J. B. ENTERPRISE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Roy, learned senior counsel for the petitioner and Mr. R.R. Gogoi, learned counsel for the respondents No. 1 to 6, being the authorities under the Forest Department of the Government of Assam. Also heard Mr. R. Borpujari, learned counsel for the respondent No. 7, being the authorities under the Finance Department of the Government of Assam.

(2.) The petitioner M/s J.B. Enterprise was issued supply orders all dtd. 10/7/2017 by the Range Forest Officer, Sonapur Social Forestry Division for the supply of the following: <IMG>JUDGEMENT_68_LAWS(GAU)11_2022_1.jpg</IMG> <IMG>JUDGEMENT_68_LAWS(GAU)11_2022_2.jpg</IMG>

(3.) The petitioner claims that he had supplied the required materials as provided in the supply orders but the respondents are not honouring the bills submitted by the petitioner. Being aggrieved, this writ petition is instituted seeking for a direction for disbursement of the contractor's bill of the petitioner amounting to Rs.21,87,357.00 along with interest as may be applicable.