[Cites 1, Cited by 0]
Chattisgarh High Court
M/S Amar Bharat Kiraya Bhandar vs State Of Chhattisgarh on 9 March, 2026
1
2026:CGHC:11155
Digitally signed by
AJAY KUMAR
NAFR
DWIVEDI
DN: cn=AJAY
KUMAR DWIVEDI,
ou=HIGH COURT,
o=HIGH COURT OF
CHHATTISGARH,
HIGH COURT OF CHHATTISGARH AT BILASPUR
st=Chhattisgarh,
c=IN
Date: 2026.03.09
16:59:50 +0530
WPC No. 944 of 2026
M/s Amar Bharat Kiraya Bhandar Through Its Proprietor Jaspal Singh Hora,
S/o Late Sardar Jogendra Singh Hora, Aged About 44 Years, R/o Jal Vihar
Colony, Raipur, Distt. Raipur, Chhattisgarh.
... Petitioner.
Versus
1. State Of Chhattisgarh Through The Secretary, Tribal And Scheduled Caste
Development Department, Indrawati Bhawan, Nava Raipur, Distt. Raipur,
Chhattisgarh.
2. The Commissioner Tribal And Scheduled Caste Development Department,
Indrawati Bhawan, Nava Raipur, Distt. Raipur, Chhattisgarh.
3. The Collector Raipur, Distt. Raipur, Chhattisgarh.
4. The Assistant Commissioner Tribal Development Raipur, Distt. Raipur,
Chhattisgarh.
... Respondents.
(cause title downloaded from CIS Periphery)
For Petitioner : Ms. M. Asha, Advocate.
For Res/State : Mr. Shobhit Mishra, Dy. GA.
(Hon'ble Shri Justice Naresh Kumar Chandravanshi)
Order on Board
09/03/2026
1. This Writ Petition under Article 226 of the Constitution of India has been
filed for the following reliefs:-
"i. That, this Hon'ble Court may kindly be pleased to direct
the respondent authorities to consider the representation of the
petitioner and release the payment of Rs.54,00,073/- with
interest of 12% per annum in favor of the petitioner.
ii. That, any other relief which this Hon'ble Court deems fit
and proper may also kindly be granted to the petitioner in the
interest of justice along with cost of the petition."
2. Learned counsel for the petitioner submits that in connection with the
inauguration program of the newly constructed Hostel Ashram building run
by the State, the respondent Authorities issued a work order in favour of the
petitioner on 01.08.2024 vide Annexure-P/2 for catering services, tenting for
the dining and kitchen areas, light and sound work etc. Counsel submits that
the said program was successfully completed, and the petitioner
subsequently submitted a bill for Rs. 54,00,073/- dated 07.08.2024
(Annexure-P/3) to the respondent Authorities for the total work performed.
However, despite a lapse of more than one and a half years, the bill payment
has not been released to the petitioner. Further, the petitioner has submitted
two representations on 23.07.2025 and 04.11.2025 (Annexure-P/5) to
respondent No.2, however, his grievance has not been redressed. In view of
such submissions, counsel prays that this petition may be disposed of with a
direction to respondent No. 2 to decide the petitioner's representation within
a stipulated period.
3. In reply, learned State counsel submits that he has no objection to allow the
limited prayer of the petitioner and his representation will be decided within
stipulated time.
4. Having considered the submissions of the learned counsel for the parties and
the limited prayer made by the petitioner, at this stage, this petition is
disposed of with a direction to Respondent No.2/Authority to decide the
representations dated 23.07.2025 & 04.11.2025 (Annexure-P/5) within 45
days from the date of receipt of a copy/submission of this order. While
deciding the petitioner's grievance, the respondent/Authority shall also
consider that the subject bill amount has remained unpaid for more than one
and a half years.
5. With the aforesaid observation and direction, this petition stands disposed of.
Sd/-
(Naresh Kumar Chandravanshi)
Judge
Ajay
