K. Chandran vs. The Kerala Water Authority
Held
The High Court declined to adjudicate the matter due to disputed questions of fact, directing the petitioner to submit a representation to the 4th respondent (Executive Engineer) of the Kerala Water Authority, who shall consider it and take a final decision within one month.
Facts
A contractor sought a direction from the High Court to the Kerala Water Authority to finalize his final bill, including payment for excess work and GST @ 12%, as his submitted bills were not processed for payment.
Key Issues
Whether the High Court, in its writ jurisdiction, should direct a government authority to finalize a contractor's bill when the claim involves disputed facts regarding work done and the applicable GST rate.
Sections Cited
Notification No.50/2018 Central Tax
AI-generated summary — verify with the full judgment below
WP(C) NO. 28109 OF 2021 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH MONDAY, THE 10TH DAY OF JANUARY 2022 / 20TH POUSHA, 1943 WP(C) NO. 28109 OF 2021 PETITIONER: K. CHANDRAN AGED 55 YEARS S/O. SHRI P. KRISHNAN, CONTRACTOR, CHANDRATHARA, ONAMCODE, CHAIKKOTTUKONAM P. O., THIRUVANANTHAPURAM DISTRICT - 695122. BY ADV M.R.GOPALAKRISHNAN NAIR RESPONDENTS: 1 THE KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695010. 2 THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695010. 3 THE CHIEF ENGINEER KERALA WATER AUTHORITY, SOUTH CIRCLE JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695010. 4 THE EXECUTIVE ENGINEER KERALA WATER AUTHORITY, WATER SUPPLY DIVISION, NEYYATTINKARA, THIRUVANANTHAPURAM – 695121. BY ADV BIJILY JOSEPH, R1 RO R4 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 28109 OF 2021 2 JUDGMENT Dated this the 10th day of January, 2022 The petitioner, who is a Contrac
The judgment continues below.
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