V M HANEEFA Vs. STATE OF KERALA

JUDGEMENT

(1.) LEARNED Government Pleader appears for the first respondent. Notice to respondents 2 and 3 dispensed with, preserving their right to move for review of this judgment, if aggrieved.

(2.) THE petitioner states that he had undertaken a work for the District panchayat, Thrissur and had completed the same. He states that after completion of the work, the competent authorities are not taking the measurements and settling final bill. It is pointed out that the statutory rule enjoins release of the amounts in a time bound manner. But, as of now, there is nothing on record to show that the petitioner has done all that he has to do for the purpose of finalising the measurements, check measurements and also for determining the amounts that may be due by sanctioning the final bill in accordance with the competent procedure. Under such circumstances, without entering on merits, this writ petition is ordered directing that any request of the petitioner stated to have been made as evidenced by Ext. P3 shall be taken up and a decision issued thereon or payment made within a period of 45 days from today.