PRAGMATIC INFRASTRUCTURE PVT. LTD. Vs. MADHYA PRADESH HOUSING

JUDGEMENT

(1.) With consent of parties, heard finally.

(2.) The present Writ Petition is preferred by the petitioner under Article 226 of the Constitution of India seeking following reliefs :-

(3.) Precisely stated, facts of the case are that the petitioner is a registered company engaged in construction works. It is a registered contractor executing various government works. Respondent No.1 is a statutory body established under Sec. 3 of M.P. Grah Nirman Mandal Adhiniyam, 1972 (hereinafter shall be referred to as the "Adhiniyam). It is a body corporate having power to contract. Respondent No.1 is incorporated to perform public duty of providing housing accommodation to the public at large. It is fully funded by the State Government. It's Chairman and other officers are appointed by the State Government.