K P MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking for a Writ of Certiorari to quash the order dated 09.12.2014 bearing No.sam.ka.da/nasha/registration/ 8106/blacklist at Annexure 'D' passed by respondent No.2.

(2.) It is the case of the petitioner that the petitioner is a First Class Civil Contractor in Public Works Department and a license has been issued in this regard. It is alleged that, he has deposited fake Fixed Deposit Receipts at the time of awarding of the contract. The second respondent has blacklisted the petitioner without affording an opportunity of being heard before passing the impugned order. Therefore, the petitioner is before this Court.

(3.) The State Government has not filed the objections.