Kerala High Court
Adhilsha vs State Of Kerala on 16 February, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 4602 OF 2024
PETITIONER:
ADHILSHA,
AGED 48 YEARS
S/O. MUHAMMED ILLYAS,VILLIKKULATH VAYALIL VEEDU,
ALAYAMON P.O.,ANCHAL, KOLLAM, PIN - 691306
BY ADVS.
DEEPU THANKAN
UMMUL FIDA
LAKSHMI SREEDHAR
LEKSHMI P. NAIR
NAMITHA K.M.
VINEETHA BOSE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
DEPT. OF LSGD, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695601
2 THE ALUVA MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
ALUVA P.O.,ERNAKULAM, PIN - 683101
3 FUN WORLD & RESORTS INDIA PVT. LTD
REGISTERED OFFICE AT PALACE GROUNDS
(OPPOSITE TV TOWER, JC NAGAR,
BANGALORE - 560006
REPRESENTED BY ITS MANAGING DIRECTOR
ADDL.R4 4 FEDERAL BANK,
ALUVA, REPRESENTED BY THE MANAGER
[ADDL.R4 IMPLEADED SUO MOTU AS PER ORDER DATED
15/2/2024 IN WP(C) 4602/2024]
BY ADVS.K.T.THOMAS
T.M.RAMAN KARTHA
NIKHIL BERNY
MANJU R. KARTHA
REVATHY M.A.
GREESHMA T.G.
SNEHA BRIGIT PRINCE
M.S.KIRAN, SC, ADDL.R4
WP(C).No.4602/2024
2
B.S.SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C).No.4602/2024
3
P.V.KUNHIKRISHNAN, J.
------------------------------
W.P.(C)No. 4602 of 2024
----------------------------------------------
Dated this the 16th day of February, 2024
JUDGMENT
The petitioner quoted an amount of Rs.1,16,08,174/-
in response to Ext.P1 e-tender notice of the 2 nd
respondent Municipality. The 3rd respondent only quoted
an amount of Rs.47 lakhs. The difference between the
petitioner's tender and that of the 3rd respondent is about
69 lakhs. It is a fact that there is some delay in
depositing the quoted amount by the petitioner. But it is
an admitted fact that as on 05.02.2024, the petitioner
deposited an amount of Rs.1,16,08,174/- in the account
of the 2nd respondent. But on 06.02.2024, the contract
was allotted to the 3rd respondent. Whether this Court
should interfere in such situation is the question to be
decided in this case.
2. Petitioner is engaged in contract business and
he is running a firm 'Shas Entertainment' engaged in
arranging and conducting exhibitions etc. The 2nd
respondent invited Ext.P1 e-tender notice inviting tenders
for conducting all India exhibitions at the Aluva
Manappuram on 08.03.2024 onwards in connection with
the celebrated Aluva Maha Sivarathri Maholsavam. The
petitioner submitted tender with all required documents
and by remitting Rs.3,50,000/- towards the EMD and
Rs.5,000/- towards the tender fees through online. When
the e-tender was opened on 11.01.2024, the petitioner
has come out successful with the quote of
Rs.1,16,08,174/-. The other tenders are one quoted by
the 3rd respondent for Rs.47 lakhs and yet another quote
was by another company named 'A to Z' for Rs.45 lakhs.
The 3rd respondent was the successful tenderer during the
last season and he quoted Rs.63 lakhs last year and now
he came with a tender for Rs.47 lakhs only. The 2 nd
respondent awarded the contract work to the petitioner by
accepting his highest tender and issued Ext.P2 notice
intimating that the petitioner has to pay the tender
amount of Rs.1,16,08,174/- along with Rs.20,89,472/-
towards GST and Rs.11,60,818/- towards performance
guarantee. Either in Ext.P1 e-tender or in Ext.P2 there is
no time limit prescribed for depositing the amount, is the
contention of the petitioner. The petitioner remitted an
amount of Rs.16,08,170/- out of the tender amount on
19.01.2024 as evident by Ext.P3. The petitioner also
started the cleaning work towards the preparation of the
ground for the conduct of the exhibition. Ext.P4 is the
newspaper report which shows that the petitioner already
started the work.
