AJI C. Vs. VAIKOM MUNICIPALITY

JUDGEMENT

(1.) These writ petitions are filed by Sri. Aji. C. He was a contractor, engaged for the construction of Municipal Shopping Complex come Rest House in the Vaikom Municipality. He constructed the building. The Municipal Corporation thereafter, gave licence to run the entire shopping complex to Aji. C. The disputes have twofold in this case. One is related to the claim made by Aji. C as a contractor and the other is the claim made by the Municipality. According to the Municipality, Aji. C defaulted the payment of licence. More than rupees 39 lakhs is due as his licence fee. However, the said amount claimed by the Municipality has been disputed by the petitioner. The Municipality also admits that sum of Rs. 20,95,680/- is due to Aji. C as a contractor.

(2.) These writ petitions are pending before this Court for the last more than 6 to 7 years. It is appropriate that the issues are thrashed out in an amicable manner after adverting to the mutual claim. Admittedly, Aji.C surrendered the keys of the shopping complex to the Municipality in the year 2014.