JUDGMENT
Petitioner is an A-Class PWD contractor. Being the successful tenderer, the work of “Stimulus Package-Improvements to Kannavam - Idumpa Thikaripoyil road, (KM-0/00 to 6/100) was awarded to the petitioner. After the agreement was executed, for the reason mentioned in Ext.P5, the second respondent made a proposal to the first respondent for revising the estimates to the work awarded to the petitioner. The first respondent has not so far taken any decision on the said proposal. Petitioner also made various representations to the first respondent evidenced by Exts.P6, P9 and P10. Even on that representations, no response is forthcoming. It is in these circumstances, the writ petition is filed.
2. Having heard the learned senior counsel for the petitioner and also the learned Government Pleader appearing for the respondents, I am satisfied that at this stage, the grievance of the petitioner will be redressed if the first respondent takes a decision on Ext.P5 in the light of Exts.P6, P9 and P10. This the first respondent shall do as expeditiously as possible, at any rate, within six weeks of production of a copy of this judgment along with a copy of the writ petition.
Writ petition is disposed of as above.