3. It is submitted that the petitioner has to face
threat from the men of the defeated tenderers for having
obtained the contract work. It is also the case of the
petitioner that the officials of the 2nd respondent has made
him panic by giving severe pressure for effecting
payments. In such circumstances, the petitioner
submitted Ext.P5 representation to the 2 nd respondent
stating that he shall pay an amount of Rs.50 lakhs on
01.02.2024 and the balance on 05.02.2024. Ext.P5 is the
representation. But the petitioner was able to pay only an
amount of Rs.35 lakhs on 01.02.2024 as evident by
Ext.P6. Thereafter on 02.02.2024, the petitioner
presented two cheques for Rs.40 lakhs and Rs.25 lakhs
as evident by Ext.P7 in the bank account of the 2 nd
respondent. Hence it is submitted that the balance
towards the GST and other amount due was only
Rs.32,50,290/-. But the petitioner came to see a news
published in the Deepika daily on 04.02.2024 to the effect
that the steering committee of the 2 nd respondent has
taken a decision to avoid the petitioner and to engage the
contract work to the 3rd respondent. Ext.P8 is the
newspaper report. The reason assigned for such a
decision as found in the news item is that the petitioner
has not paid the full amount even after giving extension
of time for the said purpose two times and that the
cheques vide Ext.P7 are not honoured. In the news item
it is also stated that the steering committee of the 2 nd
respondent has brought the representatives of the 3 rd
respondent and negotiated them for Rs.77 lakhs in order
to give the contract work for them. According to the
petitioner, the loss to the Municipality due to the giving of
the contract work for such a less amount of Rs.77 lakhs is
about 40 lakhs. But the 2nd respondent is going to
recover the same from the amount deposited by the
petitioner. It is also submitted that the 2 nd respondent is
showing a biased attitude towards the petitioner and
taking steps to favour the Bangalore company "Fun
world". It is also submitted that, if the said company is
given the contract work by avoiding the petitioner, the
losers will be the 2nd respondent by way of a loss of Rs.40
lakhs and also the Government by way of reduction in
GST. The petitioner also will be a heavy loser resulting in
total breakdown of his contract business and his future
itself. Hence the petitioner filed this Writ petition with
following prayers:
"1. To issue a writ of mandamus or any other
appropriate writ, order or direction commanding the
respondents to grant time up to 8.2.2024 for the
petitioner for remitting the balance amount outstanding
as per Exhibit-P2 notice.
2. To issue a writ of mandamus or any other
appropriate writ, order or direction commanding the
respondents to permit the petitioner to carry out the
contract work covered by Exhibits-P1 & P2.
3. To issue a writ of mandamus or any other
appropriate writ, order or direction commanding the
respondents to stop all further proceedings to give the
contract work to the 3rd respondent.
4. And to pass such other appropriate writs, orders
or directions which this Hon'ble Court deems fit and
proper in the facts and circumstances of the case so as to
secure the ends of justice."
4. Heard the learned Senior counsel Adv. Joseph
Kodianthara as instructed by Adv.Deepu Thankan,
appearing for the petitioner, the learned Standing counsel
appearing for the 2nd respondent, the learned counsel
appearing for the 3rd respondent, the learned counsel
appearing for the additional 4th respondent and the
learned Government Pleader appearing for the 1 st
respondent.
5. The learned Senior counsel reiterated the
contention in the writ petition and submitted that the
entire amount quoted by the petitioner is now with the 2 nd
respondent's bank account. The Senior counsel also
submitted that the petitioner is ready to pay the balance
amount at any time. It is the submission of the Senior
counsel that a close watch of the sequence of events in
this case would show that the 2 nd and 3rd respondents are
colluding each other to defeat the interest of the
petitioner. The Senior counsel also submitted that the
contract confirmed with the petitioner is cancelled even
without giving a notice to the petitioner. The Senior
counsel also submitted that the petitioner deposited two
cheques for Rs.65 lakhs on 02.02.2024 which was on
Friday and the cheques were honoured on Monday i.e., on
05.02.2024. After getting the entire amount quoted by
the petitioner, Ext.P12 was issued by which the offer of
the 3rd respondent is accepted. The writ petition was filed
before this Court on 05.02.2024. When the writ petition
was pending before this Court and when it was posted for
instruction, the contract was allotted to the 3 rd
respondent. Therefore, it is submitted that the collision
between respondents 2 and 3 is clear.
