VINOD Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) The petitioner claims to be a contractor who is undertaking civil works for the Corporation of Cochin. He has filed this writ petition because he was not paid the bills submitted by him after completion of his works. According to him, he was unfairly discriminated and refused payment without any reason and that such action amounts to arbitrariness and capriciousness at the hands of the public authorities.

(2.) I have heard Sri. Babu Joseph Kuruvathazha, the learned counsel for the petitioner and the learned standing counsel appearing for the respondents.

(3.) I do not propose to go into the details of the facts in this case because I am told that pending this writ petition, the entire amounts due to the petitioner has already been paid. Normally, in such circumstances, no further orders would have been required.