Jose T Poonnichira vs. Kerala Water Authority
Held
The Court, finding no dispute regarding the bills themselves, directed the KWA to verify the petitioner's claims and disburse the eligible amounts within four months from the date of receiving a copy of the judgment.
Facts
The petitioner, a contractor, sought a directive for the Kerala Water Authority (KWA) to release 17% GST amounts for completed contracts and security deposits for cancelled tenders. KWA acknowledged the claims but requested six months for verification and disbursement.
Key Issues
Whether the Kerala Water Authority could be compelled to release outstanding contractual payments, including GST components and security deposits, to a contractor within a specific timeframe.
Sections Cited
None mentioned
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN FRIDAY, THE 24TH DAY OF NOVEMBER 2023 / 3RD AGRAHAYANA, 1945 WP(C) NO. 38557 OF 2023 PETITIONER: JOSE T POONNICHIRA AGED 64 YEARS, S/O. THOMAS, "CONTRACTOR", RESIDING AT POONNICHIRA HOUSE, NADUBHAGAM, CHAMPAKULAM PO., ALAPPUZHA DISTRICT., PIN - 688505 BY ADVS. S.JAYAKRISHNAN S.PARAMESWARA PRASAD RESPONDENTS: 1 KERALA WATER AUTHORITY REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM PO., THIRUVANANTHAPURAM DISTRICT - 695010 2 THE CHIEF ENGINEER KERALA WATER AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM DISTRICT, PIN - 695010 3 THE EXECUTIVE ENGINEER KERALA WATER AUTHORITY, PH DIVISION, THIRUVALLA, PATHANAMTHITTA DISTRICT - 689101 4 THE ASSISTANT EXECUTIVE ENGINEER KERALA WATER AUTHORITY, PH DIVISION, THIRUVALLA, PATHANAMTHITTA DISTRICT - 689101 5 THE ASSISTANT EXECUTIVE ENGINEER KERALA WATER AUTHORITY, PH SUB DIVISION, EDATHUA, PATHANAMTHITTA DISTRICT - 689573 6 THE ASSISTANT ENGINEER PH SECTION, KERALA WATER AUTHORITY, KIDANGARA, ALAPPUZHA DISTRICT - 686102 BY ADV. SRI.P.M.JOHNY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.11.2023, THE COURT ON
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