6. The Standing Counsel for the 2nd respondent
Sri.K.T.Thomas argued the matter in detail. The Standing
Counsel takes me through the statement and the counter
affidavit filed by the 2nd respondent. The Standing
Counsel takes me through Ext.P1 e-tender notice and
submitted that it is the duty of the petitioner to deposit
the entire amount with GST in advance before executing
the agreement. The Standing Counsel takes me through
Ext.P2 and submitted that the petitioner was informed to
deposit the amount as per Ext.P2. Even then the amount
is not deposited. The Standing Counsel also takes me
through Ext.R2(d), the decision of the 2 nd respondent
Municipality. The Standing Counsel submitted that the
Municipality has taken every endeavour to see that the
contract is given to the petitioner because huge amount is
quoted by the petitioner. The Standing Counsel takes me
through Ext.R2(d) in which it is stated that the meeting of
the Municipality held on 01.02.2024 decided to wait till
02.02.2024 and thereafter till 03.02.2024. The contract is
allotted to the 3rd respondent only at 3 o' clock on
03.02.2024, that also after verifying with the Bank
whether the amount is credited in the account. The
Standing Counsel also takes me through the account
details produced by the petitioner himself and submitted
that there is no sufficient amount in the account.
7. The 3rd respondent also supported the
contentions of the 2nd respondent. The counsel for the 3 rd
respondent also takes me through the counter affidavit
filed by him and submitted that he already started the
work. The counsel takes me through paragraph 13 of the
counter filed by the 3rd respondent and submitted that all
arrangements are made by the 3rd respondent based on
the contract and there will be huge loss caused to the 3 rd
respondent if this Court interfere with the same.
8. This Court considered the contentions of the
petitioner and the counsel for respondents 2 and 3. When
this writ petition came up for consideration on
08.02.2024, this Court passed the following order:
"Admit. The learned Government Pleader takes
notice for the 1 st respondent. Adv. Sri. K.T.Thomas
takes notice for the 2nd respondent. Issue notice by
Special Messenger and by e-mail to the 3rd
respondent.
It is submitted by Sri.K.T.Thomas, the learned
Standing Counsel for the 2nd respondent that the
work has already been awarded to the 3rd
respondent and an agreement has been executed
today. It is made clear that award of the work as
well as the execution of the agreement will be
subject to the outcome of the order to be passed in
the writ petition."
9. It is an admitted fact that the contract was
awarded to the petitioner based on his quote for
Rs.1,16,08,174/-. It is also an admitted fact that, as per
Ext.P2, the petitioner was directed to deposit the quoted
amount with GST and performance guarantee amount. A
perusal of Exts.P1 and P2 would not show that the date on
which the amount is to be deposited by the successful
bidder is not clearly mentioned. Ext.P2 is dated
18.01.2024. it is an admitted fact that that on
20.01.2024, the petitioner deposited an amount of
Rs.16,08,170/-. It is also an admitted fact that on
01.02.2024, an amount of Rs.35 lakhs is paid by the
petitioner. The petitioner also submitted Ext.P5
representation for giving time up to 05.02.2024. On
05.02.2024, the petitioner presented two cheques, as
