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Judgment
Shaji P.Chaly, J
Petitioner was awarded with a work of maintenance of RWSS to Karichal – Conveying 90 HP CF motor from Kumily Pump House and coupling with 75 HPCF pump on 08.05.2017. The sole relief sought for by the petitioner is that the final bill claimed by the petitioner for an amount of Rs.1,04,995/- shall be directed to be released to the petitioner on an early basis. It is also pointed out that the bill is dated 26.08.2020. Learned Standing Counsel submitted that the bill was passed on 18.10.2022.
2.In that view of the matter, and taking into account the fact that the amount claimed by the petitioner is only very small claim, a direction can be issued.
Therefore, after having heard the learned Counsel for the petitioner Sri.M.R.Gopalakrishnan Nair and the learned Standing Counsel for the Water Authority, Sri.P.M.Johny, the writ petition is disposed of directing the Water Authority to release the final bill amount to the petitioner as specified above, at the earliest and at any rate, within a month from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.