VANDRASI POTHANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE 1st petitioner, who is a contractor, doing business at Vijayawada, competed with respondents 4 and 5 at the public -auction held by the Government of the right to collect the tolls of the Krishna Perry for the year 1956 -57. The bid of respondents 4 and 5 being the higher was accepted.

(2.) NOW , Section 12 of the Madras Canals and Ferries Act, 1890 reads thus:

(3.) THE petition must, in my opinion, fail and it is accordingly dismissed with costs - Advocate's fee Rs. 100/ -