Farooque Constructions vs. Public Works Department
Held
The High Court directed the 3rd respondent to consider the petitioner's pending representation (Ext.P1) and take a decision on it within a period of four weeks.
Facts
A government contractor sought the refund and release of GST amounts and disbursement for completed work on a road project, alleging delays due to the respondents' failure to consider a revised estimate. The petitioner also requested to be relieved from the balance work.
Key Issues
The key issues were the petitioner's entitlement to a refund/release of GST and disbursement for completed work, and the respondents' obligation to decide on the revised estimate and the petitioner's representation.
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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 N.NAGARESH THURSDAY, THE 31ST DAY OF MARCH 2022 / 10TH CHAITHRA, 1944 WP(C) NO. 14219 OF 2021 PETITIONER: FAROOQUE CONSTRUCTIONS 21/BSC 2009-10, FATHIMA MANZIL, P.H.WARD, ALAPPUZHA - 688 001, REPRESENTED BY IT MANAGING PARTNER SAJEELA BAIJU. BY ADV P.BINNY JOSEPH RESPONDENTS: 1 PUBLIC WORKS DEPARTMENT LMS VELLAYAMBALAM ROAD, MUSEUM P.O., THIRUVANANTHAPURAM - 695 033, REP. BY ITS CHIEF ENGINEER. 2 THE EXECUTIVE ENGINEER PWD ROADS DIVISION, OFFICE OF THE EXECUTIVE ENGINEER, MUKHAMU PURAYIDOM - ZAKARIYA BAZAR, PALACE RD., ZACKARIA BAZAR, ALAPPUZHA, KERALA - 688 012. 3 PROJECT MANAGEMENT UNIT KERALA ROAD FUND BOARD, SREEBALA BUILDING, TC 11/339, 5TH FLOOR, KESTON ROAD, NANTHANCODE, KOWDIAR P.O., TRIVANDRUM - 695 003, REP. BY ITS PROJECT DIRECTOR. 4 CHIEF EXECUTIVE OFFICER KERALA INFRASTRUCTURE INVESTMENT FUND BOARD (KIIFB), FACILITY SQUARE, 2ND MAHATMA GANDHI ROAD, STATUE, TRIVANDRUM - 695 001. SRI. K.V.MANOJKUMAR (SC) R3 SRI. APPU P.S. - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.14219 OF 2021
The judgment continues below.
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