Orissa High Court
Unknown vs None For The on 22 November, 2013
Author: A.K.Goel
Bench: A.K.Goel
W.P.(C) No. 24084 of 2013
Present : Mr Sangram Rath, Advocate for the petitioners.
None for the opp. parties.
02. 22.11.2013The only prayer made on behalf of the petitioners is that their claim for having executed the work at the instance of opp. party no.1 may be directed to be decided in accordance with law.
The case of the petitioners is that they executed the work of construction of 11 K.V. line for Bharatpur Plotted Development Scheme at Kalinga Nagar Zone B-1. In spite of the petitioners having executed the said work, their claim was not being decided. The petitioners have made representation Annexure-3 series dated 01.07.2013 to opp. party no.3, but no decision on the same has been taken.
Without expressing any opinion on merits, we direct opp. party no.3-Executive Engineer (I/C), Division No.7(IV), Bhubaneswar Development Authority to take decision on the claim of the petitioner in accordance with law within two months from the date of receipt of the certified copy of this order.
The petition is disposed of.
.............................. A.K.Goel, C.J.
pcp ............................. Dr. A.K. Rath, J.