Ajimon vs The District Collector
2021 Latest Caselaw 3162 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                      WP(C).No.27350 OF 2020(P)


PETITIONER:

               AJIMON
               AGED 41 YEARS
               PROPRIETOR, SQUARE CONSTRUCTIONS, EDATHALA NORTH
               P.O., ALUVA, ERNAKULAM - 683 561.

               BY ADV. SRI.P.SHANES METHAR

RESPONDENTS:

      1        THE DISTRICT COLLECTOR, ERNAKULAM
               O/O THE DISTRICT COLLECTOR, KAKKANAD,
               ERNAKULAM - 682 030.

      2        THE CHAIRMAN, DISTRICT DISASTER MANAGEMENT AUTHORITY
               (DDMA)
               ERNAKULAM, O/O THE DISTRICT COLLECTOR, KAKKANAD,
               ERNAKULAM - 682 030.

      3        THE EXECUTIVE ENGINEER
               O/O. EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION,
               CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

      4        THE COCHIN MUNICIPAL CORPORATION
               PARK AVENUR ROAD, MARINE DRIVE, KOCHI - 682 011,
               REP. BY ITS SECRETARY.

      5        THE EXECUTIVE ENGINEER
               L S G D DIVISION ERNAKULAM, KAKKANAD,
               KOCHI - 682 030.



               SMT.VINITHA.B. GP,SRI.S.SUDHEESH KUMAR,SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27350 OF 2020(P)

                                   2


                               JUDGMENT

Dated this the 28th day of January 2021

The petitioner was awarded for the work-

'Renovation and Removing obstructions in

Thevara Canal near Kayal mouth' as per Ext.P1

order. He filed this writ petition complaining

that though the works were completed in June

2020, the respondents are not making any

payments. The learned Government Pleader on

instructions submitted that the works were

carried out in the second phase and payment can

be made only by the end of March 2021.

Accordingly, the writ petition is disposed

of recording the said submissions and with a

direction to the respondents to make the

payment by the end of March, 2021.

Sd/-

P.V.ASHA JUDGE AJ/28.01.2021 WP(C).No.27350 OF 2020(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE WORKS AGREEMENT NO.OBT.1/EE/-9/2020-21 FOR DDMA WORKS DATED 11/05/2020.

EXHIBIT P2 A TRUE COPY OF THE APPROVED FINAL BILL REGARDING EXT.P1.