Anubha Rawat Choudhary, J. - (1.) Heard Mr. Shresth Gautam, counsel appearing for the petitioner.
(2.) Heard Mr. Anuj Burman, counsel appearing for the respondents.
(3.) This writ petition has been filed for the following reliefs: "(a) For quashing of the letter issued vide memo no. 696 dated 12.06.2015 under the pen and signature of Executive Engineer Rural Works Department, Work Division, Lohardaga, to the extent whereby and whereunder recommendation has been made to forfeit the Advance and Security Money submitted by the petitioner and to blacklist the company of the petitioner, although the same authority has earlier found that anti-social elements are disrupting the construction work and without providing proper security it is not possible to proceed with the work and as such the petitioner in any manner can not be held guilty for non execution of the work. (b) For a direction upon the respondents to release the security amount and the bills with appropriate cost and interest for the works already done by the petitioner as contract work could not be completed due to latches and fault on part of respondent authorities.";