MANIKANDAN SUNDARAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE grievance of the petitioner, who was entrusted with the work of Vettuvanpara - Sankarapandian Mettu Road belonging to the 6th respondent Panchayat, is that the execution of the work exceeded the estimated amount by several times and that he incurred more than Rupees 5 Lakhs over the estimate on an assurance by the respondents 3 to 6 that the petitioner will be reimbursed without delay. THE claim of the petitioner seems to be virtually admitted by Ext.P3 issued by the District Panchayat officer. THE petitioner complains that payments have not been made to the petitioner so far.

(2.) I do not propose to take a decision in the matter. The petitioner has submitted Ext.P4 before the 2ndrespondent- District Collector. The 2nd respondent will take up Ext.P4, hear the petitioner, seek remarks from everybody else concerned and take a correct and just decision on Ext.P4 at the earliest and at any rate within two months of receiving a copy of this judgment. The writ petiti WW 31385 2006 WWon is disposed of as above.