- (1.) Heard Sri Ashutosh Sharma, learned counsel for petitioner and perused the record.
(2.) Grievance of petitioner is that he has executed work contract but payment has not been made.
(3.) The dispute clearly has arisen from execution of contract and writ petition under Article 226 of the Constitution is nothing but in effect is a suit for recovery of money from respondents. For that purpose remedy lies in common law and writ petition under Article 226 of the Constitution is not maintainable.;