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M/S Nath Infrastructures vs Union Of India
2025 Latest Caselaw 693 Ker

Citation : 2025 Latest Caselaw 693 Ker
Judgement Date : 8 July, 2025

Kerala High Court

M/S Nath Infrastructures vs Union Of India on 8 July, 2025

Author: T.R.Ravi
Bench: T.R.Ravi
W.P(C)Nos. 8260

& 11720 of 2023



                                                   2025:KER:49496

                                  -1-

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI


   TUESDAY, THE 8TH DAY OF JULY 2025 / 17TH ASHADHA, 1947


                        WP(C) NO. 8260 OF 2023


PETITIONER:
          M/S NATH INFRASTRUCTURES
          REPRESENTED BY ITS MANAGING PARTNER
          MR. V. RAJEENDRANATH, 28/309A1, NATH THONDAYAD,
          KOTTOOLI, CHEVARAMBALAM,
          KOZHIKODE DISTRICT., PIN - 673017


            BY ADVS.
            SRI.ADITHYA RAJEEV
            SMT.S.PARVATHI



RESPONDENTS:
    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME
          AFFAIRS, GOVERNMENT OF INDIA, NORTH BLOCK,
          CENTRAL SECRETARIAT, NEW DELHI,
          PIN - 110001


     2      STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, PUBLIC WORKS
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM DISTRICT, PIN - 695101.


     3      THE REGIONAL OFFICER
            MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
 W.P(C)Nos. 8260

& 11720 of 2023



                                                    2025:KER:49496

                                 -2-

             KERALA REGION, PUBLIC OFFICE BUILDING, MUSEUM
             P.O., THIRUVANANTHAPURAM DISTRICT. PIN - 695033.


     4       THE CHIEF ENGINEER
             PUBLIC WORKS DEPARTMENT (NATIONAL HIGHWAY),
             MUSEUM P.O, THIRUVANANTHAPURAM DISTRICT., PIN -
             695033


     5       THE SUPERINTENDING ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGH WAY NORTH
             CIRCLE, OFFICE OF THE SUPERINTENDING ENGINEER,
             KOZHIKODE DISTRICT., PIN - 673001


     6       THE EXECUTIVE ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY
             DIVISION, OFFICE OF THE EXECUTIVE ENGINEER,
             KOZHIKODE DISTRICT., PIN - 673001


     7       THE ASSISTANT EXECUTIVE ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY SUB
             DIVISION, KODUVALLY, KOZHIKODE DISTRICT., PIN -
             673573


     8       THE ASSISTANT ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY
             SECTION, KODUVALLY, KOZHIKODE DISTRICT., PIN -
             673573

             BY SPL.GOVT.PLEADER SRI K.G.MANOJ KUMAR

      THIS    WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.04.2025,        ALONG WITH WP(C).11720/2023, THE
COURT ON     08.07.2025 DELIVERED THE FOLLOWING:
 W.P(C)Nos. 8260

& 11720 of 2023



                                                   2025:KER:49496

                                  -3-

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI


   TUESDAY, THE 8TH DAY OF JULY 2025 / 17TH ASHADHA, 1947


                        WP(C) NO. 11720 OF 2023


PETITIONER:
          M/S NATH INFRASTRUCTURES
          AGED 64 YEARS
          REPRESENTED BY ITS MANAGING PARTNER MR. V.
          RAJEENDRANATH, 28/309A1, NATH THONDAYAD,
          KOTTOOLI, CHEVARAMBALAM, KOZHIKODE DISTRICT., PIN
          - 673017

            BY ADVS.
            SRI.ADITHYA RAJEEV
            SMT.S.PARVATHI


RESPONDENTS:
    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME
          AFFAIRS, GOVERNMENT OF INDIA, NORTH BLOCK,
          CENTRAL SECRETARIAT, NEW DELHI, PIN - 110001


     2      THE REGIONAL OFFICER
            MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, KERALA
            REGION, PUBLIC OFFICE BUILDING, MUSEUM P.O,
            THIRUVANANTHAPURAM DISTRICT., PIN - 695033


     3      STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, PUBLIC WORKS
            DEPARTMENT, GOVERNMENT SECRETARIAT,
 W.P(C)Nos. 8260

& 11720 of 2023



                                                    2025:KER:49496

                                 -4-

             THIRUVANANTHAPURAM DISTRICT., PIN - 695101


     4       THE CHIEF ENGINEER
             PUBLIC WORKS DEPARTMENT (NATIONAL HIGHWAY),
             MUSEUM P.O, THIRUVANANTHAPURAM DISTRICT., PIN -
             695033


     5       THE SUPERINTENDING ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGH WAY NORTH
             CIRCLE, OFFICE OF THE SUPERINTENDING ENGINEER,
             KOZHIKODE DISTRICT., PIN - 673001


     6       THE EXECUTIVE ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY
             DIVISION, OFFICE OF THE EXECUTIVE ENGINEER,
             KOZHIKODE DISTRICT., PIN - 673001


     7       THE ASSISTANT EXECUTIVE ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY SUB
             DIVISION, KODUVALLY, KOZHIKODE DISTRICT., PIN -
             673573


     8       THE ASSISTANT ENGINEER
             PUBLIC WORKS DEPARTMENT, NATIONAL HIGHWAY
             SECTION, KODUVALLY, KOZHIKODE DISTRICT., PIN -
             673573

             BY ADV
             SHRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
             SHRI K.V.MANOJ KUMAR, SPECIAL GOVT.PLEADER



      THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.04.2025,          ALONG WITH WP(C).8260/2023,
THE COURT ON 08.07.2025, DELIVERED THE FOLLOWING:
 W.P(C)Nos. 8260

& 11720 of 2023



                                                       2025:KER:49496

                                  -5-



                            T.R.RAVI, J.
             ==========================
                    W.P(C)No. 8260 OF 2023

                                   &

                    WP(C) No.11720 OF 2023
             ==========================

              Dated this the 8th day of July, 2025


                           JUDGMENT

The petitioner in both these writ petitions is a partnership

firm engaged in road construction. The firm undertakes projects

for the Kerala Infrastructure Investment Fund Board (KIIFB), the

National Highway Authority, and the Public Works Department.

The Petitioner has satisfactorily completed several work

contracts, including the Kuttipuram-Puthuponnani National

Highway and National Highway 15/000 to 57/000 in Wayanad.

The prayers in these writ petitions are intrinsically connected,

and the writ petitions are being heard and disposed of together.

The references to the exhibits and the status of the parties are W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

as per W.P.(C)No.11720 of 2023, which is treated as the main

case.

2. The 5th respondent, who had been entrusted with the

development, maintenance, and management of National

Highway 766 including the section from km 25/1000 to km

45/1000, by the 1st respondent, invited proposals from eligible

bidders for "strengthening and geometric improvements from km

25/1000 to km 45/1000 of NH 766 (old NH 212) in Kozhikode

District in the State of Kerala on Engineering, Procurement,

Construction ("EPC") mode." The petitioner was the successful

bidder. An Engineering, Procurement, and Construction

Agreement was executed on 07.08.2020. The site was handed

over on 18.09.2020, on which day the work was to commence.

The time for completion of the work was twelve months from the

date of commencing the work and was to end on 17.9.2021. The

petitioner had also executed a Bank guarantee as per the terms

of the contract.

