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Judgment
ORDER:
The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-
“…pleased to issue appropriate Writ, order or direction more particularly one in the nature of Mandamus declaring the inaction on the part of the 2nd respondent in releasing and paying the monthly tender amount of Rs.1,26,000/- per month for a period of two months i.e., from 2nd August, 2026 to 2nd October, 2026, as illegal arbitrary, violative of the Agreement, dated 10.10.2025, apart from being violative of the principles of natural justice and contrary to the mandate of Article 19(g) and Article-21 of the Constitution of India, and consequently, direct the 2nd Respondent to pay the agreed contract amount of Rs.1,26,000/- ….”
When the matter is taken up for hearing, learned Standing Counsel appearing for the Agricultural Market Committee would submit that, out of the amount due to the petitioner for the months of August and September 2026, the amount for one month has already been paid. Learned Standing Counsel seeks one week's time to clear the remaining amount due to the petitioners.
Learned counsel for the petitioner would submit that, in view of the aforesaid submission, the Writ Petition may be disposed of by recording the same and directing the respondent authorities to clear the remaining outstanding amount within a specified time.
Accordingly, recording the submission made by learned Standing Counsel, the Writ Petition is disposed of, directing the respondent authorities to pay the remaining outstanding amount due to the petitioner within a period of one (1) week from the date of this order. There shall be no order as to costs.
Consequently, all pending miscellaneous applications, if any, shall stand closed.