CH CHANDRA SHEKHAR Vs. STATE OF M P

JUDGEMENT

(1.) PRESENT revision arises out of award dated June 30, 1999 passed by M. P. Arbitration Tribunal, Bhopal, in Reference Case No. 30/94.

(2.) PRESENT petitioner had filed reference before the M. P. Arbitration Tribunal under Section 7 of the M. P. Madhyastham Adhikaran Adhiniyam, 1983, for quashing the revenue recovery certificate of alleged outstanding Government dues amounting to Rs. 1,28,236/- and for permanently restraining the respondents to recover the said amount or any other amount from the petitioner.

(3.) PETITIONER had entered into a works contract under agreement No. II/dl of the year 1985-86 in Kolar Project, District Sehore. On behalf of the State Government agreement was signed by Executive Engineer, Water Resources Division, Hoshangabad. It was undisputed that there was a clear contract between the parties as required by Article 299 of the Constitution of India.