DEVI CONSTRUCTIONS Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard Sri P.R. Prasad, learned counsel for the writ petitioner and the learned Assistant Government Pleader for Irrigation.

(2.) The petitioner filed the present writ petition for a writ, order or direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents in trying to recover the amounts alleged to be the value of the work incompleted in respect of work allotted by proceedings No. DB/D8/798 M dated 17-5-1999 out of the bills payable from the other contracts as totally arbitrary, illegal and without jurisdiction and violation of principles of natural justice and consequently declare the determination of the contract without providing suitable conditions to perform the work as illegal and without jurisdiction and for other appropriate reliefs.

(3.) The facts in brief are as follows :