ANJALI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Deka, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned Additional Senior Government Advocate for the respondents.

(2.) Aggrieved by the non-payment of the outstanding hire charges of the vehicle of the petitioner amounting to Rs.4,42,932.00 (rupees four lakh forty-two thousand nine hundred thirty-two) only, the present writ petition has been filed seeking a direction to the respondent authorities to make payment of the said amount.

(3.) The petitioner claims to be a reputed entrepreneur, who is engaged in the business of providing vehicles on hire across the State of Assam to various government as well as private organizations. The vehicle of the petitioner, Maruti Van was hired by the respondent authorities during the year 2024 for different periods. The hire was on the requisition of the respondent authorities for public service for the purpose of maintaining law and order in the State of Assam by the Additional District Magistrate, Kamrup Metropolitan District. The requisition order states that hire charges shall be paid on the submissions of bills before the concerned authorities in terms of the government notification dtd. 6/2/2014.