T.K. Rajan vs State Of Karnataka on 25 March, 2011

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Karnataka High Court

T.K. Rajan vs State Of Karnataka on 25 March, 2011

Bench: B.Manohar

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{N 'I'}*iI3-2 HIGH COURT OF' IQ3.RN.A'I'AK:'\. E3A.NGé\LOREI

EL)A'E_'E:£_) THIS THEE 251'-H {my OF MARCH, 2011 

I3 EFORE

mt: HON'I~3LE MR. JUSTICE E3.I\/iANC)1"I..5§_:1§';.Vv ' 

WRIT PE1'moN 'NO. 1 6932/2:-Q1Q..(4C&\/I1?--Rf§f.S}'-. "   * T. ' 3

BEETVVEEN

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é   -1§iE,é\E"_~§=;}AIAf)RE.

1. '1'.K.RAJAE\T

S/O KUNNEPILLAI, V  

AGED ABOUT 57 YRS'---.    

R/A ROPSI-IAN NILAYA 

BRITO LANE, FALNER.-wﬁf  v_  '
MANGA1,OR£j--y-._   j.j~,.VVPP§'1'ITIONER

{BY 1w' 8. J}r;s1si'TLéi'*s?ifa§'§i;f;:1<2_i:§:>;hz§g1*-3C;-A';_"'sigi;§<JS)
AND: V % V V. % AV %

1. S'1'AT_ﬁ§ OF KA'E{,'{\E?A7£'Ai§A""'

 REp_§.BY*'.j'IS sE:<:RE'1fARY

% ' .1)E;PARf1':M;§,NT OF?-UB1,£c WORKS

._ .K?i{D§r1AVNAM»'3.V(51_§I)HA
 .__A.1y'[.B}E*'[)'K_AR miym

'1?3A§xE.!3ALC)_I~EE;g; "

A 'E'}}+I§ §f,:>f'<::+;:C EMRIE: ENGINEER
 WPWI) 1f;.E:i3'ARTMENT
V.POE3ﬁI' & INLANIT) WA'I'ER '1'RANSPQR'i'

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3. KARNATAKA ROAD {)'E,VE11,{)PE'vIE'.N'i'

CORPORHFEON LTD

153'? FLOOR, MULLER TANK AREA
THIMMAIAH CROSS.

BAN GALORE.

REPRESENTED HEREIN BY

ITS MANAGING IXRECTOR.   R§:Sfp£i1\;f:j'ENrs "~ 

[BY sR1.:RAMAcHANDRA RNAEK, Heap rzfmé. R"1.&~   

SRE.1VE.R.C.RAV1, ADV FOR 

THIS WP. FILED PF{AYING__EI""O:_ I$sU§;- ..A1§i3R§§PRIA'FE
WRIT, ORDER OR DIRECT'1;;(§ffJA(fiA1.?NVS51_'f_7fP{E RESP(§N:)ENTs
AND QUASH 'I'}_~}E I.-EITER pm O9f§<0,Q9-i;:3SUE1::s BY R}. TO
R2 TO DIRECT   *_«._ALL; *'I%HE AMOUNTS
PAYABLE TC)  .1?N§j; .I§'A'}fC3{3R OF R3 VIBE

THIS W'Ri'rA PETr'f1~<§N~--LHAVINC; BEEN HEARD AND
RE3ERVE_.}f_} ANI3 .C{}1V:iIN7C3r 'QN FOR PRONOIJNCEMENT OP'
:j'RD%ER-'%1*mg.% 1::;Af{, THE----€'0UR'F MADE; THE FOLLOWING:

ORDER

The pé{:.i{§or1er E'1a;<s se:>ug'1i1i: far <:;uashiI1;.§ thc Ee.=3t;'{.¢5:'/m*c':e'r dEa€%$:'dAA €§9-v.r¢1$2909 Esau:-3d by the: 52::-<:e:>m:E resp<)z1de'nt di.recting . E§:€c,u.E.§_\:<: E:'1§;'i2'1<%23:°:~;~; af '2,-"£"i};'§{}US '§')E$tri<.'i&; met. to afeieasge ihe __ «'s,/ x arn<m.:t1t.:§ due to the pe3tit:.im1er and semi "the sazld an:"1()um:s to the :sec:0nd r<a2sp<);'1c£e:I1tk Fu:-i;}1<:2r the pe+t.iti0:1e-r 11g1s.._ aI£s0 sought, far a. di_re.<_:t.3c);1 to the res;sp01'.1<:iem:$ not: t'<)__i:':*21:<i.:sf:.;%I"'. .Q'I'"

