TAYUM YALLI Vs. UNION OF INDIA

JUDGEMENT

(1.) These cases involve common questions of facts and laws and, as such, these were taken up together for hearing and, accordingly, the same are disposed of finally on its own merit with the following Judgment.

(2.) In W.P.(C) No.56(AP) of 2000, the petitioner Smt. Tayum Yalli made a prayer for a direction to the respondents particularly, the respondent Nos. 2, 3, 4 and 5 to release and make payment of the outstanding amount/undisputed balance amount of Rs. 4,42,599/- being the final payment of bills prepared by the authorities concerned for construction of R.C.C. Bridge at 9 K.M. point on the DoimukhHoj Road under various work orders by contending inter alia, that the petitioner executed the related works and completed the same for which, the official respondents / authorities concerned had prepared the final bills mentioned above as seen in the related bills vide, Annexures 1 and 8 to the petition but, the authorities concerned had not released the bill amount or make payment of it to the writ petition despite repeated approaches to them.

(3.) Similar statement and claim/prayer has been made by the writ petitioner Mrs. Tana Yok in W.P.(C) No.57(AP) of 2000 for a direction to the respondents particularly, respondent Nos. 2, 3, 4 & 5 to make payment and release the undisputed balance amount of Rs. 90,143/ - being the final payment of the bills vide, Annexure-I to the writ petition for execution of works namely, construction of R.C.C. Creating Wall at 5 K.M. point on the Doimukh-Hoj Road under various work orders.