ELGI EQUIPMENTS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed praying to set aside the proceedings in DRG No.SR/CN/24155 dated 07.01.2014 and direct the respondents 1 to 3 to construct the Road Under Bridge as per DRG No.CN/231117 accepting the differential cost from the petitioner.

(2.) The petitioner is a company indulged in manufacture of air compressors with broad line of innovative and technologically superior compressed air systems. The petitioner is also an ISO 9001, 14001 and 18001 certified company and is well-known in the industry as a leader in its field with a turnover of Rs.1350 crores in the year 2013, of which, more than half the income was from export sales.

(3.) At the time of passing interim order on 24.11.2014, this Court had directed the petitioner to deposit Rs.1.88 Crores, upon which, the official respondents shall immediately proceed to call for tenders, award the contract and have the work executed and after the completion of the work, the official respondents shall file a reply into the Court about the total cost involved. When the respondents files a report after completion of the project, the actual difference between the estimated cost and the actual cost involved would be known, upon which, whether the difference should be paid by the petitioner or not can be decided. Even on the said date, the estimated cost for construction of RUB during 2014 was said to be Rs.2,45,49,065/-.