Yasar K K vs. State Of Kerala Represented By The Malappuram District Collector
Held
The High Court directed the Director, Schedule Caste Department, to process the bill for approval within one month. Upon receiving approval and instructions, SIDCO was ordered to release the balance amount to the petitioner in two equated monthly installments, starting from April 15, 2023.
Facts
A contractor, Yasar K K, filed a writ petition seeking the release of pending payments from the Small Industries Development Corporation (SIDCO) for a construction project. SIDCO acknowledged a balance amount was due but stated that the final bill was awaiting approval from the Director, Schedule Caste Department.
Key Issues
The primary legal issue was the non-disbursement of the balance payment to the contractor for completed work, due to the delay in obtaining approval from the relevant government department.
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 WEDNESDAY, THE 15TH DAY OF FEBRUARY 2023 / 26TH MAGHA, 1944 WP(C) NO. 3787 OF 2023 PETITIONER: YASAR K K AGED 45 YEARS S/O. ASSAINAR K. K., KODAPARAMBIL HOUSE, ALAKAPPARAMBA, VELIYAPARMBA POST, PULIKKAL MALAPPURAM DISTRICT, KERALA, PIN – 673637 BY ADV. SAJI SANKARAN NAIR RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR COLLECTORATE P O, MALAPPURAM, PIN – 676505 2 THE HEAD OF CONSTRUCTION DIVISION SIDCO; HOSING BOARD BUILDINGS SANTHI NAGAR, THIRUVANANTHAPURAM, PIN – 695001 3 THE MANAGING DIRECTOR HOUSING BOARD BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM, PIN – 695001 4 THE DIRECTOR SCHEDULED CASTE DEPARMENT, MUSEUM, NANDAVANAM ROAD, VIKAS BHAVAN P O , THIRUVANANTHAPURAM., PIN – 695033
W.P.(C.) No. 3787/2023 2 5 THE DISTRICT SCHEDULED CASTE DEVELOPMENT OFFICER CIVIL STATION P O, MALAPPRAM DISTRICT, MALAPPURAM, PIN - 676505 R2 BY SRI.G.BIJU, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C.) No. 3787/2023 3 JUDGMENT This w
The judgment continues below.
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