Ramesh Chandra vs State Of U.P. And 3 Others
2019 Latest Caselaw 2193 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 11032 of 2019
 

 
Petitioner :- Ramesh Chandra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Arvind Srivastava,Prabhakar Chandel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

This writ petition has been filed, inter alia, for the following reliefs:

(i) issue a writ order or direction in the nature of mandamus commanding the respondent no. 3 to return the petitioner's security money of rupees one lakh deposited by the petitioner in lieu of the work/tender for construction of link road from Manoharganj RCC Road to Shivrampur Boarder at Mauza Sitapur Rural, District Chitrakoot forthwith;

(ii) issue a writ order or direction in the nature of mandamus commanding the respondent no. 3 to give interest on the delayed payment of the security money;

(iii) issue a writ order or direction in the nature of mandamus commanding the respondent no. 3 to decide the representation dated 1.5.2018 (Annexure no. 4 to the writ petition);

(iv) issue any other writ order or direction which this Hon'ble court may deem fit and proper under the circumstances of the case.

Heard learned counsel for the parties and perused the record.

During course of arguments, learned counsel for the petitioner has confined his prayer only for issuance of a direction to respondent no. 3 to decide the representation dated 1.5.2018 which is said to be still pending before him within a stipulated period of time fixed by the Court.

Considering the facts and circumstances of the case, the petitioner is directed to make a fresh representation before the respondent no. 3-Block Development Officer, Blok Chitrakoot Dham Karvi, District Chitrakoot ventilating his grievances within 15 days from today along with certified copy of this order enclosing therewith a copy of the writ petition and its entire annexures and, if any such representation is made, the said authority shall make all endeavour to consider and decide the same by a speaking order after considering the representation of the petitioner in accordance with law expeditiously preferably within two months from the date of receipt of the said representation after affording personal hearing to the petitioner.

With the above observations, petition is finally disposed of.

Order Date :- 1.4.2019

RCT/-