INFRA DEVELOPMENT Vs. STATE OF MP

JUDGEMENT

(1.) The present petition has been filed by the petitioner being aggrieved by the action of the respondents in not finalizing the bills of the petitioner in respect of contract awarded to the petitioner for widening of Bhopal by-pass road Ghandi Nagar Bhopal. The contention of the petitioner is that he cannot be compelled to produce no objection certificate and the respondents cannot insist upon production of receipt in respect of the mineral purchased and consumed by the petitioner while carrying out the construction work of road as per the terms and conditions of the contract/agreement.

(2.) Learned counsel for the petitioner at the outset has stated before this Court that the matter is covered by the judgment deliverd by this Court in the case of M/s. Tomar Construction Company v. The State of M.R and others, W.P.No.609 of2007 and the same can be disposed of in the light of the judgment delivered by this Court dated 25th September, 2007. The learned counsel appearing for the respondents does not object to the same.

(3.) This Court while deciding a similar matter in the case of M.R Singh Tomar v. M.R Rural Development Authority and others, W.P.No. 609 of 2009 decided on 27th April, 2009 has observed as under: