M/S D.D Builders Limited, Kalahandi vs. State Of Odisha
Held
The Court directed the concerned authority to consider the recommendation of the Superintending Engineer for the price escalation claim within four weeks. The Court acknowledged the petitioner's difficulty and the conceded position of the opposite parties.
Facts
The petitioner, a contractor, completed a construction project within an extended period due to delays beyond their control. They claimed payment for price escalation, which was not disbursed, leading to the present writ petition.
Key Issues
Whether the petitioner is entitled to payment for price escalation on a construction project, and whether the authorities have acted with due diligence in considering such claims.
Sections Cited
Not Applicable
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Cause title — parties, addresses and appearances
ORDER 15.12.2025
Non-disbursal of amount relatable to price escalation has given rise to the filing of this writ petition invoking provisions of Articles 226 and 227 of the Constitution of India.
Sri Sidhant Dwibedi, learned counsel for the petitioner, referring to averments made in the writ petition, submitted that the petitioner had been declared lowest successful bidder in the tender for the work namely “Construction of Right Main Extension Canal from RD.3000M to 3480M including structures Lining Works & Service Road” of Upper Indravati Irrigation Project. As per agreement the petitioner was required to commence the work from 26.12.2006 and complete the same by 25.06.2009. 3. However, there was a delay in execution of the work owi
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