KARTIK ENTERPRISES Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioner (a partnership firm) claims to be a government contractor. It has been awarded various civil works. According to the petitioner, it has submitted bills for making payments, which have become due; but the payments are not being released by the respondents on the ground that the petitioner has not submitted Royalty Clearance Certificate.

(2.) 2013 (2) JLJ 327, the insistence of the respondents for production of the Royalty Clearance Certificate is illegal.

(3.) In the circumstances, we allow this petition and issue the following directions, which in our considered view, will safeguard and will take care of interest of both the parties: -