E. V. Raju vs. Kerala Water Authority
Held
The Court recorded the Kerala Water Authority's submission that the reimbursement decision in Ext.P4 would be implemented within three months from the date of the judgment. The writ petition was then closed.
Facts
The petitioner sought implementation of Ext.P4, an order entitling him to reimbursement of differential GST for work completed for the Kerala Water Authority. The Authority had not yet implemented this decision.
Key Issues
The primary issue was the non-implementation of an order for reimbursement of differential GST amount due to the petitioner by the Kerala Water Authority.
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 26TH DAY OF JULY 2022 / 4TH SRAVANA, 1944 WP(C) NO. 16169 OF 2022 PETITIONER: E. V. RAJU, AGED 67 YEARS, S/O A V VARGHESE RESIDING AT EDAYANAL HOUSE, PAZHAMTHOTTAM P. O., ALUVA, ERNAKULAM – 683 565. BY ADV TESSY JOSE RESPONDENTS: 1 KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM – 695 033. 2 THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, P. H. CIRCLE, KANNUR-670 012. 3 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, W. S. DIVISION, KANNUR – 670 012. 4 THE FINANCE MANGER & CHIEF ACCOUNTS OFFICER, KERALA WATER AUTHORITY, JALABHAVAN, TRIVANDRUM – 695 033. BY ADV P.M.JOHNY, SC ADV.GEORGE JOHNY,SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16169 OF 2022 2 JUDGMENT The petitioner has approached this Court seeking an implementation of Ext.P4 order through which it has been found that the petitioner is entitled to reimbursement of differential GST amount on the work comple
The judgment continues below.
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