VIJAYAKUMAR P.S. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition seeks inter alia to quash Ext.P8 and P8(a) revenue recovery notices.

(2.) Petitioner was awarded the contract work for collection of toll from the Thachappally bridge in Pullut-Puthenchira road for the year 2007-2008 or until fresh contract was executed. The contract was awarded to the petitioner for a total amount of Rs.1,16,100/- plus tax for the year 2007-2008. As per Ext.P1(a) work schedule, an amount of Rs.1,16,100/- was liable to be paid by the petitioner for the period from 1.4.2007 to 31.3.2008. As provided in the agreement, contractor was bound to continue the work until the next contract was entered into and in case the contractor continued beyond the period stipulated, he had to pay to the Government contract amount on a pro rata basis.

(3.) The learned counsel for the petitioner Adv.Vinod Madhavan contends that the terms of Ext.P1 series and Ext.P2 clearly stipulate that the period of award of contract was for one year or until a new contract was executed by the Government relating to collection of toll. Learned counsel submits that till 2.10.2009, no further contract was entered into and petitioner had to collect the toll till that date. In other words, petitioner continued for two years plus 165 days.