DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against two bills raised by the respondent authority against the petitioner company towards stacking and wharf-age charges for keeping materials of the petitioner company at Barbil Railway Siting during the periods from May 01, 2010 to June 25, 2010 and May 01, 2010 to June 26, 2010 respectively.
(2.) According to the petitioner company an information has been obtained under the Right to Information Act, 2005 to show that a joint inspection has been held but they are yet to receive final verification report. On the other hand it is submitted on behalf of the respondent authority that by virtue of a communication dated December 230, 2011 the Senior Divisional Commercial Manager, Chakradharpur has requested the petitioner company to submit further clarification with regard to keeping of materials of the petitioner company at the aforesaid site of the railway.
(3.) Having heard the learned counsel appearing for the respective parties as also after considering the facts and circumstances of this case I find that a disputed question with regard to keeping materials of the petitioner company at Barbil Railway Site for a particular period is involved in this matter to adjudicate the propriety of raising the bill for wharfage charges against the petitioner company the above disputed question of fact cannot be decided by virtue of a judicial review of an application filed under Article 226 of the Constitution of India.;