UNION TERRITORY OF J&K Vs. SANJEEV KUMAR

JUDGEMENT

(1.) The instant Letters Patent Appeal has been preferred against the judgment and order 11.08.2020 passed in OWP No. 123/2018, by virtue of which the learned Single Judge has directed the respondents/appellants herein to release the admitted liability on account of the work done by the petitioner/respondent herein.

(2.) The respondent is a contractor and undertakes civil contract works for execution for various departments. It appears that many contracts came to be allotted to the respondent by the J&K Housing Board for construction of community halls, multipurpose halls, lanes, drains etc. between 2014-2015. The total bill amount for the work executed came to be around Rs. 125.14 lacs out of which an amount of approximately Rs. 115. 14 lacs is stated to have been still outstanding and payable by the J&K Housing Board towards the works so executed by the respondent herein.

(3.) An LPA bearing No.177/2018 was preferred against the said judgement and order on the ground that the petition had been disposed of without affording any opportunity of being heard to the appellant. The Letters Patent Appeal succeeded, judgment and order dated 30.01.2018 was set aside and the matter was considered yet again by the writ Court.