Kcp Infra LTD vs. The State Of Kerala
Held
The High Court directed the 2nd respondent (Project Director, KRFB) to consider and pass appropriate orders on the petitioner's representation (Ext. P12) within two months from the date of receiving the judgment, after affording an opportunity of hearing to the petitioner.
Facts
KCP Infra Ltd., a contractor, submitted a representation (Ext. P12) to the Project Director, KRFB, seeking payment based on a GST rate change to 18% for work contract services and other connected reliefs. The petitioner's grievance was that this representation had not been considered by the respondent authorities.
Key Issues
The key legal issue was the non-consideration of the petitioner's representation regarding the implementation of a GST rate change for work contract services by the respondent authorities.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN FRIDAY, THE 11TH DAY OF AUGUST 2023 / 20TH SRAVANA, 1945 WP(C) NO. 26261 OF 2023 PETITIONER: KCP INFRA LTD (FORMERLY KNOWN AS KCP ENGINEERS PVT LTD.), HAVING ITS ADMINISTRATION OFFICE AT 7A-7TH FLOOR, CALEDON SQUARE, AVINASHI ROAD, PEELAMEDU, COIMBATORE, TAMIL NADU, PIN - 641004 AND HAS ITS REG. OFFICE AT NO. 4, GROUND FLOOR, AALAYAM SPACE, AANANDHA ROAD, ALWARPET, CHENNAI - 600
REP. BY ITS P.R.O, K.SURESH KUMAR,(AUTHORISED SIGNATORY), BY ADVS. K.S.SAJEEV KUMAR MOHANDAS K.CHACKO BISMI T.A. RAMESH.P.N. SUKESAN P.S. DEVIPRIYA SATHYASEELAN RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF PUBLIC WORKS, GOVERNMENT SECRETARIAT, TRIVANDRUM,, PIN - 695001 2 THE PROJECT DIRECTOR KRFB,GROUND FLOOR, BSNL OFFICE BUILDING, DHOOR SANCHAR BHAVAN, THIRUVANANTHAPURAM, PIN - 695037 3 KERALA INFRASTRUCTURE INVESTMENT FUND BOARD KERALA ROAD FUND BOARD, THIRUVANANTHAPURAM, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN - 695001 4 THE CHIEF ENGINEER PUBLIC WORKS DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001 5 THE EXECUTIVE ENGINEER PUBLIC WORKS DEPA
The judgment continues below.
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