N.A.Najeeb vs. State Of Kerala
Held
The High Court directed the Executive Engineer and District Collector to finalize payment of the final bill, including GST, within one month of the petitioner executing the required supplementary agreement. Payment is to be made in accordance with law.
Facts
A government contractor sought payment of his final bill for construction of an open-air auditorium, completed in February 2020, which was delayed by the Public Works Department. The department required a supplementary agreement for bill finalization.
Key Issues
The primary issue was the delay in releasing the final payment to a government contractor for completed work and the claim for GST, contingent on the execution of a supplementary agreement.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
W.P(C).NO.24843/2020-E 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA MONDAY, THE 14TH DAY OF DECEMBER 2020 / 23RD AGRAHAYANA, 1942 WP(C).No.24843 OF 2020(E) PETITIONER: N.A.NAJEEB, AGED 37 YEARS GOVT. CONTRACTOR, FATHIMA, TC.4/635(5), HOUSE NO.J7, SREEVILAS LANE, KOWDIAR P.O., THIRUVANANTHAPURAM-695003. BY ADV. SHRI.AJITH KRISHNAN RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT BUILDINGS, PUBLIC OFFICE, THIRUVANANTHAPURAM-695033. 3 THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT BUILDINGS DIVISION, P.M.G.JUNCTION, THIRUVANANTHAPURAM-695033. 4 THE DISTRICT COLLECTOR, COLLECTORATE, KUDAPPANAKKUNNU, THIRUVANANTHAPURAM-695005. 5 THE PRINCIPAL SECRETARY, GENERAL EDUCATION DEPARTMENT, GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695001. 6 THE HEADMASTER, GOVERNMENT HIGHER SECONDARY SCHOOL, KULATHOOR, THIRUVANANTHAPURAM-695083. 7 CHIEF SECRETARY TO GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. SMT.PRINCY XAVIER, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISS
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.