P.K.Ramachandran vs. The State Of Kerala
Held
The Court directed the first respondent (State of Kerala) to consider the petitioner's representation (Ext.P7) addressing these grievances. An appropriate decision must be taken within two months after affording an opportunity of hearing to both the petitioner and the Cochin Corporation.
Facts
The petitioner, a contractor, completed construction work for Cochin Corporation. The writ petition was filed aggrieved by the Corporation's non-refund of the GST component, which it had specifically agreed to reimburse, and the unilateral reduction of contract rates after obtaining government approval.
Key Issues
Whether the Cochin Corporation is obligated to refund the GST component as per the agreement and whether the unilateral reduction of contract rates after government approval is permissible.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN MONDAY, THE 27TH DAY OF JUNE 2022 / 6TH ASHADHA, 1944 WP(C) NO. 2056 OF 2021 PETITIONER/S: P.K.RAMACHANDRAN A REGISTERED PARTNERSHIP REPRESENTED BY ITS MANAGING PARTNER, DENOOP RAMACHANDRAN DEEPA MANDIR THOPPUMPADY P.O, KOCHI 682 005 BY ADVS. K.BABU THOMAS SMT.MARYKUTTY BABU RESPONDENT/S: 1 THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, LOCAL SELF-GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001 2 THE CORPORATION OF COCHIN, REPREENTED BY ITS SECRETARY, COCHIN CORPORATION OFFICE, KOCHI 682 011 3 THE CHIEF ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT, PUBLIC OFFICE BUILDINGS, THIRUVANANTHAPURAM 695 033 4 THE SUPERINTENDING ENGINEER CORPORATION OF COCHIN, CORPORATION OFFICE, KOCHI 682 011 BY ADV SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL CORPORATION OTHER PRESENT: GP K.V.MANOJKUMAR THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2056 OF 2021 2 JUDGMENT Dated this the 27th day of June, 2022 The petitioner was awarded the contract for construction of office building for Cochin
The judgment continues below.
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