SHANGREIHAN MUIVAH Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri Mark Khapai, learned counsel appearing for the petitioner, Shri R.S. Reisang, Senior Government Advocate appearing for the respondents No. 1, 2, 4 & 5 and Shri Th. Rommel, learned Advocate appearing for the respondent No. 3.

(2.) The present writ petition has been filed by the petitioner for releasing the security deposit for a sum of Rs. 14,14,716/- within a stipulated period.

(3.) According to the petitioner, he is a Special Class Contractor, CPWD and Special Class Contractor, MPHC by profession. The petitioner was awarded a contact work for the construction of Road Tamei Block under PMGSY Phase-II, Package No. MN-0701 Tamenglong District, Manipur for an amount of Rs. 2,20,00,000/- (rupees two crores twenty lakhs), 10% of which was deposited by the petitioner towards security deposit. The Petitioner completed the said contract work on 25-02-2006 which was inaugurated by the then Hon'ble Minister of DRDA.