SAIYAZMOHAMMAD GULABMOHAMMAD BAGWAN Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) It is the case of the petitioner that the petitioner is a proprietor firm / proprietorship concerned namely S.G. Bagwan which is registered with Road and Building Department of Government of Gujarat. Pursuant to some contract Deesa Municipality had awarded work to the petitioner related to land scrapping and garden work in various plots of Deesa Municipality. The work was undertaken in face manner and according to the petitioner the same was completed. However, despite completion of work as per the say of the petitioner, the petitioner was eligible to recover total outstanding amount of Rs.56,78,577.00 as the petitioner has already completed the work on 24/5/2018 and therefore, since the aforesaid amount according to the petitioner was not paid by the Deesa Municipality, the petitioner has made representation on 12/10/2021 which has remained undecided and therefore, has made the prayer which is already reproduced in forgoing paragraphs.

(3.) Heard learned advocate Mr. Vishvesh Pujara appearing for the petitioner and learned Assistant Government Pleader Mr. Meet Thakkar appearing for the respondents No.1 to 4.