IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 12401 OF 2016
PETITIONER:
K. MUHAMMED HAJI
AGED 68 YEARS, S/O. MOIDEEN KUTTY HAJI, PWD CONTRACTOR, MPK MANZIL,
THERUR, EDAYANNUR P.O., KANNUR DISTRICT-670 595.
BY ADVS.
SRI.K.V.PAVITHRAN
SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
SRI.NIAS MOOPAN
SRI.P.SAJU
SRI.E.M.UNNIKRISHNAN MANJERI
RESPONDENTS:
1 THE MATTANNUR
REPRESENTED BY ITS SECRETARY, MATTANNUR - 670702.
2 SECRETARY
MATTANNUR MUNICIPALITY, MATTANNUR, KANNUR DISTRICT-670 702.
3 STATE OF KERALA
REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
4 KERALA INDUSTRIAL INFRASTRUCTURE AGENCY (KINFRA)
REPRESENTED BY ADVISOR(LM), KINFRA, MATTANNUR.
BY ADVS.
R1 & R2 BY SRI.V.M.SYAM KUMAR
R3 - SRI.ARAVIND P MATHEW,GOVERNMENT PLEADER
R4 BY SRI.G.S.RAGHUNATH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.12401 of 2016 2
JUDGMENT
Dated this the 17th day of June 2022 This writ petition is filed by the petitioner seeking the following reliefs:
i) issue a writ of mandamus or directing the second respondent to release the Bill in respect of works which is duly received and funds are already available, as per the Exhibit-P5 Government Order without effecting earlier quoted Tender percentage.
(ii) issue any other order or direction, to the second respondent to pay interest at appropriate rates, as this Hon'ble Court deems fit and proper for the amounts payable to the petitioner
(iii) direct the respondents to pay costs of this proceedings to the petitioner.
2. Today when the matter is taken up, learned counsel for petitioner submitted that the writ petition has become infructuous.
Submission is recorded and the writ petition is dismissed as infructuous.
Sd/-
SHAJI P.CHALY
smv JUDGE