W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

3. According to the petitioner, at the time of handing over

the site, there were thirty trees, eighty electric posts, ten

telephone poles, and one bus shelter at the site. The heavy rains

during the years 2020 and 2021, and the statewide lockdown

from 08.05.2021 to 30.06.2021 due to the outbreak of the

COVID-19 pandemic, affected the procurement of materials and

skilled labourers. The site was also earmarked as a Containment

Zone on various occasions, and several labourers had also tested

positive for the COVID-19 virus during that period. Even after

the lockdown period, the work was carried out strictly adhering

to the COVID-19 protocols, and all the above factors, according

to the petitioner, resulted in slow progress of the project. The

petitioner also submits that the structural works in different

stretches were delayed due to the non-shifting of utilities and

the failure to remove trees from the site. On 24.08.2021, the

petitioner applied for an extension of time to complete the work.

The request was forwarded by the 5 th respondent to the Ministry

of Road Transport & Highways (MoRTH), recommending the

grant of time extension, by imposing a penalty on the petitioner. W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

On 25.10.2021, the Executive Engineer wrote to the petitioner,

directing them to submit a proposal for extension of time. This

was followed by a letter from the Superintending Engineer

asking them to submit a proposal for extension of time, without

delay. The petitioner applied on 24.12.2021, seeking extension

of time till 30.06.2022. On 4.2.2022, the Executive Engineer

wrote to the Superintending Engineer, requesting that the time

for completion of the work by the petitioner be extended up to

30.6.2022.

4. The Ministry of Road Transport & Highways (MoRTH)

issued a Circular dated 11.04.2022, considering the COVID-19

pandemic, extending relief to contractors/developers of the road

sector, for the period from 03.06.2022 to 31.10.2022. Taking

note of the above circular, the 2 nd respondent returned the

proposal for extension of time to the 5 th respondent, directing

him to review and resubmit the proposal, avoiding the

recommendation for imposing a penalty. The petitioner

submitted a revised application before the 5th respondent on

20.5.2022, for the extension of time up to 31.10.2022. The W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

application was received by the 5th respondent through the 6th

respondent, with a recommendation to extend the time to

complete the work, up to 31.10.2022, without charging any

penalty. The petitioner submits that, based on the assurances

from respondents 5 to 8 that the time for completion of the work

would be extended, the petitioner had carried out ancillary works

as per the Ext.P1 agreement. It is stated that, from 06.12.2021

to 24.03.2022, the petitioner had carried out the works of

scarifying, Granular Sub Base (GSB), Wet Mix Macadam (WMM),

Dense Bituminous Macadam (DBM), Interlocking tiles, drainage

constructions, Irish drains, and culverts. According to the

petitioner, they stopped executing the work on 14.7.2022 since

they could not submit the bills for the work executed after

17.9.2021, as their application for extension of time had not yet

been approved.

5. The petitioner points out that an amount of

Rs.26,92,948/- was retained by the 5th respondent from the

amounts payable on the first, second, and third part bills, and a

sum of Rs.45,50,369/- was withheld from the above-said bills, W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

citing the failure to meet the milestones within the stipulated

time. The petitioner contends that the failure to meet the

milestones was not deliberate and had been explained in detail in

the application for the extension of time submitted by the

petitioner. According to the petitioner, the respondents 5 to 8

had assured that the withheld amounts would be released upon

the grant of extension of time.

6. The 5th respondent sent Ext.P6 communication dated

02.08.2022 to the 4th respondent, recommending extension of

time up to 31.10.2022 without penalty, given the circular dated

11.04.2022 issued by the Ministry. Ext.P6 states that the

progress of the work was reviewed by the District Infrastructure

Co-ordination Committee, convened by the District Collector on

13.06.2022, in the presence of the Hon'ble Minister for Public

Works and Tourism. The Committee, after considering the

progress of the work, recommended termination of the contract

with the petitioner at the risk and cost of the petitioner. It is

stated that a final termination notice was issued to the petitioner

on 20.06.2022. According to the petitioner, no such notice had W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

been served on them. Ext.P6 also says that the petitioner had

appeared before the 5th respondent on 15.07.2022 in the

presence of the Executive Engineer, explained the reasons for

non-completion of work, and assured to complete the work by

31.10.2022. Since there was a delay in obtaining consent from

MoRTH for termination and rearrangement, the 5th respondent

requested an extension of time for the petitioner to complete the

work. On 1.9.2022, the Executive Engineer directed the

petitioner to commence the balance work. On 16.9.2022, the

petitioner submitted a revised programme chart and commenced

concrete drain works.

7. On 23.9.2022, the Chief Engineer, MORTH (South

Zone), convened a meeting to review the progress of the work

and suggested extending the time to a viable duration, if the

proposed time up to 30.10.2022 is not practically sufficient for

completion of the project. On 24.9.2022, the petitioner

submitted a request for extension of time till 31.12.2022. On

27.9.2022, the Executive Engineer wrote to the 5 th respondent

requesting extension of time till 30.10.2022 without a fine and W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

from 30.10.2022 to 31.12.2022 with a fine. The 5th respondent

thereafter sent Ext.P7 letter dated 28.9.2022 to the 4 th

respondent, with an additional proposal for extension from

30.10.2022 to 31.12.2022 by imposing a fine as per the Rules.

Ext.P7 refers to the meeting dated 23.9.2022.

8. According to the petitioner, based on the directions of

respondents 5 to 8, they carried out drainage construction works

from September to October 2022 and, after completing the

work, submitted the Running Account Bill in respect of the work

amounting to Rs.7,76,361/-, to the 8th respondent, requesting to

audit the Running Account Bill and finalise the same.

9. When the respondents failed to release the payments

due on the 4th and 5th part Bills and to pass orders on the

application for extension of time, the petitioner issued Ext.P9

notice dated 18.10.2022 to the 5 th respondent informing him

that, unless extension of time is granted within 30 days of the

notice, the notice shall be treated as the final termination notice

issued under Clauses 23.2(i) (a), (f), and (g) of the contract. W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

10. On 29.10.2022, the 6th respondent sent Ext.P10 reply

to Ext.P9 notice, stating that the authority has not committed

any material default in complying with any of the provisions of

the agreement, and that the authority as well as the 6 th

respondent had issued several notices to the petitioner directing

them to complete the balance work without delay. It is stated

that since the Interim Payment Certificate No.4 submitted on

15.07.2022 includes payment for works executed after the

period stated in the agreement, a supplementary agreement

needs to be executed for the period not covered by the existing

agreement. It was claimed that there was no violation of Clause

23.2(i) (a), (f), and (g) as alleged. In continuation of Ext.P9

notice, the petitioner sent Ext.P11 notice dated 10.11.2022 to

the 5th respondent, informing that the contract in respect of the

work was terminated on 8.11.2022, for the default on the part of

the authority. The petitioner also narrated the details of the

default in Ext.P11.

11. The petitioner thereafter issued notice dated

22.11.2022 seeking to initiate appropriate steps as per Clauses W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

23.4 and 23.5 of the agreement to assess the value of works

completed and release the amounts due to them on the bills

submitted on 15.07.2022. In reply, the 5 th respondent sent

Ext.P13 notice dated 03.12.2022, contending that the petitioner

delayed the completion of the work and was in default, and the

termination of the contract by the petitioner is invalid. The

petitioner replied by Ext.P14, reiterating that the agreement is

terminated and demanding initiation of appropriate steps to

assess the value of work completed and release the amounts due

to them.

