K PARAMASIVAN Vs. COMMISSIONER RURAL DEVELOPMENT AGENCY

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and Mr. TR. Janarthanam, Additional Government Pleader appearing for the Respondents.

(2.) The Petitioner has come up with the presentwrit petition praying to direct the Respondents 2 and 3 todisburse the balance amount of Rs. 7.05 lakhs with interestto the Petitioner to be paid for the work executed underTourism Development Scheme in the year 2006 - 2007 at Udayagiri fort in Kanyakumari District.

(3.) The Petitioner has made a representation to the Respondents on 10/2/2009 followed by a legal notice dated 3/2/2011. Since the same have not been considered so far, the Petitioner has come up with the present writ petitionpraying for the relief as stated therein.