TAXI DRIVERS CO-OPERATIVE SOCIETY LTD Vs. PRINCIPAL SECRETARY TO GOVERNMENT OF KERALA CO-OPERATION (B) DEPARTMENT TRIVANDRUM

JUDGEMENT

(1.) THE petitioner is a Taxi Drivers Co-operative Society. THEy proposed to start a tourist bus service. A project was submitted by the petitioner, before the Government requesting for financial assistance. According to the petitioner by Ext.P2 and P3 the Government accepted the proposal and granted sanction for the project. An agreement was also executed. THE petitioner claims to have performed their part of the agreement. But by Ext.P6 the Government cancelled the financial assistance allegedly on unsustainable grounds. Petitioner's representations against the same did not result in favourable orders from the Government. It is under the above circumstances, this writ petition is filed seeking the following reliefs:

(2.) IN paragraph six of the counter affidavit filed by the 3rd respondent, it is stated thus: