Jagson Developers Govt Contractors vs State Of Punjab And Another on 31 August, 2016

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Punjab-Haryana High Court

Jagson Developers Govt Contractors vs State Of Punjab And Another on 31 August, 2016

Bench: Rameshwar Singh Malik

CWP No.17882 of 2016                                                     -1-


           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                  CWP No.17882 of 2016
                                                  Date of decision: 31.08.2016

Jagson Developers, Govt. Contractors
                                                                       ... Petitioner
                                            Vs.
State of Punjab and another
                                                                    ... Respondents

CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

Present:     Mr. B.S. Jaswal, Advocate
             for the petitioner.

                   *******

RAMESHWAR SINGH MALIK, J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

Learned counsel for the petitioner submits that when the genuine grievance of the petitioner was not being redressed, he finally approached the respondent authorities by way of self-contained representations dated 04.07.2016 and 05.07.2016 (Annexures P-1 to P-5) but the same are also pending decision. He further submits that petitioner will be satisfied in case respondent No.2 is directed to consider and decide the representations of the petitioner within a reasonable time.

Having heard the learned counsel for the petitioner and without expressing any opinion on merits of the case, Commissioner, Municipal 1 of 2 ::: Downloaded on - 11-09-2016 04:03:04 ::: CWP No.17882 of 2016 -2- Corporation, Amritsar-respondent No.2 is directed to look into the matter, consider the grievance raised by the petitioner vide his representations dated 04.07.2016 and 05.07.2016 (Annexures P-1 to P-5) pertaining to different works executed by the petitioner and decide the same at an early date by passing an appropriate order thereon, strictly in accordance with law but in any case within a period of two months from the date of receipt of certified copy of this order.

It is further directed that if, after due consideration of the matter, respondent No.2 comes to the conclusion that the petitioner is entitled for the amount being sought to be released, the same shall be released in favour of the petitioner, without any further loss of time.

With the abovesaid observations made and directions issued, instant writ petition stands disposed of.




                                   [ RAMESHWAR SINGH MALIK ]
31.08.2016                                  JUDGE
vishnu


Whether speaking/reasoned         Yes/No

Whether reportable                Yes/No




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