evident by Ext.P7, for an amount of Rs.40 lakhs and Rs.25
lakhs respectively. The additional 4th respondent
submitted that the above cheques were received in the
evening on 05.02.2024. Admittedly 02.02.2024 is a
Friday. Rs.65 lakhs was credited in the account of the 2 nd
respondent on 05.02.2024. But, on 03.02.2024, even
after knowing that there are cheques presented by the
petitioner, the Municipality decided to cancel the award in
favour of the petitioner. It is important to note that the
petitioner submitted Ext.P5 representation for giving time
upto 05.02.2024. Even then, without giving an
opportunity to the petitioner, the award is cancelled. I
cannot understand the over enthusiasm of the Municipality
to give the contract to the 3rd respondent. This writ
petition was filed on 05.02.2024. Then on 06.02.2024,
the contract is also executed with the 3 rd respondent for
an amount of Rs.77 lakhs when the quote of the petitioner
is Rs.1,16,08,174/-. Moreover, on 06.02.2024, the entire
quoted amount of the petitioner is in the account of the
2nd respondent. In such circumstances, the acts of the 2 nd
respondent is suspicious. I am of the considered opinion
that the Municipality has not given a breathing time to the
petitioner and the Municipality is in a hurry to confirm the
contract with the 3rd respondent. Such an attitude of the
Municipality cannot be accepted especially in the facts and
circumstances of the case. The difference of the quote
between the petitioner and the 3 rd respondent is about
Rs.69 lakhs. Now the contract executed with the 3 rd
respondent is for Rs.77 lakhs. At that stage also, the
difference is about 39 lakhs. As I stated earlier, when the
contract is executed with the 3 rd respondent, the entire
amount quoted by the petitioner is in the Bank account of
the 2nd respondent. The loss of the Municipality is about
Rs.39 lakhs and there will be loss to the Government also
as far as tax is concerned. This is suspicious, according to
me. I am of the considered opinion that this is a fit case
in which this Court has to step in and set aside the
contract executed by the 2nd respondent with the 3rd
respondent. This is a strange case in which the
Municipality is giving the contract to the 3 rd respondent
suffering a loss of about Rs.39 lakhs in addition to the
loss of tax to the Government. I am of the considered
opinion that whether there is any corruption or
misconduct committed by anybody in this matter is to be
looked into by the 1st respondent Government. There is
smell of corruption. But I leave it to the 1 st respondent to
find out, whether the smell is genuine or not. The Senior
Counsel submitted that the petitioner is ready to pay the
balance amount today itself. The same is recorded.
Therefore, this writ petition is allowed in the
following manner :
1. Exts.P11 and P12 are quashed.
2. The 2nd respondent is directed to
execute the contract with the
petitioner on or before 20.02.2024,
based on the tender submitted by
him in response to Ext.P1 e-tender.
3. The 1st respondent will summon the
entire records in connection with the
tender proceedings leads to Ext.P1
and find out whether there is any
misconduct or malpractice from any
of the officers or office bearers of the
Municipality and if it is found so,
appropriate steps including criminal
prosecution should be taken against
them. But I make it clear that, the
1st respondent should conduct the
enquiry, untrammelled by any
