P.C.SHAJI Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner, a contractor engaged by the Kerala Water Authority, seeking to release the security and retention amounts, on account of the contract awarded to the petitioner.

(2.) According to the petitioner, in spite of earnest efforts by the petitioner, the same is not released and it is thus seeking appropriate directions, this writ petition is filed.

(3.) I have heard learned counsel for the petitioner and learned Standing Counsel for the Water Authority and perused the pleadings and the documents on record.