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Judgment
The present writ petition is taken up today through Video conferencing.
The present writ petition has been filed for issuance of direction upon the Zonal Manager, National Projects Construction Corporation Ltd., Ranchi-
respondent no.7 to forthwith release/refund the amount charged from the petitioner without any plausible explanation and providing any opportunity of
hearing to the petitioners’ representative in relation to the work of construction and maintenance of road under Pradhan Mantri Gram Sadak
Yojana Group No. Gum-1(C) from Okwa to Bataloya (length:4.00 K.M.) and Pakartoli to Jamtoli, (length:3.700 K.M.), Block-Basia, District-Gumla
both under package no.JH-1068, despite acknowledgment of the fact by the respondents that extension of time for completion of the work in question
would be granted without any such liquidated damage.
Having heard learned counsel for the petitioner and the respondent nos.1 and 2 as well as respondent no.3 and keeping in view that the petitioner
representations dated 20th June, 2019 and 17th October, 2019 are said to be pending for consideration, without entering into the merit of the case, the
petitioner is at liberty to prefer a fresh representation on the present issue before the respondent no.7. On receipt of the said representation, the
respondent no.7 after providing due opportunity of hearing to the representative of the petitioner, shall take an appropriate informed decision within a
reasonable period.
The writ petition is disposed of with aforesaid liberty and direction.