STATE OF ARUNACHAL PRADESH Vs. NEFA UDYOG

JUDGEMENT

(1.) By this Common judgment and order, the four review petitions are being disposed of, for, all the four review petitions involve identical facts and common questions of law for determination. However, for the purpose of clarity and with the object of avoiding independent discussion of the facts of each of the writ petitions, which have given rise to the present set of review petitions, the review petition No. 116/2003, which has arisen out of the judgment and order, dated 27/1/2003, passed in WP(C) No. 458 (AP)/2001, is taken up for discussion and decision.

(2.) The foundation of the judgment and order, dated 27.01.2003, passed in WP(C) No. 458 (AP)/2001, lies in an application made under Article 226 of the Constitution of India by the opposite party to the present review petition seeking issuance of writ(s) commanding the present applicants (as respondents in the writ petition) to release the outstanding bills of a sum of Rs. 5,67,121/- due to the opposite party No. 1 herein, namely, M/S NEFA Udyog Ltd., for supply of sawn timbers to the Public Works Department, Arunachal Pradesh, for construction of Capital Complex at Itanagar.

(3.) Upon hearing the learned counsel for the parties, this Court held, in its judgment and order, dated 27/1/2003, aforementioned to the effect, inter alia, that the State respondents had not paid to the writ petitioners the outstanding dues of Rs. 5,67,121/- without justified reasons. Instead of assigning afresh reasons as to why this Court came to such a conclusion, appropriate it is that the respective cases of the parties, as set up in the said writ proceeding and the reasons for the conclusion reached therein, be reproduced. With this object in view, relevant portions of the judgment and order, dated 27.01.2003, aforementioned are quoted herein below:-