H.S.Enterprise And Anr. vs. Bidhannagar Municipal Corporaton And Ors.
Held
The High Court directed the Municipality to disburse the admitted outstanding dues to the petitioners in ten equal monthly installments, with the first by September 30, 2026. It also stipulated an 18% per annum interest liability on the balance outstanding sum if two consecutive installments are defaulted.
Facts
A government contractor (petitioner) sought a direction for the Bidhannagar Municipal Corporation (respondent) to disburse outstanding dues, including GST and LW Cess, for construction work duly executed under a work order. The Municipality admitted the work was completed to its satisfaction but requested to pay the admitted amount in installments due to financial constraints.
Key Issues
The key issue was whether the Municipality should be directed to pay the admitted outstanding dues to the contractor for completed work, and if so, the terms and schedule of such payment.
AI-generated summary — verify with the full judgment below
Item.23
2026 ssi
Ct. 3
WPA 10981 of 2026
H.S. Enterprise and another.
-vs-
The Bidhannagar Municipal Corporation & others.
Ms. Sanghamitra Nandy
…for the petitioners
Mr. Avinash Kankani
Mr. Anish Kumar Mukherjee
…for the BMC
Report filed by the Municipality in Court today is taken on record.
The present writ petition has been filed inter alia praying for a direction upon the respondents to disburse the remaining portion of the bills payable to the petitioners against work order Sl. No. 3 of N.I.T. No. 623/PWD/ROAD/BMC dated 22.08.2024 amounting RS. 23,17,395/- (including GST and LW Cess) along with Security Deposit and earnest money amounting Rs. 47,949/-. The petitioner no. 1 claims to be a government contractor. The petitioner no.2 is a sole proprietor of the petitioner no.
According to the petitioners, the p
The judgment continues below.
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