Karnataka High Court
Sharavathy Conductors Private Limited vs The Hubli Electricity Supply Company ... on 5 January, 2009
Author: N.K.Patil
Bench: N.K.Patil
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"flééi-2 "a:"se'F. E53 HLEU UMBER ARYECLE 228 OF THE CGNSTiTUT%{}N
*3? iiaifiéfi ?Ré°={'€¥NG T3 CEUASH THE REPi.Yf Ef*~%iI)'C}RSEMENT DTI 3.3.2008
i:33}$UEi> $3' RE$P{}§'4E§Ei'~iT M6,? $53 PER A?~iNi':'X~D; DIRECT RESPGNBENT
§'~5Q."l Ti} CQNSSQQR F3'§"§%'§"i0NER'3 RE?-'RESENT&TE€}N DT. 'ESEQGG5 AS
PER f«\NN9{-E AND RELEAQE "ME 15% PR$'CE PREFERENCEK
"fi-£13 WP. CQMEEEG ON F{}R PRE§..%M%Nfi\R's' 3-ifif-ENG $5 '8'
"§'i~ié$ {3A's', THE COURT Méfifi THE FGLLDWENG:
:GRDE§-'-E:
The petiticner -- Mis. Shai*a v23ihA§
Private Limited is representec%Vpi;.3§"
'Fhe petitioner, assaifing cerra:~%fi_e$s..L'Qf fizé 'irngimfigned
sammunication dated sacond
responéent beai%rm§;: %%No, kéé£$m§g5&:3EE('%T&P):E»-'7:AEE-
1:CON:fi7-O8 -presented this writ
petition. hfi%§VW§«v.;;aght to direct first
respondenf {Q " r;£3r$$i§ie% zier'$ representation dated
18.2.2&f_;I:8v as p é:'-%A5§snéx§3re;E ané reiease fine 15% price
gVsrve:*fe:'2:f§§xi":c:e"; 13$: 'pyovideé under the reievant prcvéséons af
iirsé" ._ Ruies ram with reievant
V§\iVot§ficé'i§§:1$fC§%£:uiarsiorders.
31%' fiifi PIEGE CGLRT G3"? E1.-=%.RNAT2"«t.KA AT B23;'\E{':.eé§.E.zii9}{E§; '.1.-".Z{'.}«3={"_3. 66:83 CE}? 2968
"E":-E3 EEGH CGEERT C}? §§A.R}€2%.'i'.*§}=ZA AT E.5*+J'-EGALORE. '.?v'P.N{>. 6588 {FE .2668
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2. The pefitésner is 3 Smaii Scaie industry am
since it is aperatirzg in Karnataka. if is entitied fan"
preference that is exfiended to the tecai ' H
inéustries, in me fight cf the Karns;tja"ka%sta:e%%%:§¢ms:r;as«%Vk
Po%§c;y_ it is the further case affine §'3¢f€i%i§3nerV.,'..'y.2§iét,"
rassponéents had in fact, ertendéVd:V.:.ifae_VVsaiéi-V!3{ié:I*;éf?f'§afi;§£en
ma petiticmer hafi ccmpifiéifi tag-1ri:'1g
Has. 1988 and 108?. V Hov:s:e¥ér;~V :'§§'a_ k§}égj"'E§3ayment on
cempieticn sf order bearing
?~éa.1218, * Rs.1_3,3'?,643!--
{Rupaes Seven Thousand, Six
Hundred anci°F);$r:y without any authérity and
._is a._'féc*tE_.;fihat, firéf 're$§v0ndant~HESCOM has rec:e§ved
than Rs_3OG{}l-- crates fmm tine
G9v.ér;§:§:§ei}§.'§f.V.iéarnataka since 2992-93 138 Jusy, 2037*.
"". j"«§ij'V£$.';»§:3§A§'fe offixatz wéwen Ehe petitioner has submitied his
":e t;a,:'sst...é'9r axtenéing fiwe benefit 91' price preference, the
VT lasa-me has net been cczrzsiude by the rmpanfients.
EE'~5 Eiéfi HEGH C{)?R'37 G? K$Rl*;".5{§'§'sKé-'x 2'-'JP E2%.NGA§.QF.}E WP.}€€.3. 655$ {BF 2&3
E}-3 TI-E EEG}? CCz{3RT £233' A'? B.r$NG23aL{§RE. WI'.NC%. 65:88 SF 2393
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3. 2 have heard ieamed ctaunsei appearing for
pefitioner, Eeamed counsei appearéng far respondents»?
and 2 and Seamed Gevernment Pieader appearing third respundent.
3,. Afiar' careful perusai of the grcxunds H getitionar, inciuding the impugneci <Som':'1'*:£;;1ic;a1::it;n:Y"
representatian submitted by the g;;efit§én e := 3ndTVi%§é..vsiéntiA."
iaken by the respondents én !:i1e&:' 'é=;~;éfte2f:}e:1Vi it is not in dispute that, eé:%%:é§:~ have e i:§ nded the price preferencg-. fie treating it as Smaii Scaje justifimtion, ur3iiazera§%y., .... .:::.V¢d.é;iiucted a sum cf Rs.€3,3?_;'5433i--- Laichs, Thirty Seven '§'fious;an<_:i_ Fcrty ':'hree oniy) in the ;j'"Subse®en;L :bi§%§Aaria 'vimmediafeiy, pefitionér has issued '$92; the caunsei an 2.12.2007 Vidé "'vAnnéxL;§}e~C~..' Efsgéead :3? cmrzsideréng fine iagai natizce tihe petifianer raugh his counsei, seconé %@ V' , 'V HEGEE C{:=i%'§ OE' fa? B1?§3€GfiL€}F."£ '&§}C'.}€<}. 61183 2&3 TEE? ESE @8152? 5:3}? }e'.AR}=ZAT_i%}§.A AT EM-\§GALORE._ 'e.?.7P.}'EO. 6588 if}? 2998 and demerits of this (33%, it wcuid suffice fa? this Cou§ii te..V issue appropriate direesfions to the res-.ponzjféi1't$..'_ ---'ii§r;§:1' _ consider the representaticn submifieg by u Vida Annagxure-E.
5. $5': the fight of the facts msa as stated above, theyvrét fifiszfi "p*é:vtit§c;":er is disposed of, with a dérect§jdfiV:At'g;;-tiisav am 2 to consider the RV pefitioner V§{'3E Annexureéi;..3%fé?.__ réjétégessary siarifficatiqn fmm the the benefit afgaricze f3¥Jé"§*E£f%'é?i*;:'I9 um': anfi dispose of the 53:39. an ' fi2ésf§i:s, ' wfihéfit be-&ng influenced by {he I-Vjréfergficé r§1"édé~in the impugned communicafien dated 3"
by the second respandent, after afford%r§'igs raéiasajfzabfie oppartunity to the petitioner, as as pasgibie, at any rate, within 3 perésd of zh{8'é' V¥"?¥é}3:}1s from the date :31' receipt 91' a copy :3? {$135 érdéf.
"fig HIGH ='Il.3{ER3' OF §<{AR}€A.'}'AKA 2&3" 8}§x3\§G.r'3i}:}R£ 5:333 {SF 213138