KRISHNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition is filed by a contractor pursuant to Ext. P10 tender notification dated 1.10.2014.

(2.) As per Ext. P1 notification, a stipulation is made as follows :

(3.) The 4th respondent, to whom the work has been awarded, executed a preliminary agreement in a stamp paper worth Rs. 100/-. This was ignoring the enhancement of stamp duty payable as per Ext. P2 Government Order and Ext. P3 proceedings of the Chief Engineer, PWD, wherein it is stipulated that preliminary agreement shall be executed in a stamp paper in revised rate. It appears that the 4th respondent was subsequently permitted to execute an agreement at revised rate.