remit. {he arnount payable in the petiiizzionerf'"i;c:s. :fa.:f1y.: :§t,hf:_i* AL1i:}101"ii;ies 1II1'If.i.} disposal of Elhrz :'*i;Z§:

of the City Civil Judge, I~3e1:1ga§0r<:».;V -

2. In the writ pet11:10n, the pet.':--.::1E3ne:r si:hat pursxlaniz to the t£~311de1* 21o€ifi.c:ati£31*i fcif nia.j:i1t;eriaim:€§ of State Highways dated 5&3-2005 _.1':;ﬁ'e;:% jK2:;r1'1ataka Road E)€\?€E()[JIH€ffLT pefﬁione-3r being the C<:>nt1-actor ,?~'31.lSiI1€SS of 1ini'rastr'uci:L1re developnlcmi. 1;<:11de1*' in respectt of the of» "i)'i""M21:1gaiore I)iv:isi011. "T116: i:<~::1dc~3r 21niG:_.:1':":; C}"()I"€S. As per 'Eh:-:2 :10t'.ifi<:ai:i0:L E116 ""~~=5-;u<:<:ess§:,;1 ij.=en£:i~_c~:*er has; to mai:'1t;21§.:"; that» mad, Le,

-. ,..:"Ki3§SsVtiF'§a&1L?iI1é§),,H"i3€)fi.h{)i€ F'i1Ei:1g. Shmaider Repairss, repair 0f

--.i}'§2:ii_:*z;=:';_,_C£.1§"é;&:_'L Bridg<-355 for a p:3~:°i<:d <7}? %:hree yeaziérn The I /'L/V ,2 61,-:

c<)11t:*aCt.<:>r has to <'2.xec%:.:1'{e HIE? repair xx-'(3rk wi1:hi1'1 :1 period of 12 mmliihs and he has {.0 Hléiilliéliﬁ £116 road fan' 21 period 01'."

two years t:hereaft:er- The pe.t'it.'£01'1e'r' 1:3e3:111g the _lowest i,<:*.1=Ti»:fi'<:~,j1*::>r, his bid was E1CC€pf.€',d. and e1'3i:€3red inta an exgrcemég-@{',*.T.fcr rxaainiienance of of St.ai:e Hig.i'1\2vay at Ma:1g;-211<)ﬁ:ivv 'i.bIf 21, * sum of Rs.}7.58 (mores. 'I'11ere21.fter, thi-3 agre:-:1':"yc:1i:1:.,hé1s 'bﬁﬁfl emered into between the p€f,ﬁ,i011f3if a1_§d 1*eS:§jc1'11_dC.;11;LS'pﬁ' day.

3. As p(f'f'i;hCV.;T;éfi'%l£§¥:'}§fV i:":'i'.9 bet,w<-ac-H the petitiener petitiomcr has to Compiete the road 1:epa1i1;i$<0';ﬁk.c)f'.i~iighWay$ of Mar1ga101'e Divisian v*}'i;i:'i';vi.:1« 1'1'1~%}I1ﬁi'l'S Aa'V'1'i1"ci"""ii1ic3r'<:21i"ic=:r, they shad} mai1"1t,21_i1'1 the ssa:*r:4;_ f£)r'V21T.};§'<-:.1fit:{iA.Qf; ,i2, years, Pursuar1'r. to the ag_:;ree111er1i:, the L>"'-~=pe2t.if:.i<>rim' (:<).:":1rn}:'i1<:cécE {hair :repe1.ir Wark in 3i,<-':rms of {he " «fa§§:féé:n1er:t.f ,_}91<;W<5v:31'§ he has si:0ppe{§ the wark 211161 sf:;art::3:ci '=.maE~%:i;1g._:*§:'p2'ti§s<:%'r}tatizm3 11:: i';h<-3 re=%:s;3<}:1(E<::1i;s; <:0nf:<;:3'1{i;%_1'1g§ :".h2:f, 16-9-2005 and work <)1'der has been ié§st1'c:.dA'on fhc: *s.r.e;:3f' there is stmlden i1'1c,r<-zasse. in the prjcres of bi.m1"n<::n, gr21nite, diesel and Eow deinsitiy 01} in the g;I_{>ba.I. ma1"ket_ and th4c::V('::)_Si;_0f mziteriais has been i_11c:reased to an 1.z1'1in1ag;i:r€ab1'e.'jicgizéz:-§., . Hence he <:am10t. do 12116: work as p£31fMfhtT f.{iT.i'1.d('£"'i"'-:€igI;€f~£?:1"}1€I3.f and s()ught for €3"}.h8.I}C€11}€}"}ii of the. p'3'&Ce 290/uc>" '"-, p£1i"'S'L1.£:11'1(2C to the said represe11_t2iii{:-:3, iii'1é3*-1'€SpG1'§,d@f}i253..ISSUCCI v directions to the pCT4iI.i()I£€¥" to gﬁbrk and completc the repair petitioner has stopped the Work goc:s '(31i to the :resp()11de11ts. pf-:tition<3r was rim: can sici§i9ééi;' :39; Vfiiévﬁi W-P~N<'>»542G/2097 seekiﬂg di:.;é::t.i0:.11S to consider his r6i1rese11ii3?f_iF1I1. "7niS_..C€§'t1b15i:" fby ifs order dated 5w5--20o:? di'fé::.i,6§i i,_i"?:t€§E:"5_f_3A.(')i".1dV( 3V1;if"'.',".~;,'-""'E0 COI1Sid€I' the representations of the?'_pé1;ii:i(::'2§§';.t¢V_\ u%ii;}_a'if;.1 a period of four weeks. in the 7_"'*§::r3amv1ijI€§ si~1§<:._*.€:f..-- the p<:iii.t1'<>n<:':3" has c0111p_Ie%:eEy snapped the and " »§:_<jndit.ion of thta road was vezy bad ar1c§ "git?E,%:fi:;:"a€',i_§tig eev€:z*yr:};aa2;,r., i.i'1e:*e was ;;1gfi'i'e1i:i<):/'1 9%" i:h<:=? gmblizrx In xq,-"v' xx?

