MANIKANTAN NAIR Vs. ELAKAMON GRAMA PANCHAYATH

JUDGEMENT

(1.) THIS writ petition has been filed by a contractor of the first respondent Panchayat complaining that the bill amounts due to him have not been disbursed. The Panchayat has filed a counter affidavit . In paragraph 15 of the counter affidavit it is stated as follows:

(2.) HEARD the counsel for the petitioner and the counsel for the Panchayat. Having regard to the rival submissions, I am of the view that this writ petition can be disposed of with the following directions: The petitioner is directed to approach the Secretary of the first respondent Panchayat with a copy of this judgment immediately. Thereupon, the Secretary of the Panchayat will inform the petitioner as to what are all the defects to be cured in the final bill already submitted. Upon getting information in that regard from the Secretary, the petitioner will cure all the defects to the satisfaction of the Secretary. Once defects are cured, the Secretary of the Panchayat will take an early decision regarding the release of the balance amount payable to the petitioner. Admitted amounts, at any rate, will be paid withins six weeks of the defects being cured by the petitioner.