LAWS(GAU)-1998-1-36

NARAPATI BRAHMA Vs. STATE OF ASSAM & OTHERS

Decided On January 07, 1998
Narapati Brahma Appellant
V/S
State of Assam and Others Respondents

JUDGEMENT

(1.) (Oral) - This writ application has been filed for issuing a Mandamus to the authority to pay to the petitioner an amount of Rs. 13,20,000 due to him for the works done by him. The work was the construction of Guide Bund on both banks of river Gaurang at RCC Bridge on Kokrajhar Ramphalbil Road. It is seen from the letter of the Executive Engineer, PWD, Kokrajhar that this work was completed by the petitioner. That letter of the Executive Engineer which is Annexure 2 is quoted below : "Government of Assam

(2.) So it is the admitted position that this amount is due to the petitioner and the work was completed as far back as in 1992, that is more than 6 years have already elapsed. Today this amount would have been doubled. But the Govt is maintaining stony silence and has not done anything to pay the money.

(3.) No affidavit-in-opposition has been filed even in this case. Accordingly this writ application is allowed and the authority is directed to pay the amount due to the petitioner within a period of 3 months from today. The amount shall carry' interest at the rate of 12% from the date on which it became due if the authority did not pay the amount in time. The writ application is disposed of. If any payment has already been made in the mean time that will be adjusted from the amount due to the petitioner.