spite of I'é3pe3.t.eci dir<=:(:i;icms. the pet.i€:i<;>11er has not (:0mp_1ei"ed {the worisz ass pea' the terlcier 21g1*e€%:11ez1t. In vkéw (tzf resp()r1cic:21t:s by their order clzliied 135-2007' t.t%:f:~191i1142§.i.--%~§;£:'.. f}*s.g . c:o:1tra<:t. and iss'L1e.ci fressh t.end€1jj.....1?;Qtiiicéiifi't:3::i.f. f(3:'3" .ilh§3 ctompietiorx of Ihr: a:1m"'i:1isE1ed w0'1f3s: of '}:3('3E" i'i:i()A'I',_f3.'l', aggrieved by the ca13ce.1Ia1t.:'0n <3'f"__ f.i<1e t,é'r1riVe1< aizd *f'res13"

liendcl' n()tii'ic:at.i0:1 ;>;étiﬁc.)n§t1E filed W.P.N'o,1451E3/2008 befoféV{h:;s7}_§:VE5g;.11§{§;-w',';' Court. by an Qrder dated reservillg liberty to the %<%§;iVV€>xra1n(:e befare the z1;3p;f<)pri£11E¢;"C(>;ﬁ%§ie:iig£§f'g," pz*::)vicIed zmcier thfé relevant in 11116 meanwhiieg the third F€:',Sp()I'1df3I:ﬁ E13S;§ fﬂf§d Va-. O,S.N0.894/2609 a,_s3;ai11st: the 1.7%fiti,()i"1.(§:i§'.fC},f : t~:3.¢?T€\kv(;;,~%'1'5:3'«V"'<f';'i"Rs.4n07§22,'?67/'~. "i'}1erea.ﬁ'.er, the s€(§é;:§7.ciVT_ i'e.<;;:::gt1civ?c:{1t':.. is-;:st,1ed <:ii1*eCti011s to the E:X€(?'L1{'.i\r€ °'-~v'Er:gi11<;*€:js of. .<)ii1j;f:eTr° i);TsEi;ri(:t.e'3 Ilﬁii £10 sei:{:'§_e the: biﬁsa af {ha " «§p<;':_t,_.:$.':,-%1e::v:1.«;=:%1*' éiiiﬂ' :":~:»e:n£i the saaiici an"1o:1:"1i.s; w11ir::§1 are time to 'é:h.e / 7' ;'{:~ ,4 /' ., E: 2'. -" 3' 3 pef{.it:i()r1er to iihﬁ seC(m.d r<~3s;p<)ndem: by its c:om1n1mE(:an'.jc>n ciaized Q~--10«2009.

