BENNY JOSEPH Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) These writ petitions are filed seeking payments of bill amounts in respect of works carried out by the petitioners, who are contractors under the Kerala Water Authority.

(2.) It is submitted by the learned Standing Counsel for the Water Authority that the bills in respect of these works are to be released by the District Collectors and that the bills have been forwarded to the District Collectors for payments.

(3.) The learned Government Pleader submits on instructions that the requisition from the Executing Authority are not been received in two of these cases and as soon as the requisitions are duly received, amounts shall be released to the petitioners without delay.