M.M.VARGHESE Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Petitioner is a contractor engaged by the Kerala Water Authority. However, later action was initiated against the petitioner and finally as per Ext.P19 order dated 10.11.2017, petitioner was directed to pay an amount of Rs.84,60,344/-. It is thus challenging Ext.P19, this writ petition is filed. According to the petitioner, on account of Ext.P19, amounts due to the petitioner in respect of other works are also detained by the respondents.

(3.) Learned Counsel appearing for the water authority submitted that the entire issue with respect to Ext.P19 will be reconsidered by the 1st respondent and so far as the amounts due to the petitioner with respect to other works are concerned, it will be released without much delay.