Kerala High Court
K.K.Balakrishnan vs Vatakara Municipality on 29 January, 2008
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 33086 of 2007(L)
1. K.K.BALAKRISHNAN, GOVT. CONTRACTOR,
... Petitioner
Vs
1. VATAKARA MUNICIPALITY, REP. BY ITS
... Respondent
2. THE SECRETARY, VATAKARA MUNICIPALITY,
3. THE CHAIRMAN, VATAKARA MUNICIPALITY,
For Petitioner :SRI.BABU JOSEPH KURUVATHAZHA
For Respondent :SRI.R.SATHEESHKUMAR, SC,VATAKARA MTY.
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :29/01/2008
O R D E R
Pius C. Kuriakose, J.
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W.P.(C) No. 33086 of 2007
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Dated this the 29th day of January, 2008
JUDGMENT
Sri. Sathesh Kumar counsel for the Municipality seeks time to file counter affidavit.
2. Having considered the reliefs sought for in the writ petition, I do not find any reason to decline the relief No.(ii) i.e, to issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to follow the strict priority based upon the date of registration of bill, in the matter of disbursing admitted bill amount due to the contractors. Hence, the writ petition will stand disposed of with the following direction:-
The respondent Municipality is directed to strictly follow the priority based upon the date of registration of bill in the matter of disbursing admitted bill amount due to its contractors.
Pius C. Kuriakose, Judge.
mn.