LEH ENTERPRISES Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the medium of this writ petition under Article 226 of the Constitution the \petitioner has sought Indulgence of this court for issuance of mandamus commanding the respondents to evaluate, consider and settle down the claim of the petitioner in respect of releasing/ paying him an amount of Rs. 3.63,269/ - due to be paid to him; any other relief the court may grant, has also been sought in usual manner.

(2.) PRECISELY stating the case of the petitioner is that he is the sole proprietor of the business concern that is to say Leh Enterprises, Leh and has been carrying business of making supplies to the departments of the Jammu and Kashmir Government under the name and style of business concern; that pursuant to the supplies orders, the petitioner -firm came to supply goods/ accessories of various electric gadgets in the office of Executive Engineer (respondent -4), which were duly acknowledged by the office of said respondent and after finding the same in order and according to specification prescribed, the goods were accepted and utilized; that the said supplies was worth to the tune of Rs. 3,63,269, but the respondents have not paid the said amount to the petitioner till date when all the supplies in question came to be made in the month of October, 1997; that the petitioner approached respondents for the release of amount but till today, the same has not been released.

(3.) IT is pertinent to mention here that this writ petition came to be disposed of by this court on 19 -11 -2002 with the following orders: