INTERNATIONAL COMMERCE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has challenged the action of respondent No.1 whereby the bid with respect to Block No.8 (Chikkaballapura) for grant of quarrying lease which was provisionally accepted by the respondent No.3 was rejected on the ground that there is only a single bid while the bid for Block No.6 (Tumakuru) for similar purpose was rejected on the ground that the bid was not provisionally accepted by the respondent No.3.

(2.) The petitioner has also sought for a writ of mandamus to consider the representation given to the respondent No.4 whereby, he was willing to raise his bid to the District Average Premium, in terms of order dated 04.04.2016 in W.P.Nos.43541-43544/2015, which was a previous litigation concerning the same transaction between the same parties. The petitioner has also sought for appropriate direction to the respondents to allot Block No.8 (Chikkaballapura) and Block No.6 (Tumakuru) to him pursuant to the auction proceedings.

(3.) The facts being that the respondent No.2 had issued a tender notification for grant of quarrying lease for building stone in exercise of power conferred under the Karnataka Minor Mineral Concession Rules, 1994 (hereinafter referred to as 'Rules').