Smt Parvathamma vs The Zoo Authority Of Karnataka on 11 February, 2011

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Karnataka High Court

Smt Parvathamma vs The Zoo Authority Of Karnataka on 11 February, 2011

Bench: B.S.Patil

1
IN TE"-I.}Z.*Z F1161"? COURT OF I{AR.NA'1."AKA AT IBANGALORE

DA'1'E1f) T1118 TH E: "E rm DAY 01: 1'313£3RUARY', 201 1
B1~:F0RI+:
'rH::: HON'BLE: 1\/£R.JUS"1'1CE B.S.}?A'I'1L  'V1 i'   

W'.P.No.2719/2011{GM--TEN}   .

BETWEEN:

Smt.Parvathamma.

W/0 Sri Veera1bhadr3.ppa,
Aged about 55 years,
N0154, 5"' Main Road,

21"' J Cross, Rukmininagar,
Nagasandra Post, '   .  V V ~  
Bang3.10re»'73. ' "  *     PETITIONER
(By Sri Mahesh R., Adv. for" "

Mahesh 8: Mahesii,'  

AND:

.1 . The Zoo Au-f'130vri1':y-Qi'A'Iié§11=::1£1t.aka,
My's;0re1ACi1.y, =  '
M}7S}:n5e_. 

1  " Ref; by' tfhe" E.%I_ernbé::éécrei:ary.

 T13-9 L:_1.1i:.i V151 rec:1:01',
'Ba:merg11éi:1ia;=Biological Park,
Ba.nga1_01*:%_~83.  RESPONDENTS

  (By Sri K.S.:§ihara£h Kumar, Adv. for C/R2,
"  ~Ts§arved}

  writ. pe'£1'1.i011 is f1'1erd under A1-tjcles 226 8: 227 01' the

 '"..(Lf.Qr£s"ti1::,:'t.Eon of India, praying to d11'eci', and quash {he paper
 "~.pu131i<:e11.1'0n c:iaE:'<--::d '16. '12.201O published on 11.1.2011, issued
~ .. by the 1*esp<m.den.ts vidc Ann€xure-N and etc.



2

This petiticiri carnirig on for fE,.EI'1.I'.}.f;'I' orders this day. the
Court made the faltowitig:

ORDER

1' Petitioner is calling in question the i.€:1'idC1":-.i1Qﬁf§¢a§.i.'C~fi"- published in Kannada riewspaper SL1§1j€\;'§1ni cz3;ies.~1sIi';;1[m;2ois.1 regarding the veiiiieie par.kir1gg facility 31.11 .. 31.113r3aiméi~[ggh'at:;a Btologieai Park.

2. The facts as home gut by that the respondent. called for teiirieife the license to maintain the vehicle Bioiogical Park on ._V_};3et.4i'£:ioin_'er in the tender by filing an:?_ap;;;1i.r.tat7i:a1'1._»fat}t3"~,eein.e1'ged as a successful bidder. Clause 1449f" the »t;e1é.tierV_'"-eﬁiiditions, as can be seen. from AI1I1€X1.E1"€-A Tempter 'No'ti§ieation made it clear that the success;i"Ei'i gtende'i*er_'"sha§} wiﬂiin 15 days from the date of a«'C'c:eptance"i"ofVVt'the ie;1c'1er. execute an agreement on a stamp ;5a.per,j_bf« ﬂaﬁier 1~emit:t.ing 70% of the approved full ' tender"a1:1101,1tii.'i__hy way of demand draft: aiong with taxes, etc. The ha1u2nz1e'ea3O'>/9 iicerise fee amount. was payable on or before ., failing which, the EMI) paid by the tenderer was to be 'fei*§eiit%d to the Zoo Aut.}1c»rit.y <>i'}.{21rI1ataka and the authority wasfat liberty to order reAi:er'1::ier for the rerrlainirig period. /23 3 Ciausse 15 fu1'E}aer made ii. c}ear Ehat if the s;uCCes3s:;f1.z} tiencierer failed to e'r1.t'.e1' into an .21g1'eeI1'1e:1i within 15 days; from the date of aI1E1OL1I1C,'.€T11C3'}'i./ e(m1Ir1u11icafior1 of the S§?.3iC(T€SSfLE10'-{>01}-0'1f;I4€.I', an of"fe1* eouid be made to the second highest 1.ent1erer,:in€i agreemené. would be ex.eCu."t.ed wii.h h.i1I'1""a'-Dd ii) sucfi].-VL:aSt:.a1si:<.. the EZMD of the highest ie'I1de1"e:1" \VoL1iei'

