M/S Flemingo Dutyfree Shops Pvt Ltd vs Union Of India on 19 December, 2008

[Cites 13, Cited by 1]

Karnataka High Court

M/S Flemingo Dutyfree Shops Pvt Ltd vs Union Of India on 19 December, 2008

Equivalent citations: AIR 2009 (NOC) 1204 (KAR.), 2009 (2) AIR KAR R 275

Bench: L.Narayana Swamy

 _ ._--- .. ...r.......-.u-mn i'II\ﬂ"l uuulu ur IARNATAKA HIGH COURT OF KARNATAKA FHGH

   

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rum Hoaram am.   
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BETWEEN ._    .7'

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Unmm THE  1935

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mm     ....PETITIONER
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 am v«:.-mn,¢n:Asn memvmmwv FOR

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AND:

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 SECRETARY
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Mia. J..8AGakR. A$§3t2JC.'.IATES-ﬁJ3*W""" "  
FOR cma & 4    
E; vs. mmarnrn & mwmva F;'~c:aR2i_R..5_,,V..1=- 
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This up is  8: 2:27 afthe
{Immtimﬁnn af Exﬁia  that Chum: 3.2

   

:31' tm Ixlvitatizan ﬁn:   issued by R3
033. 26! '?'f20('.ﬁ srida  by-*"w'hich it is aaught to
1-centrist the  Ehnf   tﬁnr

consideration ::f;j_;'b&d§j}  pezrsorm in arhiizrmf.-',
 mq   of Article 14 of the
Cemtimﬁon af  that the award of the
lands: by R3 in fav{:ur5.gf.VFi5  subsequmly zmmubed
mntmct  in  ni 235 for the Retail am 1Z}uty~
Fm in  Departure, the an-mt Duty-
Free at  Intemational Airport am

 declare that the evaluatian of
the  of' by R3 and R4 with map-eat to
the  dm;;---.13ma in the mtermﬁanal

and  at the New Bﬁalnre Inberttzatianal
Airport  in pumuaﬂ of the Invitmzian
dtﬂéi   gat  B is arbitrmy,
 mild ﬁlms}, to ﬁsuc a writ 01' any other
appE"£3}3fr'5ir"i=2??¥..C§i5'i§.!¢:'ti£Jﬁ,  that the dxaciainn cf R3 &
R4 to shartliat only R5429 ﬁar isauamze of the tender

5

 ta wmlnde the pctitiamar from the said list
  an issue the: nenciecr documta In

 the luvitairiam cit.QE:,r' 7] 2005 at A.'C!£C'lJ.t'E-

  respect to the retail axni d:.1ty--ﬁ'ea in the

13.1-itéxfrxatjicnal Deparmre and the arrival du --ﬂue at the
 Izltmnationai Airport cmly be R541'? and

 the pet:1't1oxm* as  ax-@-axy and vicalative of
 ta direct H3 tn» m-imam the tamer with rmpezzt

tea»  retail and duty-vﬁ-as in the International

T.  mﬂ arrival dutyﬁme at tm New B%a1ox*&

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 ,-- --_... _. ..n.....n.......  ..-...... vr mm-mmm mun uuulu ur Iulutmrumin HIGH (20081 or IKARNATAKA HIG!-I COURT OF KARNATAKA HIGH C

iz1'€:m'nat:iona1 Airport Limited 
reﬁesrrad am am 'EiAL'], in which it mfmum
'magnum af tenﬁar  of bids
that the evaluaum of :13  3 Ga 4

with respect as  shop to be

 

establishcazl in cm 
Duty-fr-we at the    313353, 55 m-binary?

I | . tar},  It . ta  W
acﬁﬂniof the  4 in s}nrt-1'BﬁﬂB M1137
    gr wmm dooummm
and   from the said rm; and
 dmmxmemts in pumuw cf
 'E12006 with respect ta Retail amt
  the BIAL as mama supra is ax-briizrary,

  violative of A:-m1c1e 14 at the

 of India and dit-action to mupondem. Nana

 documenm am the am1ded prayw to

 



 

2. Brief mom and rival mm 

reﬁermd to in this cu-tier with 5 View   the

 

wank! arise for our   In
ordar to support and ﬂoater  of
 ,  the Air-perm
Authaority :31' min (in  -5.5.1') initiated
a Grenem mm Project for  am, which as a Public
Emma Comm 1 - of Emma"
  to aa 'KSII{3C'}, A.A.I,

Uzniqu  & 'Turubro India mi. and
 Gmhf-I. it '3 uperating under
the:  in particular umam- the ammo;
nf fa'mpondez11:-A.A.I, the ELAL 

 %%%%  mt-m. 95% at the share is held by

 taken only with the approval at' the:

  Bodies and substantial mprmentatinn an

 of Directors mm the Goxmwt mrainem

 there ﬁar &r:tive functioning of EJAL. It in stnmd

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- ---yw-nu ---- uur-um:-saruiurl llliifl \u\JIlI|I 'Ir nﬂlﬂﬂlﬂﬂﬂ  

 

Goxam-nmnt in wrmeka of im arnirxerzigw 

The BIAL has been pmmahed  
respondent having sm:ﬁ' ' cant addiﬁoza

to thia with' X31330 am! r~el:n,% refem-ad to supra with a vim? the mw . mhmnaﬁoml Airport Union af India has wanted ezmluaive to BIAL to carry out mmmzmion, oporatinn anti Airport for a pmiod cf an yam. On the mcimzing Airport has to aviation eperation and any not be developed or up-

Airport 'within 15:: km of mm yearn.

of Ixtatixh ind imn mnuesskru and its apmatinn. The Govmi cnf has amended amrwal mmaasiona to it by large men: :31" miculmx-a1 lands for the afa new Airpart. It in also the me of rm H that hath Umlttm of India and Gowwmm of \\N/ ............. 'If! cu-mm-uuuus s-nun I-VIII! Ur IUIKHAIAISA Hitiﬂ $0081 0!' KARNATAKA HIGH COURT OF ICARNATAKA HIGH ( Earnamim. haw ewztxmdead varixms "

mmmim in favour ofBIAL kaeping mm of projwt: undmarm by it. that max. is a. 'State' within the 12 of the Comtittxtisan of zndia to writ ;1'1nsd' i:::t1'nn at' this 225 Consﬁmﬁnn of mag. It as mum 'being the puma body is aischmm' chumm, far this rmm am it the writ jug-jgdjctign, rm 'n is act ﬁaiwlys rmsonably ._\' in a publiahmd an imritatzion on 25; mm in satting up Retail Duty- frw "i5'sad and Bwaraga busimas Within the pemons wlm are iniae.-renter} to abtain ta wt up ma duty free mtail inside the airport were invited to put proposals. It is mm by the BIAL that it in granting mnxzassian mntrracizs an sharing basis and it mum in turn cbtain fmm as. person to whom a duty-ﬁ'w mmiling N/ nu:-nuns-r--u-an-u uururuu virtual 'II I\l'lllI'l'IIl'II\I'I l'II€l"l \-IIIIIIII yr BHKWJCIHKH HIGH 'cw "3'. gym'... ya can-|-|I'rIIl1I1ru natural véwunu ---u :1-unmur-suruuu-1 :uu---nu ---rib!!! CI 39 wntra-ct would ban awarriad. Tm -' be an pamez1mge 9f the $31 of the persean -aarryhm taut to the airport authority. The cam:1'ac:t for a period of me date :5!' the Airport with an to amend the same by amtm invitation haa set out twt: phanm cant:-ash Tim £1-at amp inwlmd ﬁ'om imxmwa Pﬁrﬁﬁ: T5311 the number of of pm-tiw ﬁzz' ttm phase mun' hm ixsmuance of in be ahort-I'nte::1 and aubmittad by the partiw mare roqu1md' -no aubmit 3.0.1 by 2521:

41912006 and the same was required to be by 25] 10! 2006. It was expxmly mermitmed purpose of tha pro-cmua was to asrmble the. BIAL in stramgic retail, ﬁned and 'wvmwage parmrs \N/ cw-puny wu u_u-uuuruu-turn IIIIIIII 9985! 'III' l\l'|ﬁII!'\!l'|l\J'\ H59" BUNK! U!' KRKNHIAM "§'iH ' an the basis; at' tz-amparency and not purpcst: crf mung 3.0.: was of ﬁve parties for each forms wcukl be ﬁsued to ant}: to suci;V'V'5f ahvrm.

listed. It 73 the that 2:1 the imritatian, it am not as-itma on the basin caf which 3.0.: broadly. It is stated by it pa:-mm with wt and mmmﬁaml Au':-pa:-t mtmlmg' " , strung relatimn as wall ea domestic racord in pmucxmg' ' qumy in the deﬁned of paclmgea.

am! expected by it that and an mam-mmaug ca the Indian %%%% mdsme that it was looking at.

with aatpsxéeraoe Em duty-free in India.

" ' It 53 the case of the peﬁﬁonw that it apex'-ates shops in 119335 Iﬁna with 25 5-hnpa arrival and ti-sparture terminah across am" ms in mam' .

-uquuw-u v- IIl'Ii§l'l"I¢l'1I'l'l Iuwll Iulnlillll Ill' !'I!'Il|i'Il'|Il'\I\l\ "I931 'I company mm and opmwahea hcatians in UAE, xmya, Burundi, Srrilanica and in main. has «mm in Jsbel Mi Free Trade as in Nairobi, Kenya and mr~Es-

6. It 'it; that it has well mtabllalzﬂ ed warehouum at Mumhai, crmnai %.:amch act as distribution nrmzmez' kuczatinms and it has got a.

internatinnal lognhtic centar in ﬁlmlgza it in gett1ng' t::::n¥aa:ner' loads or cut' any product in the least possible 7'. The petitioner anbmad into consortium with A.E.R.I, which is a company under the hm af mm with a w.-aw' to contract fmm BIIKL far runuitg duty-Ree ratail shape» in the kzibwnaﬁonal mm' rt. The mid 'm/ .. .........u---. "can: 'avian! vs nnnnunlnnn l"II\Il'I 'I '£3 casampany is a dedieaﬁul international mum an-pan Autlrarity, which was duty- time mmim busirmsa in the am in ﬁxui duty-free absnp at in the gm; 194731: hag EOE J an the trade. Im remit 2306 was in exam =01" 9'30 mﬂlion in four gecmaphical Enmpe, Russia and ms am. L. waged in Airport up-e.-ratzians at Dzusaeldnrf, Larrmca, Hamburg has got 'mat dutywfree retaih1g' buaineaa at Ammwa: and Lutﬂcnow Airports, its btmineaas in Airporm of Hydm-amd, Ahammlabad, Calicut, and many. After purtmpamag in the by the AJLI, it has asmsrged as an temimr. It is the am pa-mm free retailer in Aaporm and seapom. The afamaki mats are In show cm the peﬁtiouner c:ampax1y rm got vast 'N/ nun uuulu 'UT Ivamv-In-V1 ---V" V'--" '-'* '- '"""--' mpenuenoa 'm India in the trade.

tn submit its bmdm-s tn get a mtaii both at the departure and ;;;:e:s:1zf BIAL. 'Ihereihre, it is «stated that the mmned mquimmt .a,sx_M§set 3.2 of the tender invimuien and partner w-«em cmamzy' zawbh tr; mue It has bona ﬁde be 'named imldar documamts and tier: in this it be-im issued tender E.C).I me of any dmwmn at' the ?Lsm.d:er-- dncummm no it.

2066, it was ahoclmd 13:: learn mm the a deemed' an issue tsndaar to mpondenm 5 to 9 wha had also along with the paﬁmm. This implied wrmu not be iusuing tandem' ﬂozxumnnm wccluding the petitinnzar fmm eumpetitinn. The L» vmtum pm-mar af tba peﬁt.:'e:>nm' addmaaa, E-mail 1-t, 4th and 15% September '.2006 awning its \N/ ................n .....u. wvvnu vr nu-ummsnnn ruwrl uuusu ur nmuunlnasn rlluﬂ LUUK! 0|' ISAKNAIAKA HIGH C aurprim With' a requeat to mnsidmf by it. it has mt bem1 mde lmnwn for its eitchmicm fmm the tazndar documents only he it has urged that the entire; «bf by BIAL for grant of mrmion duty-ﬂee 1-«amil basin' ms in thus and arbitrary. Ihﬂﬁfﬂm» 3" 5 .53. "E1 to m:stam.' If a quanmtaon for tsmiderers, than the such pm-wan:-c ought to have c:t'i~hm-ia to be mm: by aubmimng the mnam. The and £1; «taught to have been and it should have been the pmspecrtive bidders so as to ﬁnd ﬂmy wvcmld be elﬁhle or not. when such.

laid, the my prc-qualiﬁcaubn iaelf could arbitrarily applmg so in ﬁvtmr sf playaam in market mm aemrcluda <m1:ain ether In the Ehsmce ar the <n"mm'ia span mt by the \N/ BIAL for ma purpose of short-twang, it ﬁvas .a.rbit1'ary diam-awn in pink thcreby dcepriving eligble tn gat the cant:-act awarded. ' supra, expwian ""'c:vemtmm' at the Indian in the texxder inviztation abvioualy to sxpeﬁnnee in ha11d1mg' duty-frag India. As such c1:..:ty~ﬁ»ee man is \ciiﬁ'e:re:nt n-am damaaﬁs remil business.

