CHAITHANYA GEO SURVEYS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who was entrusted with the DGPS/Drone survey work through work orders issued by the first respondent in respect of 18 'C' Category mines, ML No.2135 and 2366 and ML No.2396 in Ballari District, has approached this Court in this petition under Article 226 of the Constitution of India, inter alia praying to issue a writ of mandamus directing the respondents to release the payments in respect of the work completed by it pursuant to the work orders issued by respondent No.1.

(2.) It is the case of the petitioner that pursuant to the work orders issued by respondent No.1, the petitioner has completed the DGPS/Drone survey work to the fullest satisfaction of the respondent No.3 in whose jurisdiction the work was undertaken and thereafter, submitted three separate invoices for payments in respect of the work done by it. The particulars of the invoices raised by the petitioner are as follows:

(3.) Considering the said invoices raised by the petitioner, respondent No.3 has forwarded the same to respondent No.2 with a request to take appropriate action for release of payments to the petitioner in respect of the work done by it in the three mining areas.