CHIEF ENGINEER REPRESENTING THE MUNICIPAL CORPORATION OF HYDERABAD Vs. REGISTRAR OFFICE OF THE UPA LOKAYUKTA A P HYDERABAD

JUDGEMENT

(1.) We have elaborately heard the learned Senior Counsel, Sri N. Subba Reddy, appearing on behalf of the petitioners; Sri M.V.S. Suresh Kumar, learned counsel appearing on behalf of the first respondent and Sri Vilas V. Afzalpurkar, learned counsel appearing on behalf of the second respondent.

(2.) The second respondent-Associated Engineering Enterprises filed a complaint against the petitioners herein before the Upa-Lokayukta complaining that they, without any justification whatsoever were denied the payments that were legitimately due to it for the work done by it relating to widening of bridge near Fever Hospital. It was urged that there is an abnormal delay in settlement of claims and that there was balance of Rs.14.50 lakhs due to the second respondent-firm. The second respondent- firm claimed various amounts under various heads and sought for a direction from Upa- Lokayukta as against the petitioners herein to pay the amounts.

(3.) The Upa-Lokayukta having received the said complaint called for the reports from the petitioners herein and the petitioners herein have accordingly submitted a joint report offering their para-wise remarks to each of the allegations levelled against them.