ARSS INFRASTRUCTURE PROJECTS Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN all these writ petitions, the relief claimed by the Petitioners being the same and similar, they were heard together and are being disposed of by this common judgment.

(2.) THE Petitioners in these writ petitions are all contractors and they had entered into different contracts with the State Govt./Rail Vikash Nigam Ltd. for executing different types of construction works under the State Govt./Rail Vikash Nigam Ltd. The Petitioners have prayed for a direction to the opposite parties not to deduct royalty from their running account bills in excess of the rates fixed at the time of signing the agreements.

(3.) THE counter affidavit filed by opposite party No. 3 Executive Engineer, Jagatsinghpur (R&B) Division, in W.P. (C) No. 7890 of 2008 has been adopted by his counterparts as well as opposite party No. 1 Secretary to the Govt. in Works Department in all other writ petitions, as would appear from the orders dated 12.2.2009 and 24.3.2009 passed in W.P. (C) No. 7744 of 2008.