- (1.) Mr. Prasad, learned senior counsel appearing for the petitioner, submitted that the Executive Engineer is seeking to encash the bank guarantee of Rs.230 lacs, though the work of construction of road could not be completed due to not handing over the land for construction of the road.
(2.) State counsel submitted that in absence of counter affidavit and instruction, he is not in a position to accept or controvert the statements made in the writ petition.
(3.) In the circumstances, petitioner is given liberty to make a representation before the Secretary, Road Construction Department, Government of Jharkhand, Project Bhawan, P.O. & P.S. Dhurwa, District-Ranchi ( respondent no. 2) within one week, who will look into the matter and pass orders after giving opportunity of hearing to the petitioner as well as the concerned officer of the Department, as early as possible, and preferably within four weeks from the date of receipt of such representation.;