KARMESH KUMAR SRIVASTAVA Vs. CITY DEVELOPMENT SECRETARY

JUDGEMENT

(1.) Heard Sri Sudhir Kumar Srivastava, learned counsel for the petitioner, Sri Pranjal Mehrotra, learned counsel appearing on behalf of respondent nos.2 to 5, learned Standing Counsel for respondent nos.1 and 6 and perused the records.

(2.) The aforesaid writ petition has been filed by the petitioner with the following relief:- "To issue a writ, order or direction in the nature of mandamus commanding the respondent no.4 to release the amount of the work carried out by the erstwhile firm of the petitioner in pursuance of the work order dtd. 23/12/2011 by the respondent no.4 with interest."

(3.) Learned counsel for the petitioner submits that the petitioner was allocated the work vide official letter no.22(A)/Kanp/UPRNN/Suda Unit-1/Kanpur dtd. 23/12/2011 to construct the overhead tank in the Malin Basti of Madarpur and Zanna according to terms and conditions of the respondent corporation. It is further submitted that apart from the said work, the petitioner also constructed C.C. Road 700X3 meters and spread sewer pipeline upto 1500 meters at Rooma, constructed 60 sewer chambers also at Rooma and also completed the top dome of 320 K.L. of overhead tank at Madarpur and 250 K.L. of overhead at Zona and the respondent Nigam paid for the work of C.C. Road and sewer chambers. However, the balance amount as claimed by the petitioner was not paid.