H. K. RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking quashment of a memorandum dtd. 28/9/2022 and an E-tender notification dtd. 14/2/2023 by which, fishing rights of the petitioner in Hemmanahalli Lake, Maddur Taluk, is sought to be taken away from the hands of the petitioner.

(2.) Heard Sri N.S.Sriraj Gowda, learned counsel for the petitioner and Sri B V Krishna, learned Additional Government Advocate for the respondents.

(3.) Brief facts of the case that leads the petitioner to this Court, as borne out from the pleadings are as follows: A notice inviting tender is issued by the respondent - Department of Fisheries on 26/8/2014, for assignment of fishing rights to the successful tenderes. The petitioner emerges successful and was assigned fishing rights qua Hemmanahalli Lake, Maddur Taluk, for a period of five years. The petitioner claims to have fulfilled all the terms and conditions to procure the contract. In the year 2017, during the subsistence of the contract, the fishing activities is said to have stopped due to drought. Therefore, in terms of a Government Order issued on 27/8/2014, the petitioner became entitled for extension of two years of the contract, over and above five years as the petitioner could not fish on two occasions, ones due to drought and second time due to various civil works for restoration and rejuvenation of the lake.