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Judgment
9 paragraphs · 285 wordsG. Anupama Chakravarthy, J
The writ petition is filed for the following relief(s):
“(i) For issuance of a writ in the nature of "Mandamus" commanding the respondent authorities to make the payment of Rs. 1,41,410.00 + Rs. 72,621.00 + Rs. 76,100.00 Total Rs. 2,90,131/- (Two lacs Ninety thousand one hundred thirty one) including Bank interest upon the said amount immediately against the works done by him in the year 2008-09 on the basis of three tenders as Tender nos. -16/TWF/2008, 39/TWF/2008 & 40/TWF/2008 and for any other relief for which the petitioner is legally entitle.”
At the outset, the learned counsel for the petitioner submitted a representation dated 17.08.2017 (Annexure-4) was filed before the Commissioner, Tirhut Division, Muzaffarpur, for redressal of his grievance. However, till date, no decision has been taken on the said representation. Therefore, he prayed for a direction to the Commissioner, Tirhut Division, Muzaffarpur, to consider and dispose of the said representation.
A detailed counter affidavit was filed by respondent Nos. 3 to 6. However, no document was brought on record about any decision taken on the petitioner’s representation (Annexure-4).
Therefore, without going into the merits or demerits of the case, this writ petition is disposed of with a direction to the Divisional Commissioner, Tirhut Division, Muzaffarpur, to consider the petitioner’s representation dated 17.08.2017 and take a decision in accordance with law after granting a reasonable opportunity of hearing to all the concerned parties
The entire exercise shall be completed within a period of three months from the date of receipt/production of a copy of this order.
With the above observation, the writ petition stands disposed of.
Interlocutory Application(s), if any, shall stand disposed of.