AMARANATH SHETTY Vs. DIRECTOR

JUDGEMENT

(1.) Heard the learned Counsel appearing for the parties and perused the proceeding dated 20.07.2017 (Annexure-D) of respondent No.2 - Committee which is impugned in these writ petitions.

(2.) The sole contention urged by Sri N.K.Ramesh, learned Counsel for the petitioners is that the petitioners, by the aforesaid proceeding, have been permanently prohibited from participating in any future public auction to be conducted by the Mines and Geology Department in Shimoga District. On being asked, learned Additional Government Advocate is not able to refer to any provision of law or Rule which authorises respondent No.2-Committe to prohibit the petitioners from participating in any future public auction. Hence, the proceeding dated 20.07.2017 to the extent it is impugned, namely prohibiting the petitioners from participating in any future public auction by the Mines and Geology Department in Shimoga District, is liable to be set aside and is accordingly set aside. The writ petitions are accordingly disposed of. Petitions disposed of.