- (1.) Heard the counsel for the petitioner Sri Raj Kumar Pandey and Sri Lalit Tiwari holding brief of Sri A.M. Tripathi for the respondents.
(2.) The petitioner has filed this petition, claiming payment of the amount towards the work done under a private contract. The ground for not making the payment is shortage of funds i.e. non-release of funds by the concerned authority.
(3.) Under the circumstances, we cannot entertain the writ petition nor can issue a direction for making payment.;