Kamalpura Construction Co. Pvt. ... vs The Union Of India
2021 Latest Caselaw 6118 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3951 of 2021
     ======================================================

Kamalpura Construction Co. Pvt. Ltd. through its Managing Director Sri Ram Nath Sharma, aged about 70 years, (Male), Son of Ram Swarup Sharma, Resident of Kishor Nagar, P.S.-Sadar, Bhagwanpur, District- Muzaffarpur

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Ministry of Finance (Department of Revenue), Government of India, New Delhi.

2. The Under Secretary, Ministry of Finance (Department of Revenue), Government of India, New Delhi.

3. The State of Bihar through the Chief Secretary, Govt. Of Bihar, Patna.

4. The principal Secretary, Department of Finance, Government of Bihar, Patna

5. The principal Secretary Building Construction Department, Government of Bihar, Patna.

6. The Managing Director, Bihar State Building Construction Corporation Ltd, Hospital Road, Shastri Nagar, Patna.

7. The Chief General Manager, Bihar State Building Construction Corporation Ltd., Hospital Road, Shastri Nagar, Patna.

8. The Deputy General Manager, Bihar State Building Construction Corporation Ltd., Muzaffarpur.

9. The Executive Engineer, Building Construction Department, Muz

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Vikas Kumar, Advocate For the Respondent/s : Mr .Dr. K. N. Singh ( ASG ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 14-12-2021

Petitioner has prayed for the following relief(s):

"i) For issuance of writ in the nature of mandamus or any other appropriate writ for direction to the respondent authorities to refund the. amount of GST deposited by petitioner under the GST from the various running account bills of the petitioner/contractor in execution of the Patna High Court CWJC No.3951 of 2021 dt.14-12-2021

work pursuant to Agreement No. 175 of SBD of 2017-18 slated 30.10.2017 for "Construction of Block IT Centre Building at Muraul Block, Muzaffarpue".

ii) For issuance of any other appropriate writ, order or direction which your Lordships may deem fit and proper in the facts and circumstances of the case. "

Learned counsel for the petitioner submits that this

case is squarely covered vide judgment and order dated

05.07.2019 passed in C.W.J.C. No. 1452 of 2019 titled as (M/s

Jai Bhawani Construction Vs. The Union of India and Ors.) and

analogous cases (Annexure-3).

Counsel for the State submits that he has no objection

with the matter being remanded to the appropriate authority for

consideration of petitioner's case on its own merit in

accordance with law, in the light of the decision referred supra.

Accordingly, we dispose of the present petition

directing the Respondent no.5 (The Principal Secretary,

Building Construction Department, Government of Bihar), to

consider and decide the petitioner's case in terms of judgment

and order dated 05.07.2019 as referred above.

We clarify that all issues of facts and law are left

open.

We hope and expect that the Respondent no.5 (The

Principal Secretary, Building Construction Department, Patna High Court CWJC No.3951 of 2021 dt.14-12-2021

Government of Bihar), shall consider and decide the

petitioner's case expeditiously and preferably within a period

of four months from the date of receipt/production of a copy of

order passed by this Court.

The writ petition stands disposed of in aforesaid

terms.

Interlocutory application(s), if any, also stands

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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