M/S D.D Builders Limited, Kalahandi vs. State Of Odisha
Held
The Court directed the Chief Construction Engineer to consider the recommendation for price escalation within four weeks. The Court acknowledged the petitioner's difficulty and the conceded position of the authorities.
Facts
The petitioner, a contractor, sought disbursal of an amount relatable to price escalation for a construction project. Despite completing the work within the extended period and receiving recommendations for the escalation amount, the payment was not processed.
Key Issues
The primary issue was the non-disbursal of price escalation amounts to the contractor despite recommendations and relevant circulars. The Court also considered the applicability of government circulars regarding price escalation claims.
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Cause title — parties, addresses and appearances
ORDER 03.12.2025
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.2130M to 2610M 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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