K K BUILDERS PRIVATE LIMITED THROUGH ITS MANAGING DIRECTOR KAUSHAL KISHORE SINGH Vs. UNION OF INDIA THROUGH MINISTRY OF SHIPPING, ROAD TRANSPORT & HIGHWAY
LAWS(JHAR)-2018-8-189
HIGH COURT OF JHARKHAND
Decided on August 02,2018

K K Builders Private Limited Through Its Managing Director Kaushal Kishore Singh Appellant
VERSUS
Union Of India Through Ministry Of Shipping, Road Transport And Highway Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) No one appears on behalf of the petitioner.
(2.) Heard Mr. Vishal Kumar Rai, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "For issuance of direction upon the respondents directing them to revise the estimate of the work relating to Improvement of Road, Quality Programme (hereinafter referred to I.R.Q.P.) of National Highway No. 33, between Km 319 to 329 and from km 333 to 333.75 kms 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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