NEW DASHMESH TILES INDUSTRIES Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been instituted under Articles 226/227 of the Constitution of India, 1950 seeking issuance of a writ in the nature of Mandamus directing the respondents to release the amount of Rs.7,32,048.00 alongwith interest @ 18% per annum.

(2.) Learned counsel for the petitioner contends that the petitioner has initiated a small scale industry under the name and style of New Dashmesh Tiles Industries which deals with manufacturing and sale interlock tiles as well as material like cement, bazri, sand for fixation of tiles. As per demand of respondent No.5-Gram Panchayat, Village Badesh Khurd, Tehsil Khamanon, District Fatehgarh Sahib, the petitioner has supplied interlock tiles, cement, bazri and tiles through separate credit bills. However, the due payment of Rs.7,32,048.00 in respect of the aforesaid material has not been released to the petitioner. The petitioner approached the respondents for a number of times, but nothing fruitful could be fetched. Recently, the petitioner submitted demand notice dtd. 12/8/2023 (Annexure P-8) to the respondent No.4-Block Development and Panchayat Officer, Khamanon, Tehsil Khamanon, District Fatehgarh Sahib for release of the aforesaid payment but the said respondent neither responded to the same nor did they make the outstanding amount to the petitioner.

(3.) Notice of motion restricted to respondents No.1 to 4 only at this stage.