Balachandran Nair B vs Piravanthoor Grama Panchayat
2021 Latest Caselaw 14681 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 582 OF 2017
PETITIONER/S:

          BALACHANDRAN NAIR B
          AGED 57 YEARS
          PUTHIYAVEETTIL, ELAPPUPARA (PO),VALLICODE KOTTAYAM,
          PATHANAMTHITTA DISTRICT.

          BY ADVS.
          SRI.K.SASIKUMAR
          SRI.S.ARAVIND
          SRI.K.JANARDHANA SHENOY
          SRI.P.S.RAGHUKUMAR



RESPONDENT/S:

    1     PIRAVANTHOOR GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,PIRAVANTHOOR (PO)
          PUNALUR,KOLLAM DISTRICT 689 696.

    2     ASSISTANT ENGINEER LSGD SECTION
          PIRAVANTHOOR GRAMA PANCHAYAT,PIRAVANTHOOR (PO)
          PUNALUR,KOLLAM DISTRICT 689 696.

    3     ASSISTANT EXECUTIVE ENGINEER
          LSGD SUB DIVISION, PATHANAPURAM BLOCK
          PANCHAYAT,PATHANAMPURAAM (PO), KOLLAM DISTRICT 689 695.

    4     EXECUTIVE ENGINEER
          LSGD ENGINEERING DIVISION,DISTRICT PANCHAYAT, THEVALLY
          (PO),KOLLAM - 691 009.

    5     TRIBAL DEVELOPMENT OFFICER
          TRIBAL DEVELOPMENT OFFICE,PUNALUR, KOLLAM DISTRICT-691
          305.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 582 OF 2017
                                        2



                                    JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:-

"i) to call for the records leading to the issue of Ext.P10 issued by the 4th respondent and quash the same to the extent it directs re-E tender of Ext.P1 work by issue a writ in the nature of certiorari.

ii) To issue a writ in the nature of mandamus directing respondents to permit the petitioner to continue and complete Ext.P1 work on any revised work schedule to be furnished to him by the 2 nd respondent in the light of Ext.P7 order.

iii) To issue a writ in the nature of mandamus directing respondents to effect payments to the petitioner immediately after satisfactory execution and measurement of work by the 2nd respondent

iv) to issue any other writ, declaration, order or direction appropriate in the circumstances of the case."

2. Today, when the matter is taken up, learned counsel for the

petitioner submitted that the writ petition is not pressed. WP(C) NO. 582 OF 2017

Accordingly, the writ petition is dismissed as not pressed.

Sd/-

SHAJI P.CHALY JUDGE

uu 14.07.2021 WP(C) NO. 582 OF 2017

APPENDIX OF WP(C) 582/2017

PETITIONER EXHIBITS

P1 A TRUE COPY OF THE RESOLUTION DATED 25.8.2015 OF THE 1ST RESPONDENT PANCHAYAT.

P2 A TRUE COPY OF THE LETTER DATED 26.8.2015 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

P4 A TRUE COPY OF THE NOTICE FOR INAGURATION OF THE WORK.

P3 A TRUE RELEVANT EXTRACT OF THE AGREEMENT DATED 4.9.2015 EXECUTED BETWEEN THE PETITIONER AND THE 2ND RESPONDENT.

P5 A TRUE COPY OF THE ACKNOWELDGEMENT FOR HANDING OVER OF THE SITE

P6 A TRUE COPY OF THE LETTER DATED 17.9.2015 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT

P7 A TRUE COPY OF THE PROCEEDINGS DATED 24.10.2016 ISSUED BY THE DIVISIONAL FOREST OFFICER, PUNALUR

P8 A TRUE COPY OF THE LETTER DATED 2.11.2016 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

P9 A TRUE COPY OF THE REPLY DATED 10.11.2016 GIVEN BY THE 2ND RESPONDENT TO THE PETITIONER

P10 A TRUE COPY OF THE ORDER DATED 30.11.2016 ISSUED BY THE 4TH RESPONDENT - EXECUTIVE ENGINEER

P11 A TRUE COPY OF THE NOTICE DATED 7.12.2016 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

P12 A TRUE COPY OF THE REPLY DATED 9.12.2016 WP(C) NO. 582 OF 2017

SUBMITTE BY THE PETITIONER BEFORE THE 2ND RESPONDENT