ANNAPURNA CONSTRUCTION Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present petition has been filed under 226 of the Constitution of India seeking issuance of a writ of mandamus directing the State respondent to release the payment for the contractual work done by the petitioner with regard to the work orders given by the Respondent No. 4/The Project Manager, Slum Urban Development Authority, on behalf of State Government under the contract.

(2.) The factual matrix of the case is delineated below:

(3.) Sri Girish Chandra, counsel appearing on behalf of the petitioner has made the following submissions: