUR SRINIVAS,
S/O LATE V VARADAPPA
AGED ABOUT 79 YEARS
R/AT UTHANUR VILLAGE,
MULBHAGAL TAUK,
DUGGASANDRA HOBLI,
KOLAR DISTRICT 563127
…PETITIONERS
(BY SRI. K V NARASIMHAN., ADVOCATE)
AND:
1. CHAMUNDESHWARI ELECTRICITY SUPPLY
CORPORATION LTD.
Digitally signed
by CHAITHRA A
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
A GOVERNMENT OF KARNATAKA UNDERTAKING,
CORPORATE OFFICE,
PROCUREMENT SECTION,
CESC, MYSURU - 570017,
REPRESENTED BY ITS MANAGING DIRECTOR.
2. THE GENERAL MANAGER
PROCUREMENT,
CHAMUNDESHWARI ELECTRICITY
SUPPLY CORPORATION LTD.,
MYSURU 570017
…RESPONDENTS
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A. ISSUE A
WRIT IN THE NATURE OF CERTIORARI, OR ANY OTHER WRIT,
QUASHING CONDITION NO.5 IN CLAUSE NO.11 IN THE
IMPUGNED NOTIFICATION BEARING NO.CESCOM/2025-
26/EL/WORK-INDENT546 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G, NO.CESCOM/2025-
26/EL/WORK-INDENT547 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G1, NO.CESCOM/2025-
26/EL/WORK-INDENT548 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G2, NO.CESCOM/2025-
26/EL/WORK-INDENT549 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G3, NO.CESCOM/2025-
26/EL/WORK-INDENT550 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G4, NO.CESCOM/2025-
26/EL/WORK-INDENT551 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G5 AND ETC;
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
Learned counsel for the petitioners has filed a
memo dated 13.03.2026 seeking permission of this Court
to withdraw the petition as not pressed.
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NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
2. The said memo is taken on record.
3. In view of the above said memo, the writ
petition is dismissed as withdrawn.
Pending applications, if any, are also dismissed.
Sd/-
(SACHIN SHANKAR MAGADUM)
JUDGE
NBM
List No.: 1 Sl No.: 35
NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 8565 OF 2026 (GM-TEN)
BETWEEN:
1. M/S VILAS ENTERPRISES
A PROPRIETARY CONCERN,
REPRESENTED BY ITS SOLE PROPRIETOR
SRI. PRAKASH,
S/E V. RAMASWAMY,
AGED ABOUT 51 YEARS,
R/AT NO.33, 1ST MAIN,
C. BYREGOWDA NAGARA,
BANGARPET KOLAR TOWN,
KOLAR DISTRICT-563101.
2. M/S ARYA ELECTRICALS,
A PROPRIETARY CONCERN,
REPRESENTED BY ITS PROPRIETOR,
SRI. UTHANUR SRINIVAS,
S/O LATE V VARADAPPA
AGED ABOUT 79 YEARS
R/AT UTHANUR VILLAGE,
MULBHAGAL TAUK,
DUGGASANDRA HOBLI,
KOLAR DISTRICT 563127
…PETITIONERS
(BY SRI. K V NARASIMHAN., ADVOCATE)
AND:
1. CHAMUNDESHWARI ELECTRICITY SUPPLY
CORPORATION LTD.
Digitally signed
by CHAITHRA A
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
A GOVERNMENT OF KARNATAKA UNDERTAKING,
CORPORATE OFFICE,
PROCUREMENT SECTION,
CESC, MYSURU - 570017,
REPRESENTED BY ITS MANAGING DIRECTOR.
2. THE GENERAL MANAGER
PROCUREMENT,
CHAMUNDESHWARI ELECTRICITY
SUPPLY CORPORATION LTD.,
MYSURU 570017
…RESPONDENTS
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A. ISSUE A
WRIT IN THE NATURE OF CERTIORARI, OR ANY OTHER WRIT,
QUASHING CONDITION NO.5 IN CLAUSE NO.11 IN THE
IMPUGNED NOTIFICATION BEARING NO.CESCOM/2025-
26/EL/WORK-INDENT546 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G, NO.CESCOM/2025-
26/EL/WORK-INDENT547 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G1, NO.CESCOM/2025-
26/EL/WORK-INDENT548 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G2, NO.CESCOM/2025-
26/EL/WORK-INDENT549 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G3, NO.CESCOM/2025-
26/EL/WORK-INDENT550 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G4, NO.CESCOM/2025-
26/EL/WORK-INDENT551 DATED 03.03.2026 ISSUED BY 2ND
RESPONDENT AT ANNEXURES-G5 AND ETC;
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
Learned counsel for the petitioners has filed a
memo dated 13.03.2026 seeking permission of this Court
to withdraw the petition as not pressed.
- 3 -
NC: 2026:KHC:15228
WP No. 8565 of 2026
HC-KAR
2. The said memo is taken on record.
3. In view of the above said memo, the writ
petition is dismissed as withdrawn.
Pending applications, if any, are also dismissed.
Sd/-
(SACHIN SHANKAR MAGADUM)
JUDGE
NBM
List No.: 1 Sl No.: 35