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Judgment
Justice T.R. Ramachandran Nair
The petitioner has been running a bar attached hotel by name " Golden Bar " in the building bearing Door No. 248, Ward No. II of Kodakara Panchayat. The grievance raised is with regard to Exhibit P15. Therein it is informed that for settlement of the arrears on a one time settlement, Rs. 3,79,585/- shall be recovered from the petitioner, which is based on a calculation statement. According to the learned counsel for the petitioner, the petitioner''s bar hotel had only a non-domestic water connection. There was no default in payment of bills also.
Prior to the receipt of Exhibit P15, it is stated in paragraph No. 11 of the Writ Petition that an amount of Rs. 1 lakh has already been remitted as directed by this Court in Exhibit P12 judgment.
Mainly it is pointed out that there is no application of mind while passing Exhibit P15. Various other contentions have also been raised. Therefore, mainly this is a question whether the calculation statement is correct or not.
Heard the learned Standing Counsel for the Water Authority, who submitted that if the petitioner approaches the Executive Engineer, copy of the calculation statement will be furnished and if he has any serious objections in the matter, he can approach the Managing Director by filing an appeal.
There will be a direction to the respondents to furnish the calculation statement to the petitioner within a period of one week. After receipt of the calculation statement, if an appeal is filed, the same will be disposed of within a further period of three weeks, after hearing the petitioner. The learned counsel for the petitioner seeks for a sympathetic consideration of the matter by the Managing Director. It is open to the Managing Director to evaluate all aspects in the light of the contentions raised by the petitioner. Till the matter is finalised, no further action will be taken against the petitioner on Exhibit P15.
The Writ Petition is disposed of as above.