LALMALSAWMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Lalfakawma, learned counsel for the petitioner and Ms. Zairemsangpuii, learned CGC appearing for the respondents.

(2.) Facts of the case in brief is that the respondent authority concerned floated a Notice Inviting Tender (NIT) on 26/5/2011 for construction/improvement of road sector KM 0.00 to km 11.42 of Farkawn-Thekte to C.L -9(N) (FMN width 12 meter except permanent and surfacing works)-NET length 11.42 KMs in Mizoram State. Against the NIT, the petitioner quoted Rs.799.00 lakhs and vide Communication dtd. 4/11/2011 was awarded the work for a sum of Rs.7,99,91,387.00.

(3.) The petitioner on being awarded the work began to execute the work and finally completed the same. A certificate of compulsory completion on the work was issued to the petitioner by the concerned authority on 2/7/2014 certifying that the petitioner completed the work on 27/6/2014.