D.Y. UPPAR Vs. KARNATAKA NEERAVARI NIGAM LIMITED

JUDGEMENT

(1.) Heard the learned counsels for the petitioner and the learned counsel for the respondents. Perused the orders impugned under the writ petitions.

(2.) In all these writ petitions common facts are involved and common question of law is raised. Therefore all these matters are taken up together and common order is passed.

(3.) The petitioners case is that they have entered into work contracts with the Government undertaking various projects for the purpose of formation of canals to different extents. As per the contract entered into between the parties, there was an arbitration clause mentioning that if there is any dispute arises between the parties, the matter has to be referred to the arbitration. It is further evident from the facts that subsequently the Government has entrusted or the Government has bestowed all its rights and responsibilities in favour of the respondents herein, i.e., the Karnataka Neeravari Nigam Limited ('KNNL'for short), represented by its Executive Engineer (Canal Division).