Adarsh Kiraya Bhandar vs Municipal Corporation Raipur

Amitendra Kishore Prasad, J

By way of this petition, the petitioner has prayed for following reliefs:-

“(i) To kindly call the records from the respondents with respect to the case of the petitioner.

(ii) To kindly direct to respondents to decide the representation and release the payment of the bill of the petitioner within stipulated time frame work.

(iii) To kindly pass any other order or grant any other relief which this Hon'ble Court deems fit under the facts and circumstances of the case.”

Learned counsel for the petitioner submits that the respondent authorites have issued a work order in favour of the petitioner on 20/10/2020 for supply and installed articles i.e. temporary tent and other arrangement work in Ravanbhatha Dussehra ground which comes under Zone 06 Shahid Rajeev Pandey Ward No. 62. He submits that after successful completion of the aforesaid program, the petitioner has submitted bills of work done by him for payment before the respondents on 11/11/2020 and despite lapse of considerable period, and despite several representations being made, the payment of bills is still kept in abeyance by respondents. According to the petitioner, the fund has already been sanctioned but the disbursement of the payment has not been done, therefore, the respondents may be directed to release the undisputed amount in a stipulated time.

Learned counsel for respondent submits that in view of the limited prayer made by counsel for petitioner for considering the representation and making payment towards the articles supplied on rent, he is having no objection. He submits that the representation of the petitioner will be considered in accordance with law. The claim of the petitioner will be analyzed and appropriate steps will be taken thereafter.

Considering the facts and circumstances of the case, the nature of the grievance raised, and the relief sought in the writ petition, it is directed that the respondents shall take a decision on the representation submitted by the petitioner in accordance with law, expeditiously and preferably within a period of four weeks from the date of receipt of this order.

If the respondents conclude that the petitioner is entitled to the payment claimed by him towards the bill, the undisputed amount shall also be released to the petitioner within a further period of four weeks thereafter, failing which the amount shall carry interest at the rate of 9% per annum.

With this observation and direction, the writ petition is disposed of.