CHANDRASEKHARA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following prayers :

(2.) The petitioner was the Convenor of the beneficiary committee of the construction of a road in Karukachal Panchayath, Kottayam. The 2nd respondent advanced an amount of Rs.18750.00 as mobilisation advance towards the construction of the above road and according to the petitioner, he unloaded necessary materials worth Rs.18,000.00. It is the case of the petitioner that the 2nd respondent was reluctant to sanction and pay the required amounts for carrying out the next stage of the above work in time. Therefore, it is alleged that due to the non-sanctioning of the amounts in time by the 2nd respondent, the work could not be completed. Thereafter, the petitioner was served with Ext.P4 notice under Sec.34 of the Revenue Recovery Act. According to the petitioner, respondent Nos. 2 and 3 are responsible for the non completion of work in compliance with the agreement. Hence, this writ petition is filed.

(3.) Heard the learned counsel for the petitioner, the learned counsel appearing for respondent Nos. 2 and 3 and the learned Government Pleader.