REDDY VEERANNA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking for the following reliefs:

(2.) It is the case of the Petitioner that it was the successful tenderer in respect of Project called Ankasamudra Lift Irrigation Project in Hegaribommanahalli Taluk, Bellary District. The bid of the Petitioner of Rs.183.66 lakhs was accepted and the Petitioner had also entered into Agreement No.5/2002-2003, dtd. 3/7/2002 in respect of the said Tender. As per the terms and conditions of the Tender, the Project was to be completed as on 3/1/2004.

(3.) It is the further case of the Petitioner that the moment the work order was issued, the Petitioner had completed the work of Jack Well, Pump House, In take Channel, etc., which are located in the Government land. With regard to the land for laying the lines and to carry on other works, the Respondents did not acquire the required land and possession was never handed over to the Contractor. However, the Respondents insisted the Petitioner to go ahead with the work on the presumption that the farmers will not object in view of the fact that the work is for their benefit. The Petitioner states that the agriculturists and landlords in and around started objecting to the work and the local MLA also started intervening since they were not happy with the specifications in the Plan, under which the work was being executed.