TAPAN MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition has been filed seeking a direction upon the Respondent Authorities to pay the amount of Rs.73,21,168.00 within a fixed period of time alongwith interest thereon.

(2.) The records reveals that the Petitioner who is a Class-I A registered contractor of the Water Resources Department, Morigaon was issued a Formal Work Order bearing No.MGWRD/W-3/2014-15/58 dtd. 27/1/2015 to execute the contract work i.e. re-allotment against cancellation of Scheme "R/S to T/Dyke along both banks of Kopili river from Charaihagi to Tuklaitup (L/B) Basundhari to Killing-Kopili junction (L/B) and Chaparmukh to Ahatguri Amsoi P.W.D. Road (R/B) including anti-erosion measures at different reaches".

(3.) It is the case of the Petitioner that the Petitioner completed the work in time and after due inspection and measurement, the concerned Division prepared first Running Bill No. RA/I/MG/3364 dtd. 31/12/2018 for an amount of Rs.73,21,168.00 and submitted before the concerned authority for payment. It is the further case of the Petitioner that the Petitioner had approached the Respondent Authorities time and again but the said amount was not released for which the Petitioner have approached this Court by filing the instant writ petition seeking the reliefs as afore stated.