4. Being:; aggrievecl by t:11<:% :sa.n:1::=,, 1'13? ];3t;%:t'.i?:4i'0:1€§3Vv§"i1ed'--_ti2:s"

writ peiﬁicm co11te1'1€1mg t:1":ai: the exznoyl-£11153.' e:ii1"<:% i?T;:;_e pet.i1'.i<)ne1* by other (rontract worF{s'«-.Qa1111'<;t:

res p0I1der1tsk T5. Sri.Sre<2ranga§ A'Adv0Ca't'e-.éq3p€:::.r_i11g. the pe1'i':.i0m3r corltended tha__f.--V .,.N'(>._.'g5f»haSW filed a stlit in O,S.No.89=55 which was pending before: the C:()uri: below decides the q1.1e1ni:um ()_f dﬁﬁziagcsif f:~#313011deni:.s can11oi: withlnoid {ha :a§ii1ic::7::1t.'5§§.j taA.tT1"1%;"p'(§'i:it,'i<>r1er from rgyizmzr works. ii is 21150 <:o1it'_<::'idT¢'CiT. 'fggligeié. i;h't;j 'r<3s3p0.ndet1t:ss {:e1m1of. appropriate the 21%'1"h:Z1uI1i.._I.{§\&fa.f(§S;,ilhéﬁ rectcn-*ez*y of cig1n1a1ges ciaimed by t.h<«3m. ~ .fj;E'.'A:T_<§:?.t i.h§§Li'g.Ej;? the ciaim of da111e1ge':s was disputeeci by i:.h<3 p'e':,£i.i.¢;1's:.amj:.--' {he Séifllﬁ i$ _pe:1di.::§g a1dj1.:<:1i»::a.£;i0:': in the, -Eﬁliii, He-:1'1ca=:, the <:0mm:.2a'1iCai:ic>n deli';-Lrci 9--E.0--2009 is c011i:r2_'_1ry to law. Fur€.§'1er submits that. clam 36 of the Agreenlextxtm£fe11T1'r1ot. be im;-'e>i';ed for u1'11iq'L1idai;eci C1£1H12ig(iS. In the .i.A1"'£:,-;ta:i'i:»» * adm.i,ttecf1y the dexinexges; has not hem':...;1Sc::éri:aii11éci "bygi.1*:.¢ u Competent Auth()1"ii:y 01' thi'. Civil C0L11*'€_. ;E_.1_'17 theTabAs&é1:'1Qe"f§'§T.§{3"i--t:: same. the SCC()I'1d 'I'€S}§)OI"id€iI11; c2krf1.r_i'c}{:M issi'1a__d'i:fcc':1:id;j1S"'to"iatop"' paymzent. to the pet.§ti01:e§ iv-c)_1~k ' other comiractors, which is (éont,r;i'r3}_.i:o'--'ie1;'ﬂ:' upon the decisions report.ec1_ 0f UNION OF ENDIA V/S AIR 1987 SC 1359 in Cﬂ}I5_"V'E§;5;RNA'i'AKA we SHREE RAMESHwAI2A othgr 7rV'iV2ifi'(i';'v£e211'11é3d Gc3verr11m=:z1"i'. Adv0<::a'i.€ and E11165'.}Ef£'L1f£;1@d '{:§)t,3Vf1vSf§§.. :;1ppe3.ri11g for the 3"-1 mspendeni: ﬂied "IL.v§1ei1* Se.p21r29.,§'.c1_?$;i',:it.er11.<3:1t of ()bj€(ti'.i()£'1E~3 and cc>:1£',eI1cied ihaii " '-: feI<;%§*:3» t.11(3tfg;E}_ 1' Sufficiem; 0pp()rtu11ity has; bﬁﬁf} giver: to the pie:it§,A(§;"1.té:7?E;<> cQn1p1e.t;<3 i;h€: w<>ri<; 31$ §3<::':" ':,§1<*: £:{:3:":::i<31* r':<::ti§'§<:21i:;;{3r°:,

