Ashutosh Singh, Prop.& Director ... vs State Of U.P. Thru Secy., Local ...
2014 Latest Caselaw 4694 ALL

Citation : 2014 Latest Caselaw 4694 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Ashutosh Singh, Prop.& Director ... vs State Of U.P. Thru Secy., Local ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 6160 of 2004
 

 
Petitioner :- Ashutosh Singh, Prop.& Director Sharda Builders & Developers
 
Respondent :- State Of U.P. Thru Secy., Local Bodies/Nagar Vikas & 2 Ors.
 
Counsel for Petitioner :- J.S. Tomar,S.K. Tripathi
 
Counsel for Respondent :- C.S.C.,S.C. Kashish
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

Learned Standing Counsel submits that the petitioner is aggrieved by inaction of the respondents in not deciding his claim for payment of certain amount of money for the work done by him.

A State authority is required to act fairly and hence we dispose of this writ petition with a direction to the respondents to consider the claim of the petitioner in accordance with law and pay whatever amount is found payable to him. In other words, admitted dues should be paid to the petitioner without any delay preferably within a period of three weeks from the date a certified copy of this order is produced before him.

Order Date :- 21.8.2014

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