Nissar K.A. vs. The Regional Engineer
Held
The Court directed the competent respondents to release the admitted bill amount, including the 12% GST, to the petitioner. This payment is to be made at the earliest, and in any case, within one month from the date of receipt of a copy of the judgment.
Facts
The petitioner, a contractor, completed renovation works for the Kerala State Housing Board under the 'Aardram' projects. Despite completing the work to satisfaction and making representations, the balance bill of Rs. 6,55,507/- along with 12% GST remained unpaid by the respondents.
Key Issues
The key legal issue was the non-release of the balance bill amount, including GST, for completed renovation works by the Kerala State Housing Board to the petitioner.
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 THURSDAY, THE 2ND DAY OF FEBRUARY 2023 / 13TH MAGHA, 1944 WP(C) NO. 1524 OF 2023 PETITIONER: NISSAR K.A. KUNNAMKULATH HOUSE, ULIYANOOR P.O, ALUVA., PIN – 683108 BY ADVS.P.K.IBRAHIM SREEJI K.B. RESPONDENTS: 1 THE REGIONAL ENGINEER KERALA STATE HOUSING BOARD, REGIONAL OFFICE, PANAMPILLY NAGAR, KOCHI., PIN – 682036 2 THE CHIEF ENGINEER KERALA STATE HOUSING BOARD THIRUVANATHAPURAM., PIN – 695001 3 THE EXECUTIVE ENGINEER KERALA STATE HOUSING BOARD, P&C DIVISION, REVENUE TOWER, ERNAKULAM., PIN – 682011 BY ADV. SRI. V.HARISH, SC. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C.) No. 1524/2023 2 JUDGMENT Petitioner has executed renovation works in the Government Medical College, Kalamassery, Ernakulam under 'Aardram' projects of National Health Mission, awarded to him vide Ext.P1 communication by the first respondent. According to the petitioner, the work was completed to the satisfaction of the first respondent. However, the balance bill raised by the petitioner for an
The judgment continues below.
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