110.5 what is 9.

mt mwt broad. witmia as set but invitatizm as the EJDJ anbxxaitted by it it has mm a pm-tmr with the mam Frivaha Limsmt which has a§3so1ute;j1'j}"""'§ic: merrisnae in oarryxm cm duty fret:

in any Airports in the mummy, the mrmer proposed by it alas: «:2-Inca mt mm expené mm. 'i'her$re, the E.O.I aubmﬁtbad by not meet the mqtzirmmzt of mmﬂtmmt ta and uzadax-atandirxg of the Indian Canaumer, which \»+/ w- Iuwrtiiiv-'Ill"IiII'I III'!!! wﬂliulnl ill' lIul"I.ﬂ.l'I'IElIi\K I'IIW'f' E93" Ur BRINRJAIA C 37 $5 the raquixmnt notiﬁer! in the also the 6&1 rmpoudmt daaau mt as it has 21:: dutyv-ﬁes retaﬂ - " ' Iﬂ aw far as respondmxts '? &a 8 lmnwledge of the patitimmr, it is qgam the time of submission mi" their have any tie up in India. Se is comcrned, it :3 stamri that it is cut any duty-free retail buasmss Airport. It is furtlmr stated the mpm-1% of £1 jpara-on with mtmll blminess in mm purpose as it wcuuld aasuxnn warm and private players aﬂowed m participate only my rac:m1tly. To ma:-ma, tha preferzread choice: waula be mm havhmg mpexm in dwling with 'I'he<re:ﬁom, it is stated by the patitiancr E.£?}.i umm by the peﬁtiaxim in txmjuncitinn 'W/J _ ...__.- ---....... ._----.--u ---n -u-usuur-urrInl1 l1I%rl V IS with Anrﬁianm is the only am xwaqtzi tn as it has and umieratanding of Indian maem eazrzam» buzz-cad ma $1 m: and 'mtamaticanal in an-om relation and ama to well as dommic brands and a mum providing quality servzce' 5 11".! im that the pmcneaa of asawsmnt caf have zmbmitt-$6 E.C).I, BIAL has not mmmunicaﬁon to the petitiornmf on tha short-listing. The adapted and applied with a View from the fray mm' mﬁy allowed to bid, it would have the M new the nwntzmct by oﬁ?ezj'21g beat "M311&1: is ﬁmher aﬂaged that Zurich" Au-port' a ahare.1'1o1dm* in the BIAL awmg 17% mi' 'I'he 49* respondent is the parsan far the: tendar pa-0% who was an umployee H Zurich Airport Authority ﬁll he was appoﬁed in \N/

-. -...............r. .......... IuE"n.l'uu1l'\Il\l'\l! mun uuusu ur nnxnnnnnn rum-I (sous? OF KAIINATAKA HIGH ( 15* BIAL. He was brought into damn of 4:21 raIspnndant- it in app:-ehendnd that the 4:»:

plaﬁ In the with whom he had nppormnxtj ' mfg the in-:1iar1 markwat, this my the am. {for not beim pm-was for awanzlhmg con13'ac1i. was earlier a unit 6!' SAIR, by amen Airport. It is mum' an hmizusma at Zurich Airport. wcperﬁanene with thus: mama ..\ markset buginm, still :1; has new of tender dmummm in cf awarding contract in this "n a ezzoncluded case of The 531 reaapondant. has hem an actzount of the abame femurs, thaw.-eby 3 & 4 have tlms chscriminateci the . and the action of the 4:2: reﬁxlmndem; is minted mla ﬁdcs am! lmal malice. 'I'hm-efora, short-

thﬁ Pﬂmom win have aubmiﬁ E.O.I,, 5155115-"38 \N/ iﬂlfl B993! VI" BIIBIUDIIFIIIIS Illw-Is vvuwnn wt wmier to rmpcoxzclmts S ta 9 and awancging ﬂee ahnp mun-act in favour of the 5*' 735 not lagal and valid am the mm

12. The mm: med ma 8011131351'.

13. me: A.A.I 3.5:. Sena we Sri Blmbadeb sang, in 9.3.1, Bangazxm ham ma an aescxmd mapondsactat mud "ma in tha in a fnrmai party has the petitien. has bean claimed by titan respondent, at para 5- it is my insmliatinma mad of Air Track swim (ATS) Navimatinrn Survsilllamva (CNS) Manmammat (ATM) wrvim am] it far nﬁammn of the mid smﬁaitzes and are: mamlatorily raquiwd to be. provides?!

14. mm at para 7 it is stated that, it has no in the day to day ma of BIA}... The \\k/

------.-=- --. w-w-cum:-:1 21 dmiaizam which mquire the appmvaz B-IA}; am dhcumad and aim! by the amend rmpémdcnt. it had two reprwmtimiea on the to pacrrmtage :91' equity in tha aharehaldm submitted that megjmrity at the arse: {mm the privmse mms Wsavm majority of the ahaxeholderra

15. only mac:-wed matters as A are berm tlm Board of am. if 'gjsf the sharehnklm-5 :

mach before it, the am will he means' of the max. providecl that am zsmzne arﬂ not advemaly the intarwt, F'u:rthse:ar ﬂ. is stated that tha &'sqI.mliﬁmtin:r1 {If the peﬁﬁonm wan and pamd by ths Board of the Directors Thi, the 3ﬁ':£Jnd.I'%p0I1d»&IIIt was nazaitftzer Em the deaision prams by am. nut :mgardmg' 3: the peaanner in the tender mavens.

\w«/ statemaxxt Bf munter trmaaraixg ﬁne mm aka mntmdmg that is mt mainmmme mm: the 2: 'Same' as: inst:-umtamy :11' e5 mam diacharm public: duties liar 12 cf the Comtitution an'? India to: of this Caurt under arms 225 of mt India. F'urthm- it is aontezmed ohjwaom that as per the request I)imctm~ of the petitinnm} mat hm an 12;' 91' 2006, which E-Mail sent by the business Mamgm of A.E.R..I, which is at' the petitioner with whom it BIAL. In the amid E-Mail it has made it mapem ttm dwisiau. talram by BIAL its exchmimn of the c:ormorti:un3, ou1m's'ting of ﬂxarafore, the petitionexr would have m Emma to me this writ petxt3sJ' ' n and mm it in AE.R.I-parmar of the mnaortiwn is not a 'm rm peasmn, for this mm alw am \q.¢L/ _---_----- -... wunwuuu nus uuwuu 'nu-wuss bl III-|nlI.rIl.¢1I\l'I IIISTI \uI\II|lI|I" Mfr l\lIIl¥'l'II-FIR,' "lg" ' peunonar alone new no new smncu mm. of the am. mm it is swim: writ petitim is alas liable to be af suppression sf malarial of matmial dowmmats. It -an pwuaal of the pmvhiam of Agjt' (]x:rm'na1't2:r in short mm (3.01:

dated zaxezfgcaog the BIAL and Smite promatwa am: that BIAL ia mat a Mm refs 51? of the Comymtﬁm baan either established at any kw ﬂamed by aaitherr the Legislature. Undm' clause 9.14:1) the Dirwmrs xepmemmg rm the majcxrity, as par chase 9.2£v:'i] <31' all clmmam am in be talmn by a af the Board of Dimdtara and as per & (iv) ef Clauaa-9.1 at the mid the ' Director of am; 'm mm' of am;-5 mminabed by the prhmm W pramotws claws not have any Hmvm, Ciause-Q2 of the 3.3.5 clear that the mrma 0f the a " between the clause 7.4 of 8.1-1.5. providw to iaduct managamsmt er 1?. into a Caucasian ta aa 'cm dated srh «July 2094 cm Aviation, t cf India, 3 at Clause-3.1 sub~c}m.me-

3,1,1 has got eatczxlusivve right and out development, design, ﬁnancing, caon31:r11c::tﬁ§§#éj3:i'§" afacarﬁm, maizltenam, operation of the airport. From the: above said it is my char and unambiguaus fact that is r1m"th.ar an agmcy or imrrummnzy cf the 5: {}.0..K in mm of Arﬁcln 12 rafﬂrm Gomiituﬁon in mew' of mtmxaum 3.1.: gr Arms' 15 3 of cm.

\N/

-- ..-- .._.---.- --. ...--... u-"nuns uuvu Ian-rial-an va zu-uniu-In-uwl nlwn uvunl VI' nnluuunnn IIIUII I-UUII Ur ﬂﬂﬁﬂﬂlﬂﬁﬁ ﬂliaﬂ LUUKI UP IRKNAIAKR HE?" C In View of the natura cf the abmm pr1v11ege5' ' gsantaed tn BXAL for cf dmmlcpmaat and V' required 13:: be and ﬁcilitﬁa for w ' award of duty-ﬁee shops cf attnr-may of the Company Tm with the Manager or the *3°mPm'-'Yr m ..'..e.._ it garment dechixn in the Having mat to CA, the partake that characttar af as Cuatcmn, Imm1pE'm:.'u;:n, mm! Naviwtinn s4az'v7m to 11:»: mlevam authority namely, (G01, AM, of Civil Avtiatiaxx, Emma of Civil am...) only and mat by am... As per Prnvinﬁzn of CA, sub-clause-10 of am to an-llect airport chm-gea and in the rsature af m but it has no tn mliest tax. Umm Arm 10.4 <:~fC.A, max. is Iiabh ta make mm: of tax mm relevant \w

---a anew-u -:-

I-UUIE Ur WNRIHBH I"Il\II"I \¢\i'\l!\l VII nruniutmaruuww uuuuruu -v-unu w- .-u----------- -

Iaws applicabic tn it. 'l'h¢refm*e. it in t&1:, it daum not exnmww" artgr functioma as par the (LA the . As per of Arme.13 of the cm. _it of the rathm tkmn public 131' aota and no swam' mm' unggr '~ by the G0! in mapect of pm V relation m cm. it is evident that the as ccntnmplate in any of wuamigzzm. ﬁzxu-tiara of the work cf dasignixg, ﬁnancing, ar the airport has Mm that wtmld. be carriexi can is in the uf commercial nature: in uansocziatinn with the namely A.A.I ma xsmzx: both 'aogather only 25% cf the share hnlding of the 3131,, As 3.3 «of Ax-a'c1e. 3 or (us. mg,a;-ding pagpmt of fee by the max. m <30: which clearly \~N/ __ _____ ________ _______ __ _'__""',._.,.m,, "n," 99""; gr gggggugrgxg ﬂlc-EH COURT OF KARNATAKA HIGH 4 iudimtea the fact that it is not om-zymg' any m function and that there is no mastmf and eithum hetwn the Central 91- and the empzaym at am gov-maea by service rules of the Central 01' Smtm Government. (sf time afonwaid aspects, it is amped that it cannat be earmtmocl to be imtmmnntality at a State in mm of rm purpose af Article 226 af and thsezrefom it has mnmdaéé. is liable to be ammzmd at aimmmamm ' bility.

urged by the pcsttiltioner that Croli pmm support m BIAL under 5.H.A is The WK tmde.-r the Smte Support [herei% in shm-t mﬁszr-red 13:: as 5.3.3.) pmidea loan as Em. which is repayablx:

accsrdance with the pmviaims of the it has an way aummiam fumnmd the 'A gram. Tiuelandmﬁenadm bythe petitionerirl \m/ the petition is mneemed, the KSIIDC datad am April 2035 pmvided land ﬁn- exzmstruction at' the airport on of 39 ymrs mind it contzimxes tn the land, rm ownmhip righm are ;I1.ne1~e:fore, on the grant at land by to BIAL cit be mrnuued ' ' or imtrumentaiity of Artick;-. 12 for the purpose sf Article Canstitutinn of India.

Therafore, pmﬁon is iiablt: be be ..\ nxa mew an the g;munr1 of is

19." submits that in the CLA, it is mizabxe duty free tshogx and other ama::ntzm' ' a1rport' . In this ﬁrm' raf tha matter. it 3.0.1 by 25; 7129135 in respect of ﬁve mmmea sf (:3 remil pat'.-lmge and an amaze-W [F & my Paclmgel, F & 13 Paclmge 2 B Paclcagca 3. Clause. 2.4 at' the E01 death with aspecm. Under clause 3 of the 3:31 'QN/ \I'\'\ vs stun: :-

_ __ _ __ _ _ ____ __ __ ______'______ ______ _____ _,, ,,,.,,.,,,.,,,,,.,. .1..."-. '.995! yr guuuvttlulvit ﬂlwﬂ \ seLe<:tLa' ti procma was dcterj" . In it is made very claar am the prozrms was busing adepwd Mof E.O.I that maximum fiwae (5) parties after reaeiving Bola. :1; is im%ggm was me of the parties who am retail pa-clmgv-I which in the ouﬂsats in the acne. At the time of submitting ECSI, mt' raise an abjectiun about rwrd ta» ahnrtv-Ii.al:ir1g of it in not open for it tn turn the same in this writ petzitinn.

