SHREE CHANDRASHEKHAR,J. - (1.) Mr. Jai Prakash, the learned Additional Advocate General appears for the respondent-State.
(2.) Finally the dispute between the parties seems to have settled, at least for the present, when responding to the proposal for referring the dispute for adjudication to Lok Adalat, the respondents filed an affidavit dated 30.08.2017 consenting for the aforesaid proposal in these words : "6. That it is humbly stated and submitted that on the above proposal the respondents have no any objection if the matter may be referred for the adjudication to the 'Lok Adalat'."
(3.) From the stand taken by the respondent-State, it appears that the respondents have disputed the number of superstructure toilets constructed by the writ-petitioners. The enquiry report by SDO, Ghatshila has been placed on record. The petitioners have also produced voluminous documents including photographs to assert that they have constructed superstructure toilets for which work order was issued to them. The petitioner No. 1 claims that he has constructed 1369 units total payment due for which is Rs. 18,71,080/-; petitioner No. 2 constructed 1096 units for Rs. 14,03,200/-; petitioner No. 3 constructed 805 units for Rs. 9,66,000/- and petitioner No. 4 has claimed that he has constructed 463 units for which amount due is Rs. 10,18,600/-.;