JUDGEMENT
Anubha Rawat Choudhary, J. -
(1.) Heard Mr. Mrinal Kanti Roy, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Vishal Kumar Rai, A.C. to S.C. IV appearing on behalf of the respondent-State.
(3.) This writ petition has been filed for the following reliefs:-
"That the petitioner by way of the instant writ application prays for the issuance of an appropriate writ upon the respondents directing them to revise the estimate of the work relating to Improvement of Road, Quality Programme of National Highway No.33 between Km 235 to 237 and pay the revised rate of bitumen as promised to them by the respondent no.3 and further in view of the fact that there had been an unprecedented hike in the price of bitumen subsequent to the date of applying for the tender and execution of the work." ;
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