BANSAL CONSTRUCTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice. Learned counsel appears and accepts notice on behalf of the respondents.

(2.) The petitioner has preferred the present writ petition to seek the following reliefs:-

(3.) The petitioner has been awarded the work of reconstruction of road from Parmarth Niketan to Janki Setu in Swargashram Area. Under the contract, the time available to the contractor to complete the work is 19/6/2023. The petitioner was further required to complete the work by 26/5/2023. The respondents sought to bring forward the date of completion of work to 10/5/2023. The petitioner sent a letter on 19/4/2023 to respondent no.2 pointing several hindrances in executing the work. According to the petitioner clear site has not been made available to the petitioner by the respondents.