M/S. Varsha Construction vs Odisha State Police Housing And
2023 Latest Caselaw 8440 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.22835 of 2023

M/s. Varsha Construction,             .....                                 Petitioner
Chhatishgarh
                                                               Mr. A. Pal, Advocate
                                      Vs.
Odisha State Police Housing and       .....                          Opposite Parties
Welfare Corporation Limited,
Bhubaneswar & Ors.

             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE MURAHARI SRI RAMAN

                                             ORDER

02.08.2023 Order No. This matter is taken up through hybrid mode.

2. Heard Mr. A. Pal, learned counsel appearing for the petitioner.

3. The petitioner has filed this writ petition seeking direction to the opposite parties to release the escalation bill amount of Rs.1,15,68,428/- with interest @ 9% per annum from 22.10.2020, the date on which the final deviation statement was accepted and approved, within a stipulated period.

4. Mr. A. Pal, learned counsel appearing for the petitioner contended that the case of the petitioner is covered by the ratio decided by this Court in Raghunath Sahu v. State of Odisha and Ors., AIR 2022 Orissa 37. Therefore, the petitioner may be permitted to file a fresh representation to the authority for redressal of its grievance in terms of the judgment of this Court in Raghunath Sahu (supra).

5. Considering the contentions raised by learned counsel for the petitioner, this Court disposes of the writ petition permitting the petitioner to file a fresh representation ventilating its grievance before the authority. In the event the petitioner files a fresh representation within a period of two weeks from today, the opposite party-authority shall consider and dispose of the same in the light of the judgment of this Court in Raghunath Sahu (supra) as expeditiously as possible preferably within a period of three months from the date of receipt of the representation.

                                                                      (DR. B.R. SARANGI)
                                                                            JUDGE



                 Alok                                                     (M.S. RAMAN)
                                                                             JUDGE




Signature Not Verified
Digitally Signed
Signed by: ALOK RANJAN SETHY
Designation: Secretary
Reason: Authentication
Location: Orissa High Court
Date: 03-Aug-2023 10:29:12