ﬂxrther submim that purmmnt to that 'fhr EC}Is., intaﬁy sever: comparzhs 301$. on fair and jlmt evaluation b-aim the E01 of petitionm atnang «others was ethm rmnairﬁtg ﬁve csompanim were short- aubmiasion of mudmws. The conﬁrms' :1 of the that it wan not aware of the dwisinn of the of shxtart-Fntixg the pemam to wmm tender \N/ _- ..--- ..--w unit:

ﬁammcmm wmuid. be: iasuad as» no mdza m it and mm decision was the magma: Em ciearl5.*ix1::20rrc~ct It has delibarately mppmm the making such an awrm¢~mt in ftlm peﬁthnot was inramm by imalf wrdmg than dmisian an time time letter was writm by the -4&3" name date. 011 1/9:20:35 the of the pe'£:iI:inn.ex' has mm to the 4&2 hm am re---look irate thus stated that having rmard m the E015. made by the BIAL, for Tnauance cf the mldm' ethcr ahart-Hated member in by the BIAL in not qualiﬁed for Tm aﬁorcaaid daciaian has hem at by BIAL an 5 criﬁml appmciation a{ all the aapacta. Thmefom, them has been no ma." hm on ins pm as alleged 2-,: the W the entire. pmwas ms been transparent and k , _ .. car:-ﬂed taut as per E6}. Suhmiaaitm. of E01 by \m/ IITII ETXIII if !Vl"lIIl'l"IlltII|nu I-

the patritiomr Without raiaing any muting ciausa 3.2 of E.(3..I car the criteria as allgaci by it at "

' is mt tmuabla in made agam-at the rwp011+;!a:3ntsh3 8a 4 for ﬁns: tiw 1m an after {mt a case ﬁat gm: of time mam 'then-eﬁom, the allagaﬁnna made w awn' 1: thm is misconmived, bk: '3: law. F'1n't'mr tlm aﬂegatinm Writ Petition has hem d'em$ed as sand unfolmdad. The 4m \ any peraunal imtm-est in the matter of awarding majar in the ctthczr concwaions for the an on behalf cuf BIAL, the world largest handling company, E-'mﬁmspacrt from E§w?%land gmum wmpany bwmd in am. Aviation, bath applied £01' a mmmahn and sclectmtl. Accxzrdirug to respondents 3 & 4 is damn by the max, and not by the 4»:

VV IIGH COURT OF KARNATAKA I-RGH COURT OF KARNATAKA HIGH COURT O!' ICAINATAKA HIGH COURT OF i(A!lNATA1(A I-HG!-i CD11!!! or nnlcluunnn I-uurl I.» reapondcnt akam and further mm suhmim that he was mat in ﬁamuf as aimed by the petizmar and he was an Olayee of Zurich has 3.

ground for castmg aagggnaions In fact, zurizh Airpart 'm 'M 5*"

respondent company ca" not it has any sister company any major ownmhip in 5th rap-ancient aim: 20:31 is fully by two Imlian public mm that: am mponam: is not m mttraneoun mmideratbna pmma as alleged, he balm Chiaf of the am, his only aim and goal is tn of ixlmrnatizmal atandard by germ' in ylayex-3 in rmpective sectors. Om, it is the all-agatinms made againat the 3 & 4 are unfounded, haaelma and deuave \Nk/ .....-u "up" even: vr IIcl"|ﬁl'l"II!|.l|fI HIV" | dermad as unfounniesad and baaalms $125-t<:%c1§"L that the 3:333 aim af having such a was adopted to males sure alum awarded majcr mxwsions. selection has hem mmt ummpmqyt and arbinm-y as alﬁ, innsuppxart the BIAL has produmd xerox to R8. Tm rmpandenm havam aha statemmxt of objactnions aamn facta :18 has baen urged in the ofm11m~.

22. has Butnzaithed rejoinder tz'a-wmmg the aw:-mum made couzmaer filed by relpondemm 3 35 4.. raquired ta be referred an in an order nxatluing but 1-ﬂmattinn cf their pha talm writ petition with rermnoe to the The 5*?' raapondant has mad 'as atatuezrnm sf 1719:2097 just1t3;mg' ' the,» pmom adopted in af slmrt-listing and a;wardmg' contract in am \\,\./ favour, it has aubmttasad that tag djmbled ta make the jmammn it is furtmr suimmm that, if, wars mmiéerad and of mxmr and exclusion of gwa;-sa result in mat hm-dalxip, not only he the ram rmpondcsxlt, but it wauld have ta pay huge mpondem in the exam: of non intmnaﬂanal ahpart within the also City of swam;-a and India be put to shame in tiw project is not completed.

an behalf of the reapandent No.9 contending that ahheugh ﬁve aftm stage of E.C).I, manly tum partmlaa "" 5131 rnwpenxieant. am! the amwering aublnittxad final ma, aftm submission of was ﬁnally awarzzled to 5%: mpondmn: by rejectizm 1113 bid of $3' reapozxdent. It '3 fnlrtlm that it is given to undaratand that the bin} by the said 1'H-zpnndent was rated nmrt aﬂer \N/ the bid subaaaitmd by the 531 dmlamd suctzamaﬁxl. F'1.u°tl1er it has fault with the cn'tet*1a' mowed with m; of E.Q.I, as it dam mt prmcribe rmrd to the the it has supported the wse nf same line as has hem mama by it in It is cbngatory an the part of the mt only an spell mat in detail the for mmhzatien of whether' ixnplemanted while evaluatixlg submitted by the warm.

respoudenm No.5, '2' & 3

cieapitae in the pm-qualﬁcation mund, to parfmipatae in the mder proczmm for tat: them. Evemtually anly two lmft for evaluation and selscﬁon of rmpcxndmut reapondcm, No.5 and rmpondcm 1149.9 im other muntaer part Alpha Airporm Gmup. Tm mated that with ward to the nature :31' the which are bamg amusmd to it by the ﬁrm:

\..,\/ I!'\"| uﬁsu -l\iI.tI|..|'|Iu|.l-n ld\ put-:4-nu-. ...-u.-.. ..... -.. .- ..-.-

----_w --.w.- urn:-rs-n rs III-IIInIt1la"IEIl'I IIl?lI 'Q1 II-was ttwvulu was uwuuuovnuuusu rwpondcnt by entering into the " ~ which are stammqr ﬁlzactinne, it is an of a 'Smte' as deﬁned undasr n aflndia. In 11:73 mam, it if the Pﬁﬂﬁomr statmg' mm' are not wqmred' 133 be advex'ned"f

25. Cm the g and the nva1' legal e~*.;~nt¢n%ian§;" of the parties, the

1. and dutim ma BIAL am dun'-as and whether ':9 it Articb 12 of tlw of India?

2, nature uf duties perﬁormed the International Airport and Gﬁéivgtién afﬂghta is a statutory' ﬁzrwdon ""u.=m3.e:':':' Swticn 12 of Airport Auﬂmrkim 13131. is ammablc to writ jurhdiction under Article 226 01' the ..,.__m1.(3ans'titu1:ioI: ﬁat 115:-ﬂew?

Whether the petiﬂoxcssear haa 'got locus atandi tn me this writ petition and the wnt' peunaon in ' ' blue?

5. Whmﬁwr the ;:vetiﬁ'onm' has waimdl amq'meed im ﬁght having participated in the aelmction $3?

\\\~r/

5. Wnemm» the mm rmtixg as abaernm «sf any guida liw "the: hefi.~.=,_zt' ampxwassinn af iximraest £3 ?. Wrmthm" the -wrm~;*.:T:m5' af aﬁigiﬁhzjawaﬁsm pawer by the B§AL*;for tender dmmmnm in 5 tr:

93 by a}w1'1;*-tfmtsixg amgmng' ' raamm far this pctiﬁoxxm £3 lma} favnur of 5% iiésjjsimal and xmlixi

8. %t}1a5r ﬂlS31:Q!_.'J_.:.:=Eii'.i'.§£' thﬁ award of of...-=5% rmponﬁent has '9. of ﬁppertzaxﬁtyr m ﬁﬁer 'tgzin the: 9"? rmpament by this Court?

' mm pomm are mtwmmmd and mmidmeﬁ g 311$ ﬁenior coumé§i"'§§iE.v'§'mod Babacie, rm mm petismm mbmmecx mmmm and dam mmmm to BIAL ta the aimlﬂrf. miduar St-::';*hn®r:"1 12[3}{aa) of the Authrsrity af India am, 1994» (in 3139:': mrmaa 'A.A.I..A" m; m wnam ah' Haﬁz: $er'arm' and aemrim as warm xzzmer Swtizzen Etc!) & (e3 af FGH COUR? OF KARNATAKA HIGH COUR? OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC \«»/ me A.A.I.A Act an statutory zaaapandentn Ha placvmi reliance upon Bemh decision or an Apex %V%i97.-my am 421 in the me of VI.

nmammm, mm Jucgge of the Apex Court reporhed in case of EDI! use gm Judgm decision in mmm? mam: mmmm m' aﬂoat. mpamhed in (zoom 5 $66 111. at' the Apex Ccurt wpomd @ am: pm. 15211953) 1 ac: vu. sum or trrmn sex 377 in the case of or man ea ans. In support l%11hm358' ion, be pressed inilaq, .ﬁ._a;;~r,1'%Fl£:J.' "the deeiaiana of thm Apex Cmlrt tn jxmtfy his lagal N that 11:13 nature of fanning' zcmldutiw \\«~/

--- ....--. -_-- ----- --- -wuss-:1-ruin' cannula ivilillil \II" I\l'lill'f|ll'II|l'| I'll?!' Q93" 'Jr WMIW ' ﬂzlerefcre it is a 'State' in harms of of the Comtitution mi' India far ' jtxrisdicﬁon of this Court of the Comtrimtion of Indi.a:-= I All! 1995 an 1311 mu. caumtu mucamox E manna em. out as at up 1&0, pa:-u 36-2? at gay 'Iﬂ1;:;""

1939(3) we em run J.§r, $3, 13:35.9: em-«rm run. an at 33.701 amwm aw gunman swans; JAYAIITI HAHGTILV "ll. 'V.I..II..IUD,l.I'.'l i.

saw mu I. mm. 20051153 act:

65?

an vs. mom or mm a ms. Paras :41-as @ 1»; 632-503 Pxivutek iimctiulu uldn ta yubﬂe ac mfg], 4.1:. 3%" 390;

Volume .I,E.§%uviIaed inns). Pg. 116 para 59 3UR'!"%' Vi. 'WlI:MlHﬂ"I'@' PAREG AU'Iﬁ0mTY a mum." A1' ac.

mirror (1955; 15 L.na.:m.a-rs @ aw, van. nmmwmzwu nmam co. 11974149 m: 477 (pa Douglas J, dial-unﬂng. @ 43:, m, \N/ ____,__, ,-.,_-.. ....._... --u am-unltrilrlslirl l'll\II"I KJJIJKI 'Jr C 43

27. Further the Iaamed the fI.n::u:t.iom which are mag mm. are pubﬁc mncw I Section 12 cf the A.A.I.i'-'4. Aer. within the mm' of Article 12 gr the of India and therwre, it is of this Court: under mam 22:5

28. Thus rebutwd by learzwd Senior Comlael mu-my on behalf of mpomxem an upon tbs decﬁsian of in manta) act: :11 para: 7 & 3 Kuzmar Biawaa. He aubmim Judges; Apex Court and having md to the case, particularly the share mum BIAL and Karma, 5.3.»; damd 20,1 amms dated 5; 712cm bemean the. ﬁrat of India. RI, awn Aviation and am.

