M/S. Jagannath Construction vs State Of Odisha & Others
2023 Latest Caselaw 1677 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P (C) No. 5155 of 2023

M/s. Jagannath Construction          .....                                Petitioner
(PartnershipFirm),
Bhubaneswar
                                                        Mr. P.C. Nayak, Advocate
                                     Vs.
State of Odisha & Others             .....                         Opposite Parties
                                                               Mr. P.P. Mohanty,
                                                                           AGA
             CORAM:
                DR. JUSTICE B.R. SARANGI
                   MR. JUSTICE M. S. SAHOO

                                            ORDER

22.02.2023

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

01.

2. Heard learned counsel for the parties.

3. The Petitioner has filed this writ petition seeking direction to opposite party no.3-Chief Engineer, World Bank Project, Odisha to grant benefit of incentive for early completion of work "Improvement to Daspalla-Bhanjanagar Road from 0/0 Km to 13.320 Km in the district of Nayagarh under NABARD Assistance RIDF-XIX" along with interest in terms of judgment passed in Maa Santoshi Construction v. State of Odisha, 2018 SCC Online ORI 357 as per the recommendation of opposite party no.5 & 6 within a stipulated period.

4. In course of hearing, learned counsel for the Petitioner states that highlighting her grievance, the Petitioner has made representation to opposite party no.3 vide Annexure-8 series and the same may be directed to be considered within a stipulated time

taking into consideration the judgment of this Court in Maa Santoshi Construction v. State of Odisha, 2018 SCC Online Ori 357, which has been confirmed by the apex Court in SLP (C) Diary No.16151 of 2019 and Annexure-3, to which learned counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing opposite party no.3 to consider the representation filed by the petitioner vide Annexure-8 series and pass appropriate order in accordance with law taking into consideration the judgment in Maa Santoshi Construction (supra) and Annexure-3 within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

                                       (DR. B.R. SARANGI)
                                            JUDGE


Alok                                     (M.S. SAHOO)
                                            JUDGE