E.V.Raju vs Kerala Water Authority
2021 Latest Caselaw 8532 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                       WP(C).No.211 OF 2021(B)


PETITIONER:

               E.V.RAJU,
               AGED 66 YEARS,
               S/O. A.V. VARGHESE, RESIDING AT EDAYANAL HOUSE,
               PAZHAMTHOTTAM P.O., ALUVA, ERNAKULAM-683 565.

               BY ADV. SMT.TESSY JOSE

RESPONDENTS:

      1        KERALA WATER AUTHORITY,
               REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
               VELLAYAMBALAM, THIRUVANANTHAPURAM P.O.,
               THIRUVANANTHAPURAM-695 033.

      2        THE SUPERINTENDING ENGINEER,
               KERALA WATER AUTHORITY, P.H. CIRCLE,
               KANNUR-670 012.

      3        THE EXECUTIVE ENGINEER,
               KERALA WATER AUTHORITY, W.S. DIVISION,
               KANNUR-670 012.

               BY ADVS. SRI.P.BENJAMIN PAUL, SC,
                        KERALA WATER AUTHORITY
                        SRI.V.G.ARUN,SC,KIIFBI

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.211 OF 2021(B)

                                    2

                              JUDGMENT

The petitioner, who was awarded the

work of 'KIIFB-Augmention of Water Supply

Scheme to Dharmadam Panchayath in Dharmadam

Constituency-Supplying and Laying 250mm D1 K9

Pumping main, 250mm D1 K9 Gravity Main

Distribution system with 200mm D1 K9 to 90mm

PVC Pipe Construction of 13 LL OH Tank,

Construction of 2 LL Sump cum Pump house ad

Supply and erection of 75 HP CF Pump set', in

the year 2017 completed the work on 28.02.2019

earlier to the time fixed for completion, but

payment is not so far made even after more

than 1½ years.

2. The learned Standing Counsel for the

Water Authority submitted that the work is

undertaken by KIIFB and payment is made by

KIIFB. The learned Standing Counsel for the

KIIFB submitted that the bill submitted by the

Water Authority was returned for rectification WP(C).No.211 OF 2021(B)

on 02.03.2021. As against this, the learned

Standing Counsel for the Water Authority

submitted that the bill is being returned with

rectification for the fourth time on each

different queries and all the queries are

being answered and the latest query is also

answered by updating all the details in the

site.

As the learned Standing Counsel for

the Water Authority submitted that the bill is

again returned with rectification, there shall

be a direction to the additional 5th

respondent to see that the payment is made

within a period of three months from the date

of receipt of the said bill.

              Accordingly,    the     writ      petition     is

    disposed of.                                    Sd/-

                                                P.V.ASHA
                                                  JUDGE
    ww
 WP(C).No.211 OF 2021(B)



                          APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE AGREEMENT NO.36/2017-

18/SE/PHC/KNR DATED 12/10/2017 EXECUTED BETWEEN PETITIONER AND THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE VOUCHER ISSUED BY THE 3RD RESPONDENT DATED NIL.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 28/10/2020 SENT BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE REPLY TO EXT.P3 DATED 02/11/2020 SENT BY THE PETITIONER TO THE 3RD RESPONDENT.