Maw of the lmaa deed animad beween KSIIDC2 am dated 301412005 ta emmsh 3 pm he airport' W ...--... -. ...1.....n..n..n ..-an vvvns ur nu-ununu-nun nuun uutnu Ur nnllﬁnlnltn ﬂluﬂ LUV!" Ur KAIINAIAKA H355 '-

at Devanalwdli to assist the: W ti-:chn1ca1' , ﬁmnml' and mm of tlze base deed and the Ebjwt of wcpljcitvely mentioneci. Ifmugh it: in mm of Sectiuzm ﬁfbl (if of Ian}. is permabaible uncm A.A.I.A Am; by the Ksnm in mgm ggiabngh ixrdm-zuawnal airport with a faucxilitiea am mam» aneirstarnae to the ﬁn' apmzing the airport. that mature at' mnctixms the airport at B-anﬂre on the 1-aﬁarreé tn supra, peruvxm "

a the cuammm by um BIAL 'us; tha termed that it in d public which an atatutmy in xzsature as it is ﬁle anumerated fuzmtzimau of the Airport providad mm: $ecti0n.12' of tltm A.A.I.A the laarned 3r.€:B'lJ:l'3BBl subzmitlaed that 0 A in PRADEEP KUMAR BIS-WAS paras 40, 43, 47 wauld with all fcsum 'apply in support of nm, \N/ "run nu-carnal'! ruvn V 43 management and oemtrofi of the axrpo' rt;

with am. As per the tmwxns and the aharelwiders mmmnt, Néllausa-5 pertaining ta bzminesa af Clausaw '7(2)(a) and 7.3 perommga of and eapitax stmncmre nf BIAL at the ratja of 7-1% and 215% and the of the mmpany shall irzitjally mugs: direchara under clause 9.1m). 9.1(i'n') the Mau% mm: gr mm. by the sum, chairman cheered by the nimcmra from and he has no axacutiva maxmgement af BIAL, chant is mt mectirxg, the direcbars who are an acting chairman for the mes:-.tj.r1g.. As per Clause 9.2(vii) descxisicms cf the board, it shall be made on with the written mmam: of each private and each of state pwmntem in remzian 12::

~ . A mxmama an ctsauae 9.1, Clause 10 pertains Implementatian. Clause» 18 "fa-1-m of the \N/

---------- :¢ sup-u:nII1'uIrIIu"I I "win wvvnl vr nnnuw-|uuu\ nun: uuulu Ur nnxmﬂannn rliuﬂ LUUIEI Oi" IARNATAIIA HIGH C agmezxt and Tamama' tzion. Glauae prfmbe promcteﬁs manmuh 1 its mnﬁﬁqummw. Clausae 18.5 af 1m-miriatinn. Under shall constitum partmrahip. x__R_HIIadm' save:-ﬂaw ﬁrst rcapcmdmtlﬂnion eithor a private C0 car public or gowrnwtal should ht: brought agairst it or has party '11 relatinn tn the iiizontendaw that thc nature sf functzab t be at any atrahch cf gm.' public duties,l'funct1o' us, much was Thcrafom, contention urged on 3&1, is; a "Statue" an deﬁned under .}.£fis wholly unteznable. It *3 not a 'State' of Amzicle 12 of the Cmﬁhztitm.

hacaune: Chapter V-A, Swtion 28-A af Act Tn apphc:a' his to the 3311' as of the for the purpose of wictw' ' n of mmuthorhw from that pwezursiaes, it cannot be carat:-ued V

-uvunu vs iusnlml-Illlltli. H!!!" In by um Court that the ﬁnwtions of }_:rubIic: dutimfﬁlnctions. mmre, by the warm S1'.c:ouxmc1 that ' as deﬁned unader Axtixrla 12 of India.

30. Sri haw counsel for 9th rmpondent made: on behalf ar the jtxstiﬁed the maintainabﬂity by our attnmxtinn tr: 169 szaf Unnik:ri5h:nnn's case 69?' para 77, 79 and mrnaendgii' enmud ink: betwean the State KS3 - BIAL and Union of India statutory' fundanncntal dam the international airport at that are can-iad on by EIAL in the """ mpg' rt an the hash of those am supplemmmry in the ﬁuﬁai required to be discharged both by ﬁrat.

reaprandent. Thﬁm, EIAL 'm a State to writ jmﬁdisﬁon cf this Court unaclm' Article at' the Canmsittztinn of India. \w/

-... 13.0 'rs-run:-1 IIIVIUI uvvnl II!' BHKSVHIHEE HIUI1 '

31. with referemae to the a':;_w-'u7[ s::cn'£m:1t'mns urged by the both the 1 for the paruiw and lnamed of the paras-.6' , on ca:-aful mzamma' of the Mama by 115, Pbzimss 1 2 answecread ﬁn favour 0f the raasm:1s:-

(1). As per pubﬁamd by the State mwnption under Section '9(1} Rot, 1957 for rwta-atiorzgcqxfvvv emanated betwaen BIAL anti sf inn.-ax-mzzioml airport, the the 1m coverad man to of BZAL. T113 1'9E1i3t1'a.tit3n fee of is wemptnd by gving 100% nntiﬁcatian dated 15/-GIQEZJOS. In View cf the Lama acquired by the State in favour «sf Kammmim Indtmtrial Aw Ema (in short rcfmrread an an 'KIADB') for facility deﬁned under the man Act, wtabliahing inmrnatiaonal airport in mrarcise at' 1: dm:nam' powmn und-m' Section 28(1) and \N/

-- -... -- ...-.-..1 .u--.. nu-nun: -vi l\!"I.lllIl"Ilf|l\ll FIIIII1 Ia' £1' 2&4) of KIADB Act, the vast extm1t af thousand and odd names was. az:qmz'ad' Act, the same was suheaquaagiity KIADB to KSIIDC for mtabiinhmmat and vast mm; of land was BIAL for that public pui-ma. As per cf Swtiorn 28 of the A.A.I.A Act, at is declamd that for ﬁm 'airport' kmludm privaba airpart. ma. of the A.A.I.A Act is mm' t ta mm' ..\ the from the prwaes of BIAL.

tn exa3mne' the natura of mucus' performcd by BIAL. It is necessary for 'air traﬁc am-uzisze', 'air trarmpart, sm*vm' ﬁ13:1ct1'ons rat' the mm' 11; Autlmrity in Sacrtinn5.$2[d),{e), [rm] and 12 of A.AJ.A undet-

2{a3 mi: traﬁc service" includes mgr}:

zmrvice, alerﬁrzg am-vine, mr mnﬂic adsdsory service, air name oomrol aervim. area norm-oi aenvicaa, approach comm! service and airport control serviaze;

\m/ ___ __ ___ __ '__,_____,,_,,,,,._ ....,,. .,,V....." yr uuuuuounnn l"lII7l"l I

(e) "air irranspert smw-ice"

sex-vicxss, far any kind of whamcevm, ﬁar the air, pearsms, mail :31" any ntllegf cor inanimm, whethar auckﬁsm-3i;im a single ﬂight or amiss caf Section 2(2m3 rmds:-

owmd dwelnpod or -

Authuity at my M my peuqi: cg jointly umh the Alﬂheqity italic Gavu% at 'both of such person at be m the mm of is more than any U to the rulm, if any, made t21*.':"1".3$13.1::i?a1 Gave.-rmncxxt in thh behalf, it thé: ﬁ.1nc1:is:r1 cf the Authorhy to the airports, the civil enclav-as and the émnnauﬁml oammurﬁaaﬁsan ataticns It shall be the duty of the Autlwrity ' 'dc: air trams sm'v:o¢' anti air trégrzspcrt sesmim at may airport and civil (3) Without pregjudkze to the generality cf the psrovﬁasiom mntained in aub-sectinm (1) and (2) the Autmirity may -

usswri I-.a\-IUKI U? KRKNATAKA ' fb) plan, procura, install and maintain aqt1§.pmI1t., at the airporm and at may be mnsidemci fi5f"'~~:ea;i_'é= mvgaﬁon and operatmlon of fa) services and search zmémga; in co-ordination with other _. , ,, id) estai3_!'m§i" ur or oantafﬁi cf' ita oﬁceers and of this Act;

.,»:i' reaidential buildinga far and maintain hotels, 1-u_:§$ta.2.:1*e1g;1mé;';a1ﬁ rwuoomm at or war the ' W139 ........ﬁ.pomp1e.xea at the airports {or the stnragcz or of gacds;

arrwe for postal, money mL%g:ha11gc, irxaurame and telephone ﬁn; tbs use of pﬂB and other peanuts the ajrporm and civil mmlavas;

\m/ ...-. . .......... vi" nu-uuv-unnn nuun uuusl Ur nnxnninnn Hﬂiﬂ COURT OF KARNATAKA HIGH COURT OF KAINATAKA HIGH COURT OF KARNATAKA HIGH C {i} males appropriate watch and ward at the airporté' enchanma; 31, VVVVVVVVV U (ij regulate and of vehickaa, and the e;j1try?;_ eadgét at v..';iv'i1 enclaves with due and pzrotoool functiam of the Govmmxt of India;

(kl dmvebjp _rsnns.x11tn11cy, camtrucrtzimrs. er éearsricm, atad undezmake :3perat:iqr3.s abroad in mhmn ho ahporﬁs, services, {I} heliptzaz-ta and tramport facility as arésg, ""'a:p:';.:*"J.ioI1 of the Autharily, passe? travelling by or more mmpaﬁlm undea-

Act, 1956 or Lannie: any githrsrkaw to mmpanim to furthm it by this Act;

(:9) take aii auch steps as may be or t far, our may be to, the exm-cise of any power at of any ﬁxncﬁona mnrmaa ar iijxzfnoavad on its by thia Ant;

{p]pe1-form any czther ﬁjnciia-n mnsidmnd necxesaaxy $1' dcairable by the Ce<n1:ra1 Gwomrment for ensurim the': safe:

\M/ 5} and emciarrzt epdration cf aircraft W and names that air apaoe 01' Imlia;

" ..

fr) any rather anti the civil best eevcial intmeaizs at' the Authority inv::h.1dir:g cargo: up cf joint vantux-w for the function msma to the %%%%% V (4) In 1:11»: sf}-ita funamzimzia under tlfn wctinn, shall have due of air transpert that t..-mckzncsy, mommy and swvicc.

(51 ﬁuuaiﬁs in this n-ectm' :1 shall 3; the dim-agara by the af ﬁar the tixzw 'b&g in any pezmon an instimte in raapwt of duty :11' liability the Autlmrity or in umazze-era car wank! mt atherwiae be ""<.:.. _ per seem" n. 4 ofthe Air Craﬁ: Act, 1934 cm 1:9 as ms' Act) am-. am respondem; has :25 males Rules as per the 1944 oomm:1tic:n 1944 in relation ta mm-m' tional civil aviation at Chilmgn. Smtfmn SA ::f 11.0 Act mnfem \m/ ll\ll'I EUUKE U!' IHKIVURAER Hiliﬂ SUUKI UP KHKNAIKKR HIGH UCJUKI U!' KAKNAIRKR HIGH UUUII U!' IRKNAIRIA ﬁll!!! I-U08! U!' lhﬂllﬂﬂlﬂliﬂ l'lEI.l'l'l I-1 J2 powers. upon the Eiireotor G%a1 of athecr uﬁner mpecialiy axnpowmww in the provhicvm of the: Act to Q1 in air craﬂ: nperaizinna car Lmixrg any inbmeat of security crf India or ' cat' ah" zrraft operations. '3m:tinn Act provides for @113? for fiailzzrna to dhecnians isau-ad by him u]s.5--,A ofgme

(iv). In new" ' med p:rmrm' in ofthe Airporm Craft: Act, an the basis of ccnnstimﬁon of Board of of Chan'nm:n' , ' geatabﬁahod. It may be a priuatc tha prrovisibrns of Air Craft Act, and Airport autrnrm Act am 2:: it. Though the mmhmhmm of airpozrl;

as pm' the wmmm referred to j entrusted to am, it has to discharge the above ﬁlmtzinml dutim u.t1dm' Sectiam 12-A of the Act. In vkaw at' these undisputed mm, the \.N/ Comﬁmﬁpnal Bmcrsh ciemiom and the Apia: Court rﬁermd m in the relied upon by tlm lea:-z1eci Ballade, ﬁat the peﬁtioner cf the claim of the pemom-. The of the aﬁxaresaid supra in the Sr.cxm.nse1 far the as lumeundm-':

M. The (Seven. Judgm Bench] of zhqggpex mt vs. sum w tr:-rm in Am 1962 on 16:31 @ 1678 hmvsundmz am place, it has to he than deﬁnition "3 «only which itaalf is apt ta indioatae that ,!Ga*uta:x'r1mant and the lqﬂakmm might be anther of State""$ét:s10rz which might be w the eazpwion 'State'....Aym Article up the list of autharitiaa ' within tbc territory of Imia rzannot cbvioualy be read as qjusclam VVVVVVVVV with eithm the t £11' ntmlocal authorities. The wards am -of we amplituda and capable of

-:se:'n;a~ehe11di::g awry authority crwted giaammmmﬂmncﬁnnhagwithmthn \W/ uw-u vwtwnl III E\l'1IlIIrl3.I'II\l"I IIIEVTI VIIURI VT I\l"I-Ii'l'Ill'Il\l'\ I"Il\II"I BYUKI 'II' IIIQIIIIIIJIIIII TIIKFTI 'nyliﬁl VI" "KKK-I'I\l.HI\fI TIIWFTI N-'JIJKI Yr ﬂIIKI'l'\l§|I\l| I113'! 'I tam-1to:~_v of India. mm W A «§..:i3éo characnwmatima at the natxzrg rim:

'autimrity' in this rvmiduary consmumnly it must authority sat up mzdet.-="'"'a the purpose at admjnismrirxgig 121113;: lam: _}ﬁ:Is5£€;i¢ by theme vested with the in m-clar to imkxtnexnt mane laws."

(vi). The. Apm mm as ms.

W. nmmmm nmnwmm reverted in (19'?;f3jﬁ1 440, pm. 39, 449 part 32, 452 aftm referr1ng' to its various Laws of England has ;: authority in a body which has oi3'*at:a;tfg;1nry duws tr: perform and which duties and trarrim out im the beneﬁt cf the public and not ﬁr pmﬁt. Such an authority is mt makirg 1;-x proﬁt for the public I-Iaistrurfa Laws of England 3"' V0130 paragaph 1317' at 6812]."

