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The Paipra Grama Panchayath vs The State Of Kerala
2021 Latest Caselaw 4904 Ker

Citation : 2021 Latest Caselaw 4904 Ker
Judgement Date : 10 February, 2021

Kerala High Court
The Paipra Grama Panchayath vs The State Of Kerala on 10 February, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                      WP(C).No.522 OF 2021(M)


PETITIONER:

               THE PAIPRA GRAMA PANCHAYATH
               REPRESENTED BY THE SECRETARY MR. ANIL KUMAR, AGED
               48 YEARS, S/O. NARAYANA PILLA, PAIPRA PANCHAYATH
               OFFICE, PAIPRA, MUVATTUPUZHA

               BY ADVS.
               SRI.C.A.NAVAS
               SRI.T.K.SASIKUMAR
               SMT.PRAISHEEL PRAKASAM
               BENNET SELVAM

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT, PUBLIC
               WORKS DEPARTMENT (ROADS AND BRIDGES), GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001

      2        THE CHIEF ENGINEER,
               PUBLIC WORKS DEPARTMENT (ROADS AND BRIDGES),
               THIRUVANANTHAPURAM PIN 695 004

      3        THE EXECUTIVE ENGINEER,
               PUBLIC WORKS DEPARTMENT (ROADS AND BRIDGES)
               ERNAKULAM PIN 682 024

      4        THE EXECUTIVE ENGINEER,
               LOCAL SELF GOVERNMENT DEPARTMENT, MUVATTUPUZHA
               DIVISION, ERNAKULAM PIN 686 661

      5        ASSISTANT EXECUTIVE ENGINEER,
               PUBLIC WORKS DEPARTMENT (ROADS AND BRIDGES),
               MUVATTUPUZHA DIVISION, MUVATTUPUZHA, EERNAKULAM
               DISTRICT PIN 686 661

               R1-5 BY GOVERNMENT PLEADER SRI.A RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C).No.522 of 2021                2




                              JUDGMENT

Taking note of the memo filed on behalf of the petitioner, the Writ

Petition is disposed taking note of the same as also the communication

dated 29.01.2021 of the Executive Engineer to the Secretary, Paipra

Grama Panchayat.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/10.02.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TECHNICAL SANCTION ORDER NO.LSGD/TS/2017-2018/49017 DATED 21-12-

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF FUND ALLOCATION SCHEDULE DATED NIL

EXHIBIT P3 TRUE COPY OF THE FEE PAYMENT CHELLAN DETAILS DATED NIL

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF PART PAYMENT RUNNING ACCOUNT BILL DATED NIL

EXHIBIT P5 TRUE COPY OF THE SECREENSHOT OF SOCIAL MEDIA REPORT PUBLISHED IN FACE BOOK DATED NIL

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 01-

01-2021

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE

 
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