DANDOTIYA CONSTRUCTION COMPANY Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner, who is a contractor/Firm and carries out the construction of Pubic Works, by way of present petition under Article 226 of the Constitution of India, seeks following reliefs:

(2.) It being not disputed that the issue raised in the present petition has been answered by the Larger Bench in W.P. No. 7798/2017 (M/s Pankaj Kumar Rai Vs. State of M.P. & Others) & W.P. No.11608/2017 (M/s Gurmail Singh Vs. State of M.P. & Other), wherein it is held that:

(3.) The affidavit further states that no specific time period for issuing of 'No THE HIGH COURT OF MADHYA PRADESH Mining Dues' certificate is contemplated in the Rules, but, looking to the nature of work, minimum two months time is required by the Mining Officer for completion of said exercise for taking appropriate decision/ passing appropriate orders.