Gm Engineers And Contractors vs. State Of Kerala
Held
The High Court directed the 4th respondent to consider the petitioner's representation (Ext.P4) in light of the Government Order (Ext.P3) and disburse the amounts due to the petitioner within three months.
Facts
The petitioner, a contractor, completed a PWD work and remitted 12% GST on bills. They sought disbursement of 'Net GST Compensation' as per a Government Order (Ext.P3), which was pending despite a representation (Ext.P4).
Key Issues
The key issue was the non-disbursement of 'Net GST Compensation' to the petitioner by the PWD. The Court considered whether to direct the respondent authority to process the representation and disburse the amounts.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN WEDNESDAY, THE 15TH DAY OF DECEMBER 2021/24TH AGRAHAYANA, 1943 WP(C) NO. 28863 OF 2021 PETITIONER/S: GM ENGINEERS AND CONTRACTORS, HAVING ITS REGISTERED OFFICE AT PLOT NO. 26, VRINDAVAN COLONY, ERNAKULAM-682 019, REPRESENTED BY ITS MANAGING PARTNER. BY ADV ADITHYA RAJEEV 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), CENTRAL CIRCLE, TB ROAD, THRISSUR-680 001 4 THE EXECUTIVE ENGINEER, PWD(BUILDINGS), CENTRAL CIRCLE, THRISSUR, CHEMBUKAVU, THRISSUR-680 020 BY DR.THUSHARA JAMES SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 28863 OF 2021 ..2.. JUDGMENT The petitioner has entered into Ext.P1 agreement with the 3rd respondent for the work 'Thrissur Medical Coll
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.