TAM TAM PEDDA GURUVAREDDY Vs. EXECUTIVE ENGINEER DESIGN & INVESTIGATION DIVISION CAUVERY NEERAVARI NIGAM LTD

JUDGEMENT

(1.) Petitioner herein has sought for quashing of the notice bearing No.MSC(R-).CR.265/2008-09 dated 30.01.2009 vide Annexure 'H' to the petition and distraint warrant dated 28/08/2009 vide Annexure 'N' to the petition, both issued by respondent No.3, namely, Special Tahasildar, Bengaluru South Taluk, Bengaluru.

(2.) Admittedly, the petitioner is a Class I contractor. He is said to be the Managing Director of M/s.Tam Tam Pedda Guruvareddy Constructions Private Limited (hereinafter referred to as 'the Company', for brevity), which is a Company incorporated under the provisions of the Companies Act, 1956.

(3.) It is stated that the Company was awarded contract for construction of Tunnel from Ch.16700 M to 18100 M including exit cut from Chainage 18000 M to 18100 M of Link Canal with reference to modernization of Krishna Raja Sagar Canal by Irrigation Department, Mandya and in that behalf, the petitioner had entered into an agreement with His Excellency, the Governor of Karnataka on behalf of the Executive Engineer, Design and Investigation Division, Mandya, on 26.06.1995. Copy of the said agreement is at Annexure 'A' to the petition.