SATYA DEO PRASAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution the petitioner prays for a direction to the Respondents to pay the amount as quoted in Annexure-A.

(2.) By order dated 5/2/1996 a Rule was issued making returnable in 3(three) months. When this petition was listed on 8/5/1996 a further time of 2 weeks granted to the learned Govt. Advocate for filing of affidavit. Again on 29/5/1996 a weeks time was granted for filing of affidavit by the respondents and on 26/7/1996 the respondents filed an affidavit-in-opposition, the paragraph 6 thereof reads as follows :

(3.) In view of this admission made by the respondents, it is directed that the respondents should made the payment without any further less of time. If the amount as quoted in Annexure-A is not paid within 3(three) months from today, it shall carry an interest @ 18% per annum. With this direction, the petition stands allowed with no order as to cost.