12. W.P(C) No. 8260 of 2023 was filed thereafter, praying

for directions to the respondents to release the amounts due

towards the 4th and Part Bill submitted by the petitioner; to

audit and finalise the 5th and Part Bill submitted by the petitioner

and to release the amounts so determined, to release the bank

guarantees executed by the petitioner towards Ext-P1 agreement

and to release the amounts retained and withheld on the first,

second, third and part bills, within a time frame. The writ

petition came up for admission on 10.03.2023, and this Court W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

directed the Counsel for the respondents to get instructions and

posted the case to 27.03.2023. On 15.03.2023, the 5 th

respondent issued Ext.P16 notice to the petitioner, stating that it

has been decided to terminate the contract at the risk and cost

of the contractor by invoking Clause 23.1 of the Agreement. The

notice states that the petitioner is obliged to shift the utilities at

the site and that the same cannot be claimed as a reason for the

delay in completing the work. Clause 10.3 of the Agreement is

also relied on to state that the petitioner had failed to achieve

milestones I, II, and III and did not attain necessary progress in

the work, as per the schedules submitted on 24.08.2021,

24.12.2021, 20.05.2022, and 24.09.2022. The petitioner

received the notice on 20.03.2023. The petitioner sent Ext.P17

reply to Ext.P16 notice, refuting the allegations in the notice,

pointing out that the agreement already stands terminated at

their instance, and requiring the 5 th respondent to withdraw the

notice dated 15.3.2023.

13. The bank guarantee for an amount of Rs.1,28,60,000/-

executed by the petitioner was valid up to 31.10.2022, and the W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

date of expiry of the claim was on 31.10.2023. The amount was

hence retained by the Bank. On 30.03.2023, the 5 th respondent

issued Ext.P19 order, intimating that the contract had been

terminated and directing the petitioner to vacate the site within

15 days and hand over all related documents and records to the

Authority, reserving the Authority's right to recover any

losses/damages and expenses for maintenance of the existing

project. The petitioner contends that the Ext.P19 order was

issued by the 5th respondent without affording an opportunity of

hearing to the petitioner and without adverting to the factual and

legal contentions raised by the petitioner in Ext.P17 reply, and is

mala fide, arbitrary, and unreasonable. It is contended that the

termination of a contract, which already stands terminated at the

instance of the petitioner, and that too, during the pendency of

the writ petition filed by the petitioner, evidences the mala fides

in the actions of the respondents. Apprehending that the 5 th

respondent will take steps to encash the bank guarantees

furnished at the time of execution of the contract, the petitioner W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

has filed W.P.(C)No.11720 of 2023, praying to quash Exts.P16

and P19 notices.

14. The 5th respondent has filed a counter affidavit

contending that the writ petition is not maintainable as serious

factual disputes are involved in this case. It is stated that in the

Kozhikode district, and that too in the vicinity of the subject

work, the petitioner has a poor track record, and that the

following works were terminated:

"i. KIIFB 2016-17. Improvements to Thamarassery- Varattiakkal road in Kozhikode district: Terminated by the Project Director, PMU-KRFB on 08.04.2022. Agreed PAC is Rs. 36 Crores. Work started on 12.02.2018 with time of completion 11.08.2019 and the contractor did not complete work till March 2022.

ii. KIIFB 2016-17. Kaithappoyil Kodenchery Augusthiamuzhi road in Kozhikode district. Terminated by the Project Director, PMU-KRFB

iii. CRIF 2018-19. Improvements to North Karassery- Karamoola- Thekkumkutty- Maranchatty- Koombara- Kakkadampoyil road in Kozhikode district: Terminated by Superintending Engineer, National Highway North Circle on W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

08.11.2022. Original time of completion is 09.04.2020. The contractor did not complete work till October 2022.

iv. Improvements to Engapuzha Omassery road between Km. 0/000 to 6/100 in Kozhikode district: Terminated by Superintending Engineer, PWD Roads North Circle on 17.05.2022. Agreed PAC for the work is Rs.6,96,64,170/-."

15. It is stated that the site was handed over to the

petitioner on 19.07.2019, with the time of completion up to

18.04.2020, that the time of completion was extended 3 times

up to 31.12.2021, and that the contract was terminated at the

risk and cost of the contractor due to poor performance on their

part. It is contended that the petitioner, who completed only

20% of the work within the original period of 12 months and has

a poor record, cannot claim that he would have completed the

project if extension of time had been granted to him. It is

pointed out that even with the work claimed to have been

carried out without getting an extension of time, the progress

was only from 20% to 26%. It is hence contended that the

petitioner cannot terminate the agreement since they were in

default even during the original period of execution of the W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

project. It is submitted that Clause 23.2 can operate only in

cases where there is a default on the part of the Authority, and

since there was no such default during the original tenure of the

work from 18.9.2020 to 17.09.2021 or thereafter, the petitioner

could not have legally invoked Clause 23.2. It is contended that

a declaration regarding breach is not a matter capable of being

adjudicated in a writ petition under Article 226 of the

Constitution of India.

16. Heard Sri Adithya Rajeev on behalf of the petitioner,

Sri T.C.Krishna, Senior Panel Counsel for the 1 st respondent and

Sri.K.V.Manoj Kumar, Special Government Pleader on behalf of

respondents 2 to 8.

CONSIDERATION:

17. The preliminary question that the respondents raised

was that the writ petition for a declaration regarding breach of

the contract is not maintainable. It is submitted that such

matters, that involve questions of fact, cannot be agitated under

Article 226 of the Constitution of India. Reliance is placed on the W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

judgment dated 20.05.2020 and 05.08.2024, respectively, of the

Division Benches of this Court in W.A.No.609 of 2020

[Shamon P.S. v. The Station House Officer & Ors.] and

ISRO and Ors. v. Roopam Engineers and Contractors Pvt.

Ltd., W.A. No. 1262 of 2023, the judgment dated 23.02.2021

of a learned Single Judge of this Court in W.P.(C)No.13396 of

2020 [Marymatha Infrastructure Pvt. Ltd. v. State of

Kerala & Anr.], the judgments of the Hon'ble Supreme Court in

Empire Jute Company Ltd. & Ors. v. Jute Corporation of

India Ltd. & Anr. [(2007) 14 SCC 680], Rukmanibai Gupta

v. Collector, Jabalpur & Ors. [(1980) 4 SCC 556] and

Bhaven Construction Through Authorised Signatory

Premjibhai K. Shah v. Executive Engineer, Sardar Sarovar

Narmada Nigam Ltd. & Anr. [(2022) 1 SCC 75].

18. In Shamon P.S (supra), the Division Bench was

considering the question whether a writ petition can be filed

challenging an award passed by the Arbitrator. The Special

Government Pleader emphasised paragraphs 4 and 6 to 10 of

the judgment. The Division Bench had considered in detail the W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

question regarding the maintainability of a writ petition under

Article 226 of the Constitution of India in cases where an

alternate remedy is available. After referring to the decisions,

the Court concluded that the writ petition was not maintainable

in the absence of a challenge to the award/order of the Arbitral

Tribunal in a manner known to law. The Court was primarily

concerned with the maintainability of a writ petition challenging

an award passed by the Arbitrator when specific provisions are

available under the Arbitration and Conciliation Act, 1996, for

challenging the award. In Mary Matha Infrastructure (supra),

the learned Single Judge of this Court was again considering a

case where the general conditions of the contract contained a

dispute resolution clause. Even though this Court found that the

adjudicator to whom the matter was referred did not decide

within the time prescribed in the contract, since serious

allegations were raised between the parties regarding the

procedure adopted by the Adjudicator, the same can be decided

only after adducing evidence. It was in the above circumstances

that this Court did not exercise the jurisdiction under Article 226 W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

