Deepak.I.K vs. The Principal Secretary
Held
The High Court directed the 5th respondent (Secretary, Kannur Municipal Corporation) to consider and pass appropriate orders on the petitioner's representation (Ext.P20) within one month. This consideration must include an opportunity of hearing for the petitioner.
Facts
The petitioner, a consultant, sought payment of consultancy fees of Rs. 1,30,22,370/- plus GST from the Kannur Municipal Corporation based on an agreement. The petitioner's representation (Ext.P20) detailing this claim was not considered by the 5th respondent.
Key Issues
The primary legal issue was the non-consideration of the petitioner's representation seeking payment of consultancy fees, including GST, by the respondent authority.
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 MONDAY, THE 29TH DAY OF MAY 2023 / 8TH JYAISHTA, 1945 WP(C) NO. 17010 OF 2023 PETITIONER: DEEPAK.I.K AGED 55 YEARS, S/O. VISWANATHAN I.K. ARCHONS, NO.341, JAL VAYU VIHAR, KALYAN NAGAR P.O, BANGALORE, PIN - 560043 BY ADVS. G.SANTHOSH KUMAR (P). ASWATHI SURESH GOPIKA RAMESH RESPONDENTS: 1 THE PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT (FM) DEPARTMENT, ROOM NO.403, 4TH FLOOR, SECRETARIAT ANNEXE-I, THIRUVANANTHAPURAM, PIN - 695001 2 THE CHIEF EXECUTIVE OFFICER AND MEMBER SECRETARY KERALA INFRASTRUCTURE INVESTMENT FUND BOARD, 2ND FLOOR, FELICITY SQUARE, M.G.ROAD, STATUE, THIRUVANANTHAPURAM, PIN - 695001 3 THE MANAGING DIRECTOR, IMPACT KERALA LIMITED, 2ND FLOOR, MUNICIPAL HOUSE, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695010 4 KANNUR MUNICIPAL CORPORATION, MUNICIPAL CORPORATION OFFICE, P.B.NO. 39, KANNUR, PIN – 670001, REP.BY IT'S SECRETARY 5 THE SECRETARY KANNUR MUNICIPAL CORPORATION, MUNICIPAL CORPORATION OFFICE, P.B.NO. 39, KANNUR, PIN - 670001 SRI.B.S.SYAMANTAK - GP, SRI.S.CHANDRASEKHARAN NAIR - SC FOR R2, SMT.M.MEENA JOHN - SC FOR R4 & R5 THIS
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