N.R.SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner was entrusted with the contract for transportation of waste from the Kochi Corporation from the year 2013-14 onwards. According to the petitioner, the work was being carried out by the petitioner in accordance with the agreement executed by and between the parties. The immediate grievance of the petitioner is that, all on a sudden, Exts.P6 and P8 notices are issued to the petitioner directing the petitioner to pay certain amounts to the Corporation over paid on account of the contract entered into by and between the parties. Petitioner has filed Exts.P9 and P10 objections to the same. 6th

(2.) respondent has filed a detailed counter affidavit justifying the circumstances under which the Corporation has issued Exts.P6 and P8 notices and also enumerating the details with respect to the over payment made to the petitioner.

(3.) I have heard respective Counsel across the Bar and perused the pleadings and documents on record.