- (1.) THIS writ petition has been filed under Articles 226/227 of the Constitution of India with a prayer to issue a writ of mandamus to the respondent to finalise case of the petitioner, regarding payment of amount due, if any, in terms of the Scheme, Annexure P/2. Heard counsel for the parties.
(2.) THIS writ petition is disposed of with direction to the respondent to decide claim of the petitioner, as to whether the petitioner is entitled to get benefit of the Scheme, referred to above, or not. Order be passed after giving opportunity of hearing to the petitioner. Petitioner is permitted to put up its claim before the authority concerned. Respondent CWP No. 2210 of 2006 - 2 - then shall pass a speaking order dealing with all the objections made and claim put forward by the petitioner. Needful be done within three weeks from the date of receipt of copy of this order.;