SONU ENTERPRISES Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) The petitioner has filed this petition praying for a direction to the authorities to release payment of the bills without insisting upon a 'No Objection Certificate' from the Mining Department or other persons regarding payment of Royalty.

(3.) It is stated that the controversy involved in the present petition is covered by the decision rendered by this Court in the cases of M/s Narsingh Construction Company vs. State of M.P. & Ors., W.P No.4658/2012, decided on 13.4.2012 and M/s Chandrama Construction Company vs. M.P. Rajya Krishi Vipran Sangh & Others, W.P No.1361/2009 and M.P. Contractors Sangh, Indore & Ors., v. State of M.P. & Ors., 1987 JLJ 743 : (AIR 1987 MP 74), M.P. Audhyogik Kendra Vikas Nigam v. Abrar Construction Company & Ors., 2005 Arb WLJ 379 (MP), Keti Construction Ltd. v. State of M.P., 2007 (3) MPHT 433 (DB) : (AIR 2007 (NOC) 2586 (MP)) and Tomar Construction Company v. State of M.P. & Ors., 2008 (2) MPLJ 40 and recently in Writ Appeal No.357/2012 (M/s. Arpit Heights (P) Ltd. v. Indore Development Authority) decided on 18.03.2013.