MANGESH Vs. MUNICIPALITY KUKDESHVER

JUDGEMENT

(1.) Heard.

(2.) The petitioner claims to be government contractor. He has been awarded various civil works. According to the petitioner, he 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.

(3.) According to the petitioner, in view of the law laid down by this Court in various cases, including Writ Appeal No. 357/2012 (M/s. Arpit Heights (P) Ltd. Vs. Indore Development Authority, 2013 2 JabLJ 327) decided on 18.03.2013 by a Division Bench of this Court, the insistence of the respondents for production of the Royalty Clearance Certificate is illegal.