Binu John.T J, (Binu T.J) vs. Kerala Water Authority
Held
The High Court directed KWA to disburse the eligible amounts against the petitioner's bills and refund the 2% GST within four months from the date of receiving the judgment. The Court clarified that KWA retains the right to verify and assess the entitled amounts before disbursement.
Facts
A contractor sought directions for the Kerala Water Authority (KWA) to release payments for successfully completed works, covered by Exts.P2 and P3 bills, and to refund 2% GST. KWA acknowledged the claim, stating that verification was underway and payment would be disbursed within three months.
Key Issues
The key legal issue was the timely disbursement of contract payments and refund of 2% GST by the Kerala Water Authority to a contractor for completed works.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 24TH DAY OF JANUARY 2024 / 4TH MAGHA, 1945 WP(C) NO. 663 OF 2024 PETITIONER: BINU JOHN.T J, (BINU T.J) AGED 47 YEARS S/O. THOMAS, SR COTTAGE, PANJ IHADAVU, PARANIYAM, POOVAR P.O., THIRUVANANTHAPURAM, PIN - 695525 BY ADV DIVYA RANI K. RESPONDENTS: 1 KERALA WATER AUTHORITY JALABHAVAN, VELLAYANBALAM, THIRUVANANTHAPURAM REPRESENTED BY THE MANAGING DIRECTOR, PIN - 695010 2 SUPERINTENDING ENGINEER P.H. 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 P.M.JOHNY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 663 OF 2024 2 JUDGMENT The request of Smt.K.Divya Rani– learned counsel for the petitioner, that the respondents be directed to release the amounts covered by Exts.P2 and P3 and refund of 2% GST to her client – with respect to a contract which he has complete
The judgment continues below.
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