on the facts and circumstances of the said case. In Empire

Jute Company (supra), the Hon'ble Supreme Court was

considering a case where there was an arbitration agreement

existing between the parties and the dispute related to the

liability to pay "carrying cost" under the terms of the contract in

the event of default in taking delivery of goods. Reliance was

placed on paragraphs 13 to 18 of the judgment. The Court

noticed that the issue involved was the construction of the

contract entered into between the parties. In paragraph 18 of

the judgment, the Apex Court held that the power of judicial

review vested in the superior courts undoubtedly has wide

amplitude, and it should not be exercised when there is an

arbitration clause. The Apex Court was considering a case where

the Division Bench of the High Court had gone by the arbitration

agreement regarding one part of the dispute, but proceeded to

determine the other part itself. The Hon'ble Supreme Court held

that the High Court should have refused to exercise its

jurisdiction, leaving the parties to avail of their remedies under

the agreement, and it should not have proceeded to determine a W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

part of the dispute itself. The Hon'ble Supreme Court found that,

as there were disputed questions of fact and law, the parties

should have been left to avail their remedy under the Arbitration

Clause. In Rukmanibhai Gupta (supra), the Hon'ble Supreme

Court was considering a case where an award of the Arbitrator

was challenged under Article 226. The Hon'ble Supreme Court

held that writ jurisdiction cannot be invoked to avoid contractual

obligations, and the award ought to have been challenged under

the provisions of the Arbitration Act, 1940. In Bhaven

Construction (supra), the Hon'ble Supreme Court cautioned

that interference under Articles 226 and 227 of the Constitution

of India with an arbitral process is not permissible except in

exceptionally rare circumstances and cannot be beyond the

procedure established under the Arbitration and Conciliation Act,

1996. The Court further held that the power has to be exercised

in exceptional circumstances, wherein one party is left

remediless under the statute, or a clear bad faith shown by one

of the parties.

W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

19. The question is no longer res integra. In M.P. Power

Management Company Limited, Jabalpur v. Sky Power

Southeast Solar India Private Limited & Ors. [(2023) 2

SCC 703], the Hon'ble Supreme Court had elaborately

considered the issue and held that the principle that in the case

of a non-statutory contract, the rights would be governed only

by the terms of the contract, does not continue to hold good.

The Hon'ble Supreme Court held that the mere fact that the

relief was sought under a contract which is not statutory will not

entitle the State to avoid scrutiny of its action or inaction under

the contract, if the party complaining of such action or inaction

can establish that the same was per se arbitrary. The conclusions

of the Hon'ble Supreme Court, stated in paragraph 82 are

extracted below:

"82. We may cull out our conclusions in regard to the points, which we have framed:

82.1. It is, undoubtedly, true that the writ jurisdiction is a public law remedy. A matter, which lies entirely within a private realm of affairs of public body, may not lend itself for being dealt with under the writ jurisdiction of the Court.

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82.2. The principle laid down in Bareilly Development Authority [Bareilly Development Authority v. Ajai Pal Singh, (1989) 2 SCC 116] that in the case of a non- statutory contract the rights are governed only by the terms of the contract and the decisions, which are purported to be followed, including Radhakrishna Agarwal [Radhakrishna Agarwal v. State of Bihar, (1977) 3 SCC 457] , may not continue to hold good, in the light of what has been laid down in ABL [ABL International Ltd. v. Export Credit Guarantee Corpn. of India Ltd., (2004) 3 SCC 553] and as followed in the recent judgment in Sudhir Kumar Singh [State of U.P. v. Sudhir Kumar Singh, (2021) 19 SCC 706 : 2020 SCC OnLine SC 847] .

82.3. The mere fact that relief is sought under a contract which is not statutory, will not entitle the respondent State in a case by itself to ward off scrutiny of its action or inaction under the contract, if the complaining party is able to establish that the action/inaction is, per se, arbitrary. 82.4. An action will lie, undoubtedly, when the State purports to award any largesse and, undoubtedly, this relates to the stage prior to the contract being entered into (see Ramana Dayaram Shetty [Ramana Dayaram Shetty v. International Airport Authority of India, (1979) 3 SCC 489] ). This scrutiny, no doubt, would be undertaken within the nature of the judicial review, W.P(C)Nos. 8260

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which has been declared in the decision in Tata Cellular v. Union of India [Tata Cellular v. Union of India, (1994) 6 SCC 651] .

82.5. After the contract is entered into, there can be a variety of circumstances, which may provide a cause of action to a party to the contract with the State, to seek relief by filing a writ petition.

82.6. Without intending to be exhaustive, it may include the relief of seeking payment of amounts due to the aggrieved party from the State. The State can, indeed, be called upon to honour its obligations of making payment, unless it be that there is a serious and genuine dispute raised relating to the liability of the State to make the payment. Such dispute, ordinarily, would include the contention that the aggrieved party has not fulfilled its obligations and the Court finds that such a contention by the State is not a mere ruse or a pretence. 82.7. The existence of an alternate remedy, is, undoubtedly, a matter to be borne in mind in declining relief in a writ petition in a contractual matter. Again, the question as to whether the writ petitioner must be told off the gates, would depend upon the nature of the claim and relief sought by the petitioner, the questions, which would have to be decided, and, most importantly, whether there are disputed questions of fact, resolution of which is necessary, as an indispensable prelude to the grant of the relief sought. Undoubtedly, while there is no W.P(C)Nos. 8260

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prohibition, in the writ court even deciding disputed questions of fact, particularly when the dispute surrounds demystifying of documents only, the Court may relegate the party to the remedy by way of a civil suit.

82.8. The existence of a provision for arbitration, which is a forum intended to quicken the pace of dispute resolution, is viewed as a near bar to the entertainment of a writ petition [see in this regard, the view of this Court even in ABL [ABL International Ltd. v. Export Credit Guarantee Corpn. of India Ltd., (2004) 3 SCC 553] explaining how it distinguished the decision of this Court in State of U.P. v. Bridge & Roof Co. (India) Ltd. [State of U.P. v. Bridge & Roof Co. (India) Ltd., (1996) 6 SCC 22] , by its observations in SCC para 14 in ABL [ABL International Ltd. v. Export Credit Guarantee Corpn. of India Ltd., (2004) 3 SCC 553] ]. 82.9. The need to deal with disputed questions of fact, cannot be made a smokescreen to guillotine a genuine claim raised in a writ petition, when actually the resolution of a disputed question of fact is unnecessary to grant relief to a writ applicant.

82.10. The reach of Article 14 enables a writ court to deal with arbitrary State action even after a contract is entered into by the State. A wide variety of circumstances can generate causes of action for invoking Article 14. The Court's approach in dealing with the W.P(C)Nos. 8260

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same, would be guided by, undoubtedly, the overwhelming need to obviate arbitrary State action, in cases where the writ remedy provides an effective and fair means of preventing miscarriage of justice arising from palpably unreasonable action by the State. 82.11. Termination of contract can again arise in a wide variety of situations. If for instance, a contract is terminated, by a person, who is demonstrated, without any need for any argument, to be the person, who is completely unauthorised to cancel the contract, there may not be any necessity to drive the party to the unnecessary ordeal of a prolix and avoidable round of litigation. The intervention by the High Court, in such a case, where there is no dispute to be resolved, would also be conducive in public interest, apart from ensuring the fundamental right of the petitioner under Article 14 of the Constitution of India. When it comes to a challenge to the termination of a contract by the State, which is a non-statutory body, which is acting in purported exercise of the powers/rights under such a contract, it would be over simplifying a complex issue to lay down any inflexible rule in favour of the Court turning away the petitioner to alternate fora. Ordinarily, the cases of termination of contract by the State, acting within its contractual domain, may not lend itself for appropriate redress by the writ court. This is, undoubtedly, so if the Court is duty-bound to arrive at W.P(C)Nos. 8260

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findings, which involve untying knots, which are presented by disputed questions of facts. Undoubtedly, in view of ABL [ABL International Ltd. v. Export Credit Guarantee Corpn. of India Ltd., (2004) 3 SCC 553] , if resolving the dispute, in a case of repudiation of a contract, involves only appreciating the true scope of documentary material in the light of pleadings, the Court may still grant relief to an applicant. We must enter a caveat. The Courts are today reeling under the weight of a docket explosion, which is truly alarming. If a case involves a large body of documents and the Court is called upon to enter upon findings of facts and involves merely the construction of the document, it may not be an unsound discretion to relegate the party to the alternate remedy. This is not to deprive the Court of its constitutional power as laid down in ABL [ABL International Ltd. v. Export Credit Guarantee Corpn. of India Ltd., (2004) 3 SCC 553] . It all depends upon the facts of each case as to whether, having regard to the scope of the dispute to be resolved, whether the Court will still entertain the petition.

