MOHD. IMRAN 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 claims to have executed the work of construction of link road from Jamia Masjid Sharief at Gool by way of e-work cutting in Km 1stRD(0- 150), allotted to the petitioner pursuant to the e-NIT No. 32 of 2018-19 dtd. 6/11/2018. The respondents have prepared a running account bill mentioning therein that the work has been completed within time and the same was submitted to the concerned department for release of the amount in favour of the petitioner. After completion of the work, an amount of Rs.1.15 lacs was released in favour of the petitioner and rest of the amount of Rs.2,04,700.00 was not received by the petitioner. The petitioner has placed on record a communication dtd. 16/7/2020 issued by the respondent No. 3 addressed to respondent No. 2 to submit CC 2nd in favour of the petitioner for the work done by him. Aggrieved of the non-payment of the balance amount, the petitioner has filed the present petition.

(3.) Response stands filed by the respondents. In fact, there is another writ petition filed by the same petitioner bearing WP(C) No. 13/2022 in which the respondents have also filed the response, but the respondents have wrongly numbered their objections to both the writ petitions, as such, the response filed in WP(C) No. 13/2022 was considered as response to the present petition on behalf of the respondents.