LAWS(UTN)-2017-5-33

CHANDRA Vs. STATE OF UTTARAKHAND AND OTHERS

Decided On May 12, 2017
CHANDRA Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Thus, this writ petition has been filed by the petitioner for a direction to the respondent authorities to release the payment for the civil work done by the petitioner, 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 been done by the petitioner is not disputed, the petitioner should not be sent to avail alternative remedy. Therefore, I am entertaining this writ petition.