82.12. In a case the State is a party to the contract and a breach of a contract is alleged against the State, a civil action in the appropriate forum is, undoubtedly, maintainable. But this is not the end of the matter. Having regard to the position of the State and its duty to act fairly and to eschew arbitrariness in all its actions, W.P(C)Nos. 8260

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resort to the constitutional remedy on the cause of action, that the action is arbitrary, is permissible (see in this regard Shrilekha Vidyarthi v. State of U.P. [Shrilekha Vidyarthi v. State of U.P., (1991) 1 SCC 212 : 1991 SCC (L&S) 742] ). However, it must be made clear that every case involving breach of contract by the State, cannot be dressed up and disguised as a case of arbitrary State action. While the concept of an arbitrary action or inaction cannot be cribbed or confined to any immutable mantra, and must be laid bare, with reference to the facts of each case, it cannot be a mere allegation of breach of contract that would suffice. What must be involved in the case must be action/inaction, which must be palpably unreasonable or absolutely irrational and bereft of any principle. An action, which is completely mala fide, can hardly be described as a fair action and may, depending on the facts, amount to arbitrary action. The question must be posed and answered by the Court and all we intend to lay down is that there is a discretion available to the Court to grant relief in appropriate cases. 82.13. A lodestar, which may illumine the path of the Court, would be the dimension of public interest subserved by the Court interfering in the matter, rather than relegating the matter to the alternate forum. 82.14. Another relevant criteria is, if the Court has entertained the matter, then, while it is not tabooed that the Court should not relegate the party at a later stage, W.P(C)Nos. 8260

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ordinarily, it would be a germane consideration, which may persuade the Court to complete what it had started, provided it is otherwise a sound exercise of jurisdiction to decide the matter on merits in the writ petition itself. 82.15. Violation of natural justice has been recognised as a ground signifying the presence of a public law element and can found a cause of action premised on breach of Article 14. (See Sudhir Kumar Singh [State of U.P. v. Sudhir Kumar Singh, (2021) 19 SCC 706 : 2020 SCC OnLine SC 847] )."

20. The judgment of the Hon'ble Supreme Court in M.P.

Power Management Company Limited (supra) was considered

by a Division Bench of this Court in Writ Appeal No.1262/2023.

In paragraph 10, the Division Bench held thus:

"10. Firstly, we find ourselves unable to accept, as a general proposition, the argument of the learned counsel for the appellants that in every case where an entity that answers to the description of "State" under Article 12 of the Constitution of India enters into a non-statutory contractual relationship with a private person, the writ court would be denuded of its jurisdiction to interfere with a contractual dispute that arises between the parties. In M.P. Power Management Company Limited, Jabalpur v. Sky Power Southeast Solar India Private Limited and Others - [(2023) 2 SCC W.P(C)Nos. 8260

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703], the Supreme Court, after a survey of all the precedents on the issue, found that the principle that in the case of a nonstatutory contract, the rights are governed only by the terms of the contract may not continue to hold good. It was observed that the mere fact that relief is sought under a contract which is not statutory, will not by itself, entitle the respondent State in a case to ward-off scrutiny of its action or inaction under the contract if the complaining party is able to establish that the action/inaction is, per se, arbitrary. If the actions of a State betray caprice or the mere exhibition of the whim of the authority, it would sufficiently bear the insignia of arbitrariness. Accordingly, if there is an absence of good faith and the State action is actuated with an oblique motive, it could be characterised as being arbitrary. Similarly, a total non- application of mind, without due regard to the rights of the parties and public interest, would be a clear indicator of arbitrary action. There would be a myriad circumstances where there may not be any necessity to drive a party to a litigation before the civil court especially when the contention by the State, that there are disputed questions of fact necessitating a recourse to the civil court, is found to be merely illusory. As reiterated by the Court, the need to deal with disputed questions of fact, cannot be made a smokescreen to guillotine a genuine claim raised in a writ petition, when W.P(C)Nos. 8260

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the actual resolution of a disputed question of fact is unnecessary to grant the relief to a writ applicant."

21. It is well established that the existence of an

alternative remedy is not an absolute bar to the invocation of

writ jurisdiction. After holding so, in Union of India & Ors. v.

Tantia Construction Pvt. Ltd [2011 KHC 4392], the Hon'ble

Supreme Court held that injustice, whenever and wherever it

takes place, has to be struck down as an anathema to the rule of

law and the provisions of the Constitution. It is hence open to

this Court to invoke the jurisdiction under Article 226 of the

Constitution of India and entertain a writ petition in cases

relating to contracts, where the State is one of the contracting

parties and is alleged to have committed a breach or in a case

where the interpretation of one of the clauses of the agreement

between the parties is involved [See also ABL International

Ltd. V. Export Credit Guarantee Corporation of India Ltd.

(2004) 3 SCC 553].

22. In the light of the legal position that has been

discussed above, I shall consider the facts before the Court. W.P(C)Nos. 8260

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Clause 10.5 of Ext.P1 deals with the extension of the time for

completion of the work. Clause 10.5 (i) says that the contractor

shall be entitled to extension of time on the occurrence of a

Force Majeure Event, or for reason of delay, impediment, or

prevention caused by or attributable to the authority, the

authority's personnel, or the authority's other contractors on the

site, or for any other reason which entitles the contractor to

extension of time as per the provisions of the agreement.

Clause 10.5(iv) says that the Authority's Engineer shall, on

receipt of the claim under the provisions of Clause 10.5 (ii),

examine the claim expeditiously within the time frame specified

herein. If the Authority's Engineer requires any clarification

regarding the claim, he must seek the same within 15 (fifteen)

days from receiving the claim. On receiving any communication

from the Authority's Engineer requesting clarification, the

Contractor must furnish the same within 10 (ten) days. Within

30 (thirty) days of receipt of such clarifications, the Authority's

Engineer must inform the Contractor in writing the decision on

the time extension. Proviso to Clause 10.5(iv) says that when W.P(C)Nos. 8260

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determining each extension of time under Clause 10.5, the

authority's Engineer should review previous determinations and

may increase, but shall not decrease, the total time extended.

23. Clause 23.2 of the Ext-P1 agreement contemplates

termination of the agreement for default committed by the

Authority. The dispute in this writ petition is centred around the

above clause. Clause 23.2 of Ext.P1 is extracted below, for

reference.

"23.2 . Termination for Authority Default.

