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Judgment
Antony Dominic, J.—Petitioner submits that he was awarded maramath work, viz., reconstruction of Sreekovil of the main Deity and Sub Deity of Vairamcode Bhagavathy Temple. It is stated that, on completion of the aforesaid work, he is entitled to get ` 7,70,901/- and that the payment is unduly delayed. It is complaining of the above, the writ petition is filed.
Learned Standing Counsel for the second respondent, on instructions, submits that in so far as the reconstruction of the Sreekovil of the main Deity is concerned, order is being issued by the Commissioner sanctioning ` 6,56,434/- subject to approval of the Board. It is also submitted that in so far as the work of the Sreekovil of the Sub Deity is concerned, there is a dispute about the work executed and, therefore, the claim has not been sanctioned.
If as submitted by the learned Standing Counsel, there is no dispute regarding the work in respect of which ` 6,56,434/- is being sanctioned, that admitted liability due to the petitioner shall be discharged by the second respondent, after obtaining sanction of the Board, at any rate, within ten days from today.
In so far as the remaining claims of the petitioner are concerned, if the Board has any dispute against the eligibility of the petitioner, it is directed that the respondents shall issue notice to the petitioner pointing out the objections, in which event, it will be open to the petitioner to file his applications and his claim shall be decided on that basis.
It is also made clear that if the petitioner has any further claims in relation to the aforesaid works, such claims of the petitioner are left open to be agitated in appropriate proceedings.
Writ petition is disposed of as above.