ROBERTSON LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Construction of the Water Supply System for Greater Raliang Water Supply Project, vide Work Order No. SE/PHE/Elect/TB:262/2011-12/92 dated 10.05.2011 has been issued in favour of the petitioner against the contract price of Rs. 6,99,73,000.00. It appears that the petitioner has not completed the Project within time. Respondent No. 5 vide letter dated 14.11.2018 has informed the petitioner to be present at the site for taking the final measurement necessary for preparation of the Bill.

(2.) The petitioner knowing well that the work has not been completed apprehended that the respondents may get the balance work executed through some other contractual agency at the risk and cost of the petitioner so has filed the instant petition seeking quashment of the letter dated 14.11.2018 with a further prayer to command the respondents to adhered to the agreement as entered into between the petitioner and the respondents.

(3.) Petitioner for completion of the Project had sought extension of three months' time.