" SQ. Parbrkf of the Cnnstitntinn gives a surf the see:-vixavm which the Stabs is to mad-wtalne and rcsndcr ﬁar the waﬁre ciff rm pccapla. Article 298 providw that the power af the Union and State amends the carrying on uf any ﬂ or trade. as I said, the quawtian ﬁar rmnsideraﬁnn in whethm a public aerpomﬁon 3451: up under a special statute mcarxyonabusineasnratmncewhich \/ Parhamen' t mum nemsa:-y ta hey the inter-mat of the natian is or ﬁmt:~u.m1taIit3* cf the: State be aubjmt no the 13(2) 61' than Cormﬁmtinn. Sfiéiie exitityr. It can eanly; riot tlgiroufgh the:

ixmtnncnentality or agencjﬁnf 9;? juridical pmuorm. Tfr-e, in tin: nation of the State storm through a acrporaﬁon and 'R an agancy 9::

must. be subjcs-gzi" ﬁtM canstituﬁonal naed to subject the power cf mxwtitutian requirm concept of Stan:

action. .....

any :16. I. pirate otlxm' than bydimat may give the aigmxmﬁon tm 'ﬁr.-it domain, it may mam tmt ﬁc status fc:;.r All these are relevant in in at am: anrhInn~{25}. See mmm 1' State Actim', LX Laizw Raw 1083."

hnanntlaanafhiah pﬁllcfnnctioul by virtue at the nature of the fmatlmn Saethe in Terry V5. Adams , 2% Us 536 and Va. Cmlden, ms US 73. Activilins which tau fsmdamentnl ta the society are: by 'E00 hnpnttum not ta be cmdduol ' hmcuoa."

\m/ \l\-u. -

(vii). The max: noaawcrthy Comtituba' mi Emmi: gr the A13-mt Cau::'t. as one. vs. mum as ms reported in [19ﬂ1) 1 EGO Caurt afheer refea-rm ta its daggisiann in "11. We mayt.-=-po£"x1t"'x;ut.;1_?;P1at it is i@te1'iaI for this purprauavei-_.,_ the corporation Lia creataci hr ____ _.£.i~~"tatube. "I"he best is whnthaar at 51% of the Stain and no§..~-a.%5;?tﬂ'Ai19vg__.«it has ham arm!-ad. The has gin ﬂ to how the intact: 'i"ﬂ¢ mx-poraizison may be a cmatad by a statute er it _ 1; 03% m a company Oampmias Act, 1956 at it z'm%tm-ed undm: tba Societiw er any uﬂzmr similar smtutae. w1th1n' ' tlw mea:n1ng' of Artick: 12 if Eamtrucnmﬁty or agency at' the and that wank! have to be dacided m t of the ﬁat: in the Fight cf that: relevant facmrs. The: mncept of mamwtality G1' agency cat' the g is in a C:GI'pD€t'ﬂtiK}'£1 creamer! by a statute aqually applicable in a mmpazrxy O1' aociaty in an yawn' me it ssmuid have to bus duo-1:15' :1, tin a mmideratrion of the relevm factuzrs, _rirhethm' the mmpany or ao::mty' is an

-...... ........... vr nnnnnlnnn mun wax: or mmnmm man court: or uumnwu. HIGH CD0!!! or KARNATAKA HIGH count or KAMAIAKA men c er agency af the t so aatocaomewitmnthemearﬁmafmcpresainn 'auﬂanritf in Art:i.c}e 12." M uuuéu : I [viii] The Seven Judge Bench dem3:ir~' Ccmrt "m mmm mun:

repama in (2902) a sec. its various cienisions has hey that to be pa:-Ram by the the purview of 'State' umlm ﬁminle and has aim laid down the law 12 an ' of powar' and the of 'status' at paras 6, 1.9, 15, :15, 49, 4: summt-up at para 98 which wads aa fallaws:

definition in 7:3 a atatement sf am. as far as Article 12 is been so held by tlxh Court in cf U.P (air 1952 Sc: 1621}. "SEW and "authori1y" used in min, to use: the wards ¢::f§_ Cardazo:me Natum of gmmhﬁﬁm at' the Comtitutiatx" the mutant which has been and oontinuna to be by mum ﬁnm 'him in tﬁzae.

A,"ii;Ax;:::if:;;%*~»%;'m_KE5 W PM WM M W ad .....;.J.'\api§gmaeh to the canmpt of equaﬁty undar 14 em 15, mu:-tn Izmvt: whﬁver _f,g;m"saib1e, sought in curb an undue;

of pawn", and that: ill c an uwmdan in the \N/ If\"\ lIl\ll| .....- .._- __ __ ,_ _._, -. ................-. tuvri -wuss ur MMNATAKA HIGH COURT OF KARNATAKA 519" ' can!' the 8mm."

judmal «Imam at' "State" .:}3"L

15. The use of is a1g*n1f" ' want. The: mutt of the formaﬁmrn of thxige Congoragtiam, the ﬁnancial support mlgen nt, the ac: provided, the nature at' sea-vie.-c rcndared % and nut-ad that ﬁat that mush or rm by it neverthelass the of the Corporatizaam ahnifed th: tlxea Corpomtiam me 'wine and hands" of the The Court that although the the; Ccsrporatiana were:

not servants the Stan, "thcsa statutory arueV,.%"*'w;.1t1mritim' within the of 162 grfthe Conatituﬁtan".

the law. He saw: (sec 'm an ahwaet entity. It can wily the imtrumewtaﬁty or mnnml or pwwm.

"there is sumtge in the 1t an agemy <1-I' :3."'ffqt1::.:.1.:?.v is mm mm by Mathew J, that;

\N/ _ --_ .. .....--u.- w-1-qnrnl sf!" l\l1llI'I\I-f'\l\E ' mamporistic status ﬁn' cxazrtam these are relevant in ﬁg «nonhuman! uhethu the _.:'-'Pb private or snow: at Qsatg , gencrally: 'me mcaTr1m;:3f .§.--?iT;iisQ:.i§i', LX Cahzmbia Law Rev exia-min; pﬂﬂic fun:-zﬂms are at the nature at Adams ,, W3 US 53!5;;'f'a11d Vs. Gasman, 258 US 73. we too tmnlnmcmul tn an by d&t:l.un not in 'bu "Z3. "$i'rm§_11 perspective, the it may does not mauagir State adopt: in iﬁ*i1;:st?1c¢ by a corporation f:::5i"7§tast:£tae or Tum:-porataad undm Companim Act or the Act, 1860. Neither the II 'Stats' and in awauntablity umler Part II 1&3:-éivrT§"§:"" rm: intiividual it it you in hat

- ":40. me pacture' um enzmzrges is that 'g,_«_.

VI. ﬁlllid (1981) 1 966 'I32 It 'I36 pin 9 me am a run out of psinoapm ac tlgﬁtifabodyfam withinarxytmeofthmit mt be wrmidmﬁd to be a State witlfm the meaning cf Article 12. The quaesaizian in web case would be - whcthm in theI.igh1afthecumuIat;ivefacmaa \\\./

--- ..-- .. - ---- -- -..............--...n ...v.. -av.-an an nu-uuvunuu-n I-nun \-vwnr vr l|l|!Il'l'|ll\l\l| l"'l|l-ff'! '-

mtahliahaed, the may is flmctianally ami by ar 11:31:31' the mantra} of the Such cxantml nnxat be £22 quwtsniorz and must is fmmd than the body ia Staips Ajrtixxln

12. C2733: the ather hami, is my regulatnry or ethm-wﬁe, it would not serve to make the body a Smta."

"41.comn;m of C8112, we have no doubt tgjéat within thn range at' Article: 11%, which k .. a . V "98. a legal tmtity to be an agency of the State it doagmt an mztmrity withixij the: "bf "athm' authcritiw" in authority, the entity by a swtzuhe or :;;».;.H. sm;t£i§;x§".*2,3:ud with liahiiity a:aVi$£if;;£itinj::.1:t.....::éo the public. Further, the Smﬁgzm the exaity should have with pnwer no make Iaw or i$:j_$°€~ié'f dime-tiona amauntirzg to law 1::1ea1'@ of Article 13(2) govexﬁng iija tiship with czsthar people or the P9991" '" ﬂair rhhmk d'-'£53:

Eabilitim er ether ma] mlatims. If cmated a statute, that: thnre must exist aura:

statute wafer:-ing an the untity such In either case, it shnuld have been with such ﬁmcﬁxms as are:

g€f2 ﬂt£d. O1' closely: associated thczmvith af public importance 0!' tn the life 9f the people and hance govmnmental. Such autharity wcvuld be the Stata, for, one whn -mioya the powers t3:rp:riv1'[email protected]'sat1'ong \\N~/ "I I...' ...'y.. ggpypnu 'fl |\.|-|II.I'r|Ir|IIrI Iiinirui Vouiwnl 'vi I'Il"Il\I'.l'IIl'Il"|l'I IIIIIII tawllullti ill" I\l!l\I'l1l.lIl\.I"! I135"?! EWIVKE 'Jr IIHICNAIRKH U IIWTI \I\I"J"! 'Jr 33' 'I. '"| smtutorgg ﬂavour and cm: indiciaw oomtituﬁonal 01' atatutcry, mt capability 13:: act in the _:;i:::f tﬂ ﬁghts of mines it an case, depvmdﬁmg on: the and cirr.-umstances, an qjisa be ﬁaund 11:: be an of ﬁwﬁmmandmthatmtmtmmrmay axmlap .... . ." ' * . , ax). In View of mm. as AIR van.

mm as' 8 in (2905) 4 we «-9, in which in para 40 that thc Body must ' and undcr the: aontrol of Go*verr1n' mum be pa1't:cu1a.r' tn the be pmvanixm. Ho doubt, in that ta an-ma tmta from Ajay Hania me, BCBI in mt 'sum and it is not cm am no part of im mpm 1 is heki by Pranﬁcally ran ﬁzmnmﬂ assistance is Gevwrammt ta met the whole or entﬁra of The Bum-qr The Euard dnau a atatwa in the meld at m-meet but such amma State mrafewred or Staha prabecrtad. Them in m 'm/ ......... .. .............w. nlun uuuxl ur iuuxnnlnlut man count or KARNAIAKA HIGH court': OF KARNATAXA HIGH CGHRY OF KAWATAKA 5415*' € miatmm of a deep and pervaam mnuui éf my in nnly regulatxary in to ormr simﬁar be-aim.

' undm' any spadal to the mm. an mncsmbmmaf the not pubﬁc mmﬁam. Tim Buzzard by u-ansm of a go\rerrwt~«owne<71 an autommnus body {x}. Tm r-aﬁsrred tn surpa having so policim in 61' by which the Gawain by 3 aociety, corporation ctc., would be carried an by max. is an or the 'State' mam Article 2.2 of the Comtit1;i§:i5ii'V"v'»§>f man. The statutory bo:i§r~awond may be empowered tn dimt in pawer and our parts' 113; in any interns: car jur1o:hc.-al' "

:31' it may act %m11y gr ﬁt: mliaboratinn with bodim, public or private, for performing ita

-- ..--...--w upturn-n V

(xi). In the mm of sunny PARKING amuomw @ so after nM'errI1:g' to the act at' a a private autltac-rtty has held tr: be State of mm t as the parking author:-ity was opmnating a parlmg building' and vmas an the ground that he was 3. para of the law laid dawn reads tlms:

facm and we1ghmg' ' cirm1xjimt;¢g;rm:5i..f.jﬁT; the mmbvﬁous in private cmcluct be 3-2:3.-ai=: aigniﬁcanxza."

% 2:' km: bujwng wm publicly was' in pnmfcarmance nf 'aasmﬁal nm f;;~£x1c<.*.;%x:i:ga'.""':

bf all thxasa activities, obiigatixma and féstpomibilitmuim of the Authx:-rity, tbs mutually cmnfenmd, togethar with obvimm fact that the rmtaizrant is as an inmal part of a public ' dwomd to a ptzbl.-in: parlag sermon' . '. I .;: d --. '3-I: __ ' '4-:.u 8.1 =-

I SJ_.._... .'.'.'£'.'.:'5""" ' me 1°sut1'mrity,ax1cit!1ro the sum, has xaotmﬂymdeitselfapariytotlzeraﬁxsalaf NV _ ____ .,- -........-.-nun nuan uwuﬁl ur KAIINATAKA HIGH V' is net alaumya may tn ' w mtwmea with oavamxmta it11:r.rwc:.._lt2aaa imam'

(xii). 1;; EVANS vs. nmwrm (1966) 1 379 regarding haq1math:'%:g of 'ta the Mayor and Council {If death of the mum': wife and 'a writ and pleasure ground' for while held he be usable by all «-- whiim and hlacigﬁé' ''' that no 'neg-wtion' ooukl be vww" of the 14% %d% as it was a . the mlw-am portzizm reads thum-

"What is 'Wham' and what '3 'smug that is fa-many guinea may gawrmnamtal or in hnpuynatoll with I. \M/ ._nnu.4.n..- ..

