SVEC CONSTRUCTIONS LTD Vs. SECRETARY WATER RESOURCES DEPRTMENT

JUDGEMENT

(1.) At the outset learned Counsel for the State submitted that he has instructions to inform the Court that the State does not propose to file any further or additional return.Parties are heard on the question of admission.

(2.) The petitioner was awarded a contract for construction of the canal, the period for completion was 21 months including rainy season and the work was to be completed on 31-7-2008.

(3.) In the petition it is submitted that unless the claims of the parties were decided by the Competent Authority/Tribunal, the respondents had not right to forfeit the security lying with the respondents. Placing reliance upon certain judgments of this Court and the Supreme Court it was submitted that the respondents have no authority to become Judge in their own case and direct forfeiture.