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Judgment
As agreed to by both parties, this writ petition is taken up for disposal.
Learned counsel appearing for the respondents also submits that the affidavitinopposition on behalf of the respondent No.3 had already been filed stating that payment of the undisputed amount of the bills shall be made as and when fund is available. For easy reference, para.8 of the affidavitinopposition filed by the respondent No.3 is quoted hereunder:
�8. That as regards the statements made in Para No.10 of the writ petition, it is submitted that the respondents alone could not pay of the amount claimed by the petitioner unless it is approved by the Governing body of DRDA, Thoubal and therefore as and when the fund is released by the Central Government or State Government in respect of the scheme, the claim of the petitioner may be paid after due verifications of the bills submitted by him.�
Learned counsel appearing for the petitioner also submits that the present writ petition may be disposed of in the light of the statements made by the respondents in Para. No.8 of the affidavitinopposition of the Respondent No.3 which has been quoted in entirety above.
Having regards to the facts and circumstances of the present case and also taking into considerations of the affidavitinopposition filed by the respondent No.3, this writ petition is disposed of with the direction to the respondents to pay the undisputed amount of the bill after due verification as per the rate available at the relevant time as and when fund is released by the Central Government or State Government in respect of the concerned scheme.
This petition is allowed to the extent mentioned above.