MATHEW PAUL Vs. MULAVUKAD GRAMA PANCHAYAT

JUDGEMENT

(1.) Petitioner is a petty contractor and the respondents herein have entrusted 13 items of works in the Mulavukad Grama Panchayat, having a total sum of Rs.33,77,519/-. According to the petitioner, the work has been carried out with full satisfaction to the respondents. It is also pointed out that, the petitioner carried out the work by availing loan from various banks. However, petitioner tried the best and placed bills, but the same were not released by the Panchayat or the 3rd and 4th respondents.

(2.) A counter affidavit is filed by the 2 nd respondent, in which, there is no dispute raised with respect to the work carried out by the petitioner, however, it appears that there is some conflict of interest by and between the Panchayt and the 3 rd respondent.

(3.) The 3rd respondent has filed a counter affidavit enumerating the details of payment of bills and also contending that, since bills were not forwarded by the Secretary of the Panchayt, the claim raised by the petitioner is unable to be finalized by the 3rd respondent.