P A ISAAC Vs. NIRANAM GRAMA PANCHAYATH

JUDGEMENT

(1.) THE petitioner who is the Convenor of a beneficiary committee for implementation of Panniyathu Padi - Veduthara road re-tarring project of the first respondent Grama Panchayat, has filed this writ petition seeking issuance of a writ of mandamus commanding the respondents to disburse the balance amount as per Ext.P3. When this matter is taken up today, the learned standing counsel for the respondents submitted that the balance amount legally due in connection with the aforesaid work would be disbursed to the petitioner before 31.3.2011. This is recorded. Accordingly, this writ petition is disposed of with a direction to the respondents to disburse to the petitioner the balance amount pertaining to the aforesaid work on or before 31.3.2011. In case the respondents fail to disburse the amount within the above stipulated time, the amount payable to the petitioner would carry interest at the rate of 8.5% per annum from 31.3.2011.