Devraj. D vs. Kerala Water Authority
Held
The High Court, finding no dispute over the bills, directed the Kerala Water Authority to verify the bills and disburse all eligible amounts, including eligible GST, to the petitioner within four months from the date of receiving the judgment copy.
Facts
The petitioner, a contractor, sought the release of payments for two successfully completed contracts with the Kerala Water Authority, including a 2% GST refund. The Kerala Water Authority acknowledged the pending payments but requested six months for verification and disbursement.
Key Issues
The key legal issue was the timely disbursement of contract payments, including eligible GST, by the Kerala Water Authority to the petitioner for completed works, and establishing a reasonable timeframe for such payment.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945 WP(C) NO. 3371 OF 2024 PETITIONER: DEVRAJ. D AGED 64 YEARS, S/O. DEVADASAN, USHAS, VETTUKNDU, KULATHOOR, UCHAKADA P.O., THIRUVANANTHAPURANM, PIN - 695506 BY ADV. SMT.DIVYA RANI K. RESPONDENTS: 1 KERALA WATER AUTHORITY JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN – 695010 REPRESENTED BY THE MANAGING DIRECTOR 2 SUPERINTENDING ENGINEER PH. CIRCLE, KERALA WATER AUTHORITY, THIRUVANANTHAPURAM, PIN - 695010 3 THE EXECUTIVE ENGINEER WATER SUPPLY DIVISION, NEYYATTINKARA, PIN - 695121 4 THE FINANCE MANAGER KERALA WATER AUTHORITY, JALABHAVAN VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695010 BY ADV. SRI.GEORGIE JOHNY, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No. 3371 of 2024 : 2 :
JUDGMENT The request of Smt.Divya Rani K. – learned counsel for the petitioner, that the respondents be directed to release the amounts covered by Exts.P2 to P8, along with refund of 2% GST, to her client – with respect to two contra
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.