T.I.Raju vs. State Of Kerala
Held
The High Court directed the Managing Director of the Kerala Water Authority (3rd respondent) to consider and dispose of the petitioner's pending representation for GST reimbursement within three months, after hearing the petitioner. If found entitled, necessary steps for payment were to be initiated without delay.
Facts
An A-class government contractor claimed that after GST implementation, 12% GST was deducted/paid by him on works executed for the Kerala Water Authority, which was not included in the original estimates. He sought reimbursement based on a government circular, but his representation to the Water Authority remained pending for over a year.
Key Issues
Whether the petitioner, a government contractor, was entitled to reimbursement of GST paid on works executed for the Kerala Water Authority, and whether the Authority was obligated to decide on his pending representation for such reimbursement.
Sections Cited
None
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 BECHU KURIAN THOMAS FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943 WP(C) NO. 2821 OF 2021 PETITIONER: T.I.RAJU AGED 73 YEARS S/O. LATE T.E. ITHAPIRI, GOVERNMENT CONTRACTOR, THURUTHUMMEL HOUSE, KUSUMAGIRI P.O, KOCHI 682 030. BY ADV TESSY JOSE RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 ADDITIONAL CHIEF SECRETARY (FINANCE), SECRETARIAT, THIRUVANANTHAPURAM-695001 3 THE MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033. 4 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, P.H. DIVISION, KOZHIKODE 673 009. OTHER PRESENT: SR.GP-SMT.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2821 OF 2021 2 BECHU KURIAN THOMAS, J. =========================== W.P.(C) No.2821 of 2022 ============================ Dated this the 18th day of March, 2022 JUDGMENT The petitioner claims to be an A-class Government Contractor, who had undertaken works under the 3rd and 4th respondents. According to the petitioner, afte
The judgment continues below.
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