K Kannan vs. Managing Director
Held
The High Court directed the Kerala Water Authority to forward the contractor's bill to KIIFB within three weeks. KIIFB was ordered to process the bill within two weeks, after which the Kerala Water Authority must release the payment to the contractor within three months.
Facts
An 'A Class' Government Contractor completed a water supply project for the Kerala Water Authority, funded by KIIFB. Despite satisfactory completion and submission of a GST certificate, the contractor's payments were not released by the Kerala Water Authority.
Key Issues
The primary issue was the non-release of payment to a government contractor for completed work, involving the procedural delay and responsibility between the executing agency (Kerala Water Authority) and the funding agency (KIIFB).
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY TUESDAY, THE 7TH DAY OF MARCH 2023 / 16TH PHALGUNA, 1944 WP(C) NO. 1212 OF 2023 PETITIONER: K KANNAN, AGED 61 YEARS, S/O.KARUNAN, AMRUTHAM, CHIRAKKAL, CHIRAKKAL P.O., KANNUR, PIN – 670 011. BY ADVS. K.S.ANIL GOPIDAS E.N. RESPONDENTS: 1 THE KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN – 695 033. 2 THE SUPERINTENDING ENGINEER, PH CIRCLE, KERALA WATER AUTHORITY, KANNUR, PIN – 670 012. 3 THE EXECUTIVE ENGINEER, PROJECT DIVISION, KERALA WATER AUTHORITY, KANNUR, PIN – 670 012. 4 THE CHIEF EXECUTIVE OFFICER, KIIFB, 2ND FLOOR, FELICITY SQUARE, M.G.ROAD, STATUE, THIRUVANANTHAPURAM, PIN – 695 001. BY ADVS P.M.JOHNY, SC, KERALA WATER AUTHORITY S.CHANDRASEKHARAN NAIR, SC, KIIFB THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
: 2 : SHAJI P. CHALY, J. ------------------------------------------------- -----------------------------
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.