P.R. CHENNA REDDY Vs. MYSORE MINERALS LIMITED

JUDGEMENT

(1.) HEARD the learned Senior Advocate Shri D.L.N. Rao, appearing for the Counsel for the petitioner, and the counsel for the respondents.

(2.) IT is the case of the petitioner that the respondent -company which is a Government of Karnataka Undertaking had called for quotations for the supply of +65% iron ore fines from Subbarayanahalli and -65% iron ore fines from Thimmappanagudi iron ore mines. The petitioner had also submitted his quotation, which was accepted and the respondent had agreed to supply +65% iron ore fines from Subbarayanahalli Mines and -65% iron ore fines from Thimmappanagudi iron ore mines. The respondent had allotted 10,000 tonnes of +65% iron ore fines from Subbarayanahalli iron ore mines and 10,000 tonnes of -65% iron ore fines from Thimmappanagudi iron ore mines at the rate of 350 PDMT for +65% iron ore fines and 250 PDMT for -65% on x -mine basis including royalty, forest permit charges, cess and applicable taxes if any, excluding loading charges. The payment of 100% total value of the material to be paid in advance within 7 days from the date of issue of the letter of indent dated 29.12.2003, which the petitioner had made.

(3.) GIVEN the above circumstances, as rightly pointed out by the learned counsel for the respondent, the only grievance the petitioner had made was to call upon the respondents to atleast allot an additional quantity of 30000 MTs of iron ore, so that he could get some financial relief as claimed by him as per letter dated 5.8.2005 and the very letter also indicating that he had voluntarily paid the additional price being difference of the amount of the price demanded by the respondents and in response to which, the respondents having, in fact, supplied an additional quantity of 25000 MTs as per the request as indicated in Annexure -R.10, would clearly demonstrate that there is no further claim that can be held by the petitioner.