ANUJ ASSOCIATES Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 2.5.2013 (Annexure P/1), by which the petitioner has been blacklisted.

(3.) A notice was issued to the petitioner on 30.3.2013. Copy of the notice has been filed as Annexure P/19. It is mentioned in the notice that the petitioner did not complete the work within time and he had completed only 31% of the work up to 30.3.2013, which was unsatisfactory. The petitioner was directed to show cause that why his registration be not suspended. The petitioner filed reply and pleaded that the villagers did not permit the petitioner to carry out the work and there was protest because the compensation to the villagers was not paid. The petitioner submitted a letter to the Executive Engineer, in spite of that, the petitioner was not given any assistance. The petitioner did not submit any application for extension of time, hence, the contract came to an end. Thereafter, the work of the petitioner was suspended and then vide impugned order petitioner has been blacklisted. The petitioner specifically pleaded in the petition that he had submitted reply to the show cause notice dt. 30.3.2013. Copy of the notice has been filed as Annexure P/19 alongwith the petition. Relevant pleadings and grounds have been mentioned in para ix of the petition.