N.V. Baby vs. Kerala Water Authority
Held
The Court directed the KWA to honour the eligible amounts under Ext.P1 bill, along with the applicable rate of GST, within four months from the date of judgment, after affording the petitioner an opportunity of being heard.
Facts
The petitioner sought disbursement of amounts from the Kerala Water Authority (KWA) under a bill (Ext.P1) along with 18% GST and interest for delayed payment. KWA cited the need for GST rate revision ratification as the cause for delay and requested four months to make the payment.
Key Issues
Whether the Kerala Water Authority was obligated to disburse bill amounts with the prevailing GST rate and whether the petitioner was entitled to interest for delayed 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 SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945 WP(C) NO. 27606 OF 2023 PETITIONER: N.V. BABY AGED 70 YEARS S/O.SIMON VARGHESE, PERICKAMATTATHU HOUSE, EZHAKKARANADU SOUTH. P.O., ERNAKULAM, PIN - 682308 BY ADVS. SAJI VARGHESE KAKKATTUMATTATHIL AMALENDU A. AMMU M. RESPONDENTS: 1 KERALA WATER AUTHORITY JALABHAVAN, THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 685033 2 THE FINANCE MANAGER & CHIEF ACCOUNT OFFICER KERALA WATER AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM, PIN - 685033 3 THE EXECUTIVE ENGINEER KERALA WATER AUTHORITY, PH DIVISION, KADUTHURUTHY, KOTTAYAM, PIN - 686604 BY ADV GEORGIE JOHNY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 27606 OF 2023 2 JUDGMENT
The petitioner singularly seeks that respondents be directed to disburse to him the amounts covered by Ext.P1 Bill, along with 18% GST, since the said rate is now prevailing one. He also seeks that respondents be directed to pay him interest for the delay in payment of the bill; an
The judgment continues below.
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