Sheetal Devi vs State Of U.P. & 2 Others
2013 Latest Caselaw 4223 ALL

Citation : 2013 Latest Caselaw 4223 ALL
Judgement Date : 16 July, 2013

Allahabad High Court

Sheetal Devi vs State Of U.P. & 2 Others on 16 July, 2013

Bench: Vineet Saran, B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 37919 of 2013
 

 
Petitioner :- Sheetal Devi
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Kuldeep Singh Yadav
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble B. Amit Sthalekar,J.

The petitioner is a Contractor and has done some work for the Nagar Panchayat-Fariha, Firozabad. According to the petitioner the work was completed and as per letter dated 13.3.2013 an amount of Rs. 497,753/- and 493,515/- was finalized. However according to him certain amounts still remain to be paid.

This writ petition is disposed of with the consent of the learned Standing Counsel with a direction that if the petitioner prefers a fresh representation along with certified copy of this order before the Executive Engineer, Nagar Panchayat-Fariha, Firozabad-respondent no.3, the said respondent shall consider the case of the petitioner in accordance with law and shall pass a reasoned and speaking order within a period of one month from the date of receipt of such representation.

It is made clear that we have not adjudicated the claim of the petitioner on merits.

Order Date :- 16.7.2013

N Tiwari

(B. Amit Sthalekar, J.) (Vineet Saran, J.)