(i) In the event that any of the defaults specified below shall have occurred, and the Authority fails to cure such default within a Cure Period of 90 (ninety) days or such longer period as has been expressly provided in this Agreement, the Authority shall be deemed to be in default of this Agreement (the "Authority Default") unless the default has occurred as a result of any breach of this Agreement by the Contractor or due to Force Majeure. The defaults referred to herein shall include:

(a) the Authority commits a material default in complying with any of the provisions of this Agreement and such default has a Material Adverse Effect on the Contractor;

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(b) the Authority has failed to make payment of any amount due and payable to the Contractor within the period specified in this Agreement;

(c) the Authority has failed to provide, within a period of 180 (one hundred and eighty) days from the Appointed Date, the environmental clearances required for construction of the Project Highway;

(d) the Authority becomes bankrupt or insolvent, goes into liquidation, has a receiving or administration order made against him, compounds with its creditors, or carries on business under a receiver, trustee or manager for the benefit of its creditors, or if any act is done or event occurs which (under Applicable Laws) has a similar effect;

(e) the Authority repudiates this Agreement or otherwise takes any action that amounts to or manifests an irrevocable intention not to be bound by this Agreement;

(f) the Authority's Engineer fails to issue the relevant Interim Payment Certificate within 60 (sixty) days after receiving a statement and supporting documents; or

(g) the whole work is suspended by Authority beyond 120 (one hundred twenty) days for W.P(C)Nos. 8260

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any reason which is not attributed to the Contractor.

(ii) Without prejudice to any other right or remedy which the Contractor may have under this Agreement, upon occurrence of an Authority Default, the Contractor shall be entitled to terminate this Agreement by issuing a Termination Notice to the Authority; provided that before issuing the Termination Notice, the Contractor shall by a notice inform the Authority of its intention to issue the Termination Notice and grant 15 (fifteen) days to the Authority to make a representation, and may after the expiry of such 15 (fifteen) days, whether or not it is in receipt of such representation, issue the Termination Notice.

If on the consideration of the Authority's representation or otherwise, the contractor does not issue the Termination Notice on such 15th (fifteenth) day and prefers to continue with the project, it is deemed that the cause of action of the Termination Notice has been condoned by the Contractor and he would be deemed to have waived any claim and forfeited any right to any other remedy on that count or in relation to such action or omission."

24. In the case at hand, an application for extension of

time was initially submitted on 24.08.2021 before the expiry of

the time to complete the work. The copy of the request has W.P(C)Nos. 8260

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been produced along with a memo filed by the Senior

Government Pleader on 13.09.2024. The application clearly

states the reasons for the delay, which include the delay due to

COVID-19, the delay due to other works that were progressing

on the same site, and the delay due to cyclone and heavy rain.

On 23.11.2021, the 5th respondent directed the petitioner to

apply for extension of time and informed that failure to do so

would entail action under the agreement. It says that the

Hon'ble Minister had directed to continue the work on 17.9.2021,

but the same was not done. On 25.10.2021, the Executive

Engineer wrote to the petitioner stating that the request for

extension of time had not been submitted. This was followed by

an application for extension of time dated 24.12.2021, which has

been produced as document No.2 along with the memo filed by

the Senior Government Pleader on 13.09.2024. The fact that

applications were received is not disputed. The Executive

Engineer wrote to the Superintending Engineer on 04.02.2022,

requesting that the time be extended till 30.06.2022. The letter

specifically states that the reasons raised by the petitioner are W.P(C)Nos. 8260

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genuine, but instead of 278 days, only 233 days can be

considered as hindrances, and for the balance 45 days,

extension may be granted after imposing a fine as per the Rules.

Pursuant to the circular issued by the MoRTH on 11.04.2022, the

respondents directed the petitioner to submit a fresh application

for extension of time, and such an application was also

submitted on 20.05.2022 by the petitioner. By Ext.P6 dated

2.8.2022, the 5th respondent had requested the 4th respondent

to extend the time till 31.10.2022, without imposing a penalty.

On 1.9.2022, the Executive Engineer wrote to the petitioner

asking him to commence the balance work. On 23.9.2022, the

Chief Engineer, MoRTH (South Zone) held a meeting to review

the progress of the work and suggested that if the proposed time

till 31.10.2022 was not practically sufficient, the extension of

time could be to a viable duration. On 24.9.2022, the petitioner

applied for extension of time till 31.12.2022. On 27.9.2022, the

Executive Engineer wrote to the Superintending Engineer

requesting to grant extension till 31.10.2022 without fine and

thereafter till 31.12.2022 with fine. Ext.P7 request dated W.P(C)Nos. 8260

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28.9.2022 was thereafter sent by the 5th respondent to the 4th

respondent to grant extension till 31.10.2022 without imposition

of fine, and thereafter till 31.12.2022 by imposing a fine. The

respondents do not have a case that any specific order as

required under Clause 10.5 was issued granting extension of

time. It is admitted that work was being continued even during

this period, anticipating the grant of an extension of time. It is in

this background that the Ext.P11 notice issued by the petitioner

to the 5th respondent terminating the agreement by invoking

Clause 23.2 of the agreement must be viewed.

25. Clause 23.2(i)(a) specifically says "where the

Authority has committed a material default in complying with

any of the provisions of the Agreement and such default has a

material adverse effect on the Contractor". Clause 23.2(i) (f)

says "where Authority's Engineer fails to issue the relevant

Interim Payment Certificate within 60 (sixty) days after receiving

a statement and supporting documents" and Clause 23.2(i)(g)

says "where the whole work is suspended by Authority beyond

120 (one hundred twenty) days for any reason which is not W.P(C)Nos. 8260

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attributed to the Contractor". The petitioner refers to these

clauses to submit that these are instances of default by the

authority, which can be sufficient reason for termination of the

agreement by the Contractor. It is submitted that the authority

has failed to issue any order on the application for extension of

time and has extracted work from the Contractor, on a promise

that the application will be considered favourably. There is no

reason to doubt the said statement of the petitioner since letters

issued by the Executive Engineer, Superintending Engineer, etc.,

clearly show that the applications submitted by the petitioner for

extension of time were favourably considered and extension was

recommended.

26. Though it is contended by the Senior Government

Pleader that the letters referred to and relied upon are only

official communication between the officers in the course of

business, the same cannot be ignored by this Court. The

communications are very much part of the file relating to the

agreement between the parties and are contemporaneous

documents which throw light on the actions taken on the W.P(C)Nos. 8260

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application submitted by the petitioner for extension of time.

This Court is necessarily concerned with the decision-making

process while exercising its jurisdiction under Article 226 of the

Constitution of India, and the said process is discernible from the

file. The receipt of Exts.P9 and P11 notices is admitted, as is

evident from Ext.P10 reply issued by the Executive Engineer and

Ext.P13 notice issued by the Superintending Engineer. The fact

that work was being carried out even after 17.9.2021 is evident

from the interim payment certificate which has been produced

along with a memo filed by the Senior Government Pleader as

Document No.8. The said document shows that it is issued

against the bill dated 27.12.2022 and the bill period is from

15.7.2022 to 26.12.2022. It is overlooking all these facts that

the Ext.P16 notice was issued by the 5 th respondent on

15.3.2023, which is five months after Ext.P9 and four months

after Ext.P11 notice issued by the petitioner. Ext.P16 does not

say anything about the request for time extension submitted by

the petitioner, or the further proceedings initiated on the said

application by the author of Ext.P16 himself. Ext.P16 does not W.P(C)Nos. 8260

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refer to the termination notice issued by the petitioner and the

reply issued by the author of Ext.P16. Without reference to the

entire facts, merely stating that milestones have not been

achieved and sufficient progress has not been obtained for the

work, the decision is taken to terminate the contract.

