Sri Utpal Datta vs Hindustan Steelworks ...
2022 Latest Caselaw 1102 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA
                        WP(C) NO.386 OF 2022

   Sri Utpal Datta
                                       ......... Petitioner(s)

                     Vs.

   Hindustan Steelworks Constructions Limited and ors.

                                             ....... Respondent(s)

For the Petitioner(s) : Mr. R. Datta, Advocate.

For the Respondent(s) : Mr. D. Bhattacharjee, G.A.

Mr. R.K.P. Singh, Advocate.

Mr. S. Saha, Advocate.

Date of hearing and delivery of Judgment & Order : 19.12.2022.

Whether fit for reporting : YES/NO.

HON'BLE THE CHIEF JUSTICE(ACTING)

JUDGMENT AND ORDER(ORAL)

This instant application has been filed under

Article 226 of the Constitution of India seeking the following

reliefs:-

"To issue Rule upon the respondents to show cause as to why the respondents should not transmit all records relating to the case of the petitioner AND As to why a writ in the nature of mandamus should not be issued directing the respondents to release security deposits amounting to Rs.5,00,000/- bank guarantee amount to Rs.3,00,000/-, 5th year maintenance bill amounting to Rs.4,00,000/- of the

petitioner in respect of maintenance work of road from K.L.S. Ranguiti Road to Safrikandi Link No.L-0541 vide package No.TR-03-99 pending before the Respondent No.3.

AND As to why such other order/orders should not be passed so as to give full relief to the petitioner and, upon causes shown, to make the Rule absolute."

Heard learned counsel appearing for both the

parties and perused the evidence on record.

Respondents are directed to consider the demand

raised by the petitioner vide letter dated 20th of December

2021 and pass an appropriate order within a period of 1(one)

month from the date of receipt of the copy of this judgment

and order and communicate the said decision to the petitioner

herein. In the event, if the petitioner is aggrieved by the said

decision of the respondents, he is at liberty to take remedies

available under the law.

With the above observation and direction, this

instant writ petition is disposed of.

CHIEF JUSTICE (ACTING)

suhanjit