PRAJARAJ D. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition has been filed challenging Ext.P16. The petitioner had undertaken some work and also proceeded with the work. Ultimately the work was stopped. At the time when the work was stopped, the steel rods which had been brought for reinforcement was under half construction. This Court had in Ext.P15 judgment dtd. 27/7/2023 directed the 1st respondent to consider the issue regarding payment for the work done by the petitioner in the light of directions contained in the judgment dtd. 24/8/2022 in WP(C) No.9921 of 2021 after hearing the petitioner. Thereafter, the petitioner was heard and Ext.P16 order was issued on 28/2/2024. The order says that the Contractor has already been paid Rs.6,36,495.00 inclusive of Rs.40,356.00 due towards soil testing and nothing more is due to be paid. Regarding the steel which has been brought in, it is stated in the order that, the petitioner can remove the steel and use it for works in other sites. The contention of the petitioner is that there is no manner in which he can utilise the steel since it was already partly utilised for construction work and concreting had also been done for reinforcement.