--;> sf if '~ .5 A , 23°F} " V 9 in Spiite of repeated Ifema1'11<:I.ers d21i':eci. "?~2~2€)O€3, 15~3§.2006. 2'z--3~20oe¢ 56-2006 we/2006, 1.1422005 and the p<::i,it:j()1'1<;>'z* has not: itakerl any steps to £"é;":_p.ié1iI' E'i1'e:" 1"Q2;.1<: _' per the te11de1* 2,:_gree1m:,I'1f., for 'the. fiI"'E~Ii,'""}:3 :ncj11i:'1iS'e'}1'e 1}".-2' e;>~::eeu'te the repair xvorks iike re2s1413*ié1{:§n§g--. the 190:),ci*s:;., «ptﬂ_,j.h_<)IV€a.' fiI.lir1g, maci shouider repa1'1"s. 1"epé1,if:3.M of c}r21i1:1:--?s., "a;:L1i'3fei*f,'s3 and V bridges. Thereafter, for 21r1vc;t:}.:;er t,.w() he 11"é2§s"to*f;r121i:1t.ai11 the mad. which he has 're;3eife_d. "'ﬁ_iO1'k order has been iseued 011 the work .wit:hi11 a perifsfi goes on making r'e'p'z*essentatiefiéé'f(;§* §j>e§:i;i}§;'VVféifjets. "I"r1.e:)ugh the iender _r10tifie2'3.1'.icn'1 Q' £019 the tender has been awarded vfer V1_V"}',5'E,-%c:AIA"<3i*e;s9'»LV contending t.11at: there is 21f3iier;11ez-1.": i11 fVIiV€%"'pi4iL:e% of bimmen, ggrauliiie, ciieseh low de:2'1Sii_;y"'§)_ﬂ 'a't:1"e:i_ ()i;?ie_:* ;3'12::14e1*ials in the giobai zziziriiet. 7£'}1e writ "'p'€31;'1it.i{}1":S._ arev. . fi"ij§;%(i a:'1d his-3 repr:e:s.;€;=:11t.ai:it:3ns Ezave been "-«1€§%;7:?;:::._:4§i.:i<;é_r<:%(i 7a;:j_7f:i r2e(:es:;saz*§,f c>:'<:ie:rs:5 2.-1.is<} .h21Ve been paseed "»:::22:i3i;:'1'g__§ 'a,:g3<_§;'1 the pei:.i*<.im1:::::* to e<:>mpEei:e éisze §i€':.E'1(§i?§"' w'z:)z*k& in i:g£~"~?"~»"::1,.

in spite ()f'[:he sa}:m:x 110 C0I'1(:1"ete amp has been uzken and {:}1e1*(~:: is agi't.a'€.i()I'1 of §.j§€,1'1é3:'a} public zﬁggarding the C01'1dii.i()vn7.Qf;th€ road, whitéh is dc%t.<:*1'i()ratiI1§; day' by day {h.1:€.;".. "§§(}~....:I}{}Z{19'N mainte1121nce. In View of that: the I"€:SpOI1(i€_'1'}'i'.E-1 .. }1.21\?'z2: €;;1.}a<:§ri'» exctiora for t;ern1:i.natmg the: c011t.ract, an 15:5#2QCV}7 'é?Lﬂd 'f£'E3i}§'1 tender 11.213 been (tailed for. "«3..'_11eré'~._ié ;1c;TV'V"'ii2;iErmit.y C;~. > irregularity in the said alction. T pe{:ii,§($ﬁ fiiéci by the _petit10ner tzhezliengimg tender dated 1.5-5-200'? was ais()s.c1isn1_i ssL+dfby":«11i§«.Co:{ifi".0x1 27552009.

The resp0r1dez1i.spa§_d £i}zr:3«-- .135. "I§§5'."7@60,29g9E33/ ~. In Orﬁer to r<:<fé§>*:%::r,;».\L& 'é:a;:'I"1a k:;a11T::f;'3E.1"1§;r suit. has been filed in O.S.N0.894«E/2OO7V --fQ'1 ' 'ITé'c:«Q}§*(::1fy--~ of Rs.4,07,22,76'7/» after dedu(:'[ir:g_ ELMI)"~Ve1fr1oL1';1tA'azi(I' Security depesits, Thereafter! :.i;'he'*vi.rnpu§_§11a:Ld a::~1jjci<~31' ii1""'iji"i(~: writ, _peii:i_t;1'o1:1 has b(3€'£'3 pass-zed on 9# _¢;a,V11:v:"ig__igpan the Em-:{:~L1t:ive IfZ:1gin(-:er$ of vaa:'ioL1s; '1"f¥is:e'£:z'i(ti.:s4 I1(}1:.V-i?€} i."}1}";1k€E any paymﬁniz in the pet,it=;<>:1s>:r sm»::e;>. he " Cfi[é§.__t§11c: £81': v.a;:"i::::'<;=. tiiara RS.4,0C' crores. A-S p6? the f;e3i1d(:1'° 2/;ijg;r{~*.:-:r::--e:§.{, Eh€f E'{3S§3{}I1(i€EI1iif;% €2.13"; Wi{:%1%f:<>i<i :31" 2"~zpp:'~:3priai:& 'me E-1II1()L'1.I1'{'S due to the pet.ii..ic)n<-?r f:"<i;=r:z1 oi:he;' C2or1t.ra(:t; workg. It furiihelf C,<:eni,eraded i.hat if there is any c£js}:n,:t".e reg;ar'Lii.§1«g '€:,1"1.e i;e:1<:ie:' E1gl.'f;'€:1'l1€I1f, the p='3tii:j<)m::r has to i.r1v(>}§e."+;,ht§"r'§i':'r3eé'{§§,% a*vg1i1e1'b1:--:% under the {'.€.*I1C1€i" agree-3n1r:n.'1i'; »u13,_cfi€r .(:Ia1i1"s;€I, {$219 <_i_§'7vt£*3.c V' e1gre>en1em',. Eiencée, the: wrii pef,i'i.ion by t}i'e_V'p.et:i!§ir;ti'e;*' noi;maint'ainab1c3 a;r1_cl sougI"1t:fo1' d_i é1:t:issz:'i (_:_2f '€'he'~.§3éi::1V1'f;%';'

