Navasmon C M vs. Paippad Gramapanchayath
Held
The High Court directed the respondent Grama Panchayat to consider and dispose of the petitioner's representation for time to pay the balance bid amount, including GST, after hearing him, within ten days.
Facts
The petitioner, a successful bidder for a meat stall in a Grama Panchayat market, was issued a notice to pay the balance bid amount, including GST. Due to financial stringency, he submitted a representation requesting an extension of time for payment.
Key Issues
The key legal issue was whether the respondent Panchayat should be directed to consider the petitioner's representation seeking an extension of time to pay the balance bid amount, including GST, due to financial constraints.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN WEDNESDAY, THE 13TH DAY OF MARCH 2024 / 23RD PHALGUNA, 1945 WP(C) NO. 9099 OF 2024 PETITIONER: NAVASMON C. M AGED 41 YEARS S/O. MUHAMMED HANEEFA, RESIDING AT CHANDANAPARAMBIL HOUSE, PALLICKACHIRA P. O., CHANGANACHERRY, KOTTAYAM DISTRICT, PIN – 686 537. BY ADVS. S.JAYAKRISHNAN SUKUMARAN NAIR S.PARAMESWARA PRASAD RESPONDENTS: 1 PAIPPAD GRAMAPANCHAYATH REPRESENTED BY ITS SECRETARY, NALUKODY P. O., CHANGANACHERRY, KOTTAYAM DISTRICT, PIN – 686 548. 2 THE PAIPPAD GRAMA PANCHAYAT COMMITTEE REPRESENTED BY ITS PRESIDENT, NALUKODY P.O., CHANGANACHERRY, KOTTAYAM DISTRICT, PIN – 686 548. SRI. SURIN GEORGE IPE - SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.9099 OF 2024 2 JUDGMENT The petitioner is running a Meat Stall in the 1st respondent Grama Panchayat market. He was the successful bidder in the auction conducted by the 1st respondent Panchayat for the sale of meat for the period 2023 - 2024. The bid amount fixed was Rs.7,26,025/-. Out of the same, the petitioner had paid
The judgment continues below.
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