27. Ext.P16 says that a decision has been taken to

terminate the contract, and the contractor may make a

representation, if any. The very statement indicates that any

representation made by the Contractor would be only an empty

formality. This was followed by Ext.P19, which purports to be an

order of termination. This letter also does not state anything

about the termination of the contract by the petitioner and the

failure to decide on the application for extension of time.

Ext.P17 reply submitted by the petitioner to Ext.P16 notice has

been referred to as reference No.6 in Ext.P19. However, none of

the aspects pointed out in Ext.P17 have even been referred to in

the order. It is worthwhile to note that, except for referring to a

document at the beginning of the order, there is no consideration

of the contents of the document in the order. It can thus be W.P(C)Nos. 8260

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seen that the respondents had, without complying with the

procedure to be followed in determining the application for

extension of time, admittedly extracted work from the contractor

without extending the time for completion of the contract. The

petitioner had acted under Clause 23.2 and terminated the

agreement, and the attempt on the part of the respondent had

been to neutralise the effect of the termination of the contract by

the contractor by issuing an order of termination at their

instance. While doing so, none of the factors that had preceded

have also been adverted to. The petitioner is hence fully justified

in approaching this Court challenging the arbitrary action of the

respondents.

28. I shall now consider the arguments advanced by the

Senior Government Pleader in support of the order of

termination. It is contended that the notice whereby the

petitioner had sought to terminate the contract by invoking

Clause 23.2 of Ext.P1 was itself without any basis. It is

submitted that Clause 23.2 only contemplates termination if

there is a default on the side of the authority. The default must W.P(C)Nos. 8260

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be of the nature of a breach by the employer of the terms of the

contract, and it must have a material adverse effect. It is

submitted that the only case of the petitioner is that the

respondents failed to pass orders on the application for

extension of time. The counsel points out that the mere fact

that extension of time was not granted cannot be taken as a

default on the side of the authority. It is submitted that the

petitioner has no right whatsoever to have the time extended

and that there is no obligation on the part of the respondents to

extend the time. It is hence argued that Exts.P9 and P11 cannot

be sustained. It is further argued that since Exts.P9 and P11

cannot be sustained, there can be no fault attributed to the

termination of the contract by the State. The counsel points out

that the petitioner was directed on several occasions to continue

the work. It is submitted that the work was not restarted, and

extension of time was also not sought. It is further submitted

that the delay was not attributable to the employer. It is also

submitted that the existence of an arbitration clause would take

away the right of the petitioner to maintain the writ petition. W.P(C)Nos. 8260

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29. The Senior Government Pleader further submits that

the question whether the Government is in breach cannot be

decided in a writ petition under Article 226 of the Constitution of

India and in a case where both sides have invoked their

contractual rights to terminate the contract, the remedy

available was to approach the Tribunal for arbitration and not a

writ petition. It is pointed out that at the time of admission of

the writ petition, this Court had not issued any interim orders,

and the only order was regarding the invocation of the Bank

Guarantee. The counsel pointed out that the request for

extension under Clause 10.5(iv) has to be made before the

Authority's Engineer. Authority's Engineer is defined in Article 18

of the contract. It is submitted that the duties and authority of

the Authority's Engineer are specified in Clause 18.2. As per

Clause 18.2(i)(a), the Authority's Engineer can pass orders on

any time extension with the written approval of the Authority.

Under Clause 18.2(ii), no decision or communication of the

Authority's Engineer shall be effective or valid unless it is

accompanied by an attested true copy of the approval of the W.P(C)Nos. 8260

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authority for and in respect of any matter specified. It is

submitted that the extension of time is thus a matter that has to

be dealt with in terms of the contract and cannot be treated as

the right of the party and the mere absence of passing an order

of extension cannot by itself be termed as a breach of contract

or a default on the part of the authority. Clause 21.9 is referred

to, to submit that a dispute relating to the existence of a Force

Majeure Event is to be finally settled under the dispute resolution

procedure. Clause 23.1 is relied on to justify the termination of

the contract by the State.

30. It is submitted that the Contractor did not achieve the

project milestone, that the Contractor abandoned or manifested

intention to abandon the construction without prior written

consent of the authority and the contractor failed to proceed with

the work and thus there is a clear existence of the situations

stated in Clause 23.1(i) (c)(d) and (e). It is submitted that

under Clause 23(1)(ii), the authority is entitled to terminate the

agreement. Regarding the right of the Contractor to terminate

for Authority's default, it is submitted that the invocation of the W.P(C)Nos. 8260

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clause is warranted only when there is a default and the

Authority fails to cure the default within a clear period of 90

days. It is submitted that under Clause 23.2(i)(a), what is

required is the Authority committing a material default in

complying with any of the provisions of the agreement, and such

default has a material adverse effect on the contractor. It is

submitted that material adverse effect has also been defined to

mean "a material adverse effect of any act or event on the ability

of either party to perform any of its obligations under, and in

accordance with, the provisions of this agreement and which act

or event causes a material financial burden or loss to either

party". The counsel also referred to Clause 26.1 relating to

dispute resolution. Clauses 26.1, 26.2, and 26.3 relate to dispute

resolution, conciliation, and arbitration, respectively. It is

submitted that since the termination by the Contractor is without

the fundamental requirements as per the contract, and the

contract already stands terminated at the instance of the

respondents, none of the prayers in the writ petition can be

granted.

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31. Even if the State has a case that the termination

order issued by the petitioner has no justification, that is not a

justification for issuing a termination order five months after the

notice of termination was received from the petitioner. The State

had to challenge the exercise of rights by the contractor under

Clause 23.2 in appropriate proceedings and cannot ignore the

same. If power were to be conceded to the State, to ignore a

notice of termination issued by a contractor under Clause 23.2,

the said Clause would be rendered meaningless and otiose.

Clause 23.2 is intended to ensure that both the State as well as

the Contractor have a level playing field when it comes to the

execution of the agreement, and mutual rights are recognised

for each of the contracting parties when it comes to termination

of the agreement. The facts would show that there was no

justification for not passing orders on the application for

extension of time, particularly since the authority had extracted

work from the petitioner even after the expiry of the period of

the contract, and the concerned Engineers had recommended

extension of time, following the order of MoRTH. If the contract W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

was to be terminated for want of progress even during the

original period of the contract, there was no reason even to

accept an application for extension of time and to consider the

same and recommend the extension. At any rate, no such order

could have been passed without notice to the petitioner,

particularly since the petitioner had already approached this

Court by filing W.P.(C)No.8260/2023, and Exts.P16 and P19 were

issued pending the said writ petition.

32. Even if it were to be said that the respondents are

having the right to terminate the contract under Clause 23.1 of

Ext.P1, de hors the exercise of right by the contractor under

Clause 23.2 of Ext.P1, the question whether Exts.P16 and P19

would be otherwise in accordance with law, is also to be

considered. Ext.P16 is issued solely based on the reason that the

petitioner had failed to achieve the milestones, entitling the

respondents to terminate the agreement as per Clause 10.3(ii).

After referring to three milestones that were not achieved,

Ext.P16 says;

W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

"The contractor violated the conditions of the EPC contract vide Agreement No.14/2020-21/SE/NH/KKD dated 7.8.2020. Hence, as per the directions vide references (5),(6), and Article 23.1 of the contract agreement, the authority has decided to terminate the contract with M/s Nath Infrastructures at the Risk and Cost of the contractor with immediate effect and granted the contractor 15 days time to make a representation if any."