7. I have carefuliy gone t11roL1gh'=t_he. u21rgLi'1ne:1i.s agdciressed by the learned counsel fof't1iE:_p;11"i:§:_(:s, '21n'd"p%s:r11sed the orders in). 1,1 -med in '(be above "s,-vrit-*'*:»31:i":i.Oﬁ. ' K

8. The L:1"}3(1'iSp'Li'[f3V.L§.V:' 'f21.(:i:$ 'z1fé' as per iihe. tender notification dated 5~3~20{j5'-..§$€i'if.}{O-11¢? sucmessful bi.dc:Eer and awarded Vi;&;':1_der f§V}(?;1'}:{__AQf I1"3&1ii'i"i€fﬁ€;37:CEi* 01' State: Highwziys in Ma.ng.,a10re:~ {V1'5i'g»fisi.<§j;?;;».jA 'vv.'i"'1:1<i,f£'-. was accepu-:(:1 for E{s.};'?,5'?,94,GOO/w. .'1'her£:=aE"i:é:%r, £i§:'3>i;--§,EiI:EE}€?I3'§, i1::i:'~3 br:*<:--::": E'l1'ii§;'?I"€d mtg bi;'?f,\!€€i€§I the . '-«._§:yé:i_j;.i<>I1er ~.::1n«{§ the r@.$por1de::':i:s on 16~»9»2Q0§ am} the werk <2_:r°d;é:~:*::;"*.l'1é.}';;:f_s beer: is:35:3:.1@c§ <;>I": "{h<;*. very 5:3a:'r:<:2 (My. Ass pez" Eha":

&1§_§l'('3f;'f1T1€I'1f he has to céc)n'1p1_ei"e the work x>vﬁ'.1f:1'1:1 12 m0m:11__s and there:s:ft.<3r, he has to 1'1}E1iI1't'£:1il'1 th:-3 road for am>t';i'1er i;:x:m_ The r€c:<:>'1'ds <':I_ear1y discime thai the p€tit:i<>'r1er 1"r.21.;i-_i::---c1<)A1;1'e~ ' work of I'epairi:1g the macis. After é1{3{:':f,'.»}')tiIi§; hf:

rea3.izeci thaii he has quc)1:ed less &1IIi('J{311t:1.&i11.d st,21;*t:-xii ..m.éﬁ:§ﬁg,§. representiations imer aha co:':at,e:{i"cEi11g i'h_;1z'; of" bit'L1me1'1, granite. dieselv Iﬁrld ]ow 0i}.. been inc1'eased and sought. for ferlder amount.

The respondents complete the repair worlsz. i11;'.s§131;i1_:<<-.3 the petitioner has; not <:(>n1;>1§:v§if£iE§' wiaich has to be Completed x*;}it1ii§f1 hiihc date: of commeilcemeni.

of ihe w01fk_V. "_I_"}14f'<;»e§I1f;iV1V":,--: :b'~:A.&-:.*._i:1:V.i'<>:51f11e:1t. for tzhc work. will be made g;;ffef_'g3T y;§;irvS.:_...'f;ef()re <::4:)mpi€:t.:i11g iess.-3 ihan 40% of ih€§"'\¥(§,1f}j§, 3;'fi{;E._f3f5f.Eiij{j}l€1' s':',a,1rte(i d€n12111ding._.§ 1.'}.\i.§4§.f:.}e1" re1t,r:'-1 The L""--~=i:1t.ez1f:i{ir.:} of E.E2<éj_. ;3{é1:;iEii<)1";.<:%:' V€:3i'}' <':1ea:° 'éhat he w21.:":t,e££ ti} ~ .'.j';§:,»:r¢$:::L1:"i*/re §'€Sp{)I"1d€f1i'.S to get: higher primd in View of