3. On 24.04.2000, the petitio1<1er*v.exva.s "in..{'oVrn1Tea_?1 she00 had bid for a sum of __s.aid eii1"1ouiﬁ was the highest bid amount: alfldt' ViE_1€r0§g0{.7o:§.€.}9 to personally approach the EXec.qtiv_e E:j3jé1~:?1fno;§1gh::¢txi:a Biological Park, Ba1'1ga1ore." 0'Tfxieeieomf§f1i11'1_i'ca£ion i.s:'VVaiVAnnex-ure«B. Pursuani to the same:'.iI"}e_ fjetiiiofief'vafiproached the concerned auihority and gave a sfa1;en1e:1: on 2804,2030 vide ,Am1exu.re~C stating " *i.n_ter of 15 days from the date of tender

0.V'7(')%0'"o;(?3the'*:§n'1:o'unt wouid be paid and the remaining 30% Woiiﬁcifﬁe }v3'cTii.I5[:':'\'V$..'§£?1if1 30.06.2010 and tzhat she is aware of the said (:o11.d$fii()ri. On 28.05.2000, peiitio1'1er was informed that 0' 512.5 V&*a$ the mghesi. bidder in the te11d.er process and that for ._fth€:"§purpose of taking furtlner aet:ion. she was required to "",(){)}'I}p}:;f with iteﬂaiiz C(}11d.H.i0i"}S such as her preparedness for supplying Lmif(>m1s to the s*£:a{§'._ icEe11iéi.y cards aiongg' with éiaw 4 photographs, instzranrse eertificat'.eS and ir1Eormat.io11 regarding she possessing electronic machine for issuing tic:keE:s. was repiied by the pet'itioner on §..6.0€:3..?,0§..0 st.att.ng thet1.":

agreeabie for the conditions. She made 21 specific" I'.e<:;ti'es'ts»§_n para 4 of the ietter dated i6t08.§ZOE0 'E'h'at¢sh'_e V with the work order so as to enable her to..comrnenee.Vthe"

Yet another Ietter was .__the pet1'.tio'ner on"

16.06.2010 vide Am1ext1re«§F to Vtiheﬁtesdpondent' 'reétefating the acceptance of the corldittotis'andi*.ré:qti'es*tihgfor issuance of work order. I-}"._oweVer;"VV' 'datv._Vcon1:jtn;tnieation dated 10.07.2010/ti, 'pg:-_;tio.;1e:~vé;as Cornmtlnicated with the aCC€pta11:(iC of the 'te;;';.¢;ter _'ci1'1d'wa's -'called upon to deposit a sum of Rs.13,3s,'e95/- Withtr1.. and also Comply with the other e{3nd:tio'ns tier the communications earlier addressed. V" 2_pét;2.1oher"'s,§: ugnt_ for four installments to pay the amount. ._ the authorities informed the petitioner V that she viﬁetnvﬁay the amount in three irmtallments. This 'A "C.o'nm;1tmioation is produced at AnneXure--K. Aggrieved by the action of the respondents in rejecting the request made by the petit.ioner for accepting the amount in four instaihnents and in 0' " hot. issuing the work order. petitjorzer approached 'i'.'1iS Court by y» t 5 filing W'.P.No.3556? / 2010. The notice of the said writ petitioz} was ordered to the I."es_p<>ndent to be servecl by taking out"-ha.11d stimmons on 08.01.2011. Ac:t:ord1ng;g to the pet,1tior1er,"'-:rir:etlt:.e was served on the respondent on 07.01.20] 1. E--ie$_Vever.,:

the Said matt.er Could be eo11side1'er*l"i*)y-.t.h'if:; C(4)tii"-1', zlwﬁfesii rtotifieattiori Carlie to be issued on applications for the same A.I'n__ E;h§1t'-._l:i2a;ekgro:und,° petitioner withdrew the earlier Writ-- li)'e.t4it'io_r1 res'e:"*e?ir1g;.'§1iberty to challenge the fresh r1ot,ifiCé{t:io1f:.is--$tfed. .l'"Fltat.tis_how the present writ petition is filed'ehalle:igirig:l':tl1e.fre'shv'nQti£ieat.ion issued on

11.01.2011.

