Santhosh Sivanandan vs. Sri.Laiju.M.G
Held
The High Court closed the contempt proceedings, finding that the direction to pay the bill amount had been complied with. However, it granted the petitioner liberty to challenge the 2% GST deduction from the final bill in separate, appropriate proceedings.
Facts
The petitioner initiated a contempt of court case alleging non-compliance with a previous High Court order that directed the payment of his CC first and final bills for a work undertaken. During the proceedings, the Government issued an order sanctioning these bills.
Key Issues
Whether the respondents complied with the previous High Court order to pay the petitioner's bills, and whether a deduction of 2% towards GST from the final bill constituted non-compliance warranting contempt action.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN TUESDAY, THE 9TH DAY OF JANUARY 2024 / 19TH POUSHA, 1945 CON.CASE(C) NO. 239 OF 2023 AGAINST THE ORDER/JUDGMENT WP(C) 33945/2022 OF HIGH COURT OF KERALA PETITIONER/S: SANTHOSH SIVANANDAN AGED 49 YEARS S/O. SIVANANDAN, KRISHNA VILAS, T.C. 16/795, NEAR JAGATHY SCHOOL, JAGATHY, THIRUVANANTHAPURAM - 695014., PIN - 695014 BY ADV ARUN THOMAS RESPONDENT/S: 1 SRI.LAIJU.M.G AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, SUPERINTENDING ENGINEER, PUBLIC WORKS DEPARTMENT, BUILDINGS, SOUTH CIRCLE, THIRUVANANTHAPURAM - 695011., PIN - 695011 2 ADDL.R2 K. BIJU IAS SECRETARY, PUBLIC WORK DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001------------------- IS IMPLEADED AS ADDITIONAL SECOND RESPONDENT AS PER ORDER DATED 29.11.23 IN 1.A 2/2023 IN COC 239/2023 BY ADV ADVOCATE GENERAL OFFICE KERALA OTHER PRESENT: SR.GP.K.P.HARISH THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 09.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C) No.239 of 2023 -2- JUDGMENT Dated this the 09th day of January, 2024 Learned Government Pleader has made available a copy
The judgment continues below.
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