M/S Yankee Constructions LLP vs. The State Of Karnataka
Held
The High Court allowed the petition, issuing a mandamus directing the respondents to consider the petitioner's outstanding bills and administrative directions within 30 days. The Court clarified it was not opining on the petitioner's entitlement, which must be determined based on relevant documentation and law.
Facts
M/s Yankee Constructions LLP completed construction work for the Karnataka Slum Development Board but its final bills, including GST differential and price escalation, remained unpaid despite administrative directions. The firm sought a mandamus to compel the respondents to process and release the outstanding payment.
Key Issues
The key issue was whether government authorities could indefinitely delay processing and making payments for completed work, and if a mandamus could be issued to compel them to consider the outstanding bills.
AI-generated summary — verify with the full judgment below
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HC-KAR
CNR: KAHC010535592026 NC: 2026:KHC:47549 WP No. 24500 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF SEPTEMBER, 2026 BEFORE THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO. 24500 OF 2026 (GM-TEN) BETWEEN:
M/S YANKEE CONSTRUCTIONS LLP A LIMITED LIABILITY PARTNERSHIP FIRM REGISTERED UNDER THE PROVISIONS OF THE LLP ACT, 2008, HAVING ITS REGISTERED OFFICE AT NO 441, 2ND CROSS, 3RD BLOCK, 3RD STAGE, BASAVESHWAR NAGAR, BENGALURU - 560 079. REPRESENTED BY ITS DESIGNATED PARTNER. … PETITIONER (BY SRI. RUPESH KUMAR S., ADVOCATE) AND:
THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HOUSING, GOVERNMENT OF KARNATAKA, VIKAS SOUDHA, BENGALURU - 560 001. 2. THE STATE OF KARNATAKA ACCOUNTS DEPARTMENT REPRESENTED BY ITS PRINCIPAL SECRETARY / FINANCIAL ADVISOR, VIDHANA SOUDHA, BENGALURU - 560 001. 3. THE KARNATAKA SLUM DEVELOPMENT BOARD REPRESENTED BY ITS COMMISSIONER, NO. 55, RISALDAR STREET, RAGHAVENDRA Location: HIGH COURT OF KARNATAKA
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