-.t'._1r'1-2:1i;._t,'E*:,<;t _§:':3sp0:1<:ie':1t:S i_er:11.i:'1:s1%'.€ci the <:0nﬁ:m(:€. an 3;5»5«ZG{}'}i 13 The said order has been q1.:eSi'.i01'1ed in W,P.No.14516/2008 b<»:fo1*e this Court and this Ceuri. disnlisseci the \v1'iiVV.pejtit10r1 reserving 3ibe1'i.3,r '(.0 the petjtimlei' to av.-*ai1 t.he 'm;i'gz-§e_1_f¢1'r;21_é' _ umier the agree:ner1t.. 1 b A _

9. The only point to be considered gin this «W'?._'i'£'.5 '13efit',-ig;r_1"i$V as to whether the resp01r:1_den'ts are j'uStified in,.-".V.isS'u'ing. théa impugned Ietter dated 9-10-2009"L'c.a"11i1"1g u'f;30ri'et:'i1e:;£Executive Engineers of other Dist:'i(:'t'§"':f1<3t £0 :n21}<._e.gm_y payments to the petitimqel" with regard to 0the_1f'€;em<i__e1Exvt3;*ks.§};1Ii(:1 send the said am<:}u;1t:»3 '[§:"f'i'*i'e:A es{%,c:c31"i¥i}i'V're'--ss;)vG:1ciefi'i;""tt3w21r6.s the amomxii due to t.he1"nv Tim?' p-et,if;-igmer ":*e1yi:1g upon two judgmemis 0f the Hdr2__fb3e.'S{1:§r:e:ﬁVeA»e.Cgnzrt: eo'nt,e11ded t:hai' unless the elaim for 'was guimittied <21' (iei:e'r'1"miI:ed by the C()mpetent " jv»f1;ei_t,'1:orit.y %:vr__ihe Civil Cgmrt, the res_p(>r1c1ents eemzncni withhgici t:'he' ;1:11g:_Lz':1i.s due 'Existing ether e<1m;rg:s:t%:e;. En the ir;s'i.an€. ease, lg, J4 aftea' t4err11ir1at,i11;g,j the a.greeme_m:. the respctmciellts Ca11ed_t.1pe11 the petitioner to pay a sum of Rs.4,0?',22,767;*¥_::'-««.3;_fte:* dcédL1eti13.g the EMI) and See:Lm'i;y Depesit. and 21.130 ~ in O.S'N0.894f2O09 for 1"ee0ve1'y of _f_fE1e.__sjsaiC_Z'"éLtiie£;;»;:1t:';,'_'_:fI'}':;e pet,it.iot1eI" fiieci hie objeettionss to the 1SL1ii; _A€{1f1dZiliéitiﬁ ;:<:n;/:'I1te:7. claim of Rs.5,08,90,30'7/~. The $fﬁti~t..§3'L1it:A"i";2Vpendtitlgt;"There is' no adjt1c1ic:a.iii0n z*egard1'11g the °I.1j2. of the same. the respozldents issuing the impugned letter "Ltpc>n the other Exectutive to the other works rer1cfei*e'ci'-.V.Ij{3g H011'b1e Supreme Ceurt in a .1987 SC 3.359 cited supra Cleariiy 11e1Ad_vt:hatﬁ"' A S A fA1£€'«.VA.}"?O_:'1}€I'S of the State Gavermnent, '"e,.{r5i:*.i_§:tI:" V"et%;.'/.va§}"ee1";1ere1t' entered into by it with {I prtvaE;e___vpet5Sez'1 providing for asses5~;men£; Qf the V'~».dazI2;c:;g.e€~: for bf°€ClCh Qf condizfions; Qf the ":i"ag;L%éert2'teI'1i: and reeouertg of the da:'na,ges is eé:;;'gfir'ted <::=zt.£§; to ti';0:_;e Cz3£5:2€*ff§ r_:3fter<-3 {the Ezweaeit i 15%» ,2 ,"-/' Qf (:ondt.t1'.ons_; is admitted or it is not disputed ...... ..

