Bhanu Prasad V Pande S/O Vittal Prasa vs The State Of Karnataka on 24 April, 2009

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Karnataka High Court

Bhanu Prasad V Pande S/O Vittal Prasa vs The State Of Karnataka on 24 April, 2009

Bench: V.G.Sabhahit

T'  The Sta'Ace,_of K.-3 rn_a§t'aka

" -« .1'jVBe_pa.rtment"o,f_Commerce & Industries

'93' 

IN THE HIGH coum" OF KARNATAKA AT BANGALORE
DATED THIS THE' 24"' DAY OF APRIL, 2009

PRESENT

THE HON'B!,.E MR. P.D. DINAKARAN, (;Mlf-IIEF J.'i3sTiC~E 
. AND . .4 .. .
THE HON'BLE MR.JUSTICE*\J'_.G. SAB"HAHITvI5 sf: "
wR;_T PETITIONS No.119s9-992"'¢£;g_go9 ('GM'."ae4'M-s;)_
Between: '  V'   S
Bhanu Prasad V. Pande ~. T
5/0 Vittai Prasa    . 
Aged about 53 years _  I
Occ: Class-I Contract:orI

R/0 Rajput Galli, Tami Esasl-;».w.§'_;;a'Iy§g--.n._;' 
District: Bidar 5  ' ' . 

 ....      «Q  ...PetitEoner
(By SEE' LR.' Bkavcar. SfE'a'{Z:?i'agashetty, Advocates)

And: ' V . '

1.

The State pf ka.rnataka. '' F<e';'3resem:__e::i its Secretia-ry-«"

Department of Miraesand Geology M.S, Bui|"d§njg'<._ _ Bang'a{or.e 5 Represented by' its Secretary .._M.S;;s.xB'u§»idi_ngs; Bangalore--560 001 V E"x.é£iutive Engineer «i"I:2_R'E Division (C) (0') and the contractor is required to provide only the labour and service for Department/employer execution of any work involving use of such material, and the unit rate does not include-,bthei.,:V"' cost of material, there is no _li'abi'lity'.'on" V contractor to pay any royalty. This:A4,will"'_be'_th_e',ai if V position even if the contractor';is»"-required,' to «. V' transport the material frornoutside the so long as the unit rate is onlyfor labour ogsemce, and does not include the cost'of'njater;'al.

Where the contractor uses tnateri'al_i'purc»h'ased in open marl<ed,:V' that purchased from private souir.ces;3lil'<_e Vleasesholders or private quarry V."'there:f.': "Vliability on the con trai«:to_rT paYI:.;ﬁny"-ro yalty ' c.hargjres. In cases scovsjma ,,i;ty,.,c,pa¢as (b) and (c) the Department cannot'recover or deduct any royalty from theébbbills of t-he"'contractor and if so deducted, V_i'i%e Ilﬁepartment.myvlll be bound to refund any be ' . _amount sodeducted or collected to the contractor. (e5 ~.

to -

direction for refund in regard to any particular above, collection of royalty by the 'eE2epar=tment or refund thereof by the Department will be';.governed by the terms of contract. _lVothing stated above shall be construed as a contract. The Department or authority concerned { /

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