ANIL SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The matter reached before Bihar Public works Contracts Disputes Arbitration Tribunal, arising out of a dispute of payment in respect of work done by the petitioner under a contract for the State of Bihar and other opposite parties. By the impugned award dated 27.11.2014, passed in Reference Case No. 74 of 2012, the Tribunal has allowed claim of the petitioner against escalation of the price and extra lead for carriage of construction material along with interest. However, the Tribunal has not awarded following three items as prayed by the petitioners.

(3.) The aforesaid reliefs are interconnected for the reason that they have been claimed due to non-availability of the land for completion of project as the matter delayed due to land acquisition proceeding.