V S ENGINEER Vs. EXECUTIVE ENGINEER & ANOTHER

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following relief:

(2.) Thus, this writ petition has been filed by the petitioners for a direction to the respondent authorities to release the payment for the civil work done by the petitioners, under the order of the respondents.

(3.) Though, in such matters, Writ Petition under Article 226 of the Constitution of India is not maintainable; but, considering the fact that the work, which has done by the petitioners, is not disputed, in my view for such work, the respondent authorities should make payment to the party concerned and, in case, such cases are not entertained by the High Court and the parties are sent to avail civil remedy and other remedies available to them, that may amount to injustice to the parties. Therefore, I am entertaining this writ petition.