DWIPEN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. I. Das, learned counsel for the petitioner and Mr. N. Upadhyay, learned Standing Counsel, Irrigation Department for all the respondents.

(2.) By seeking to invoke the extraordinary and discretionary jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner has instituted the present writ petition seeking inter alia a direction in the nature of mandamus to the respondent authorities to release an amount of Rs.85,82,320.00 with interest @ 7% forthwith on the contention that the said amount is an admitted contractual liability in respect of a contract-work executed by the petitioner for the respondent Irrigation Department, Assam.

(3.) The background facts leading to the institution of the present writ petition can be narrated, in brief, as follows :