Sugathan vs. Kerala Water Authority
Held
The High Court directed the 3rd respondent (Executive Engineer, Kerala Water Authority) to consider and pass appropriate orders on the petitioner's representation (Ext.P3). This decision is to be made within one month from the date of receipt of the judgment, after affording an opportunity of hearing to the petitioner.
Facts
The petitioner, a construction company, sought reimbursement of additional tax amounts paid for part bills from the Kerala Water Authority. The petitioner's representation (Ext.P3) submitted to the 3rd respondent for this reimbursement remained unconsidered.
Key Issues
Whether the respondents were obligated to consider the petitioner's representation seeking reimbursement of additional tax amounts paid for part bills.
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 THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945 WP(C) NO. 23350 OF 2023 PETITIONER/S: SUGATHAN AGED 75 YEARS S/O.NARAYANAN, M/S. NAVIN CONSTRUCTION CORPORATION REPRESENTED BY ITS MANAGING PARTNER, RESIDING AT ILLIKKATTU HOUSE,NEAR EDAPPALLY RAILWAY GATE, AIMS, PONEKKARA, COCHIN-, PIN - 682041 BY ADVS. JOBY JACOB PULICKEKUDY ANIL GEORGE ALEX KEVIN GEORGE DAJISH JOHN SMITHA PHILIPOSE ASHIK TOM AAKHIL MOHAMMED.P.M RESPONDENT/S: 1 KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN, THIRUVANANTHAPURAM, PIN - 695033 2 THE SUPERINTENDING ENGINEER KERALA WATER AUTHORITY, PH CIRCLE, PALAKKADU, PIN - 676505 3 THE EXECUTIVE ENGINEER OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION, KERALA WATER AUTHORITY CHITTOOR PALAKKADU, PIN – 676505 BY ADV P.M.JOHNY, SC, KERALA WATER AUTHORITY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 23350 OF 2023 -2- P.V.KUNHIKRISHNAN, J. ------------------------------------------------------- W.P.(C)No.23350 of 2023 -----
The judgment continues below.
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