MICHIGAN ENGINEERS PVT. LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed under Article 226 of the Constitution of India, challenging an action of Respondent No.2 / Municipal Corporation of Greater Mumbai (for short 'MCGM') inter-alia imposing recoveries on the Petitioner to the tune of Rs.1,82,31,076.24 ps., vide its letter dtd. 29/3/2023, from the sums due and payable to the Petitioner.

(2.) By an order dtd. 14/6/2023 passed in this Writ Petition, notice for final disposal of the Petition at the admission stage was issued and the matter was fixed for final hearing. Accordingly by consent the matter was taken for final disposal at the admission stage.

(3.) The Petitioner claims to be engaged in providing infrastructure and construction services and carries out civil engineering works in all sectors of infrastructure industries such as tunnels, micro tunnels, bridges etc.