KRISHNA SHELTERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner's grievance is over the termination of the contracts awarded to it by the respondents. The tenders floated are for the construction of sports complex, apartments for faculty and non-faculty members and multistoried boys' hostel on the campus of National Institute of Technology, Surathkal. The facts are narrated with reference to W.P.No.21883/2016.

(2.) Sri M.V.V.Ramana, learned counsel for the petitioner submits that the termination of the contract is premature. Under the agreement entered into between the parties, the petitioner has the time to complete the project by 05.12.2016, the impugned order determining the contract is passed on 26.04.2016.

(3.) He submits that the implementation of the construction- project is delayed only because of the looseness of the soil. He submits that the petitioner is not being allowed to complete the work; that the petitioner's machinery worth Rs.4.00 crores are lying on the site of construction. He submits that the termination of the contract in question would affect the execution of the works in respect of the other contracts by the petitioner. He submits that the sheds put up by the petitioner are being used by the subsequent contractors chosen by the respondents. He submits that the respondents are appropriating Rs.6 - 7 crores, which is not permissible as the petitioner is in no way liable to pay the same to the respondents.