Abdul Vahab vs. Thiruvananthapuram Corporation
Held
The High Court directed the Corporation to pay the undisputed amount of Rs. 12,72,909/- to the petitioner within one month. The petitioner was granted liberty to agitate his claim for the GST component before the appropriate forum at a later stage.
Facts
A PWD contractor filed a writ petition seeking payment of his final bill, including a GST component, from Thiruvananthapuram Corporation. The Corporation disputed the contractor's entitlement to the GST refund, agreeing only to pay a specific amount.
Key Issues
The key legal issue was whether the petitioner, a PWD contractor, was entitled to a refund of the GST component along with his final bill as per the terms of the agreement.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944 WP(C) NO. 20600 OF 2021 PETITIONER/S: ABDUL VAHAB AGED 71 YEARS PWD CONTRACTOR, T.C 4/635, FATHIMAM, SREEVILAS LANE, KOWDIAR P.O, THIRUVANANTHAPURAM 695 003. BY ADV AJITH KRISHNAN RESPONDENT/S: 1 THIRUVANANTHAPURAM CORPORATION REPRESENTED BY ITS SECRETARY, PALAYAM P.O, THIRUVANANTHAPURAM 695 033 2 THE CORPORATION ENGINEER THIRUVANANTHAPURAM CORPORATION, PALAYAM, THIRUVANANTHAPURAM 695 033 3 THE SUPERINTENDING ENGINEER, OFFICE OF THE THIRUVANANTHAPURAM CORPORATION, THIRUVANANTHAPURAM 695 033 4 THE EXECUTIVE ENGINEER THIRUVANANTHAPURAM CORPORATION, THIRUVANANTHAPURAM 695 033 BY ADVS. N.NANDAKUMARA MENON (SR.) SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.20600 of 2021 -2- JUDGMENT Dated this the 04th day of August, 2022 The only dispute herein is whether the petitioner is entitled for refund of the GST component along with the final bill.
Learned Counsel for the petitioner asserted that, going by the terms
The judgment continues below.
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