Lakhinath Basumatary vs Anurag Goel And Anr
2022 Latest Caselaw 2361 Gua

                                                                      Page No.# 1/2

GAHC010135032022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Cont.Cas(C)/377/2022

            LAKHINATH BASUMATARY
            S/O- LATE DEBENDRA BASUMATARY, R/O- VILL.- JANAGAON, P.O.
            TITAGURI, DIST. KOKRAJHAR, ASSAM PIN- 783370.


            VERSUS

            ANURAG GOEL AND ANR
            PRINCIPAL SECRETARY, BODOLAND TERRITORIAL COUNCIL, BODOFA
            NWGWR, KOKRAJHAR, BTR, ASSAM-783370.

            2:AMAR JYOTI BARMAN
             SECRETARY
             PWD
             BODOLAND TERRITORIAL COUNCIL
             BODOFA NWGWR
             KOKRAJHAR
             BTR
            ASSAM
             PIN- 783370

Advocate for the Petitioner   : MR R DHAR

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

18-07-2022 Heard Ms. N. Lohe, learned counsel appearing on instruction of Shri R. Dhar, Page No.# 2/2

learned counsel for the petitioner.

By means of this present petition, the petitioner has alleged deliberate and willful non-compliance of the order dated 24.11.2021 passed in WP(C) No. 5161/2021.

By the aforesaid order, this Court had disposed of the writ petition pertaining to non-payment of contractual bills and by following the Full Bench judgment in the case of Tamsher Ali Vs State of Assam reported in 2008 (4) GLT 1 had directed that in terms of the guidelines as well as in terms of the order dated 15.11.2021 the claim of the petitioner be verified and complete the exercise of payment within the time stipulated. It is submitted that though a communication was issued by the BTC to the Secretary, PWD of the Council, no payment has been made and in the meantime the period of 6 (six) months is already over.

Issue notice, returnable by 4 (four) weeks. Steps for service of notice upon the respondent Nos. 1 and 2 be taken by registered post with A/D.

Steps by tomorrow.

JUDGE

Comparing Assistant