BALAJI ENTERPRISES Vs. PRINCIPLE SECRETARY

JUDGEMENT

(1.) Sri.H.Ramachandra, learned counsel for the petitioner.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition, the petitioner inter alia seeks a writ of mandamus directing the Deputy Inspector General of Forest (RT), Ministry of Environment Forest and climate change, New Delhi to investigate and enquire about the dispute in not making payments to the petitioner in respect of the contract awarded to him for the period from September 2015 to May 2016. The petitioner also seeks a writ of mandamus directing the respondent No.3 to cooperate with the investigation and enquiry and to submit its version to the enquiry to be conducted.