BHARATI ENTERPRISE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two appeals arise out of a judgment and order dated February 20, 2020, whereby two writ applications filed by the appellants being W.P. 2992 (W) of 2020 and W.P. 2995(W) of 2020, involving similar points of fact and law, were disposed of by granting liberty to the writ petitioners to take forward their claim for interest to an appropriate forum.

(2.) The appellants claim to have participated in a tender process initiated by the Bidhannagar Municipality (presently Bidhannagar Municipal Corporation, and in short 'BMC') in the year 2015. Two work orders were issued in favour of the appellants. They claim to have completed the work to the satisfaction of BMC in the year 2015 itself. However, their bills were not paid nor the security deposit and earnest money refunded. They made representations to the appropriate authorities which were in vain.

(3.) By two similar orders dated January 5, 2018, the two writ petitions were disposed of by directing the Commissioner of BMC to consider the representations filed by the writ petitioners and dispose of the same within 4 weeks from the date of communication of the order, if necessary after affording opportunity of hearing to the petitioners, by recording proper reasons.