PRAG ELECTRICAL PVT LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U. Bhuyan, learned counsel for the petitioner and Mr. K. C. Mahanta, learned State counsel appearing for the official respondents.

(2.) All these three writ petitions i.e. WP (c) No. 4892/05, WP (c) No. 4893/05 and WP (c) No. 4894/05 have been taken up for analogous hearing as they carry common question of law as well as facts and accordingly, they are being disposed of by this common judgment.

(3.) In WP (c) No. 4892/05, the petitioner, by satisfying the work order dated 5.6.2000, submitted two bills being No. 20/2000-2001 dated 18.10.2000 for Rs. 52, 155.00 and bill No. 19/2000-2001 dated 18.10.2000for Rs. 1,16,416 i.e., in total Rs. 1,68,571/-. Out of this amount, Rs. 50,000/- has remained unpaid till date. That being the position, the petitioner has sought for a direction from this Court to the Respondents/authorities to make: the payment of the balance amount as indicated above with interest as admissible under the Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 (for short 'the Act').