G. ASHOKA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a water supply contractor, whose services was availed by respondent no.4. However, payments as agreed upon has not been made to the petitioner. Hence, the petitioner has filed the present writ petition with the following prayers:

(2.) Respondent no.4 admits its liability to pay the petitioner. However, it is submitted that due to financial constraints the same could not be paid within time.

(3.) In respect of the sum of Rs.47,20,198.00, the amount due as per Annexure-C to the writ petition, respondent no.4 has filed an affidavit dtd. 25/2/2026, which is taken on record, wherein it is proposed to pay the amounts as follows: