- (1.) BY the Court. - Heard learned counsel for the parties:
(2.) THE appellant is aggrieved against the judgment dated 8th October, 2011 passed in WP (C) No. 1073 of 2008 whereby the writ petition of the petitioner has been dismissed. The petitioner claims for payment of certain dues towards the work done by him and according to the petitioner, admitted dues under the respondents is to the tune of Rs. 41,63,016/ - along with interest from February, 2005., Learned single Judge held that there are certain objections by the Auditor General and therefore, the Water Resources Department is unable to make payment to WAPCOS and. WAPCOS, in turn, is unable to make payment either to C -SEC or LASA. Learned single Judge also held that the dispute also involves determination of the issues between the private individuals i.e. C -SEC or LASA. In view of the above reasons, the writ petition was dismissed.
(3.) LEARNED counsel for the appellant vehemently submitted that in the writ petition itself, orders were passed by the learned single Judge, on 5th September, 2011 after observing that since the amount payable to the petitioner is unequivocally admitted and the only pretext for non -payment of the amount is that their objection is pending before the Auditor General which has not been disposed of since the last three years.;