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Judgment
6 paragraphs · 114 words
1.
The Writ Petition is filed pointing out the delay in payment towards the bill recommended in Exts.P2 and P4. The petitioner was awarded the work,
RBDP - construction of side wall of Moozhikkal Kadav near Ranni Bridge in Ranni-Pazhavangadi Panchayat.
2.
Heard the learned Government Pleader Sri Manoj Kumar also.
3.
As it is seen that the bills have been raised in 2017 and 2018, there shall be a direction to respondents 2 to 4 to see that the payment due to the
petitioner is made towards the bills, within a period of two months from the date of receipt of a copy of this judgment.
The Writ Petition is disposed of accordingly.