DANISH JAVAID SUMJI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner, through the medium of the instant petition under Article 226 of the Constitution of India seeks direction against the respondents to release an amount of Rs.6.894 lacs for the execution of the work allotted to him in terms of the contract dtd. 31/1/2021.

(2.) The respondents, in pursuance to the E-NIT No. 26 of 2019 issued vide No. PHB/7780-7805 dtd. 13/1/2020, are stated to have issued allotment letter No. PHB/8476-78 dtd. 31/1/2020 in favour of the petitioner for execution of work for water Supply Scheme to Herpora Sombruna from Pahloo Ugjanbalan Spring located in Nowgam Army Campus (Back to Village Programme).

(3.) The petitioner is stated to have executed the allotted work within the stipulated period and as per the agreed terms and conditions of the allotment order had submitted the bills for payment for the work executed by him. The work executed, according to the petitioner, was cross-checked and countersigned by the respondents.