M/S. K. K. BUILDERS PRIVATE LIMITED THROUGH KAUSHAL KISHORE SINGH, MANAGING DIRECTOR, RESIDENT OF 27 KALIMATI ROAD, PO&PS SAKCHI, TOWN JAMSHEDPUR, DISTRICT EAST SINGHBHUM Vs. THE STATE OF JHARKHAND THROUGH CHIEF SECRETARY, GOVT. OF JHARKHAND, PROJECT BHAWAN, DHURWA, RANCHI

JUDGEMENT

(1.) Seeking a direction upon the respondents to make the site available for widening and strengthening of Dalbhumgarh-Chakulia-Bend road, the present writ petition has been filed.

(2.) Heard the learned counsel for the parties and perused the documents on record.

(3.) The learned counsel for the petitioner submits that due to the reasons beyond the control of the contractor, the work under contract could not be completed in time. It is stated that about 5 months after the work order was issued, the respondents wrote letter to the Department of Drinking Water and Sanitation for removing the handpumps and thus, it is apparent on the face of the record that the default is on the part of the employer. The learned counsel submits that the petitioner has filed an affidavit undertaking to complete the remaining work within 10 months commencing from Feb., 2016.