4. I heﬁve herird 'thteV'lle.a_i'r3e(:§ Counsel for the parties and perused the eri'tire' mVa'v§:er13ls~~*on record. the Counsel for the petitioner, the action of deiaymg the finalization of the tender process th.__;iL'1g{h' the petitioner emerged as a sueeessfui bidder

-. eXp1~es;sed her willingness to comply with at} the conditions the conditions regarding suppiy of urriibrni, electronic machine for issuing tiels:et.s. identity cards, ete., was illegal and the responderits tmriecressszztriiy delz yeti the execution of the zzgreemeni. and issue of the wrjrk OE"d(?I'. It is his §5£.E.l1)J.'E1lS§SlOI.1 5 that had the amt:htm't.ies informed the pet.1't:ione:r about the actreptartcte of the T.€'I"1C§€}' and called upon the pet'.jt.io11er to execute an a1g:*ee11'1e'1.1t., she Could have exeettted the té,greeh{1eI1t.

"paying the amount as agreed dtlring the momh <;§-'tv.'iia}*- V' is submitted by the Counsel for ti"-l~;€'.""§.~'t'"3;i'iJLit;'JI'1€v1' 'VVC§.ﬁfiI:l§,?; summer season if the petitioner waS'«¢ali~rjsWed to_eamy ojitthe work by finalising the tender she would eettainlyt V made some business and ;_e.ar11e(:lVAV.p3:o:fit been in a position to pay the the stipulated period i.e., 30.06.2{3--1tJ asitfixedftn' '_ tame notification. As the the time frame in the tender finalization and completion of the proeese i'a1f1'ii*1gh:V acceptance of tender, the V respohgﬂents we1*e..V_h'ot jttstified in putting the biame on the 1:$etii'io'i';er::"'L :Cot"1«:1_se1 for the pehtioner has also strongiy opposed the 'c'onetueit._offthe tes'po11de11t. in issuing fresh r1ot.ifieati.on _dated"~.1 1.()'1'.i'.A(:')"1AI during the pehdency of the writ petition that whe:oW----the respondents were r1ot1'fieoE of the proceedings " o.initiat,e.d.

COLIEESQI for the respondent has st'ron_tg3y support.ed the "ae,t.i.c>:: of the reeptmdents. He has ttontiehded that the 9 ye"

E 7 peti.t:i(mer's demand for g:'.2m.%;' of 1'nst'.a11ment.s was in fact'. accepted by iessuiiig the comm.Li.r1ica_t,ion dated 35.10.20E'"Gca11d 05.1.1..20}.O, despite the same, withotii. paying i;1g¢"'--.¢g::~;;.§t.1':::. petitioner had rushed to this Court and authorities were left. wi.t.h no choice, ijitit" to cance}.t_he'._L.en'c3.ér of the petitioner and proceed afresh in d

7. Having heard the learned Cotjfxasel {tor t.he.étf1d on it consideration of the enti'1*eV_ ma.~tef*iai,S', VVi'V.Ij1I'ld that rightly contended by the petitioilefcit'died'the_.1feepozitdezabauthorities who did not adher.ed---to §the:»co:nd.iti*oij.._impoeed in the tender Iiotificatiohe;t:"Cii!.t;se;'}Vi£§.._ '{T;1'ause_"ViV4Vdof the tender riotification clearly stiVVf51_1l'a«tes A:_'7Q%.._o*f..the aniotmt shall be paid within 15 days _fromd"t~he' date of cothmunication of the acceptance of "'th_e In t'he"--------i--nstant case, the petitioner was not VGorxixﬁunitiated'-with the acceptance of the tender and she was nothcalied tipoiji to execute the agreement Within 15 days from é V Ciause 14 further makes it clear that the 30% si1a.l1 be paid on or before 30.86.2010. If the m:'es§;goz1der1i. zmthcrities were to enforce this condition, they "rsghould have {?OE'I1ITi1L1}"I.iC:{:1f.€*d their acceptance and called upon. the pet3'..ti<:s1"1e:" to pay the €1'.Tt.iI'€'. amount. by 30.06.2010, in which i_ E E 8 event, ii" the petitioner had failed to remit the amou.nt.. they were _justif'ied in canceiing the bid and proceed to prefer i,heV:sec.ond highest bidder as per the terms and conditiorzsit"oif3_tii.e not.ificatio1i which is contained. in Clause --

resorting to this, the "respondent a-o.i:Zf1'orii.-ies--'_' calltedt. '4t1oo1i]~t15ie petit.ione:r to compiy with certain conditions'-such_'as_tendering. electronic. machine for issuing' i;icTi<.ets. dniiortnr-.ior_Vti1Ve"staff.t"

