AK YASOBANTA SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioner; Ms. L. Monomala, learned GA for the respondent Nos. 1,2 and 3 and Mr. Hungyo Zingkhei, learned counsel for respondent Nos. 4 and 5.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to make payments of the unpaid balance amount of Rs. 1,31,37,000/- (Rupees one crore thirty one lakh thirty seven thousand) for the construction works of Tensile Roofing Hockey Stadium at Khuman Lampak Phase-I and Phase-II awarded vide order dated 14.09.2016 and 09.11.2016.

(3.) According to the petitioner, he is a registered Contractor and Proprietor of the firm M/S A.K. Iron and Steel Works, its office of which is situated at Brahmapur Adhikarimayum Leirak, Imphal East, Manipur. In order to enable the State Government to organise the 8th Hockey India Senior Championship B-Division at Khuman Lampak in the year 2018, the construction work of Tensile Roofing Hockey Stadium at Khuman Lampak Phase-I and Phase-II was awarded to the petitioner vide award dated 14.09.2016 and 09.11.2016.