Kerala High Court

Saya Enterprises vs State Of Kerala on 26 July, 2023

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 26TH DAY OF JULY 2023 / 4TH SRAVANA, 1945
                   WP(C) NO. 23775 OF 2023
PETITIONER/S:

          SAYA ENTERPRISES
          REPRESENTED BY ITS PROPRIETOR GOVINDAPRAKASH
          SAYA, APMC ROAD, PUTTUR, DAKSHINA KANNADA,
          KARNATAKA -, PIN - 574201
          BY ADVS.
          A.ARUNKUMAR
          S.SHYAM KUMAR
          SACHIN GEORGE ARAMBAN
          HEERAKRISHNA T.H.


RESPONDENT/S:

    1     STATE OF KERALA
          DEPARTMENT OF AGRICULTURE, REPRESENTED BY IT'S
          SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-, PIN
          - 675001
    2     THE DIRECTOR
          DEPARTMENT OF AGRICULTURE DEVELOPMENT AND FARMERS
          WELFARE, VIKAS BHAVAN, THIRUVANANTHAPURAM -, PIN
          - 695033
    3     ASSISTANT EXECUTIVE ENGINEER(AGRICULTURE)
          CHERUNKAD ROAD, ANAKKAYAM P.O. MALAPPURAM -, PIN
          - 676509
OTHER PRESENT:

          SMT. VIDYA KURIAKOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 23775 of 2023



                              P.V.KUNHIKRISHNAN, J.
                             ======================================================

                               W.P.(C) No. 23775 of 2023
                         =============================================================

                        Dated this the 26th day of July, 2023

                                           JUDGMENT

The above writ petition is filed with following prayers:

"i) Issue writ of mandamus, any other, order or direction commanding the respondents to make the payment against Exhibit P2 tender agreement to the petitioner as expeditiously as possible for the tractor supplied on 17.07.2019.

ii) Issue any other writ or order or direction to the 2nd respondent to consider Exhibit P17 and to reallot the amount without any delay;

iii) Issue any other writ or order directing the respondents to pay interest at 6% for the delayed payment.

iv) Issue any other writ or order or direction as this Hon'ble Court may deem fit in the facts and circumstances of the case;

v) This Hon'ble Court may be pleased to dispense with translation of the documents produced in vernacular language." (sic)

2. It is submitted that a tender inviting for the supply of

tractor and accessories for Vallikunnu Karshika Karma sena was

issued by the office of the 3rd respondent vide Exhibit P1. The

W.P.(C). No. 23775 of 2023

petitioner on issuance of the same has applied for the tender and was

duly selected. Subsequently, an agreement dated 18.07.2019 was made

between the petitioner and the 3rd respondent including the terms and

conditions of the said tender. It is submitted that as per the above said

agreement, petitioner was bound to deposit a security of Rs.30,000/-

to fulfill the contract and vide Exhibit P3 the same was deposited by

the petitioner in the Treasury Savings Bank is the submission.

Thereafter, petitioner supplied the machinery against the above tender

to the respondents on 17.07.2019, is the further submission. It is

submitted that the petitioner after supplying the machinery,has

approached the 3rd respondent for payment by Exhibit P6

representation. Thereafter, on 17.03.2020, the petitioner had sent a

letter to the 3rd respondent stating that the temporary certificate of

registration and supporting documents is being sent to him. It is

submitted that even now the payment is not effected. Hence, this writ

petition.

3. Heard the counsel for the petitioner and the Government

Pleader.

W.P.(C). No. 23775 of 2023

4. A perusal of Ext.P17 would show that the 3rd respondent

recommended payment and requested the 2 nd respondent to do the

needful to allot the fund. It will be better to extract the contents in

Ext.P17 here:

