SANDEEP KUMAR CONTRACTOR Vs. HSIIDC

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 balance payment qua the works executed by the petitioner.

(2.) Learned counsel for the petitioner contends that the petitioner is a proprietorship firm engaged in the various construction works for the last several years. The respondent No.1 flouted a tender for construction of Primary Processing Centre (Mega Food Park) HSIIDC at Industrial Estate, Sector-37, Karnal. The petitioner submitted its bid which was accepted by respondent No.1 vide letter dtd. 31/5/2019. The petitioner started the work at site in adherence to the terms and conditions of the contract and vide letter dtd. 22/10/2021, the petitioner informed the respondents that the work at site has been completed and the site was handed over to the respondents. After handing over the site, the petitioner vide letter dtd. 26/10/2021 requested the respondent-authorities to clear its pending bills of work but no action was taken by the respondents. The petitioner approached the respondents for a number of times, but nothing fruitful could be fetched. Thereafter, the petitioner submitted various representations including latest representations dtd. 7/1/2022 and 16/4/2023 (Annexures P-11 and P- 12) to the respondents but neither due amount has been released by the respondent- authorities nor any response has been received by the petitioner till date.

(3.) Notice of motion.