The power to assess damages subsidiary and eor'zsequential power_ the primary power. Even aesttfftiilg. tthat terms Qf the relevant: clausea'a[}'£<)_r*d V being construed as ernpeti;eriI1g"'teI1e* _Qff_icfet""':2f"° the State to decide upon t'}_1e"'cg:tLc2.:§t:toti' breéiteit as well as the L;;.I,t"aI'ztt7:!rr1i- .t§f..__'da;r:ages, the adjudication by teI'te_'t' ithe State GOU€TTUTI(r3?'I,t'.. af croatract cannot eg law because a partyigto _a-- be an arbiter in his own eatgerz. justice and equity reqwjre tléjat Vz;,::;'1e%'<ea. paw; to a «:'on,t:r'ar::tr the '"t:'0m'tnittir1g af any breach of the adjudication should. be by an {rtd{%per?:ti'ertti;."jﬁersozi Gr body and not by the other ;éa:*t:;j' to the contract;

f $6 We are, r.herefore, in agreen":er1i' z,uif,'1 the view of the Fuil Bench that the powers Qf State under an agreemeru: entered iz'1tQ_;'b'y'.f » A4 witfl a private person providing for c:L3,3e%S".&:n1}éf"iieL'_ qf damages jbr breach Qf" "E:Oi:d_i£'ior'1;::

recovery Qf the damages z,z;éZ'i'.vs:ffetf1JVci only to those cases, tﬂtezfe 'fheu c:ondit.1'o:':.s is admitieed or if F-'u1't.her in a judgmergt 1'epQ171;e.d 1265 '.£{0n'b1e Supreme Court "A :Ve::3..<;ij:;.«1,?;z"A;_: for breacrh Qf Co;r1t'raﬁ 3 :1 sum presently due and pciygbée is not erlﬂtled.

in exercisLe"oj' we r9:fgIii': conferred upon. if under elc:':L:£};eE>_ 8, to fecrever {he arnouni: Qf gucil Claim .eVC£f?}3F€}}7.7: fifiIiI1Q other sums due to the "Ct}';1_:ir(:i?{i{,'?,f;';'..,__. . ., §\fc€i',:2 the law is weli sefitied i'h.a,i' a ciaixnjbr V La::_£§i}.:1,idaied damages; daes no: give risge £0 :3, éiebz? w'2:':i.i She Eiabiiify is {z,e§,jz,id€:?{z€:ed and damages aseesssed by a decree or Order Qf 1:;

Court' or other adjz.1diCaI.'ory auf'horiiy. there is a breach of eonijracii, the part; ' A4 commits the breach does not eeo i.r1$ZC§IfliE any pecuniary obligation, :'z.Q:'"E:2'0esj_ eompiaining Qf the breach beC<:j'I71e$_§_beyrztﬂed-. bib debt duefmm the oti1ez"}§§1::§g;. "b'1'~'i7:.e .QriZ:_y which the party aggrieved breaeh_.'0j'vbf£ffIe contract has is the bio}. _dar"eaees.

That' is not an act'i.or1abée:_cZt:ibfi position is made a:f(1ILaZ:y_-_clei':ezr;» -.:tT'1e_j_w-.g:f1'zeﬁd:nent in Seciion »Pr0periy Act;

which v_T_;%9__;joz':ig::I;'e:i§.; to sue for dan2cig_es._ fer-'red. "

3}. in View crib 4_':};u;: :1L1i.};.01"it,éij§.ive pr0:r10'1_,1ncemem. of law by the H:>nT.E1§1e E311p1'em'-ee_Co;.:1.rt, I am of the Vi€'W t:ha.t the resp<Jz1fder_;{..s;.,v 2:.r<3._A'm,_>t _'jz:.s;t4i£'ied in .issuing ihe impugn:-ési iet:'€,er,?I:aei:£(ie3 .V{i'eI.*rLfe:c:V1e:=V9--E0~2009 cééiiiirag upon. the E;x:ecm';%ve '77e_E:1ginee1"s" {)f"'.g3the:* I)isi:ri.c:te net. '[0 .ma.ke pa-1yme.11t is the ; p;:;%i:ii:§e:ief:*''ﬁbr '€316 ethez" Eieiieier weeks :"'en€ie:*e{£ by him, §~~£ez':ee, the petitior1e:r enti1:1<::d 1'0 su<*.0e.eci. The order p&1£~"3S~;ed by "the S€(,'.QE"1d r<--:ssp<3'nde11t 1:5 E1}'1SE,.1S§'£E.i}'1£1b1€ in ilhii' iaxv. AC.<::0rcii:1gEy. the writ petitizatl is, 21%}<3w3d. in*1'p.i;3'g1i"<:=--~:i E<~,%ﬁ.e1'/z1c>ti<:<: Vida A_:im.eX.'u1'<:--Q e:ie1i'.ed 9_¢.£.G:_20(}f9 mpk/3*

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Karnataka High Court