L V BASAVARAJ Vs. DEPUTY COMMISSIONER CHIKMAGALUR

JUDGEMENT

(1.) WITH the consent of the counsel appearing for all the parties, the matter is taken up for hearing.

(2.) THE petitioner is assailing the impugned endorsement dated 2-4-2001 in No. ASHA. LEKKA. TENDER-1/2000-01 (Annexure-F) and declare the order No. ASHA. LEKKA. TENDER/1/2000-01 dated 26-3-2001 (Annexure-C) issued by the 1st respondent as illegal, null and void in so far Moodageri taluk giving tender work to 2nd respondent. Further, sought for a direction directing the 1st respondent to accept the tender form of the petitioner holding that the acceptance of the tender form of 2nd respondent in so far as Moodagere taluk is concerned is illegal and without authority of law.

(3.) THE petitioner is a lorry owner having the business of transport operation in Chickmagalur District. In pursuance of the notification issued by the 1st respondent dated 15-2-2000, calling for tender for the year 2001-2002 for transportation of essential commodities to the ration shops in the rural areas from wholesale dealer centers in Chickmagalur District (Annexure-4) prescribing certain conditions, the petitioner has submitted his tender application. One of the conditions of the tender was that the tenderer/transporter should be able to lift 100 Quintals of commodities and should have at least 2 lorries in good conditions and in that behalf documentary proof like registration certificate and other documents should be produced along with tender application.