Farooq Ahmad Dar & Ors vs Union Territory Of J And K And Others

Moksha Khajuria Kazmi, J

By this petition, the petitioners herein are seeking direction upon respondents to pay the admitted liability of the contract works executed by them. It is prayed that respondents be directed to deposit an amount of Rs. 12,56,415/- along with interest at bank prevalent rate accumulated thereon from the date of completion of work.

The respondents are stated to have issued an allotment for the execution work of construction of lane and drain/development of public park at Bagi Merhtab Colony, Srinagar. Petitioners are stated to have completed the said work well within the stipulated period. The final/running account bills checked and prepared by the Senior Manager under the seal and signature were forwarded to the respondent No. 4 for release of the admitted payment of Rs. 12,56,415/. It is further stated that the petitioners have borrowed money from their creditors and pays them huge interest and was expecting that their hard earned payment would be released in due time, but the respondents have unnecessarily retained the payment of the petitioners till date.

Learned counsel for the petitioners submits that he would feel satisfied if the respondents be directed to consider the release of the admitted liability withheld by the respondents.

Having regard to the prayer made by learned counsel for the petitioner the instant writ petition is disposed of at its threshold, with a direction to the respondents to consider the claim of the petitioners as projected in the writ petition and take a decision thereon within a period of two months from the date a certified copy of this order is furnished by the petitioners to them subject to verification of the requisite bills. The decision so taken by the respondents shall be conveyed to the petitioners.

Disposed of along with all CMs.