Citation : 2023 Latest Caselaw 10223 Ker
Judgement Date : 21 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
WP(C) NO. 25182 OF 2023
PETITIONER:
AKHIL RAJ, AGED 29 YEARS, S/O RAJENDRAKUMAR,
RESIDING AT PRASANTHI HOUSE ,VINAYAKA,
KALPETTA P.O., WAYANAD DISTRICT-, PIN - 673121
BY ADVS.
ELDHO PAUL
TESSY JOSE
RESPONDENTS:
1 KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING
DIRECTOR, JALABHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM PO, THIRUVANANTHAPURAM - 695033
2 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY,
P.H DIVISION, SULTHAN BATHERY, PIN - 678592
SRI. V.V.JOSHY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 25182/23
2
JUDGMENT
The limited plea of the petitioner in this Writ Petition - that
the amounts due to him, against a contract which has been
satisfactorily completed, be directed to be paid by the Kerala Water
Authority - is not opposed by the learned Standing Counsel for the
Water Authority - Sri.V.V.Joshy, but seeking a 'reasonable' period
of time to honour it.
2. I record that the learned Standing Counsel, in fact,
sought four months time.
In the afore circumstances, I allow this Writ Petition and
direct the 1st respondent - Water Authority, to ensure that all
eligible amounts due to the petitioner, covered by Ext.P2 voucher,
are disbursed to him, not later than three months from the date of
receipt of a copy of this judgment.
Sd/-
RR DEVAN RAMACHANDRAN
JUDGE
WPC 25182/23
APPENDIX OF WP(C) 25182/2023
PETITIONER EXHIBITS
Exhibit P1 . A TRUE COPY OF THE AGREEMENT NO.
07/2022-23 DATED 04.05.2022 EXECUTED BY THE PETITIONER WITH THE 2ND RESPONDENT Exhibit P2 A TRUE COPY OF VOUCHER FOR THE AMOUNT OF OF RS.1,30,620 (ONE LAKH THIRTY THOUSAND SIX HUNDRED AND TWENTY ONLY) DATED 29/08/2022 ISSUED BY THE RESPONDENT KERALA WATER AUTHORITY Exhibit P3 A TRUE COPY OF THE LATEST REPRESENTATION DATED 05.04.2023 SENT BY THE PETITIONER TO THE 2ND RESPONDENT
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