MAHENDRA PASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONER has sought following reliefs:-

(2.) FACTS of the case are that petitioner has performed works contract under the respondent No.3. While petitioner submitted his bills to respondent No.3, respondent No.3 insisted for the production of the royalty receipts by the petitioner for the performance of the work contract. It is submitted that the controversy involved in this case is squarely covered by the decision of a Division Bench of this Court in Shyam Babu Sonkar Vs. State of M.P. & others W.P.No.20298/11 decided on 10.12.2011 and similar directions may be issued in this case. Shri Anshuman Singh, learned counsel appearing for respondent No.3 has no objection, if this petition is finally disposed of in terms of directions issued by this Court in Shyam Babu Sonkar (supra).

(3.) HAVING considered the submissions put forth by respective counsels and keeping in view the judgments rendered by this court in earlier given cases W.P.No. 2535/2003 (M/s Ravi Construction Company V. State of M.P. and others), W.P.No.6266/2006 (M/s K.P.Singh Bhadoria V. M.P. Rural Road Development Authority Bhopal) and W.P.7954/2008 (M/ s Sunil Kumar Jain V. State of M.P. & 4 others) the present petition is disposed of with the following directions:-