The Kasaragod Peoples Forum vs State Of Kerala
2021 Latest Caselaw 772 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

     THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                             &

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

 FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                WP(C).No.27820 OF 2014(S)

PETITIONERS:
            THE KASARAGOD PEOPLES FORUM
            REPRESENTED BY ITS SECRETARY,
            PROF.V.GOPINATHAN, RESIDING AT SREERAGAM,
            CHINMAYA COLONY, P.O.VIDYANAGAR, KASARGOD
            DISTRICT-671123.

           BY ADVS.
           SRI.SURESH KUMAR KODOTH
           SRI.K.P.ANTONY BINU

RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY ITS CHIEF SECRETARY,
           THIRUVANANTNAPURAM-695001.

     2     THE SECRETARY TO GOVERNMENT
           MINOR IRRIGATION DEPARTMENT,
           GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.

     3     KERALA WATER AUTHORITY
           REPRESENTED BY ITS MANAGING DIRECTOR,
           THIRUVANANTHAPURAM-695001.

     4     KASARAGOD MUNICIPALITY
           REPRESENTED BY ITS SECRETARY,
           KASARGOD P.O.-671121.

           R1-2 BY SR.GOVT. PLEADER SRI.ARAVIND KUMAR BABU
           R4 BY ADV. SRI.V.M.KURIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 08.01.2021, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P(C).27820/2014                      2


                                 JUDGMENT

Dated this the 8th day of January, 2021 S. Manikumar, CJ

Petitioner has sought for a writ of mandamus directing the State of

Kerala represented by Chief Secretary and Secretary to the Government,

Minor Irrigation Department, Thiruvananthapuram/ respondents 1 and 2, to

complete the construction of Permanent Regulator at Bavikkara, to facilitate

the supply of drinking water, within a time frame.

2. On this day, when the matter came up for hearing, based on the

instructions furnished by the Executive Engineer, Minor Irrigation Division,

Kasaragod, through the learned Advocate General, Kerala, Mr.T.K. Aravinda

Kumar Babu, learned Senior Government Pleader, submitted that as on

date, 95% of Civil and Mechanical works of the above work has been

completed and electrical works have been tendered. The project will be

completed by 30th April, 2021.

3. Mr. Suresh Kumar, learned counsel for the petitioner, submitted

that relief sought for has been addressed.

Nothing survives in this writ petition for further adjudication.

Accordingly, this writ petition is disposed of with a direction to complete the

project by 30.04.2021.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.

xxx

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE REPRESENTATION DATED 26.4.2000 ALONG WITH ENGLISH TRANSLATION

EXHIBIT P2 COPY OF THE RELEVANT NEWS ITEMS CARRIED IN MALAYALA MANORAMA DAILY DATED 15.6.2007 ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P3 THE ASSURANCE OF THE MINISTER REPORTED IN UTTARADESAM DAILY ON 11.7.2007.

EXHIBIT P4 COPY OF THE REPRESENTATION DATED 22/1/2008 ALONG WITH ENGLISH TRANSLATION

EXHIBIT P5 COPY OF THE REPORT PUBLISHED IN MATHRUBHUMI DAILY DATED 24.3.2008 ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P6 COPY OF REPRESENTATIONS DATED 6/10/2009 SUBMITTED TO THE DISTRICT COLLECTOR.

EXHIBIT P7 COPY OF REPRESENTATION DATED 17/3/2010 SUBMITTED BEFORE THE EXECUTIVE ENGINEER.

EXHIBIT P8 COPY OF THE MEMORANDUM DATED 31.5.2010 ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P9 COPY OF THE REPORT DATED 26.8.2010.

EXHIBIT P10 COPY OF THE REPRESENTATION DATED 28.6.2010 ALONG WITH ENGLISH TRANSLATION

EXHIBIT P11 COPY OF THE REPRESENTATION DATED 26.5.2011 ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P12 COPY OF THE REPLY DATED 28.1.2014 ALONG WITH WITH ENGLISH TRANSLATION.

EXHIBIT P13 COPY OF THE MEMORANDUM DATED 19/7/2014.

RESPONDENT'S EXHIBITS:

EXHIBIT R2(A) A TRUE COPY OF G.O.(Rt)No.193/2015/WRD DATED 18.3.2015