V.S.Udayababu vs Kerala Water Authority
2022 Latest Caselaw 7705 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        WP(C) NO. 12736 OF 2022
PETITIONER/S:

            V.S.UDAYABABU
            AGED 47 YEARS
            S/O. SUKUMARAN, UDAYAM, MAIN ROAD, BALARAMAPURAM -
            695501. THIRUVANANTHAPURAM.
            BY ADV ANIL KUMAR M.SIVARAMAN


RESPONDENT/S:

    1       KERALA WATER AUTHORITY
            JALA BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM -
            695010, REPRESENTED BY THE MANAGING DIRECTOR.
    2       THE SUPERINTENDING ENGINEER.
            P.H. CIRCLE, KERALA WATER AUTHORITY, VELLAYAMBALAM,
            THIRUVANANTHAPURAM - 695010.
    3       THE EXECUTIVE ENGINEER,
            WATER SUPPLY DIVISION, NEYYATTINKARA,
            THIRUVANANTHAPURAM - 695123.
            BY ADV GEORGIE JOHNY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12736 OF 2022
                                      2

                             JUDGMENT

Dated this the 28th day of June, 2022

The petitioner was awarded the contract for rectification

of leakages in various pipelines from RWSS to Pallachal. While

executed the work, petitioner had to undertake certain

additional works, utilising additional item. The 3rd respondent

has forwarded petitioner's bill containing the details of the

additional items to the 2nd respondent for sanction. The

petitioner has submitted Ext.P3 representation before the 2 nd

respondent, seeking early disbursal of the bill amount.

2. I have heard the learned counsel for the petitioner

and the learned Standing Counsel for the Kerala Water

Authority.

3. Learned Standing Counsel for the Water Authority

submitted that, 3rd respondent having forwarded the bill

containing the details of the additional items of work, an

appropriate decision will be taken by the 2 nd respondent

without delay.

The writ petition is accordingly disposed of, directing the

2nd respondent to consider Ext.P3 representation and to take a

reasoned decision on Ext.P2 bill forwarded by the 3rd WP(C) NO. 12736 OF 2022

respondent. The decision shall be taken within two months of

receipt of a copy of this judgment.

Sd/-

V.G ARUN JUDGE

SJ WP(C) NO. 12736 OF 2022

APPENDIX OF WP(C) 12736/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF AGREEMENT ALSO EXECUTED IN BETWEEN THE AUTHORITY AND PETITIONER VIDE DEED NO.36/14-15.

Exhibit P2 TRUE COPY OF THE REVISED ESTIMATE PREPARED BY THE 3RD RESPONDENT AND FORWARDED TO 2ND RESPONDENT FOR APPROVAL.

Exhibit P3 TRUE COPY OF THE REPRESENTATION FILED BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE REPLY ISSUED BY THE 3RD RESPONDENT DATED 4.1.2019.