RANA CONSTRUCTION AND ENGINEERS PVT. LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) A communication dtd. 31/8/2022, issued by the Executive Engineer, PWD North Kamrup Territorial Roads Divisions, Rangia, whereby, the petitioner was requested to furnish relevant documents as proof of payment of forest royalty utilized for the work in question for taking necessary action for release of the forest royalty, is the subject matter of challenge in the present writ petition.

(2.) The facts as projected, in brief, are that a work was allotted to the petitioner and for the execution of the same, forest royalty of Rs.40,59,340.00 has been realized. By the impugned communication dtd. 31/8/2022, the petitioner was directed to furnish proof of such payment for release of the aforesaid amount. Instead of taking the opportunity to submit proof of payment of forest royalty, the petitioner has questioned the validity and legality of the said move of the Department.

(3.) I have heard Shri R.M. Deka, learned counsel for the petitioner. I have also heard Shri B. Gogoi, learned Standing Counsel, PWD.