('\"\n _.. ..- nu-an-:1IrIlIl'I !"II\3I'I' gw 'l:aI chamcincr u mbjwt to mmstitnttioual placed upon data mam."

'time: the of we caruwt but cemlzuci-ﬁe iiihat tlgaie pjiubﬁu character tztf the park tﬁaamd as a. pubﬁc -' the command of the Faurtamtia Ame.:ndn:mnt, @rd1wa crfwho titled undat state law."

Indifs as hat-undam~:

can 13 mcmaary in oi=zi_g: to whether a given factual mama my single hurt at pz-enema a suﬁcim1t dw-ee of amtc""*nliﬁ#ab'ement, but ratha whether the __'._....4..gw-agate at nllrelewmt facta-I cmnpch u. crutch: ."

in not enough to n::a1n1m' aa:rsa' tim at' the fazzztors upon. which a clamaant' and in dismiss mch as inauﬁcient to aupport n of """éta'be amiss-.1. It is the agyegwlae that k If\"'\ |..l£'\u e _,..,..- ---.u'ru- up-n IIPIIIIIIIIFIIIII rlli-in 'A _ "In tha awmte, than farm:

razmnopchat pmviding msezntial '=9.

lmarw 52' the State mad wsthm {L ctf mrterxsiva state aupergimiagtb rmulationa if thus an requﬁm. mu tmmirmﬁnn of are:

bummed by state a helding that rampandezzfa this amrinn' for the jurisdiction over responxiant 1983."

(xiv). legal pﬂnsaiplca laid dawn Bemhm of the sup:-mm Court the dcactrinc of 'State acﬁon"

wank: tn the facm ofthe case in mm that as provide duty free shops in the the a t 1-eﬁarred in supra in mmmﬁonal airport. 'me mcmzzm ﬁmmzhma by max. for the mmwmimee public. All the fatﬁliﬁsa provided by man, leasea our amtity, pm-farm satutoryf public in the Airport. This is wcwsly apparent \\M/ _. _..---- --u n---1:nI¢.l'IEl'IIIP' liilifl' mm ciauaa 7.; 0f C1auae.7 at' 5.3.11 The rehevantt ciause made as DI' cnfher ' ' or sugpandﬁg the landing or T 7.1 Air-part §%te.-snanoe:

BIAL shall operate the Airport in aumrdanoe with Good Induatx-y Prncﬁm. REAL comply with maintenance :31' and shall ma-iz1ta*m, keep in gegéd rvepak and canciitian, the Ah'por::,-~v-"it; sgrsaxﬂame with the Op-nation Plan, an as set nut in Schedule Iﬁi.......sat:§-;=!cIieo': BIAL shall submit. the Maintcname Plan in GGK no tame am [1] yam' ﬁum replace and upgrade to nemswm the thee-e pux-pas-es shall car equipment he: be in aocm-dance with the _ _{3I{--1S;'A'I'IﬂI aﬁmmzt.

mairamwarnre, repair and cthnr % ucr§arl::£:<.,;a}z'aIl:.;ibe car:-iad nut in such a way as , ..... .. If my opﬂaﬁlm' , ' workaa 1%itam maept in mag 01' an emmgwcy, we to DGGA and to all aﬂacbed users of the such prior wriizhmz natice thereof as mam may Rum ﬁme to me reascnably rc=:quire."

\m/ EH COURT OF KARNATAKA HIGH COUR? OF Icmtumnna rnwn I-vvuu vu u-n---u -m -- ------

respcmdent No.2 to ms in relmim to air in be re:1dmed tn the pubﬁxz at cf nzmnopoly atatua in the:

the BIAL in State mxﬁmrred as the eonceasion t cf prma' te mnaeaaion tn the (xvim. Etaarzj;;:::if'§f: and 'State' under Artlcle 12 of the Indﬁ, the azcﬁona of BIAL are u;n:im* Artisrzle 226 cat' the in this ma, lmrmd has rightly piacml mlianoc: upazu in 1976(2) we as @ pin. 9 in mmm-am: Vs. nmms straw, 1991(1) sec. 171, 1995(5) acct.

1§g1, sec 335 @ 237 121 time came. at" exam principlaﬁ laid down in time decisions with 5 applicabla m tm cam on hand and E'«%re ax ammable to writ jur'mdi.cti«:>n afthia Ceurt uxﬁmr ' 226 cf the Constitution :::f India as it has mm \m/ ____-. ----v-gnu VI' nllﬁﬂlllﬁﬁﬂ liﬂilf unciertakezn to dbchargc the of the A1rpa' :1: Authority in aambsahsizg and 2113 may The Wow avowacl abject deliberately used in Constitution of India, which Man or i or mm Limima €:01t£1par1y, agggfgty, etc, who will They judicial mviaw power of this court enxumiamd by the Apex Court in cam.

as per the dechiam in Rohtas Anadi Mukta anti U reaﬁm-md to Cuurt has aumkwtly held that $115 Court power under Artic:1e 225 of the cf India *3 also to issue Wrim agamt a ~ .. bodyfperaan. The words 'any person or \:m/ f'\''\ LI£\n I -..-an ..-

._._ -.---.. u-run: Ill' m-uiltﬂlﬂﬁﬂ ﬁﬁ Ihara thisview."

(M). In U '¥ to Anadi Mukta and £}1'awaJm.:n;;;'1§h held at pmaa-aphs 31 and as ea; Lmﬂnr: % ".81. Au 5 irnpartant imtitutiaus? It pubﬁa dmplf a strident a (1%, ﬁxr m:mpl_e:.-pin will have in mute fa college. 'ﬂute meuﬂcal hllzumﬁ to atmin the tmz-$1-e, what is a pubiib to act :fa"n'ly."

in this mm is an an that the meaning of Article 225 mm to be laid the same term fmm Ami 'xzxgpite or it, a' the mpnmu is at duty on the name: principle The Iearnw Sraccuxmel for the petition' ' mm' has upon the following daemons of mm: Apex whe.mn"' the scape of A1-nah' 225 is laid down by \w/ .r\un .

__ __- ......... ur cu-n-sunu-um HIGH COURT OF KARNRVNG H55"

notification as it has act up free and further it has mendad at Chennai, Banganare, Calicut, Goa, New Delhi and Trigggz. The in Imia has acxms tbs worlﬂ. V Amﬁianm Imrmtaamx a ma m obtain aonmact of carrying an the mama' businw m the pemmm, the consortium International apt, Wonk! bid ﬁr dutywfrm ' at EIAL.

It 'ma petitionm was the ﬁrat comm in private retail duty»-ﬁ'm businasa in much 6 in duty free retailing in Indian :""'.;T;?11T1ea'eforc, consortium of patzitiomar with Intzerrmﬁonal apt, submitted E631 to BIA}. on which is in oomplctc oomp]1ame' with all r set taut in the E01 invitation by fume' lung' 'mm .. .._...- ..-----nu -uurvnl 'Ii' IWIKWEIKM all the itﬁormtion as set out in mvmta' ' tinn. The petit;izonm' did not communication mwdmg or about im awsinn of or mi' 8111? othw decision co? BELL issue tender documents to it. In petitinner has reix-mama its stand pemon.

.33. The ' '=3 . Counael nf respondents 3 a 4 upon the statemm of by taking up ' ' is not maintainable, that without parttxaerr. The writ patmon ﬁar the petitixmrtr in the aaunmer statamaw 3 as 4 they haw taken the plaa that has mm mm stwnzﬁ to fila this mat' \\x,vL/

-u--- u-np--IIql"l"Ill'II'ﬂ'I I'll??? \uI\I'JKI U!' peﬁtion is not tenable in law by pmmg '. upon the um'-sported dacisian of the Court ﬁled by the very mm: peﬁﬁagié; 7; 200*; and azanttlxer against the At paragfaph 47 of the objection raised in the mid mapollderzm thereitz was eozusidared Court. and held that such an founded far the reaaam that by the petitioneazr in I-7mm9mhiP with and t.®'$re when opportt111it3'5:ﬁ'5 was denied. righm of the also violated. Therefore, 2:

pet1'tinnm* does not have cause of amian ef the mspandents 3 &

4. of the Bombay High Court applicable to ma was an hand for tmt amuse of action aroma for the petitioner having ward to the fact that it is vimlly party liming' 3. mnsortmm paxmer of Ai:cR1an' m in 'mn'nu8 pja D% in I]a[!J'B_ V _ _....- was was-uuIIIl1IIIl\f' ﬁll!!!

35. me caontcnticm urged on znaspondentm No.3 and 4 that pi] Aerkianta have partﬂwzted by submitting E.O.I pumuaxxt invitation accepting the catxliﬁongl without demur. Thmfm the mama its right 'm challezngim the canhmtzion urged on behalf of and 4 that both peu'tipxw:- and the E-Mail as par gmm,,mm3-R5 No.4 mqueating him to furthar an muki be seen from the Ban! by A:erRia.I1£ 1:: R4, £1; has respects ﬂu decisian when by BIAL of comartium aonfmsirig of the am above c:ante:r1tion is untenable in law. Ie.armc:3 Srmumel in suppart; at his that petitionm-* has not axyqzid his ﬁght Petition, in support at' this submission has atnmg reliance upon the constitutional ..zi:3oision of the Apex Court rcporteci in man as aw: vs. amass! Immcn-a.L \\w/ {)1 LIC\ILl Iul'\l|.n|..a-u cinm as mm: ((1935) paragraplm 28 & 29, which xmds ax '"28. It *m net poaa.ibIa,t6 contrmtion that th& petit£§:>n¢:I§;fa am ginatbfpped £1 d&nce tn the put up by them on pavements at para :31' public maﬁa. There can 'n:1,g§toppe1 agalmt the Cmmtituﬁan. not anly the paramount law it is the source and auatmng_sf;m:¢ lawn. its prcavisiom am ygstxbﬁx: intmeat and am intended purpoxae.

The :1nct1'ir.xa""'i1f based on the primiple in word and nation maparm to human aﬁhim. Zia pagi-3.031 3 rewexxtatian to gen tligg nfﬂwhich the lattmr acts in hixi}; fox-mm' cannot. mails made by him. He muiyt prlmcrﬁale can haw rewuntatians made 031" anforcement sf For maple, the by a person that he does wcuﬁ mt mmwa" 6 his right and wcpwhn at that: right to the of India him of tlrmae comtirutinnal righm, any mare than a csomeaaian that a has rm right cf persanal liberty can his deiaentzims. mntrary tn: the terms of 22 of the Ccmstitution. Fundamental ' are mldoubtedly c=onf<m'ed by the é§§mﬁ'mﬁnn upon indfwiduala which have to asserted and mzﬁamceci by thaw, if those aru vinhted. ﬁut, the purpose which the Cematituizion. seam to achieve by ' eonfezrmmt ef m 1-ighm is not only wbanaﬁtizuiividuaisbuttosecurethehx-gm' My 1'3 afggxmt has he be mirmd dmpzite the ccgncassixn.

cnmmeted with the: plm czf wazvnezr' , mzemta at' the cammum'ty- me W tlm Clcamtitution says that '.:,a democratic .Fv!e:prub1ic. It 73 in the pmmim af the VA iflriét fund%ta1 fghiza thse Comtimtion, sonic: an :j«::it1'zI§m1a like them:

guaramed by Artixzim 1.':":'--,,____ 16;"~~19,~~;'21 29 mud, some can cdtizexn anti alike, like thyme guarantaeci by Articleis 14, 21, 22 and 25 of the: C.m2atit1;j:£on. Na individual can barium' coﬁmrad upon. him by the m%iun made: by him an a xzuxier a mistalmt of law eg;%--"Tbf:;Eae.u-1-gr:£a§:.;" that he does:

not possesses or will any particular t&} an aawppel aghast any aubwquam:

prowading. 8x_m!i;'jj.;a:-».'r::1;,qr5'$aﬁon, if enforced, wnuld g 'ﬂm%"""«V:3'puz-pose of the Cazmtitgqﬁnxu of astnppel vahid, State could easily ta formo his precious pevmia nf vamimw, ﬂzm-diam, title met that the peﬁtimma in the Bombay {laurt ﬂm€5'5.._ nu ﬁght to on pmmmenm anti that :mE"!: objwt tn tiwir dmnxaiitison afhar they are entitled to asamt action on the part of public auth6nma""""' will be in violaticn 01' that righta. How far the amwt the mistaence and scope of the by the peﬁtinnmu is well-

amther mattw. But, the

29. The pm. of mtcppel is closely the object m anym-

NM ofhoﬂzbeingmaexusnrebermﬁdea clay tramactizms. In Eashwhw EL-;:.«»~...if31Zr'*-«... (1959 Supp 1 SCR 528} a %1ch nf this Cnurt mmidﬁ tlm Comﬁtution. can Na whats of that Bemh ?:§Daa, ;?*.'.'....I,§ and Kapoor, J.) held that of the ﬁ right Articlx-2 14 of the Comtitutian. Two athars (H.H.Bhagwa1:i Ra-0, JJ.) held that conferred by Article could 'rm no weaver' at' am; rghx' guamntaad by Fast the Consﬂmﬁon. The ﬂazmﬁmﬁmxig. dintinctioxg according ' , betwm ﬁn' tbs: 13-31% of iniaermt er magi pubiic policy."

