MOHD. ASHRAF BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the present petition was taken up for final consideration.

(2.) The petitioner has filed the present petition for directing the respondents to release the admitted amount of Rs.18,17,000.00 in favour of the petitioner along with interest. It is stated that in the year 2019, due to heavy rain in the month of January, the Thatri-Kilhotra Road and Bhatyas-Challar Link Road got damaged, which caused blockades. As the petitioner had executed various works for the respondents, so he was requested by the respondents to remove these blockades of the roads and clear the said road in different locations. The petitioner as per the direction of the respondents removed the blockades from various locations of the above mentioned roads to the entire satisfaction of the respondents. The measurement of the works was done by the respondents and the same was entered into measurement book. The work done estimates were prepared and final bills were also prepared.

(3.) It is further stated that on the basis of measurement book and work done report, running account bill 'A' was prepared and an amount of Rs.18,17,000.00 was found to be payable to the petitioner on account of above said works. The petitioner claims to have approached the respondents for the release of the aforementioned amount but the same was not released. Hence, the present petition. The petitioner has placed on record work done estimates and the final bills, in order to substantiate his claim.