S. Shanavas Khan vs The Cheranelloor Grama Panchayat
2021 Latest Caselaw 18302 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                        WP(C) NO. 12413 OF 2021
PETITIONER:

          S. SHANAVAS KHAN
          AGED 49 YEARS
          S/O A.SHAHUL HAMEED,VALIYAPARAMBIL
          HOUSE,V.K.C.P.O.THEVAKKAL,KALAMASSERY,ERNAKULAM
          DISTRICT.

          BY ADV GOKUL DAS V.V.H.



RESPONDENTS:

    1     THE CHERANELLOOR GRAMA PANCHAYAT
          SOUTH CHITTOOR ROAD,SOUTH CHITTOOR,ERNAKULAM-
          682027,REPRESENTED BY ITS SECRETARY.

    2     THE SECRETARY
          THE CHERANELLOOR GRAMA PANCHAYAT,
          SOUTH CHITTOOR ROAD,SOUTH CHITTOOR,
          ERNAKULAM-682027.

          BY ADV T.K.AJITHKUMAR (VALATH)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12413 OF 2021

                                        2


                                   JUDGMENT

The learned Standing Counsel for the Panchayath submits that

an amount of Rs.1,69,650/- has been paid to the petitioner after

deducting the TDS. The learned counsel for the petitioner submits that

the bills raised by the petitioner amounted to more than Rs.2,90,000/-.

In the above view of the matter, the submission that the

substantial amounts have been paid as provisional fees is recorded. In

case the disputes, if any, raised by the petitioner with regard to the

quantum of fees paid and with regard to any further amounts to be

paid shall be appropriately discussed and settled between the

petitioner and the respondents. The necessary shall be done within

one month from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 12413 OF 2021

APPENDIX OF WP(C) 12413/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BILL SUBMITTED BY THE PETITIONER ON 01/07/2015.

Exhibit P1(A) TRUE COPY OF THE BILL SUBMITTED BY THE PETITIONER ON 29/07/2016

Exhibit P1(B) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 10/03/2017.

Exhibit P1(C) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 18/07/2017.

Exhibit P1(D) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 19/07/2017.

Exhibit P1(E) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 22/08/2017.

EXHIBIT P1(F) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 30/08/2017

Exhibit P1(G) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 20/03/2018.

Exhibit P1(H) TRUE COPY OF THE BILL SUBMITTED BY TIHE PETITIONER ON 16/07/2018.

Exhibit P2 TRUE COPY OF THE BILL DATED 05/11/2019 SUBMITTED BY THE PETITIONER IN RESPECT OF PENDING MATTERS.

Exhibit P3 TRUE COPY OF THE LETTER DATED 05/11/2019 REQUESTING TO COLLECT THE FILES.

Exhibit P3(A) TRUE COPY OF THE COMMUNICATION DEMANDING THE PAYMENT OF OUTSTANDING BILL AMOUNT

Exhibit P4 TRUE COPY OF THE LETTER DATED 05/08/2020 ISSUED BY PETITIONER.

Exhibit P5 TRUE COPY OF THE BILL DATED 15/03/2021 WP(C) NO. 12413 OF 2021

SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.

Exhibit P6 TRUE COPY OF THE GOVERNMENT ORDER DATED 18/02/2016.