PAULOSE ABRAHAM Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) Petitioner, who is a registered Government Contractor carrying out contract works for the Kerala Water Authority, has approached this Court seeking to direct the 3rd respondent to extend the time for completion of the work till 30/12/2021.

(2.) The petitioner submits that for the work 'WSS to Vakathanam Panchayat in Kottayam District " " Design, Construction and Commissioning of 12 metre dia well cum pump house and allied works at Peroor in Mannarkkad Village in Kottayam District', the petitioner submitted tender which was found by the Kerala Water Authority to be the lowest. An agreement was entered into and the petitioner was entrusted with the work. Due to the delay caused and nature of the work, the said agreement was extended from time to time executing further supplementary agreements. The last of such supplementary agreements was on 31/3/2021. By the said supplementary agreement, the petitioner had to complete the work by 30/4/2021.

(3.) The petitioner would submit that the work could not be completed within time due to the Covid-19 lockdown and also due to the outbreak of Tauktae Cyclone. The petitioner would submit that he has carried out almost 95% of the work and only 5% work is remaining.