CONSOLIDATED CONSTRUCTION CONSORTIUM LIMITED REP BY ITS AUTHORIZED SIGNATORY S RAGHAVENDRAN Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY FINANCE DEPARTMENT

JUDGEMENT

(1.) The petitioner seeks for a mandamus directing the respondents to pay the dues to the petitioner, based on its representations dated 20.06.2012 and 06.06.2014, a total sum of Rs.3,93,92,752/- along with 18% interest per annum from the date of accrual to till date.

(2.) The case of the petitioner is as follows:-

(3.) The third respondent filed a counter affidavit dated 15.06.2017, stating as follows:-