Muhammed Haneefa vs. District Collector
Held
The Court directed the petitioner to submit the bills relating to the purchase of aluminium fabrication materials. Upon receipt, the respondents were ordered to process the bill and pay the admitted amount to the petitioner within two weeks.
Facts
The petitioner completed construction of an aluminium partition for a government scheme during the Covid-19 pandemic, but his bill remained unpaid for ten months. The respondents cited a lack of supporting documents, including GST bills and purchase bills for materials, as the reason for non-payment.
Key Issues
Whether the delay by the Panchayat in settling the petitioner's bill for completed work, citing a lack of supporting GST and purchase documents, was arbitrary and unreasonable.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH THURSDAY, THE 3RD DAY OF FEBRUARY 2022 / 14TH MAGHA, 1943 WP(C) NO. 23575 OF 2021 PETITIONER/S: MUHAMMED HANEEFA AGED 37 YEARS S/O. YOUSAF PERUKULATHIL, PADUVATHIL HOUSE, ELOOKARA, MUPPATHADOM PO, ALUVA, ERNAKULAM-683 110. BY ADV K.V.RASHMI RESPONDENT/S: 1 DISTRICT COLLECTOR ERNAKULAM , CIVIL STATION, KAKKANAD PO, COCHIN-682 030. 2 THE DISTRICT DIRECTOR OF PANCHAYAT ERNAKULAM SECOND FLOOR, CIVIL STATION, KAKKANAD PO, COCHIN-682 030. 3 KADUNGALLOOR GRAMA PANCHAYAT REPRESENTED BY ITS SECRETARY, MUPPATHADOM PO, ALUVA, ERNAKULAM-683 110. 4 PANCHAYAT STANDING COMMITTEE KADUNGALLOR GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY, MUPPATHADOM PO, ALUVA, ERNAKULAM-683 110. 5 ASSISTANT ENGINEER LOCAL SELF GOVERNMENT DEPARTMENT, KADUNGALLOR GRAMA PANCHAYAT, MUPPATHADOM PO, ALUVA, ERNAKULAM-683 110. BY ADV DINESH MATHEW J.MURICKEN OTHER PRESENT: SRI.APPU PS, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 23575 OF 2021 2 JUDGMENT Dated this the 3rd day of February, 2022 The petitioner was entrusted
The judgment continues below.
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