the zstatutnry righm and in this case, the lemma has placed strﬂ mliancse upon the Expat Court mported in (1993) 5 the case of x-.:.rm3m».um:n: VI. mmm wnmin it is held that of astnppel has no applimtirm whm rights and Babﬁiﬂw am mmma, he has plnmd reliance upon anuther Conatituticxnal jldmmt of mm Apex Court reportacl in AIE 'k so 1329' in tha we aim»: mu Vb. mu ..-... ...-..--.u vr mmunu-nus rmvn I.-VIII! Ur ISAKNAIAKA HIGR COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH 1 My __.__ -...-.--.. -uvwnl ur RHKNHIHM a.) No Iawruz justiﬂcatiaon xzsr &ting 5 out of '7 partim who a}:':.:-:..a;;ittig:d cJ Selection trritezria R3 as R4 Iaolmd Em] since they are hzmz-aczhe and ﬁnr objective nnarm or ihr proper :1] R0 at all ahawing :3] No Expm-m or Ccrmﬂttaee 'W'Ef$ at all by RS & R4 for the merim and in their 3.0.1 for ciocummta.

as aver:-ed by AAI.

whamcmrer are 1-ecordﬁ rgstzxard aka rim not disclose the msaggns short Iisting and awardhzg the ""cé§iu'act in qumticn in favour of ,........:feapon.dent No.5.

support of the afcresaici submission.

upan the follewing decisiom of the A S1'1g*.Lrext3e é Ccuxt repartad in 197513} act: so: @ am in ,f'\9\ ¢j£\II r !I\7!"l UUUKI Ill' nﬂlﬂﬂlﬂnll l'llUl"I HUUIS Ur EHKNHJRIR I"IIIII"I LUUII UT IRKNRIHIR I"I"3I"I HUUKI U!' KHKNRIRIH HIGH UUUKI U!' I.llK¥'Ul|il\l|lls I'll'-N1 9 the came. of mnumn man sum or muaan a. ma. whm-m been laid drawn at par: 9 aa undm-: n 'V '9 ''11: 2'13 intmeathlg tr; the United Statm it is mw ~m: an esxacutive authority muat be 1-goroualy held tn the it profcssaes it» acxrupulously on pain of i:1va1ida1:isonf;i:-f anﬁct violaidsan :31' um. Vida af justice ﬁ in $3.. ﬁeamn, 3 L.Ed.

2d, 1012. 'gzmzime not based on the «sf Unﬁed Statw Comtimﬂnn §.=:3.*.T.-,si;I.;"ii;A=§a.._§?éohnad as a rule of adm'mi5tz*aﬁ'q5s R3: the petitinner has the deciakm at' th: Apes:

3 we as @ so: mums vs. mmnanmu Amvom auppurrt of the prnopaaition that "it is now that an wgwutiw authority must: be held to the 8 by which it pa-nkaea to 1'36 judged and it must scruPulous1J*' 111033 stnzudnrda", whareah the Apex Guurt in the ' dmisinn @pm no aﬂm referring ta aim earﬁer MXLX deciaiam in Dr.A.§.Ahlu1nllu and *:o......... It mayibc this rule, though suprporta"::_g1e "' gas? an emanation of Article 14; must merely an that A1-tick. It has an independam cxistmwe. It is. gdmrxiiatraﬁve law which has ':1-men a check against mcasrcise of by the meeuﬁve ' authorﬂyﬁ... be the concept surf the it be ' meaning yvw by "Thus Law of the givmx by Hayek 1 ;5fR¢aciv~~«V«'A:9 Serfdam" and 'Consﬁmtion the expositrien aet forth by "The Rule of Law ant B55' his article on "The (sf Law and Natural *'u]'-~,l_...r=D' aracy, Equality and , s1ii:is*...*;1;1tia1 agrweztxt in purpcae of the 1-1114,-: af hm p1-obeciian of the emmwcise of puwer, when-sum' it It § étxcleed :mthmIca' bk: that in a gzovarxwd by the rub: at' law the C3f;§'%iBI'r11I1ﬂ13t or any of im oﬁcem arbitrary power aver the of the: individual. Eu.-.r_I; action of w-xecrutive C'-owsrnmmt must be 'mfarmed Imam and ahnuld be free ﬁum Tint ﬁn the very asaeznne of the of Law and its bare mmamal And to ma appﬁmtion of th'n L ..-5='p1jiJnsiple it makm no 'mm-anus wmrm the _bf surf the pcswer involves aﬁactinn of some right or denial of aroma privilage."' kw __..- -. --.-- -u-1 Illirll \iIvl'IlﬁI U!' 1.

who haw mprwsead their 17.0.1 icrxvﬁatiznn of tmxdm ::nntrax:t in run shop in BIAL is bad in law. In M has my aptly relied the Apex Court in the case arms an mmmmcmnme mm. van. 'mm mm m mum an (mm 2 sec 9&1 @ whemin the down the law at para 6 which hermnlder:

"6........;;$, adnm1a»' ' tratzive quasi-

abh to jtwtzify their mzredibcﬂity wtéth the 'l'he rule requzrm prkmipk: of audi alte.-mm in principle of natural juaﬁce _}7'1'r1£::rm every quaai-judicial rule must be observed in its pgré':per-----.;::;apirit and me:-e pt-stems of c::§:m;ia1i;g:r.rx:e__;-.~' wnuld nut satisfy the (sf law."

afczresaid deeisirm is again followed by the in the: casa of @3530 CiCAL was, (1979) 4 sec 573 and laid down the M Juan.

law at para 3.3 wh.u>h' relxzmant :

raquiramam ef juﬁjziee 0:1 afiaeh jurisdictions and anus mud': déa§.:ém'atu;.h is spelling out rmnana ﬁn' in other words, a apeaking <§u'der. The imerumble face o?"""'a*.a;9§;ix;x in o ' irrmngrwznua with ax V -;.1;ggsi~judi¢:iaI 1%." __.....V:.j.'.T_'AL» . _ V

(vi). Furthar the has aptly reﬁed upon the Ccurt reported in mm; {zoom 1 we as: @ mm-awe the xaw laid dmm in above kt support of me me at' adminﬁtzraﬁw law which ewivad as a check against madam by the wcwuﬁve authority, mm seninr munsel has plaow mm reliance rzbaeruatiam made by the Author in Caxw't:¥.'t11t:ional Law 51:' India, 4"' Ed. Vol para 16.92 in support at' the. contention ii}-'%'m body baa exarcised im discmtinnary powms at an irrakevant yournds, it is to ba taken \M/ as mt having mam" ea its powers at an law'.

[vii]. Furzfrmr he has upon the landmark canatitutional of the ﬁuprenze Caurt in an st 33. Vb. may or nmm aa Am 1970 as no wherein it has ma paras 13, 14 & 20 whim}: haretmder:

atinministratiue a quasi-judicﬁal power is bang gradually 0h1it¢ﬁ~11§3tJ3d:f§é:g~$i;\:»..,k§"-$1 Etam like ours it is jurhdictinn of the is 12$ ing at a tlw rule of law would lotéfse of the chmged with the duty in in a jtxat and fa'n' the ixmcrﬁ rsf the power {if nawwsary to pmvidc guidelinm for the jtzst of tlwir poww. To prevent the abuse paww and 13:: sea that it dam mt a new ciespntimrn, Courts are emlving the prkxciplw to be while exetumug such pewem. In like than public good in mi by a rigid adlwrenae to precedents---"

" the Court at para 20 said: \\M/

-_ __..- -.._-. wvunu vn nu-uuvur-In!-I l"lI\Ii"l' 'The am of the rulsw of na%g;irs,1.\j:;:§ticﬁ:: in to Eﬂﬁlltﬁ jus-ﬁne or ta put it 1:5: pmmrzt miacarﬁage of a just deniaﬁzan is the judicial exlquirim as Weill mix adzngiiatggmive An u1:§z.:sf*.\____ an adrainzistrative eznquztry far reaching aﬁect tlmn a decisixm. in a quasi-

gudxrial a complaint is made beﬁsm a $ll"iii?:.!!F:."§Jr'iIJsc:ip]IB sf mutt has up dnoide obaczrvazme of that rule was ncsc;<as§m~--.Efo1:V_.:;ai just dechian of the mac."

[viii]. In the am Guurt baa clearly H ciﬁtitzwizion betwmrn pawm ﬁn' applying the The mm sr.wum::1 for the plamd relianm upon annther decisima: Court in 1..1.c or man an Am. nnucamm an manna reported in Am 1995 ac 1311 @ 537 in uppnrt of the pmpaaittian that 'away public autlr1c:r1't:y or tbs pawn acting in er its acts ﬁve rim to public' ehvment, guided by pub-Bo mmav, he also placed reliamze upon the decision ad' the Supcrw Ceurt WM 312:3 230 It parm 7' In 10 in tn the dmiaicom of an mm, AJAY number :31' decisirzarw in support that the Aummy who 3% mmm, ﬁnxﬁnmfduﬁas has to ambit of Rule of Law and to conduct itself arbitrnrﬂy and in the pubﬁc wank! be liable ta qtzotation from Lord Dennmg' nﬂuiltn at Aumﬂturc [1966 reliance by learned amrior him the said words cf Lord an the paint of max;-.%. Further he has reliance that aﬁwtenca, recordim cf reaamzs is 3 sahxtnry and vital arbitrary ante:-cim of power, reasens be cigar, cmmt. certain and they camt The evahmﬁon ofE.C).I was done an the basis }\m/ hogan .

of mritcria, nmﬁm and clamerim csmiqersxi amount to gvim xwnns in law, i:'mt:t1 the E01 invuatmn that «me 4 "

clear that respondmmt 39.3 that they haw mnairlered mad to be the tap playera in ma ﬁald mmrm its actitanu is ar%'a13r there in mmplete iwratinnality cm in the aexecum process hid down for 32.9.1 and it also amcunts of pcwar by 5.:-.. Learmd upon the dacisian of In supra for mmthm legal Hakim ban to be eﬁwwd an two 2:: be on sum mtional, objective mm' %%%% ' ég:;r...§-escribaa maathod af abort-listing ma that methori alum has in be ﬁallowmi', reﬁaxme upon the dwiainn of Reliance raﬁm-red no suma in support of the mail that Artie-1-.e 14 cut' Comtittxtﬁon af India has to V in mrgjunctinn with righm $U by other \\m/ aiﬁaclm like Article 21 which mm to mam nf short. Iiatizlg by the am. him witheut tramparcmcy.

of rem.-adm~ dazzulmerlizs to nnt only arbitrary but alaeza cf fair the 3151. with at am to from the fray mowing m be allowed in hid, it wauid of roam the contramt: by uﬁh-r1r' price' . The above said is wet]! fmmdcad as the pmmma who had guJ5Liu:=.-IVE and rmsom is cvontz-axis} by the Apex Cour': in manna csf cases 'iyupzm upon which reﬁanne is placw by the far the peﬁticncr, the legal laid dawn in thnme decisitzma would aptly was an band. Further it is rightly by the lsamad Sr.mw:1sel Ear the pet1tm' ' ner vmsw' of the pubﬁc charactm of run;mng' the ﬁnnal A1rpa' rt at Deuanahally by BIAL which is NV the statutory function of -the A.A.I, it mum the docuizm sf rm-pxay, good mm in all its activitim. a.

duty in act mamazzsably and in a. whimsical and in the magma far E01, and subjective crim'ia stipulamd are by the Apux Court in 1:: supra. If mud which are required to be aanumaramd imritatinza that are requimcl far ahart liating the mmam-m their E.c:.1, than the am; should the same to mmiﬁer the ef the petiﬁcner En than trade, ahi; paﬁiianm from mhmitmg bid of short-}:'sting it 'm not only but aha unreasonable and mat aupparrlaﬁ by law.

pam'm'pamn by gxvang" ' 3.0.: am mt .deba.r ta challemge am vamuy of may prams» ::riterz.e1' in tlim "Writ Reta" ' 11, in support of this Vmv oontmticn strerg reliance is plamd upcqw 25.22:

the Home of Lm-ds mpomd i:1(1.S19)1§:£4'E1::II:!V':.:i:':ﬁE 21. 3:2 in the mac arms Vb. ﬁzaciaion '3 rerﬁarred tn in Broomfs Legal wherein it mneemaa a win whm-uni; the has mm 'it is equally aettlad in as of Enghnd ' "'_.:fi;pon the decision of the Apex Court Vb.

mum-:1 reported we saw wher-m'n the Am Cour§:ﬁ::e:it:'::;j;1 ;.--s§i]"ﬁ§f.'?7.i.;;i=«c:r}ng tan in» mm: detxmon mpormd £33 in tlzm was of um held that tmnm ccunduct to vacate a premisw to the ﬂing 9. patitixan u.nd:e:r Article 136 of the of India does mt. amount to arﬁ raprobatinn'. The Apex Court in the hald that it crannet impede right of appwnl and parm':u1a.r' ly mm5m1bnna1' remedy to him; and aha corrmtly plan-cad rtsliaxme upon ' ' ~- . bench decisian of the Apex Court in the:

'\H/ 545-.

