SRI VEERANARAYANA TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioners have practically sought for quashing Condition No. 2 imposed in the Tender Notification dated 22-03-2011 issued by the Karnataka Food and Civil Supplies Corporation Limited for supply of Tur Dal under Akshara Dasoha Scheme.

(2.) Condition No. 2 requires that the persons having own/leased Dal Mill with certain facilities are eligible to apply for registration as supplier with KFCSC Ltd.; the Dal Mill should have a minimum capacity of processing 20 M Ts of Tur per day; the Dal Mill should have adequate secured storage facie to store minimum 400 quintals of Tur Dal. Other conditions are also imposed.

(3.) The Petitioners are the traders. They are not the Millers. They are neither owning Dal Mill nor having lease of Dal Mills. In the earlier years, similar tenders were invited by the Respondents for supply of Tur Dal. There was no embargo on the Traders to participate in the Tender, in as much as, such a condition as is found in the present notification was not imposed by the Respondents. For the first time, such a condition is imposed restricting supply by the Dal Millers. According to the Petitioners, their livelihood is taken away by such process.