observation in this case. Registry will
forward a copy of this judgment to
the 1st respondent forthwith.
Sd/-
P.V.KUNHIKRISHNAN
JV/DM JUDGE
APPENDIX OF WP(C) 4602/2024
PETITIONER EXHIBITS
EXHIBIT 1 THE TRUE COPY OF THE E-TENDER NOTICE
ISSUED BY THE 2ND RESPONDENT DATED
27.12.2023
EXHIBIT-P2 THE TRUE COPY OF THE NOTICE ISSUED BY
THE 2ND RESPONDENT DATED 18.1.2024
EXHIBIT-P3 THE TRUE COPY OF THE REMITTANCE SLIP
ISSUED FROM THE FEDERAL BANK, ALUVA
BRANCH DATED 19.1.2024
EXHIBIT-P4 THE TRUE COPY OF THE NEWS ITEM WITH
THE PHOTO PUBLISHED IN THE MALAYA
MANORAMA DAILY NEWS PAPER DAILY DATED
23.1.2024
EXHIBIT-P5 THE TRUE COPY OF THE LETTER SUBMITTED
BY THE PETITIONER TO THE 2ND
RESPONDENT DATED 1.2.2024
EXHIBIT-P6 THE TRUE COPY OF THE DOCUMENTS SHOWING
THE REMITTANCE RS. 35 LAKHS ON
1.2.2024
EXHIBIT-P7 THE TRUE COPY OF THE DOCUMENTS IN
RESPECT OF THE SUBMISSION OF TWO
CHEQUES OF RS. 40 LAKHS AND RS. 25
LAKHS OF THE YES BANK, VYTTILA BRANCH
AT THE FEDERAL BANK TO THE ACCOUNT OF
THE 2ND RESPONDENT TOWARDS REMITTANCE
OF RS. 65 LAKHS
EXHIBIT-P8 THE TRUE COPY OF THE NEWS ITEM
PUBLISHED IN THE DEEPIKA DAILY NEWS
PAPER DATED 4.2.2024
EXHIBIT P9 A TRUE COPY OF THE BANK STATEMENT OF
THE FRIEND OF THE PETITIONER
MAINTAINED WITH YES BANK FROM
11/01/2024 TO 07/02/2024
EXHIBIT P10 A TRUE COPY OF THE BANK STATEMENT OF
THE FRIEND OF THE PETITIONER
MAINTAINED WITH YES BANK FROM
02/01/2024 TO 06/02/2024
EXHIBIT P11 A TRUE COPY OF THE PROCEEDING OF THE
ALUVA MUNICIPALITY DATED 03/02/2024
EXHIBIT P12 A TRUE COPY OF THE PROCEEDINGS THE
ALUVA MUNICIPALITY COUNCIL DATED
05/02/2024
EXHIBIT P-13 A TRUE COPY OF NOTICE DATED 09/2/2024
ISSUED BY THE ALUVA MUNICIPALITY TO
THAT ASPECT
RESPONDENT EXHIBITS
EXHIBIT R3(A) TRUE COPY OF AGREEMENT DATED 8.2.2024
ENTERED INTO BETWEEN 3RD RESPONDENT
AND ALUVA MUNICIPALITY
EXHIBIT R3(B) TRUE COPY OF ORDER DATED 8.2.2024 OF
THE SECRETARY, ALUVA MUNICIPALITY
EXHIBIT R3(C) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2017/2017-18/2937
DT. 5.3.2018 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(D) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2018/2019-20/290
DT. 26.6.2019 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(E) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2022-23 DT.
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(F) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/ADMN-012022-23 DT. 23.1.2023
ISSUED BY THE CHIEF EXECUTIVE OFFICER,
KARNATAKA EXHIBITION AUTHORITY
EXHIBIT R3(G) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/ CIVIL/ D.E/2022-23 DT.
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(H) TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/GLOBAL TENDER/ 05/2023-24
DT. 20.1.2024 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(J) TRUE COPY OF LETTER DATED 12.11.2019
ISSUED BY THE CHAIRMAN AND MANAGING
DIRECTOR OF TAMIL NADU TOURISM
DEVELOPMENT CORPORATION PERMITTING THE
3RD RESPONDENT TO ORGANIZE THE 46TH
INDIA TOURIST AND INDUSTRIAL FAIR 2020
IN CHENNAI
EXHIBIT R3(I) TRUE COPY OF LETTER DATED 29.11.2018
ISSUED BY THE CHAIRMAN AND MANAGING
DIRECTOR OF TAMIL NADU TOURISM
DEVELOPMENT CORPORATION PERMITTING THE
3RD RESPONDENT TO ORGANIZE THE 45TH
INDIA TOURIST AND INDUSTRIAL FAIR 2019
IN CHENNAI
EXHIBIT R3(K) TRUE COPY OF CERTIFICATE DATED
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY, MYSORE REGARDING
THE SUMMER CAMP EXHIBITION 2022
CONDUCTED BY THE 3RD RESPONDENT
