SVSVS PROJECTS PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) The counsel for the respondent has filed the replication application in Court. Let it be taken on record.

(2.) Copy of the affidavit referred above has already been served upon the counsel for the petitioner.

(3.) Heard Mr. P.K. Shahi, learned senior advocate for the petitioner and Mr. Anujit Sinha for the State. The petitioner who is a Class-I contractor and had been entrusted with the task of maintenance of roads under certain package/programme has been slapped with a notice of recovery of Rs. 3,56,85,323/-, which amount is said to have been paid to him in excess of his entitlement. The petitioner therefore has approached this Court for setting aside the aforesaid decision of the respondents as also for a direction to them to make good the balance payments which is to the tune of Rs. 60 lakhs and odd under the same work plan.