T.O.ITTOOP AND ASSOCIATES ENGINEERS AND CONTRACTORS Vs. EXECUTIVE ENGINEER (CIVIL) CIVIL CONSTRUCTION WING

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:-

(2.) Heard the learned counsel for the petitioner, the learned counsel for the 1st respondent as well as the learned counsel for respondents 2 and 3.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had completed the work allotted by the 1 st respondent and that the bills have been raised by the petitioner. It is submitted that though bills have been sanctioned by the 1st respondent, the amounts have not been released on the plea that the 2nd and 3rd respondents have not released the amounts due to the 1st respondent.