Saji Mathew vs Director, Department Of Tourism, Park View

T.R.Ravi, J

The writ petition has been filed praying for a direction to the 2nd and 3rd respondents to disburse the balance amount of ₹23,45,713/- payable to the

petitioner under Ext.P3 agreement with respect to the first and final bills with regard to the work completed and released to them by Ext.P6 as

expeditiously as possible.

The counsel for the 2nd and 3rd respondents submitted that the required amounts have not yet been received for making the payment to the

petitioner from the 1st respondent - Department of Tourism. According to the 1st respondent, amounts had already been released but the same were

utilized for making a different payment.

Today when the case was taken up, the learned Government Pleader on instructions submitted that the 1st respondent will be making available the

necessary amounts to the 2nd respondent for honouring the payment to the petitioner.

In the above circumstances, this writ petition is disposed of directing the 1st respondent to issue necessary orders and release the amounts to the 2nd

respondent at the earliest, at any rate, within a period of one month from the date of receipt of a copy of this judgment. On receipt of such amounts,

the 2nd respondent shall immediately make the payment to the petitioner within two weeks therefrom.