RAJA & CO Vs. SUPERINTENDING

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents 1 and 2 to permit the petitioner to take back their entire materials as per the list annexed with their representation dtd. 4/2/2015.

(2.) The petitioner is the Managing Partner of the Raja and Company. The petitioner was successful Tenderer and awarded a contract for construction of Bridge at Km 67/2 of Thoppur,-Mettur-Bhavani-Erode Road and for which an Article of Agreement dtd. 10/1/2011 was entered into between the first respondent and the petitioner.

(3.) The petitioner was not in a position to execute the work within the stipulated period on account of non-removal of encroachments by the Department, non-availability of 32 mm full length rods in the Open Market and due to scarcity of sand.