Gauhati High Court
M/S. Niku Tent House vs The State Of Assam And 3 Ors on 4 September, 2021
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/4
GAHC010016212020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/486/2020
M/S. NIKU TENT HOUSE
REP. BY ITS PROP. SRI PRANAB JYOTI BAYAN, S/O-LATE JOGENDRA NATH
BAYAN, R/O- VILL- MOUKHARI, P.O- KEOTKUCHI, P.S AND DIST-
BARPETA, ASSAM
VERSUS
THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY, ASSAM SACHIBALAYA, DISPUR,
GUWAHATI- 06
2:THE CHIEF ELECTORAL OFFICER
ASSAM
DISPUR
GUWAHATI- 06
3:THE DEPUTY COMMISSIONER CUM DISTRICT ELECTION OFFICER
BARPETA DISTRICT
P.O- BARPETA
ASSAM
4:ADDITIONAL DEPUTY COMMISSIONER
I/C OF CONSTRUCTION CELL
ASSEMBLY ELECTION
2016
BARPETA DISTRICT
BARPET
Advocate for the Petitioner : MR. J SARMAH
Advocate for the Respondent : GA, ASSAM
Page No.# 2/4
BEFORE
HON'BLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
04.09.2021 Heard Mr. J. Sarmah, learned counsel for the petitioner. Also heard Mr. N. Goswami, learned State counsel, appearing for the respondents.
2. The present petition has been filed by the petitioner being aggrieved by the non- payment of certain bills amounting to ` 8,07,460/- which the petitioner claims to have incurred in connection with certain execution of work under Work Order Nos.Constn.- 01/Gen/AE-16/05 dated 26.02.2016 and Constn.-01/Gen/AE-16/Pt-II/01-21 dated 28.08.2016 for making arrangement of temporary sheds, chair, dais and skilled labour, plastic chair and table, etc. in connection with the holding of Assembly Election, 2016 Assam in Barpeta.
3. According to the petitioner, though the petitioner had executed the aforementioned work satisfactorily without any complain from any quarter, the authorities rather than releasing the bill amount due to the petitioner on account of the aforesaid works set over the matter. According to the petitioner, the respondent authorities had not denied the said liability. As such, as the authorities have not release the bill amount, the petitioner has approached this Court.
4. In this regard, learned counsel for the petitioner has drawn attention to Annexure-41, which is a letter written by the Addl. Deputy Commissioner & I/C Construction Cell, Assembly Election-2016, Barpeta, dated 06.10.2016 forwarding the bill for construction and arrangement as mentioned above in favour of the petitioner. In paragraph 3 of the affidavit-
Page No.# 3/4 in-opposition filed by the respondents also the authorities have not denied the same and also mentioned the steps being taken to release the said amount. Accordingly, it may be apposite to reproduce the aforesaid paragraph 3 as follows:-
"3. That with regard to the statement made in paragraph 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13 and 14 of the Writ Petition, the office of the Chief Electoral Office, Assam, has no comments to offer except that the petitioner Sri Pranab Jyoti Bayan, son of late Jogendra Nath Bayan, R/o- Vill-Moukhari, P.O.-Keotkuchi, P.S. & Dist.-Barpeta, Assam, is the proprietor of M/S Niku Tent House, who was allotted some construction works by Deputy Commissioner & District Election Officer, Barpeta, during Assembly Election, 2016 in Barpeta. As mentioned in the Writ Petition, Sri Pranab Jyoti Bayan has not been paid a bill amount of Rs.807460.00/- (Rupees eight lakhs seven thousand four hundred sixty) against the works executed by him. He has prayed for release of his due payment from Deputy Commissioner & District Election Officer, Barpeta.
In this regard, it is to be stated that Deputy Commissioner & District Election Officer, Barpeta submitted demand for payment of outstanding liabilities amounting to Rs.6006167.00/- vide letter No.BEL-39/2016/34 dated 09.11.2018. However, it needs to be mentioned that a total amount of Rs.45631000/- was released to, DC & DEO, Barpeta for conduct of Assembly Election, 2016, out of which total expenditure incurred was Rs.45469057.00 and Rs.161943.00 was surrendered.
The Proposal for payment of additional outstanding liabilities of Rs.6006167.00/-, submitted by DC & DEO, Barpeta on 18.11.2018, after 2(two) years of elections, is being examined. Entire staff of Election Department is presently preoccupied with preparations for forthcoming General Elections to Assam Legislative Assembly, 2021."
5. Learned counsel for the State also submits that for taking necessary steps some time may be granted to release the aforesaid amount due to the petitioner after making necessary verification.
6. Ordinarily, writ courts exercising jurisdiction under Article 226 of the Constitution of India are not the appropriate forum to deal with claim or recovery of money, as it would Page No.# 4/4 generally entail examination of disputed questions of fact. However, where any liability or due is not disputed but admitted by the other party, there may not be any impediment on the part of the Court to pass appropriate order in that regard.
7. In the present case, since the amount claimed by the petitioner is not disputed by the authorities rather admitted, and as the respondents have sought time to release the same after making necessary verification, the present petition is disposed of directing the respondent authorities to verify the said claim and release the amount due to the petitioner within a period of 3(three) months from the date of receipt of the certified copy of this order.
Sd/- N. Kotiswar Singh JUDGE Comparing Assistant