insurance certiiicates, etc, which..W'(5'L1.iCi'-»fOi]OVVﬁi3I1Q€"i:i'}€ tender is accepted and the agreernent. isienti3reti:into.._ In fact, it could have been insisted upo1?i"oii~oe t.he7._wo'i':k.Vorder was issued. instead of firs--t.t'--..acé*§e tin-ﬁr the tender and callin u on the . . .33. ca . . .. .. . p highest biddezfxtofeigecnte.the agreement, the authorities have gone on delaying.the"~§)ro.cecssJby issuing the communication caiiing upontitiie petitioi1e'i',to agree for some conditions which __are of, muchmconisequence. By that time, as the petitioner righttiy" €:oiiten{is_, the surmner season had been over and the f}et:ii.ion'eAr: it difficu_i_t to pay the entire amount. it is in ihis'itbaek§ijo.tind that she sought for some installments.

-Though the"xrespondents came forward offering three it :T'.:"'insta}.in1ent--s as stated in Annext'1re~J dated 'i5.01.20iO. before thistifi-oeiri couid decide the mattei' in W.P'.No.35567/2010, the irtespﬁondent has C€)II.i€ i'orwa.rd. with a fresh not.ifioatio.n by iii/2"

E <;:a:r1eeli.11g the tencier of the pei'it.ione:r. In i'ae.t, there is V1-1'o_thi.r1g to show that bC'fC)i't_'. e:;ta1'1ee1iI1g the 't'c3t1de1', the pei.ii'ioii'e--ifzvktis given any notice. Peiitioroer had in fact made 3. g1"'i.'e'\?2iu(te"ii.ri previous writ peiitiozi about the €iC§,iO{1'C)f't.h€ iespoiicieiits vi1in.xoi' aceepiing her request. for giving iI1Si'.a1'11YIi'C.F1f.S. *i"'1iVe--respc:id_ebfit._ has tried to circumvent. the pVro_C:é:edi.11gs pen.§ii1i.g V"bVei"o'i"e' this"

Court by issuing anothei' 1ioti£i.e$it"iof1'~»..on iﬁ1;O_1.2'C:)1.0 after receiving the notice in action of the respondent has t:o_'oe_ t.hei'etore":<31ia1fa.CtefizeVd'a as unreasonable and arbitrary._ 2

8. Beitheit pietitionertweeiﬁ have only a right for fair Consideratioh; of' grant of installments. It was therefore i'oVfi.._t11e véxutiiorivties to consider the same in 3. reaso'r18.bi ma11nAer'~' by' taking note of the facts and VCiifcu1'r1si.a'i}eesi..A How'eV'e'r',V the authorities have now issued the

--ter1d,ei'<.nQiifieat.ion. petiti.oner does not have a. vested right t'.oi"'c1;i'i1i3« at highest bidder. her tender must be accepted. V_v'Ih.eAfe11_1yjust and proper course now is to direct the .«.._'fe-Spoiideiit 3éi1,1tho1'Eties to return the earnest money deposit _ giiveii the peiiitioner pun-:-;uarit' to the previous tender and 10 permit her ':0 pa'ri.i<::i;3a£e in the fresh tehcier no£.ii'icai.ion Caiied fozz }'"§€;'.I1C€? the following:

ORDER

(i) The writ. petiiio :1 is allowed in part:

(ii) The forfeiiure of the earr:es'£~--.mor§_'ey of the pei:i1';ioner ofRs.01i1e Iakh,'-._is s'e'i:..a'sitie_; ' {iii} Petitioner is periiiiitéckio p&.£ri;iCiip_a'Le,_ iE3_:V"ii'iVe"jfresh"iV tender 11otifiea1_io11 calledfozﬁoii 1.} .'20i}1;

{iv} If "the petitio'1"ie:'«'desizfjeis'1,0ﬁps§'t.ii:i»pate in the tender process.,_ E1116 amouiit of shall be made """ "as eJziif;;*:1esi.V»r11oney"'de}§$osit for the application to he »Tbih~e:«"p.ei:itio11er pursuant to the fresh iypcuﬁcaaonptﬁediixJL2011;

" 'V if the pV¢'V{i"ElOI1.€1' is not interested in participating in V. V * thefresh iieirwicier process. the earnest money deposit lakh shall be returned to the petiiioraer period of two weeks from today:

{vi} 'U.'I'he direction issued in this case \m'i.h regard to return of earnest money deposit, is on account of the '[,)¢3L',1l1i'¢12i" faeizs and ci1'our:r1si.ances of 'this case. géfm EUSQE KK

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