Marysadan Projects Pvt. Ltd vs The State Of Kerala
2021 Latest Caselaw 6497 Ker

WP(C).No.27537 OF 2020(N)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                      WP(C).No.27537 OF 2020(N)

PETITIONER/S:

                MARYSADAN PROJECTS PVT. LTD.,
                17/437, MARYSADAN BUILDING, NEELEESWARAM P.O,
                KALADY, ERNAKULAM DISTRICT, REPRESENTED BY ITS
                MANAGING DIRECTOR, BIBY BABY, D/O. BABY, AGED 30
                YEARS.

                BY ADVS.
                SRI.BABU S. NAIR
                SMT.SMITHA BABU

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
                SECRETARIAT, TRIVANDRUM, PIN-695 001

      2         THE SECRETARY TO GOVERNMENT
                DEPARTMENT OF LOCAL SELF GOVERNMENT (IA),
                GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN-695 001

      3         THE SECRETARY TO THE GOVERNMENT
                DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT,
                TRIVANDRUM, PIN-695001

      4         THE DIRECTOR URBAN AFFAIRS,
                SWARAJ BHAVAN, KOWDIAR P.O, THIRUVANANTHAPURAM,
                PIN-695 003

      5         THE GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA)
                SAHODARAN AYYAPPAN ROAD, KADAVANTHRA, KOCHI, PIN-
                682 020, REPRESENTED BY ITS SECRETARY.

             R5 BY ADV. SRI.VIPIN P.VARGHESE
OTHER PRESENT:

                SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27537 OF 2020(N)
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                                 JUDGMENT

Dated this the 23rd day of February 2021

The Writ Petition was filed aggrieved by the delay in

payment towards the work done by the petitioner based on the

agreement executed with the 5th respondent GCDA. The learned

counsel for the petitioner submitted that petitioner has since

received payment. Therefore no further orders are necessary in

the Writ Petition. The Writ Petition is accordingly closed.

Sd/-

                                                   P.V.ASHA

rkc                                                 JUDGE
 WP(C).No.27537 OF 2020(N)




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE WORK ORDER ISSUED TO THE

PETITIONER DATED, 13.2.2020 BY THE 5TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE MINUTES OF THE MEETING OF THE 5TH RESPONDENT-GCDA DATED 25.5.2020.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE OF COMPLETION OF WORKS ISSUED BY THE SUPERINTENDING ENGINEER, GCDA, KOCHI.

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE OF EXPERIENCE ISSUED BY THE 5TH RESPONDENT DATED, 26.8.2020.

EXHIBIT P5 TRUE COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT TO THE 2ND RESPONDENT DATED 14.8.2020.

EXHIBIT P6 TRUE COPY OF THE TAX INVOICE OF THE WORK UNDERTAKEN BY THE PETITIONER DATED, 31.7.2020.

EXHIBIT P7 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED, 7.11.2020.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED, 9.11.2020 TO THE 5TH RESPONDENT