RAJESH SHANKAR,J. - (1.) Heard learned Counsel for the parties.
(2.) The Present writ petition has been filed for quashing of the Order No. 171 dated 18.01.2007 passed by the respondent No. 2 whereby the claim of the petitioner for payment of the admitted dues of Rs, 1,94,850/- was rejected without considering the materials available on record, It has further been prayed for issuance of direction upon the respondents to release the admitted dues of Rs. 1,94,850/- with interest in favour of the petitioner.
(3.) The petitioner has filed an interlocutory application being I.A. No. 7118 of 2017 bringing on record the subsequent development during the pendency of the present writ petition. It has been stated in the said interlocutory application that the payment of Rs. 1,93,400/- has been made to the petitioner in pursuance of the allotment vide letter No. 396 dated 14.9.2016 issued by the Secretary, Department of Building Construction, Government of Jharkhand, Ranchi. The said fact is evident from letter No. 722 dated 23.9.2016 issued by the Executive Engineer, Building Division, Chatra (Annexure-13 to the interlocutory application). In view of the said facts, learned Counsel for the petitioner submits that the prayer made in the present writ petition has substantially been redressed, however the said amount was due to be paid to the petitioner since 18.6.2004 and since there has been long delay in making the payment of the said admitted amount by the respondents, a suitable direction may be given to the respondents for making payment of interest over the said amount.;