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Sri. Rajasaheb S/O Husensab Shaikh vs Karnataka Neeravari Nigam Niyamit
2025 Latest Caselaw 9568 Kant

Citation : 2025 Latest Caselaw 9568 Kant
Judgement Date : 29 October, 2025

Karnataka High Court

Sri. Rajasaheb S/O Husensab Shaikh vs Karnataka Neeravari Nigam Niyamit on 29 October, 2025

Author: M.Nagaprasanna
Bench: M.Nagaprasanna
                                                  -1-
                                                              NC: 2025:KHC-D:14661
                                                          WP No. 105902 of 2024


                       HC-KAR

                           IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                                DATED THIS THE 29TH DAY OF OCTOBER, 2025
                                                BEFORE
                                THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

                             WRIT PETITION NO. 105902 OF 2024 (GM-TEN)

                      BETWEEN:

                      SRI. RAJASAHEB S/O HUSENSAB SHAIKH,
                      AGE: 58 YEARS, OCC. CLASS-I CONTRACTOR,
                      R/O: SUNAGAR GALLI, TUMMINKATTI,
                      DIST. HAVERI- 581119.
                                                                       ...PETITIONER
                      (BY SRI. SAURABH A. SONDUR, ADVOCATE)

                      AND:

                      1.   KARNATAKA NEERAVARI NIGAM NIYAMIT,
                           HEAD OFFICE COFFEE BOARD BUILDING,
                           DR. AMBEDKAR VEEDI, BENGALURU- 560001,
                           R/BY ITS MANAGING DIRECTOR.

                      2.   THE CHIEF ENGINEER,
                           THE KARNATAKA NEERAVARI NIGAM NIYAMIT,
                           PROJECT DIVISION, SHIVAMOGA
                           TQ. SHIVAMOGA- 577201.
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
                      3.   THE SUPERINTENDING ENGINEER,
Location: High             THE KARNATAKA NEERAVARI NIGAM NIYAMIT,
Court of Karnataka,        U.T.P. CIRCLE, SHIVAMOGA,
Dharwad Bench,
Dharwad                    TQ. SHIVAMOGA, DIST. SHIVAMOGA- 577201.

                      4.   THE EXECUTIVE ENGINEER,
                           THE KARNATAKA NEERAVARI NIGAM NIYAMIT,
                           U.T.P. DIVISION, MAGOD ROAD,
                           RANEBENNUR, AT RANEBENNUR- 581115,
                           TQ. RANEBENNUR, DIST. HAVERI.

                      5.   THE CHIEF ACCOUNTANT,
                           THE KARNATAKA NEERAVARI NIGAM NIYAMIT,
                           SHREENAGAR CROSS, DHARWAD,
                           TQ. DHARWAD, DIST. DHARWAD.
                                   -2-
                                               NC: 2025:KHC-D:14661
                                            WP No. 105902 of 2024


 HC-KAR

6.   THE EXECUTIVE ENGINEER,
     THE KARNATAKA NEERAVARI NIGAM NIYAMIT,
     U.T.P. SUB-DIVISION, RATTIHALLI,
     AT: RATTIHALLI, TQ. HIREKERUR,
     DIST. HAVERI- 581116.
                                                        ...RESPONDENTS
(BY SRI. S.M. TONNE, ADVOCATE)


      THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF
THE CONSTITUTION OF INDIA IS PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE IMPUGNED CORRIGENDUM
BEARING     NO.     KNNL/EE/UTPD./RTL/PB-1/TENDER/2010-11/308
DATED. 04/06/2010 ISSUED BY RESPONDENT NO. 6 VIDE ANNEXURE-
E AS THE SAME IS REPUGNANT TO THE PROVISIONS OF KARNATAKA
IRRIGATION (LEVY OF BETTERMENT CONTRIBUTION AND WATER
RATE) ACT, 1957 AND IN THE INTEREST OF JUSTICE AND EQUITY AND
ETC.,

      THIS WRIT PETITION, COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

                       ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)

1. The petitioner is before this Court seeking the following prayer:

1. Issue a Writ in the nature of certiorari quashing the impugned corrigendum bearing no. KNNL/ EE/ UTPD./ RTL/ PB-1/ TENDER/ 2010-11/308 dated.

