Raveendranathan R vs The State Of Kerala
2021 Latest Caselaw 3731 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                     WP(C).No.28011 OF 2020(B)


PETITIONER:

               RAVEENDRANATHAN R.
               AGED 55 YEARS
               S/O.KOCHURAMAN NAIR, KAKKANATTU HOUSE, KUTTANELLUR
               P.O., THRISSUR DISTRICT-680 014

               BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
               LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM DISTRICT-695 001

      2        THE THRISSUR MUNICIPAL CORPORATION,
               REPRESENTED BY ITS SECRETARY, M O ROAD, THRISSUR
               DISTRICT-680 001

      3        THE SECRETARY,
               THRISSUR MUNICIPAL CORPORATION, MO ROAD, THRISSUR
               DISTRICT-680001

               R2-3 BY SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR
               CORPORATION

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      :2:
W.P(C).No.28011 of 2020




                               JUDGMENT

The petitioner has approached this Court aggrieved by the alleged

action of the respondent Municipal Corporation in deviating from the

terms of a tender notification after having evaluated the tenders

received pursuant to the tender notice.

Through a statement filed on behalf of the respondent Corporation

it is now brought to my notice that the respondent Corporation has taken

a decision to recall the earlier tender notice and go in for a fresh tender.

Taking note of avrments in the said statement and the decision of the

respondent Corporation, I find that the grievance of the petitioner in the

Writ petition does not survive any longer. Accordingly, the Writ Petition

is closed by recording the statement filed on behalf of the respondent

Corporation.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/02.02.2021

W.P(C).No.28011 of 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE TENDER NOTIFICATION DATED 1.10.20

EXHIBIT P2 A TRUE COPY OF THE TENDER NOTIFICATION DATED 21.10.20

RESPONDENTS EXHIBITS:

ANNEXURE-R2(A):TRUE COPY OF THE DECISION NO.27 OF THE COUNCIL DATED 23.1.2021

//TRUE COPY//

P.A TO JUDGE