SAIYAZMOHAMMAD GULABMOHAMMAD BAGWAN Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) Further affidavit filed by the petitioner is ordered to be taken on record.

(2.) The present writ petition has been filed inter alia seeking following reliefs:

(3.) Learned advocate Mr.Majmudar has submitted that though the petitioner has completed the work, the outstanding amount is not part of the respondents. He has referred to the various communications, which are produced on record and in the additional affidavit. While referring to the communication at Anenxure-R1 (at page No.165) and the communication dtd. 1/8/2017 at Annexure-R3 (at page No.169). He has submitted that the same depicts that the petitioner has already completed the entire project and he is entitled to an outstanding amount of Rs.29,37,677.00.