04/06/2010 issued by respondent no. 6 vide Annexure-E as the same is repugnant to the provisions of Karnataka Irrigation (Levy Of Betterment Contribution And Water Rate) Act, 1957.

2. Issue a writ in the nature of certiorari quashing the impugned endorsement dated. no. KaImRa/ Tu.Me.Yo/ NyaPra/2023-24/291 dated. 29/05/2023 issued by respondent no.4 vide Annexure-G.

3. Issue a writ in the nature of certiorari quashing the impugned endorsement dated. no. KaImRa/ Tu.Me.Yo/ NyaPr/ 2023-24/1576 dated.

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04/11/2023 issued by respondent no.4 vide Annexure-H.

4. Issue appropriate writ or direction in the nature of mandamus directing the respondents no.1 to 6 to release a sum of Rs. 2,00,134/- with interest at the rate of 18% from the date of withheld till the date of realization, in the interest of justice and equity.

5. To issue and other order, directions as deems fit in the circumstances of the case.

2. Heard Shri Sourabh A.Sondur appearing for the

petitioner and the learned counsel Shri S.M. Tonne appearing for

respondents.

3. The facts in brief are germane are as follows.

The petitioner and others are participants in a tender

notified by the Karnataka Neeravari Nigam (for short "Nigam"). A

tender notification is issued on 15.02.2010. The petitioner

emerges in the tender as successful tenderers and the work

orders are issued to them. The work is executed and at the time

when amount had to be paid to the petitioner, 10% is withheld

on account of the condition of tender. The petitioner aggrieved

by the withholding of 10% of the amount by the respondent are

before this Court in the subject petition.

4. Learned counsel Shri Sourabh A.Sondur appearing for

the petitioner would vehemently contend that the condition in

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tender which imposes recovery of 10% from the beneficiaries of

the project and to be remitted to the Nigam cannot but be

construed to be a betterment charge. If it is construed to be a

betterment charge, the recovery of amount should be only under

the Act. The learned counsel would further submit that the

petitioner though has accepted the conditions of tender and have

participated in the tender. The recovery is not the mode, one of

the mode that is recovery by withholding of 10% is not one of

the mode by which the amount could be recovered from the

hands of the petitioner. He would submit that if it is construed to

be a betterment charge, it shall be only in terms of the Act which

is to be recovered as arrears of land revenue. He would seek to

place reliance upon the judgment of the Apex Court in the case

of U.P. Power Transmission Corpn. Ltd. v. CG Power &

Industrial Solutions Ltd.,1 to buttress his submission that the

amount should be recovered only by the method prescribed

under the statute i.e., the Act and not withholding of the amount

that is payable to the petitioner.

5. Learned counsel appearing for the respondent would

submit that the condition of tender was made known to the

(2021) 6 SCC 15

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petitioner even in the pre-bid meeting knowing full well the

petitioner accepts the contract, performs the contract and after

the performance of the contract is now before the Court

challenging the said clause on the score that there is no method

of recovery in the tender document and therefore the recovery

cannot be made. The learned counsel submits that the condition

was that even before the commencement of work, 10% ought to

have been deposited to the Nigam. That had not been done even

after completion of work. Therefore, there is no choice but to

withhold the amount of 10% in the bills that are to be paid for

the petitioner.

6. I have given my anxious consideration to the

submissions of the learned counsel for parties and have perused

the material on record.

7. The afore-narrated facts are not in dispute. The

petitioner is successful tenderer, who have secured work order at

the hands of the respondents. The issue is not with regard to the

quality of work or otherwise, which is that tender condition. The

tender so invited by the respondent to which the petitioner

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applied and secured the work order, had a condition. The

condition was a post script by way of a note.