If the contract stands terminated with immediate effect, one fails

to understand the purpose of the contractor making a

representation within 15 days. The contractor, however, made a

representation on 20.3.2023, a copy of which is produced as

Ext.P17. Thereafter, Ext.P19 was issued purporting to be the

order of termination. Ext.P19 refers to 6 documents and

references (5) and (6) are Exts.P16 and P17, respectively.

However, even without any consideration of the contents of

Exts.P16 and P17, Ext.P19 proceeds to terminate the contract

with immediate effect and states the consequences of the

termination. If Ext.P16 amounted to a termination of contract

with immediate effect, there was no need to issue Ext.P19. If, on W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

the other hand, Ext.P16 was intended to be a notice of

termination, Ext.P19 should have dealt with Ext.P17

representation submitted by the contractor in reply to Ext.P16.

The only conclusion possible in such circumstances is that

Exts.P16 and P19 are arbitrary and unreasonable and have been

issued in violation of the principles of natural justice.

33. The petitioner is hence entitled to the reliefs.

Exts.P16 and P19 in W.P.(C)No.11720 of 2023 are quashed.

Since this Court had not ordered a stay of proceedings while

admitting the writ petitions, it will not be proper for this Court to

direct that the petitioner should be permitted to complete the

work. However, the petitioner is entitled to payment for the work

carried out on directions issued by the respondents. The

respondents are hence directed to consider the request for

payment for the work that has already been carried out and

make the payment accordingly, at the earliest, at any rate within

one month from the date of receipt of a certified copy of this

judgment. The respondents shall also release the Bank

Guarantees executed by the petitioner in relation to Ext.P1 W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

agreement. It is made clear that the above directions will not in

any manner affect any subsequent contract entered into by the

respondents for completion of the work. Since Exts.P16 and P19

produced in W.P.(C)No.11720 of 2023 have been quashed, the

respondents are directed not proceed with any coercive action

against the petitioner based on Exts.P16 and P19.

The writ petitions are disposed of as above.

Sd/-

T.R. RAVI JUDGE

dsn/pn W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

APPENDIX OF WP(C) 8260/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE RELEVANT PAGES OF THE AGREEMENT EXECUTED BETWEEN THE PETITIONER AND THE 5TH RESPONDENT DATED NIL ALONG WITH LEGIBLE COPIES

Exhibit-P2 A TRUE COPY OF THE MEMO OF WORK TENDERED, COUNTERSIGNED BY THE PETITIONER AND THE 5TH RESPONDENT

Exhibit-P3 A TRUE COPY OF THE MEMORANDUM OF THE SITE INVENTORY DATED 18.09.2020

Exhibit-P4 A TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION FOR EXTENSION OF TIME DATED 24.09.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit-P5 A TRUE COPY OF THE RELEVANT PAGES OF THE DIGITAL MEASUREMENT BOOK, RUNNING ACCOUNT 4TH AND PART BILL (ABSTRACT)

Exhibit-P6 A TRUE COPY OF THE COMMUNICATION DATED 02.08.2022 ISSUED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT

Exhibit-P7 A TRUE COPY OF THE COMMUNICATION DATED 28.09.2022 ISSUED BY THE 5TH RESPONDENT

Exhibit-P8 A TRUE COPY OF THE NOTICE DATED 29-12-2022 SUBMITTED BY THE PETITIONER BEFORE THE 8TH RESPONDENT

Exhibit-P9 A TRUE COPY OF THE NOTICE DATED 18.10.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit-P10 A TRUE COPY OF THE REPLY DATED 29.10.2022 ISSUED BY THE 6TH RESPONDENT

Exhibit-P11 A TRUE COPY OF THE NOTICE DATED 10.11.2022 W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT ALONG WITH POSTAL RECEIPTS

Exhibit-P12 A TRUE COPY OF THE NOTICE DATED 22.11.2022 ISSUED BY THE PETITIONER ALONG WITH POSTAL RECEIPTS

Exhibit-P13 A TRUE COPY OF THE NOTICE DATED 03.12.2022 ISSUED BY THE 5TH RESPONDENT

Exhibit-P14 A TRUE COPY OF THE REPLY DATED 19.12.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT ALONG WITH POSTAL RECEIPTS

Exhibit-P15 A TRUE COPY OF THE NOTICE DATED 11.01.2023 ISSUED BY THE PETITIONER ALONG WITH POSTAL RECEIPTS W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

APPENDIX OF WP(C) 11720/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE RELEVANT PAGES OF THE AGREEMENT EXECUTED BETWEEN THE PETITIONER AND THE 5TH RESPONDENT DATED NIL ALONG WITH LEGIBLE COPY

Exhibit-P2 A TRUE COPY OF THE MEMO OF WORK TENDERED, COUNTERSIGNED BY THE PETITIONER AND THE 5TH RESPONDENT

Exhibit-P3 A TRUE COPY OF THE MEMORANDUM OF THE SITE INVENTORY DATED 18.09.2020

Exhibit-P4 A TRUE COPY OF THE RELEVANT PAGES OF THE APPLICATION FOR EXTENSION OF TIME DATED 24.09.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit-P5 A TRUE COPY OF THE RELEVANT PAGES OF THE DIGITAL MEASUREMENT BOOK, RUNNING ACCOUNT 4TH AND PART BILL (ABSTRACT)

Exhibit-P6 A TRUE COPY OF THE COMMUNICATION DATED 02.08.2022 ISSUED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT

Exhibit-P7 A TRUE COPY OF THE COMMUNICATION DATED 28.09.2022 ISSUED BY THE 5TH RESPONDENT

Exhibit-P8 A TRUE COPY OF THE NOTICE DATED 29-12- 2022 SUBMITTED BY THE PETITIONER BEFORE THE 8TH RESPONDENT

Exhibit-P9 A TRUE COPY OF THE NOTICE DATED 18.10.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit-P10 A TRUE COPY OF THE REPLY DATED 29.10.2022 ISSUED BY THE 6TH RESPONDENT

Exhibit-P11 A TRUE COPY OF THE NOTICE DATED W.P(C)Nos. 8260

& 11720 of 2023

2025:KER:49496

10.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT ALONG WITH POSTAL RECEIPTS

Exhibit-P12 A TRUE COPY OF THE NOTICE DATED 22.11.2022 ISSUED BY THE PETITIONER ALONG WITH POSTAL RECEIPTS

Exhibit-P13 A TRUE COPY OF THE NOTICE DATED 03.12.2022 ISSUED BY THE 5TH RESPONDENT

Exhibit-P14 A TRUE COPY OF THE REPLY DATED 19.12.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT ALONG WITH POSTAL RECEIPTS

Exhibit-P15 A TRUE COPY OF THE NOTICE DATED 11.01.2023 ISSUED BY THE PETITIONER ALONG WITH POSTAL RECEIPTS

Exhibit16 A TRUE COPY OF THE NOTICE DATED 15-03- 2023 ISSUED BY THE 5TH RESPONDENT

Exhibit-P17 A TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT ALONG WITH POSTAL RECEIPTS

Exhibit-P18 A TRUE COPY OF THE RELEVANT PAGES OF THE PERFORMANCE SECURITY EXECUTED BY THE PETITIONER

Exhibit-P19 A TRUE COPY OF THE ORDER DATED 30-03- 2023 ISSUED BY THE 5TH RESPONDENT

RESPONDENT EXHIBITS

EXHIBIT R5(A) TRUE COPY OF THE TERMINATION ORDER NO.D3-RW/NH-12014/57/2019/EPC DATED 30.03.2023

 
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