JAMPANA CONSTRUCTION PVT LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Dhyan Chinnappa, learned Senior counsel along with Sri.Manu K, learned counsel for Sri.Ajay J.Nandalike, learned counsel for the petitioner.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of Government Order dated 16.11.2016 insofar as it pertains to appointment of Karnataka Institute of Public Auditors and the Committee to enquire into and decide the issue of price adjustment, extension of time and liquidated damages. The petitioner also seeks quashment of letter dated 17.07.2018 as well as 09.08.2018 and a writ of mandamus directing the respondents to adhere to the terms of the contract entered into between the parties for various packages and not to consider reports / suggestions / decisions of Karnataka Institute of Public Auditors and the Committee. The petitioner has also sought for a writ of mandamus directing the respondents to consider and approve the petitioner s request for unconditional grant of extension of time in terms of Clause 25 of the contract. In order to appreciate the petitioner s grievance, few facts need mention which are stated hereinafter.