Rameshan K. vs. Kerala Water Authority
Held
The Court directed the Kerala Water Authority to consider and pass orders on the petitioner's representation for GST reimbursement within two months, noting the Authority's failure to abide by its own circulars.
Facts
An A-class contractor completed works for the Kerala Water Authority but was not reimbursed GST despite having paid it. The KWA had issued a circular agreeing to reimburse GST, but the contractor's representation seeking this benefit remained undecided for over a year.
Key Issues
Whether the Kerala Water Authority was obligated to reimburse GST to its contractor as per its own circular, and the delay in deciding the contractor's representation for such reimbursement.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943 WP(C) NO. 26801 OF 2020 PETITIONER : RAMESHAN K., AGED 56 YEARS S/O VELAYUDHAN, RESIDING AT KEDARAM, K.S.H B, COLONY, MALAPARAMBA, KOZHIKODE-673 009. BY ADV TESSY JOSE RESPONDENTS: 1 KERALA WATER AUTHORITY REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033. 2 THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, P.H.CIRCLE, KOZHIKODE-673 009. 3 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, P.H.DIVISION, KOZHIKODE-673 009. BY ADV SHRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 26801 OF 2020 2 BECHU KURIAN THOMAS, J =========================== W.P.(C) No.26801 of 2020 --------------------------------- Dated this the 16th day of September, 2021 JUDGMENT Petitioner is an A class Government Contractor, who had undertaken various works of the Kerala Water Authority. He had successfully completed the works within the stipulated time and have e
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.