I .........-...-...n u-an av-nu an nu-uuun-nun ruwn Invest Ur nnnlinlnna ﬂlun uuulu U!' AHKNAIRIR ITIUH case of man mm Va. my mum mpamd in All 1951 ac 1&7 the dorm-iue in the csmtezxt czf who court bebw, aﬁm apeczgg leava under Arms 1363 had baern with the 3%] and be heard two may In the said case at para. has held that 'E

3. 4; -. ,.w:¢..h~.__»_:_.m»\ , ggt g mag». is rightly submitted by the: of the petﬁionm that me mags the acﬁnn of max, in not guidelines in the go: for who have aubmittad their m the though it hula parbm' pmrma, as iw right ta ohallma the of BIAL is neither waived not it is eamppw as mspondmta No.3 and 4 ta: do as before.

met-:k:1ng' judzcml' ' mm" in the matter.

'{3}. The aftasrwaid mmmtzksns am rebuttal by harmed Seninr {lemme} M:-.F£.N.Haraai1:nha Murthy NV an behalf «of respondenta Hans and 4 reiiancae uptm czlauase 3.2 of the by BIAL to short-list. E013 ' . The mztire pra%s pex-was who have aubmitied in the had was. conducted by cxmsiatizzg cf eznployaesg eraf third had ncamaary izranaparmt evaluated of thxsir strength, may had for the Airport decision of the semuon ' us dacisitm of all commitbae and am adopted prac-ass for short liatixg certain number at' .€£a1§uzse-3.2 of the ooxwmainn aim eaaenﬁally aeln out the fact that the third the purpose of canyizxg out the actxvmm' ' ' and dmribm-1 in Clause 3.2.1 of moms am such My 1:36 appropriate. Tmefore, it is "

having regard to the aibmsaid clause , it was a. part of the BIAL to mil for any stage tamder pmcass as haa dam case and it could mm devised iior selection at' its own cmicc. However, it is very aim:

to have hm pzayg in and get the beat oﬂbm from was to give fair chance to the with various packagm.

The proceaifih'H'V:§?1';§r;=~,~.[..:':lj§j§iT' 'ng of its esxcluaive for BIAL to adopt such devise 12:: assign its right which in its opinion in which it has full aonmemc.

With mﬁeranm to me said rival ml we have to anyway the above point in the pet1t1a' ' net £01' ﬁlm mason that as we have rwmrdod. em' masena while a1:1awm'mg' painm 1 in this judmt with regani m public dutjm, Kw I01 funetzm n3/stsatutary duties which am carriad out by the BIAI. pumuant pratfwiona 61' Ssctalon 12 cf the secxmd raspandent AA to ma third mapondent-BIAL of thy;-: nanaarﬁmmzl {If BIBL i1'mB1'nati::na1 airport at . the statumy fL11:Ictinrm of the second and in View of the samiszus of the ﬁpezx Court which am pa-amding pm-amphs of am the mnwntiaus points 1 In 3 to gr funcztiam by the am a lmse deed and mferresd to supra for 'ggxiaaate Airport mtumrily pemmiaaibie aftcar Swticn 12(3)(aa) of the: A.A.I.A Act.

its flJ.I1Cti0I3S are that af the Airport therafcure it has basen diseharﬂ publix: ﬁ.mx:tm' 1:13 in prov1dmg' ' airport' ﬁnality' ' in the . langc by aatabliahing BIAL in 1:21: vast mctent of . «mm and odd asczrea of land acquu-ad' by the WV ECG Karrsamlsa State Gomaat Em " .

domain pawm in fmmur of the G%nt emu produocd y wou}.d aoquimd by the Status purpose of an:-mufm of an the said land has mu mmrmma in and in turn it is imaged in gym the mmpansan aharelmmm. :11' am am, its ad1n5r1inI:ra?;ive m be pm-mm by mm Baard and thcér actixritiew are the statutnry pa-ovsasmzas cf than and Rubs tram therein. already hsld that BIAL is an ﬁtéiate which comm M duﬁnnﬂ maxim- Art:'u::le of India and an intm-prctcd Supt-amﬁ Conn '31 ﬁrm mmmm af decisions which in tha preoedxm pm-mpha of this whib ' the aforesaid oantmzuzioua ﬂow, award rnf mntract by wtumdim \xm/ 103 cm'tam' requ1rmn' t under czausc:

pernaittirag eligible persons who submit tmir E01 um um must; be trmzﬁpﬁfﬁnt in the and guicleljnes are requim fr: he the tarxdacr irxvitatinn tr: comply provision of Araexe 14 of actien must be trarmfaamnt it and it should mmim its as had by the Apm caurt dacisian an the nbmae by the kw:-net! counsel on behalf Lmrned Senior Cnumel placed relimlce upmz me Its 14*! idnmnt tn U.S is aquiwmlm in Article 14 ::f cur ' 11 1 of aaicl 14:21 ammamem reads No State shall malm or ﬁrm any ' """3i.a§di*"'[iav}1ich shall abridge the pﬁvilagea or it1'=§:z1ur1i!:im of eitizens of the United stem;

shall any Smﬁe deprive any person of liﬁe or property, without chm prams of law; mar deny to any pcmon within its V juﬁsﬁiwon the aqua} protmﬁon cf the laws."

\Nm/ 194 '3'.'his has not been done by mm; in pemscuna Wm have eaazpmsacl the paﬁﬁaxnm from ﬁstmrne: of without intimation to 1:. nwmrare, um mm:

upon by the learned Sri Vinod Eobde far ﬂzm petitiozwr wmoh and rekrmnt paragraplm images! in paragraphs are well founded and to answer that:

abmre of the peﬁioner.

Since we of true: Ian:-me! for 11:» reasons smtad supra, by the learned senior R4 are wholly untenable in law 'izere cannot accept the same: as mm of am in miation 13:) the Award sum-xiating of the t;e:r1dm:s by it ia account sf arbitrary and mmmannble .~ 7 Furthar we: must candidly atatc and that a.1'wr1;--}istiz1g of pm-sons who A éﬁbmirmd 53.0.1 including um petitianer in vmam uni" ar'b£itrMmas.s, lack of 1::-arasparancy, \¢m,/ M kkkkkkkkkkkk % colourabie are:-cine of powar parﬁcularly amenm nf nnrm and guidelines be mm-poramd in the mag: ' the amencze of suxxh. gllidelinm is the boumlen duty :32' thus to as to why the petitioner has isauanm vi' tandara and prefer «only Q by aomptm am 3.0.1 and pamculm' ly the $312-eralenaﬁ India. %f<:-rag, we: have in mmwar in Ewusc of the company of rmponcicnt No.3 mt ml? a but aha suﬁers from mm iiating 'm an admsmmaeue actinan be supported by vraltid and The mam are not forthcoming from "I'he:refc:re:, we have to ma: that thxe listing af lmparmm 5 to 9 for issuing hernia:-3 withcaut gvirg oppcrtunity to the'. 9"' at the tim tzxf ﬁnandal bid and awe:-dim in favour of 5*?-* rmpondent BIAL is once again a e:nm*m'eafpowe1'byit.

MM 1% Aoccardmly we answer the above aﬁxrmiiva.

Paint Hum? ta 9: VVVVVVV W

39. We: have to winst the BI.FkL far the A_ (ﬂu M We have New as 5 aa»signir1g mzr the action uf the am in short. noa.5 to 9 ma eatchmiirzg this Erma issuance of the tender it has got quaJ1'%tion, scritmw' ECII, 1:: has been mm' im business and national airportra in ﬂf uthex mount:-ins and nut muniry wrﬁmh ms in tlrw aarlirar paragraphs of the 1,.-j~,;:s:?;g.;:.:a.ant, it is name cf tM important aagt which ham': weighed 5:; the mind of the selection of ﬂw ﬂ:urd' respondent lzeegzﬁ in mew" that gublﬁc funmﬂm and the pctwmhm is a pz~m:5'aa. 'I'he:reﬁre in the ooxzacasuimzs W 23'?

a%m:, it has mm apeciﬁcally vpx} of the A.,A.I.ﬁ. Act 73 applicable no in quevatiam to foiiaw the nf mmuﬂmrmad acmzpanm cf the pmvmom are on than 01' [Eviction of umutrmm is made applicable tn the prmzﬁsw airport. whieh is < hm mugged the mung and powerful is a public ya-mm. in mm :15? Section 29:] of the mama; managmg it, mmrm a:

Ta :3. a]r%y answered while by assiﬁﬂirlﬁ valid and mam-. to tha pmvisinm at' the Act and law the Apm: Court. in catena of mass .... Thmmfnzm, the decisinn of thb mm (1990; 4 sec 4-06 at 443 in which deuczisinn nwuhdn Manta':

rs;-afczrrezi to supra is mnsidarad and it has bean that mam-y actnrxty" ' of public authm11.y' es%113r' ' in \m/ 6'-

193

the baokmommd cf the aastxmtian authority ezrgioys immunity from the Act weuld "mt act as prrivate by tint atandard. In View uf our above as we have airway held it runouion, the ﬁmﬂmr aﬂegaﬁnm 4%» mpondm: that action of the from malkac ﬁzz" tins rmson who has ﬁnned mum for has been an emplayae nf and he was interastacl awarded to M5 further allegatinns made at timt the 5th respondent was (SAIR) which ma also ewmd the Flughafen ﬁuerivh AG, sha.reho1dm' at' cmtwd by' Swiss Air and it wem;

in 2001. (both the mm ware sold]. Although alqjacﬁcn is that he was an employw of the Authxarity and there was no such whereas he admits that has was an. employee: of an-pm Authority which hrnlda rm shares in lm/ 109 BIAL and farms: contention of the 5*"

5%: resmndent: is owned and mmun.-{£1 ccmausm and furt1'1m' it is the 4:1: respondent alone do nut the am. deeiderci the mm-. fact. is the aﬁdavit cf Airport Autlmrity mm: in para 9 that the nmtttnr bafon: the Board af D'nectors nfthe {ii}. Board' of Directors 'ma;-kndim out from the deciaiern maliﬁ and final choice of than wtpexienm at' the '£Sé§:;ﬁ:ention is that it in a mania ﬁde We have already held that the short Listing is was met men' to the petit1':anea* to tandm and Partitzipﬂm in the compﬁtitiarky .. J _ mt aaaimd for e.xoI\1d1:ng' the petitﬁoncr ' ;ii£§,<'c:pr1:-ort:L1nit3:1v;r"a.ax:x::tg:itweJ1'bot11x3'5¥*= rmpondentm \m/ 11%) apportunity an "the pmﬁtiozzuar and 9&3 aﬁer their ﬁnancial hm far tha m-tail duty ﬂee ahnp in the Airport harm and mmiitsma mcaanly it would but price that mum have of zeemm w the aemnd gross inoomn that mum lmve bwn aw... 155115113 mndﬁ, ta mt stated is not only arbitrary by mm. but aha mm 55: clawidod by the: Board of smarii respondent ix: its tn supra and not givm rwponclmt though it was in the short submitted its bender as we have to in tha Reliance cnmpuwk cane tn supra and aha in other mam reﬂex-red ho lziatim and awarding of wwxam: in favtmr respondent is not only arbduaxy, the same is _ public immc-.at but aim is at the imtanee of _ _ . - - - ' ' "l"! L HUI'! LUUKI U1' IEAKNAIARA HIGH EUUKI U!' KRKNAIAKA HIDH LUUKT U!' KAKNATAKA HIGH LUURT U!" EARN!-"R58 H10?! K-OUR! U!' KAKNAIAIKR ﬁlb and Mumlmi International Airport.

petitinner has mma mm:

Intmnatioxml Pdmrt. the Supreme iiiaurt granmd shay Mumbai I-Iigh Court. and therefmre the by it to re-

do the -monitract {vi}, in this mm, mums inn: such a aettlemsnt be precluded fwm canaidering its the matter aa dimcized by znwsone, the Wm The abort-Iistizmg sf Q and awmﬁﬁng mi' oonwacst Em Tm hm-eby qmhm. The 3rd to was the mafia" aﬁeah from inf aubmzﬁmsian of E.G..1 by and ot&r5 the cbaenvatiom made: in than garden' and L laid (10% 13)' the dacésinm of Apex; Court. ywtscm shaﬁ he wmplataed by EIAL wﬁhuz' ' 45 ﬂ-om the ef zmipt af 3. my :3? tizfm ordar and Nb/

-- . ......... .. .u-mm-unnn mun LUUKI OF KARNATAKA HIGH "COURT OF KARNATAKA HIGH COURT OF KARNATAKA Hit?-H COURT OF KARNATAKA HIGH I 213 mm we direct rmpondent mapandant Na.2--~A.A.I ':3 am that 'manna tau BLAL sheulrzl has ---- "

Md' mp! by ..... ,_ "A \

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