G.P. ENTERPRISE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service is taken on record.

(2.) Petitioners had executed certain work on the basis of a notice inviting tender floated by the Bidhannagar Municipality. According to the petitioners, the work was completed satisfactorily. Bills were raised but not paid.

(3.) Pending payment of the said bills, the Bidhannagar Municipality was converted to Bidhannagar Municipal Corporation. The petitioners filed representations for payment of the bills, which went unheeded.