BOLPUR MUNICIPALITY Vs. UNION OF INIDIA

JUDGEMENT

(1.) The writ petition has been filed by the Bolpur Municipality which is seeking huge sums of money which are allegedly payable by the Railway Authorities on account of service charges pertaining to services rendered to the Railway Authorities. It is submitted that on account of the outstanding dues there is an aggregate sum of approximately Rs. 50 lakhs due and payable under the office memorandum dated 15th December, 2009 and the Minutes of the Meeting dated 30th August, 2013.

(2.) Counsel appearing on behalf of the railway Authorities submits that the issues raised in the petition be referred to the concerned representative of the Railway on the issue of petitioners' Authorities for adjudication.

(3.) Counsel appearing on behalf of the respondent authorities submits that no amount is due and payable by the respondents to the petitioner.