LAKSHMANAN Vs. THE EXECUTIVE ENGINEER, IDUKKI DISTRICT PANCHAYATH

JUDGEMENT

(1.) Petitioner has approached this Court seeking direction to the respondents to disburse the bill amount mentioned in Exhibit P2.

(2.) Heard learned counsel for the petitioner, the learned Government Pleader and the learned counsel appearing for the 3rd respondent- Panchayat.

(3.) The learned counsel for the petitioner submits that the non- finalisation of the bill amounts due to the petitioner was on account of the allegations raised with regard to the identity of the convener of the beneficiary committee. Allegations with regard to the quality of the materials used were also raised. A counter affidavit has also been placed on record by the 2 nd respondent pointing out these aspects.