Punjab-Haryana High Court
The Manjit Inderpura Co-Op L & C Society ... vs The State Of Punjab And Others on 8 May, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
Civil Writ Petition No. 8744 of 2014 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No. 8744 of 2014
Date of decision : 08.05.2014
The Manjit Inderpura Co-op L & C Society Ltd.
...Petitioner
versus
The State of Punjab and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Tajinder Pal Singh Makkar, Advocate,
for the petitioner.
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RITU BAHRI , J.
This petition has been filed for issuance of writ in the nature of mandamus directing the respondents to release the balance payment qua the work, which was allotted to the petitioner.
Vide work order dated 05.11.2013, the petitioner was allotted the work of internal clearance of Machaki Kalan Minor from RD 50-14400 and Dohak Minor from RD 100-30000. The petitioner has completed the said work to the satisfaction of the respondents, but the payment thereof has not been released to him till date. In this regard, the petitioner has given a representation dated 24.01.2014 (Annexure P-1), but no action has been taken thereon till date.
In view of the above position, this petition, at this stage is being disposed of without expressing any opinion on the merits of the case, by giving a direction to respondent Nos. 4 and 5 to look in to the representation of the petitioner (Annexure P-1) and decide the same in accordance with law, Prasher Ajay within a period of one month from the date of receipt of certified copy of this 2014.05.09 16:15 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No. 8744 of 2014 2 order. If respondent Nos.4 and 5 come to a conclusion that the petitioner is entitled to the amount mentioned in the petition, the same be released forthwith.
(RITU BAHRI) JUDGE 08.05.2014 ajp Prasher Ajay 2014.05.09 16:15 I attest to the accuracy and integrity of this document High Court Chandigarh