Anand Pathak,J. - (1.)The instant petition under Article 226 of the Constitution of India is being preferred being crestfallen by the inaction of respondents whereby the alleged balance amount of final bill amounting to Rs.45,94,566/- has not been paid by the respondents to the petitioner.
(2.)Grievance as reflected in the submissions and pleadings of the petitioner is that petitioner is a proprietorship firm and in pursuance to work order dated 25.08.2014 issued in favour of petitioner for construction of cement concrete canal lining, structure, repair of structures and drilling and grouting work of Rajeev Sagar Tank Project, petitioner/firm completed the said project. The stipulated date of completion of work was 24.08.2016.
(3.)As per the submission, petitioner completed his work before time i.e. on 22.08.2016 itself and submitted his final bill for payment, but since the balance amount as per the revised estimate has not been paid to him for last more than four years despite issuance of notices, then petitioner preferred this petition for payment of balance amount.