Peter Kuriakose vs. State Of Kerala
Held
The High Court directed the 4th respondent to consider the petitioner's representation (Ext.P4) in light of Ext.P3 Government Order and disburse the amounts due to the petitioner within a period of three months.
Facts
The petitioner completed a construction work for the PWD and remitted 12% GST on the bills. He sought the disbursement of 'Net GST Compensation' as per Ext.P3 Government Order, which was pending despite a representation (Ext.P4) to the authorities.
Key Issues
Whether the petitioner is entitled to the disbursement of 'Net GST Compensation' for a completed PWD work as per a Government Order, and if the respondents should be directed to consider his representation for the same.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN THURSDAY, THE 16TH DAY OF DECEMBER 2021/25TH AGRAHAYANA, 1943 WP(C) NO. 29187 OF 2021 PETITIONER/S: PETER KURIAKOSE AGED 56 YEARS S/O.K.A.KURIAKOSE, RESIDING AT KUNNATHU HOUSE, CEZ P.O., KAKKANAD, ERNAKULAM - 682 037. BY ADV BIJU MATHEW RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF COMMERCIAL TAXES, SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 2 THE CHIEF ENGINEER PWD (BUILDINGS) PUBLIC OFFICE, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033. 3 THE SUPERINTENDING ENGINEER PWD (BUILDINGS), SOUTH CIRCLE, PWD COMPLEX, VELLAYAMBALAM - 695 033. 4 THE EXECUTIVE ENGINEER PWD (SPECIAL BUILDINGS DIVISION), THIRUVANANTHAPURAM, PWD COMPLEX, THIRUVANANTHAPURAM - 695 033. SMT. THUSHARA JAMES, SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 29187 OF 2021 2 J U D G M E N T The petitioner has entered into Ext.P1 agreement with the 3rd respondent for the work 'flat type apartment for the Co
The judgment continues below.
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