K.P. SELVAM Vs. THE SUPERINTENDING ENGINEER

JUDGEMENT

(1.) CHALLENGE in the writ petition is to the proceedings of the second Respondent dated 24.07.2008 directing the third Respondent to recover a sum of Rs. 26,35,185/ - from the amount due to the Petitioner.

(2.) THE Petitioner is an Engineering Contractor registered with the Respondents.

(3.) THE Petitioner has undertaken certain other works within the jurisdiction of the third Respondent and he has been carrying out the work to the satisfaction of the said Respondent. At that juncture, the second Respondent issued the impugned order dated 24.07.2008 directing the third Respondent to recover a sum of Rs. 26,35,185/ - from the running bills of the Petitioner and to pay the same to the said Respondent. Aggrieved by the said order, the Petitioner is before this Court. OPPOSITE VERSION: