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Judgment
Learned State counsel pleads no instructions.
Petitioner is a society and has filed the instant petition seeking a mandamus for directing the respondent-authorities to release the payment of rupees seven lakhs approximately in view of the works that were allotted and executed. The details of works have been furnished in para 2 of the writ petition.
It is the categoric submission made by counsel that there is no dispute with regard to the works that have since been completed. It is argued that the action of the respondent-authorities in having with-held the payment is arbitrary and unjust.
Counsel submits that a representation dated 19.03.2019 (Annexure P-3) already stands submitted and he would be satisfied if the instant writ petition were to be disposed of with a direction to the concerned authorities to look into the matter.
Submission made by counsel is found to be just and reasonable.
In view of the above and without even ascertaining the correctness of the averments made in the instant petition, I deem it appropriate to dispose of the writ petition with a direction to respondent No. 4 to examine the claim of the petitioner against the backdrop of the representation dated 19.03.2019 (Annexure P-3) and to take a final decision thereupon expeditiously and in any case within a period of two months from the date of receipt of certified copy of this order.
Disposed of.