EXHIBIT R3(L) TRUE COPY OF THE CERTIFICATE DATED
12.3.2019
RESPONDENT EXHIBITS
EXHIBIT-R2(A) TRUE COPY OF TENDER NOTICE NO.R5-
16092/23 DATED 27.12.2023 ISSUED BY
ALUVA MUNICIPALITY
EXHIBIT-R2(B) TRUE COPY OF DECISION NO.1/1 DATED
17.01.2024 OF ALUVA MUNICIPAL COUNCIL
EXHIBIT-R2(C) TRUE COPY OF NOTICE NO.R5-16092/23
DATED 18.01.2024 ISSUED BY SECRETARY,
ALUVA MUNICIPALITY
EXHIBIT-R2(D) TRUE COPY OF DECISION NO.1/1 DATED
01.02.2024 OF ALUVA MUNICIPAL COUNCIL
EXHIBIT-R2(E) TRUE COPY OF THE PROCEEDINGS DATED
03.02.2024 OF STEERING COMMITTEE OF
ALUVA MUNICIPALITY
EXHIBIT-R2(F) TRUE COPY OF THE NOTICE NO.R5-16092/23
DATED 03.02.2024 ISSUED BY SECRETARY,
ALUVA MUNICIPALITY TO PETITIONER
EXHIBIT-R2(G) TRUE COPY OF THE EXTRACT OF EMAIL
COMMUNICATION AND POSTAL RECEIPT
EXHIBIT-R2(H) TRUE COPY OF THE EXTRACT OF BANK
ACCOUNT OF ALUVA MUNICIPALITY WITH
FEDERAL BANK, RS ROAD BRANCH, ALUVA
EXHIBIT-R2(I) TRUE COPY OF DECISION NO.1/1 DATED
06.02.2024 OF ALUVA MUNICIPAL COUNCIL
EXHIBIT-R2(J) TRUE COPY OF NOTICE NO.R5-16092/23
DATED 06.02.2024 ISSUED BY SECRETARY,
ALUVA MUNICIPALITY
EXHIBIT-R2(L) TRUE COPY OF ORDER DATED 08.02.2024
ISSUED BY SECRETARY, ALUVA
MUNICIPLAITY TO 3RD RESPONDENT
EXHIBIT-R2(M) TRUE COPY OF INTERIM ORDER DATED
18.01.2024 IN W.P (C) NO.1587/2024
EXHIBIT-R2(K) TRUE COPY OF AGREEMENT DATED
08.02.2024 ENTERED BETWEEN ALUVA
MUNICIPALITY AND 3RD RESPONDENT
EXHIBIT R3(A) A TRUE COPY OF AGREEMENT DATED
8.2.2024 ENTERED INTO BETWEEN 3RD
RESPONDENT AND THE ALUVA MUNICIPALITY
EXHIBIT R3(B) A TRUE COPY OF THE ORDER DATED
8.2.2024 OF THE SECRETARY, ALUVA
MUNICIPALITY
EXHIBIT R3(C) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2017/2017-18/2937
DT. 5.3.2018 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(D) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2018/2019-20/290
DT. 26.6.2019 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(E) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/CIVIL/D.E-2022-23 DT.
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(F) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/ADMN-012022-23 DT. 23.1.2023
ISSUED BY THE CHIEF EXECUTIVE OFFICER,
KARNATAKA EXHIBITION AUTHORITY
EXHIBIT R3(G) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/ CIVIL/ D.E/2022-23 DT.
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(H) A TRUE COPY OF THE CERTIFICATE NO.
KEA/C.E.O/GLOBAL TENDER/ 05/2023-24
DT. 20.1.2024 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY
EXHIBIT R3(I) A TRUE COPY OF THE LETTER DT.
29.11.2018 ISSUED BY THE CHAIRMAN AND
MANAGING DIRECTOR OF TAMIL NADU
TOURISM DEVELOPMENT CORPORATION
PERMITTING THE 3RD RESPONDENT TO
ORGANIZE THE 45TH INDIA TOURIST AND
INDUSTRIAL FAIR 2019 IN CHENNAI
EXHIBIT R3(J) A TRUE COPY OF THE LETTER DT.
12.11.2019 ISSUED BY THE CHAIRMAN AND
MANAGING DIRECTOR OF TAMIL NADU
TOURISM DEVELOPMENT CORPORATION
PERMITTING THE 3RD RESPONDENT TO
ORGANIZE THE 46TH INDIA TOURIST AND
INDUSTRIAL FAIR 2020 IN CHENNAI
EXHIBIT R3(L) TRUE COPY OF THE CERTIFICATE DATED
12.3.2019
EXHIBIT R3(K) A TRUE COPY OF THE CERTIFICATE DATED
23.1.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER, KARNATAKA
EXHIBITION AUTHORITY, MYSORE REGARDING
THE SUMMER CAMP EXHIBITION 2022
CONDUCTED BY THE 3RD RESPONDENT
EXHIBIT R3(M) TRUE COPIES OF NEWS REPORT (PUBLISHED
IN THE MALAYALA MANORAMA DAILY DT. AND
PHOTOGRAPHS OF THE TEMPORARY AMUSEMENT
PARK AND EXHIBITION CENTRE COMING UP
IN THE ALUVA SHIVARATHRI MANAPPURAM
