MANSI CONSTRUCTION Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is the case of the petitioner that the respondents have not settled the undisputed claim of the petitioner and they have not paid an amount of Rs.2,50,761/-.

(3.) It is the case of the petitioner that the respondents had floated an NIT for construction of Gym Hall and other maintenance work for the cost of Rs.5.58 Lacs. The work was allotted to the petitioner and the work performed by the petitioner was duly verified by the authorities. However, the payments have not been released. The Additional Collector, Datia has also written a letter dated 31.3.2017 to the Incharge Officer, District Sports and Youth Welfare Officer of Welfare Office, District Datia for releasing the payment of Rs.3,21,000/-. However, the respondents are still sitting tight over such recommendation.