8. The condition reads as follows:

"Note:

1) As per revised of Government of India Ltr No.F-11-1/2008 CADWM, Dated: 12.1.2009, the beneficiaries of the project have to born 10% of total cost of work. Therefore, the successful contractors have arrange the collection of 10% of work cost from the beneficial and to remit the same to Nigam before commencement of work.

2) The contractors who have already requested for blank tender documents in response to the Tender notification No.02/2009-10, Dated: 19.05.2009 need not apply once again and blank tender documents as per revised nomenclature will be issued to them."

9. The condition is indicative of the fact that as per the

order of the Government of India, the beneficiaries of the project

have to bear 10% of the total cost. Therefore, successful

contractors will have to arrange the collection of 10% of the

work cost from the beneficiary and remit the same to the Nigam

before commencement of work. The work in terms of the work

order issued to the petitioner commenced on 21.12.2010 and the

work gets completed and the deduction has happened on the

score that it is a tender condition which the petitioner has

accepted and participated in the tender executed the work. In

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fact, as a tender condition the before commencement of work

10% ought to have been deposited before the Nigam, which was

to be recovery by the beneficiaries of the project. The amount is

not recovered from the beneficiaries of the project before

commencement of work. Therefore, the gap is 10% as 40% is

funded by the Government of India, 50% by the State and 10%

comes in the manner that is depicted hereinabove.

10. The petitioner participates in the pre-bid meeting is

not in dispute. The petitioner accepts the offer not in dispute.

The petitioner executes the work not in dispute. But does not

remit 10% of the total cost of the work by recovering the same

from the beneficiaries of the project. This failure on the part of

the petitioner or the successful tenderer has resulted withholding

of 10% in the bills that are to be paid to the petitioner.

11. The learned counsel for the petitioner tries to bring in

the provisions of the Act to contend that except this there cannot

be any name rendered to the withholding of 10% of the amount.

The said submission is unacceptable. As issue between the two is

a matter of contract. The petitioner with eyes wide open,

participates in the pre-bid meeting, does not point a finger at the

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10% amount that was a condition in the tender. He accepts the

tender, in the teeth of the said condition, secures a work order,

completes the work, all 15 years ago and today points a finger at

the respondent that the 10% that they have indicated in the

tender document as a tender condition is a betterment tax and

that betterment tax has to be recovered in terms of the aforesaid

act. The submission of the learned counsel to the petitioner as

observed herein above does not merit any acceptance.

12. In the light of the issue being contract between the

parties, if the contracting parties have agreed to certain terms

and conditions, though the contracting party is a State under

Article 12 of the Constitution of India, this Court would not step

in and interpret the contract or telescope its imagination to the

fact that the 10% levy can only be a betterment tax and nothing

else. If the charge was emanating from any statute, it would

have been altogether different circumstance.

13. The learned counsel for the petitioner seeks to place

reliance upon the judgment of the Apex Court in the case of U.P.

Power Transmission Corpn. Ltd. (supra). The said judgment

is distinguishable to the facts obtaining in the case at hand

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without much ado, as the facts before the Apex Court was the

indication of a cess in the tender documents. Cess admittedly

was regulated under the Cess Act, of the State of Uttar Pradesh.

Therefore, the indication of cess was clearly relatable to the Cess

Act, the Apex Court therefore holds, cess cannot be recovered by

withholding the amount from the hands of the tenderer therein.

14. In the case at hand, there is no statutory payment

that is sought to be recovered from the hands of the petitioner.

The amount that is indicated was in the contract and on account

of default of the petitioner of not making good the payment

before the commencement of work, the respondent has withheld

the amounts after the completion of the work. In the matters of

contract, this Court would not step in and annul the action of the

respondent. Leaving open the all the remedies available in law to

the petitioner, without interfering with the impugned order or the

impugned action, petition stands disposed.

Ordered accordingly.

Sd/-

(M.NAGAPRASANNA) JUDGE VNP & RHR / CT-GTB

 
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