Karnataka High Court
B T Patil And Sons vs The Chief Engineer National Highways ... on 4 November, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
WA672.0?
1
IN THE HIGH COURT or KARRATAKA
cmczm' amen AT DHARWAD .
DATED THIS THE 4% DAY or KOVEMBER, 2098
PRESENT " 'V
'mm HOWBLE MRJUSTICE D V SHYLENDR£;"§{l¥4h:i:1'§f('*:é *
THE I-IOEPBLE MR.JU8TlCEflBU8 H2§.8 H B'§AJ§I* ' T f
WRIT APPEAL No.6?:_a_V01? 2mQO'?'--!§}M-R.I5_$]"' . , ~
Between:
I
B '1' PATEL 8s sows _ --
[BELGAUM} CONS'Ff€LI§'3'RIONS' W1" mg) . ._
POONA BANGALORE ROAD.' 3
BELGAUM »
REP BYETS PRINcIPALAe§%F1cER
AND +;:<>'re:siifI%;fU1'i'i%<;} A':-'fVro1é1§.'E'.Y' V
MR9?»G<PRABHA}§1"%R "
MRBBVVPATIL'
AGED AEQUT, 59? YEARS'
R/AT GIRNAR HiLL 1 "
HI§NE>W.ADI, BELGAUM APFELLANT8
:'§1=3a}";::-._R1 ARAWND D KULKARNI, ADV., FOR
L ' '- _ "M,"'S_. SBHAT 85 ASSOCIATES, ADV, FOR A2}
'E"£eIE c;1«:;;é:%*ENG1NEm
EJETEIGNAL HiGHWA'&"S
PUBLIC WORKS DE?ARTMEN'¥',
A' 'K-,3. c1R:::1..§:
v .BgNGALoRE - 01
GOVERNMENT OF' KARNATAKA
' REP BY ITS SECRETARY
PUBLEC WORKS DEPARTMENT
MS. BUELDING
Di? AMBEDKAR VEEDHI
BANGALORE - G1 RESPONDENTS
(BY SEE. C 8 PATEL, GOVT. ADV") WA672.07 5 not inclined to retain this matter any further having regard to the nature of the matter and there being no sccgi7e.t.for further interference in the said matter by this eo1ii;t.---- f A'
6. The relationship is essentialiy v.geverne=*iV '4ee114t1faCt and assuming that the petitioners' ._ that is the matter which is "ta be
--n examined by either an Ari;*if,1'ato:""'11'AtIieVV 'Co.ntraet"-so" 'provides for or before a civil court. it isi'-viicit tieeessary to examine merits of such in .. V 7 . in so «as :1.{:.e7 that the respondents are acting an iiziafiiler etc., we find that having the the matter and essentjaily the reiatie1ei.shifi'®ii9ig_tine governed by contract, basically it is '"'not any...__G0§:enii?::enta1 action but a commercial exercise by " " 'ffitate in the context (if some éecisions taken by the autiioiities, may be right or wrong, it is not a matter for scrutiny 011 such premise.