J. ABDUL VAHID Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The writ petition is filed seeking the following reliefs:-

(2.) On the basis of notice inviting tender, the petitioner had submitted e-tender on 26.09.2014 and 24.11.2014. Based on Ext.P1 selection notice issued on 09.01.2015, the petitioner executed Ext.P2 agreement on 25.06.2015 and carried out the construction of KSRTC bus terminal cum shopping complex at Haripad. The petitioner submits that the work was completed on 29.09.2018 and payment towards the final bill was made on 18.05.2020. According to the petitioner the defect liability period as per Ext.P2 agreement is only one year and therefore, the petitioner is entitled to refund of the security amount.

(3.) The writ petition is filed seeking a direction to make the payment of a sum of Rs . 2,20,30,771/- which according to the petitioner is the balance amount.