Allahabad High Court
M/S Anika Constructions Thru. ... vs State Of U.P. Thru. Prin. Secy. Minority ... on 17 July, 2023
Bench: Vivek Chaudhary, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:46411-DB Court No. - 3 Case :- WRIT - C No. - 27423 of 2021 Petitioner :- M/S Anika Constructions Thru. Prop.Angad Kumar Shukla Respondent :- State Of U.P. Thru. Prin. Secy. Minority Welfare And Ors. Counsel for Petitioner :- Anuj Kudesia Counsel for Respondent :- C.S.C.,Amrendra Nath Tripathi,Shakeel Ahmad Jamal Hon'ble Vivek Chaudhary,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for parties.
Present writ petition is filed by the petitioner for the following primary relief:-
"(i) Issue a writ, order or direction in the nature of MANDAMUS commanding the respondents to release the balance payment of Invoice No.59 dt.23-11-2020; contained as Annexure No.14 to the writ petition, pertaining to repair and maintenance work at Haj House in pursuance e-tender 921/e-tendering Haj House, Sarojini Nagar Lucknow/2019-20 dt. 10-6-2019."
Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided as per Annexure No,17 to the writ petition which a detailed inspection dated 10.7.2021/12.07.2021 conducted by respondent authorities, in a time bound manner.
Learned counsel for respondents have no objection to the same.
In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.2 Principal Secretary, Minority Welfare and Muslim Waqf Department, U.P. Lucknow, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.
In case such a representation is moved by petitioner, respondent no.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date a certified copy of this order along with representation is placed before him.
It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.
With the aforesaid directions, the writ petition is disposed of.
Order Date :- 17.7.2023 Arti/-
[Manish Kumar,J.] [Vivek Chaudhary,J.]