E.V.Raju vs. Kerala Water Authority Represented By Its Managing Director
Held
The High Court directed the 3rd respondent (Executive Engineer, KWA) to inform the petitioner of the required details for GST reimbursement within two weeks. Upon submission of these details by the petitioner, a competent respondent must decide on the reimbursement claim within two months.
Facts
The petitioner sought reimbursement of GST from the Kerala Water Authority (KWA) based on an earlier decision (Ext.P3). KWA contended that the petitioner had not submitted necessary details, including a Chartered Accountant's certificate, to process the claim. The petitioner expressed willingness to provide all required documents.
Key Issues
The key legal issue was the non-reimbursement of GST by the Kerala Water Authority to the petitioner, stemming from a dispute over the submission of necessary documentation for processing the claim.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. TUESDAY, THE 6TH DAY OF DECEMBER 2022 / 15TH AGRAHAYANA, 1944 WP(C) NO. 9084 OF 2022 PETITIONER: 1 E.V.RAJU AGED 67 YEARS S/O. A.V. VARGHESE, RESIDING AT EDAYANAL HOUSE, PAZHAMTHOTTAM P.O, ALUVA, ERNAKULAM 683565. BY ADV TESSY JOSE RESPONDENTS: 1 KERALA WATER AUTHORITY REPRESENTED BY ITS MANAGING DIRECTOR JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695033. 2 THE SUPERINTENDING ENGINEER KERALA WATER AUTHORITY, P.H. CIRCLE, KANNUR - 670012. **3 THE EXECUTIVE ENGINEER KERALA WATER AUTHORITY, W.S. DIVISION, KANNUR - 670012. ** NAME OF R3 IS CORRECTED AS ``THE EXECUTIVE ENGINEER,KERALA WATER AUTHORITY ,PROJECT DIVISION, KANNUR 670 012" PER ORDER DATED 16/12/2022 IN IA 1/2022 4 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER, KERALA WATER AUTHORITY, JALABHAVAN, TRIVANDRUM - 695033. BY ADV P.M.JOHNY, STANDING COUNSEL, KERALA WATER AUTHORITY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.9084 of 2022 2 JUDGMENT Dated this the 06th day of December, 2022 The petitioner has approached this Court being aggrieved
The judgment continues below.
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