"കാർഷിക കർമ്മസേന 2018-19 വർഷത്തിൽ ഈ ജില്ലയിലെ പള്ളിക്കൽ കൃഷിഭവന് ഒരു മിനിട്രാക്ടർ അനുവദിച്ചിരുന്നു. ആയതിന്റെ വിലയായ 5,96,500/- (ജി.എസ്.ടി.ഉൾപ്പെടെ) രൂപ സൂചന പ്രകാരം 2401-00-109-65 പ്ലാൻ എന്ന ശീർഷകത്തിൽ മലപ്പുറം ജില്ലാ ട്രഷറിയിൽ നിന്നും മേല്പറഞ്ഞ ട്രാക്ടർ വിതരണം ചെയ്ത "സയ എന്റർപ്രൈസസ്, APMC Road, Puttur, Dakshina, Kannada, കർണാടകം എന്ന സ്ഥാപനത്തിന്റെ പേരിൽ ജി.എസ്.ടി. സംഖ്യ കിഴിച്ച് ബാക്കിവരുന്ന സംഖ്യയായ 587820/- രൂപ നൽകുന്നതിന് വേണ്ടി സൂചന പ്രകാരം ഉത്തരവായിരുന്നു. ടി തുക ഉപരി സൂചന (2) പ്രകാരം മലപ്പുറം ജില്ലാ ട്രഷറിയിൽ നിന്നും 07.10.2020 ന് മാറുകയും ചെയ്തിരുന്നു. എന്നാൽ ഓഫിസിൽ BIMS-ൽ ബിൽ തയ്യാറാക്കിയ സമയം സംഭവിച്ച ക്ലറിക്കൽ പിഴവ് കാരണം ടി തുക മേൽ പറഞ്ഞ സ്ഥാപനത്തിന്റെ അക്കൗണ്ടിൽ ക്രെഡിറ്റ് ആകാതെ തിരികെ സർക്കാർ അക്കൗണ്ടിൽ കിടക്കുകയായിരുന്നു. എന്നാൽ ടി തുക ഇപ്പോൾ സർക്കാർ അക്കൗണ്ടിലേക്ക് തിരികെ എടുത്തിട്ടുണ്ട് എന്നാണ് അറിയാൻ കഴിഞ്ഞത്.

ആയതിനാൽ മേൽ പറഞ്ഞ മിനി ട്രാക്ടറിന്റെ വിലയായ 587820/- രൂപ (ജി.എസ്.ടി.ഒഴികെ) സയ എന്റർപ്രൈസസ് എന്ന സ്ഥാപനത്തിന് നല്കുന്നതിനുവേണ്ടി 2401-00-109-65 പ്ലാൻ ശീർഷകത്തിൽ റീ അലോട് ചെയ്യുന്നതിന് വേണ്ട നടപടി സ്വീകരിക്കണമെന്ന് വിനീതമായി അപേക്ഷിക്കുന്നു."

W.P.(C). No. 23775 of 2023

5. In the light of the same, I think there can be a direction to

the 2nd respondent to take appropriate steps and pass appropriate

orders to disburse the eligible amount to the petitioner within a time

frame.

Therefore, this writ petition is disposed of in the following

manner:

The 2nd respondent is directed to take appropriate steps based on Ext.P17 and pass appropriate orders and based on the same, the 3rd respondent will disburse the amount to the petitioner, as expeditiously as possible, at any rate, within three months from the date of receipt of a certified copy of this judgment.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 23775 of 2023

APPENDIX OF WP(C) 23775/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE OF TENDER DATED 23.03.2019 Exhibit P2 A TRUE COPY OF THE AGREEMENT DATED 18.07.2019 Exhibit P3 A TRUE COPY OF DEPOSIT CERTIFICATE DATED 24.07.2019 ISSUED BY THE TREASURY SAVINGS BANK Exhibit P4 A TRUE COPY OF THE DELIVERY NOTE DATED 17-

07-2019 DULY SIGNED BY THE 3RD RESPONDENT Exhibit P5 A TRUE COPY OF THE TAX INVOICE RECEIPT OF THE PURCHASE OF MACHINERIES DATED 17-07-

Exhibit P6 A TRUE COPY OF THE LETTER DATED 28.01.2020 SENT BY THE PETITIONER Exhibit P7 A TRUE COPY OF THE LETTER DATED 17.03.2020 Exhibit P8 A TRUE COPY OF THE RECEIPT OF SPEED POST DATED 20.03.2020 Exhibit P9 A TRUE COPY OF THE LETTER DATED 30.03.2020 SENT BY THE PETITIONER TO THE 3RD RESPONDENT Exhibit P10 A TRUE COPY OF THE LETTER DATED 16.03.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P11 A TRUE COPY OF THE REPLY DATED 31.03.2021 SENT TO THE 3RD RESPONDENT Exhibit P12 A TRUE COPY OF THE LETTER DATED 28.09.2021 SENT BY THE 3RD RESPONDENT Exhibit P13 A TRUE COPY OF THE LETTER DATED 04.10.2021 SENT BY THE PETITIONER TO 3RD RESPONDENT Exhibit P14 A TRUE COPY OF THE LETTER DATED 13.01.2022 SENT BY THE 3RD RESPONDENT TO PETITIONER Exhibit P15 A TRUE COPY OF THE LETTER DATED 07.02.2022 SENT BY THE PETITIONER Exhibit P16 A TRUE COPY OF THE COMMUNICATION DATED 17.03.2020 ISSUED BY THE MINISTRY OF TRANSPORTATION AND HIGHWAYS OF INDIA Exhibit P17 A TRUE COPY OF THE LETTER DATED 14.07.2022 SENT BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT