BUFFALO TRADERS WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Upon hearing counsel the Court made the following

(2.) There is a dispute regarding the total cost of the project. After taking consent from both the parties, we appoint Mr. Raju Ramachandran, Senior Advocate to assist us in determining the cost of the project. In all fairness, Mr. Raju Ramachandran, Senior Advocate stated that he may have appeared in this case for Union of India on one or two occasions. In reply to this, Mr. Mohan Parasaran, learned ASG appearing for MCD and Mr. Prashant Kumar, Advocate appearing for the contractor state that they have full faith in Mr. Raju Ramachandran and they have no objection for his appointment to assist the court in determining the total cost of the project. Mr. Puneet Jain, Advocate, who happens to be a Chartered Accountant also, is appointed to assist Mr. Raju Ramachandran, Senior Advocate. We also appoint one retired Engineer-in-Chief of CPWD ( in case of non-availability of Engineer-in-Chief of CPWD then any other Engineer-in-Chief) to be contacted and appointed by Mr. Raju Ramachandran, Senior Advocate to arrive at a total cost of the project incurred by the contractor.

(3.) We fix a lump sum fee of Rupees two lakhs for Mr. Raju Ramachandran, Senior Advocate and Rupees one lakh each for Mr. Puneet Jain, Advocate and retired Engineer-in-Chief to be shared by both the parties equally. This fee shall be apart from the administrative expenses which shall also be shared equally by both the parties. MCD as well as contractor are directed to co-operate with Mr. Raju Ramachandran and his associates in arriving at the total cost of the project. Report be submitted within four weeks from today. It is made clear to both the parties that no objection shall be entertained on the report to be submitted by Mr. Raju Ramachandran and his associates. Mr. Raju Ramachandran is requested to submit three copies of the report with an advance copy to both the parties.