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Judgment
As per Ext.P1 dated 27.03.2013, petitioner undertook
the maintenance work of Krishi Bhavan, Ulloor. Petitioner
completed the foundation work under the supervision of the
2nd respondent and purchased materials for the work.
However, the work could not be proceeded due to the
obstruction created consequent to the standing of a Mango
tree at work site. According to the petitioner, respondents
did not take any steps to cut and remove the tree.
Therefore, petitioner can continue the rest of the work only
at the revised rates. It is also stated that an amount of
Rs.1,20,000/- is already incurred to the petitioner. In
order to resolve the controversy, petitioner has submitted
Ext.P4 representation before the 1st respondent, which is
also pending consideration. It is in this background seeking
appropriate directions, this writ petition is filed.
Having heard learned counsel for the petitioner
and learned Standing Counsel for the respondent, there will
be a direction to the 1st respondent to take on board Ext.P4
application submitted by the petitioner and consider the
same, in accordance with law, after providing an
opportunity of hearing to the petitioner and attain finality to
the same, within six weeks from the date of receipt of a
copy of this judgment.
Writ petition is disposed of accordingly.