H S JAYANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE appeals are by the appellants who were the Petitioners and are directed against the common order dated 27 -10 -1983 of Doddakale Gowda, J. rejecting their Writ Petition Nos.18727 to 18731 of 1983 at the preliminary hearing stage.

(2.) FOR the period from 1 -4 -1974 to 31 -3 -1976 the appellants had agreed to transport paddy and rice in their lorries at the rate of Rs. 1.55 per Km. per quintal and were so transporting them.

(3.) BUT , on the basis of later audit objections, the DC by his Memo No. FSD.Cl.DAO.YR/74 -75 dated 21 -2 -1983 (Annexure -A) called upon the appellants to pay the amounts Specified against their respective names as the amounts paid to them in excess of the rates stipulated in the contracts entered into between them and the State. On receipt of that Memo, the appellants made a representation to drop the same which was rejected by the DC. In W.P. Nos. 18727 to 18731 of 1983, the appellants challenged the said demands made by the DC. On 27 -10 -1983 Doddakale Gowda, J. has rejected them at the preliminary hearing stage. Hence, these appeals.