GREEN VALLEY INDUSTRY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal presented by the appellant seeking to question the order of the learned Single Judge dated 31.7.97 by which one year's time was granted to the Government for making payment for the grounds taken in the appeal

(2.) The order has been called cryptic, inasmuch as, the grounds taken in the writ petition were not disclosed in the order while directing issue of a writ of mandamus against the State of Assam for payment of the sum of Rs.8,38,632/- in favour of the appellant.

(3.) It has been mentioned that though the appellant-writ petitioner succeeded in obtaining relief at the hand of the writ court, the only grievance of the appellant is, that the writ Court should not have granted one year period for payment of the amount in favour of the appellant, inasmuch as, no reason whatsoever has been assigned in the order under appeal while granting one year period. Therefore, the appellant wants that the amount of money ordered to be paid by the State Government, the respondent herein, shall be directed to be paid in favour of the appellant forthwith. It is for this reason, the appeal came up for consideration.