SHIHABUDHEEN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned standing counsel appearing for the respondent Panchayat.

(2.) DURING 2003-04, respondent Panchayat implemented a drinking water project by name Adhyasseri Drinking Water Project. As part of the said project, for digging a well, a Beneficiary Committee of 11 persons was constituted, of which the petitioner was the Convener. Ext.P4 is the agreement between the Committee and the Panchayat and Ext.R3(a) is yet another agreement between the petitioner as Convener with the Panchayat.

(3.) IT is stated that thereupon he was issued Ext.P1 notice, to which he submitted Ext.P2 reply, requesting for measurement of the work he did. This was followed by Exts.P6 and P7, where also the petitioner says that he repeated his request for measurement of the work executed. It is his case that inspite of all these requests, the work executed was not quantified and at the same time, recovery proceedings were initiated by Ext.P3 for recovering the advance received by the petitioner for executing the work in question. It was in these circumstances, this writ petition has been filed challenging the recovery proceedings and also for measurement of the work and quantification of the amounts that are due to him.