Manoj R.Nair vs Kottayam Municipality
2021 Latest Caselaw 14971 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                       WP(C) NO. 18213 OF 2011
PETITIONERS:

          MANOJ R.NAIR, MANAGING PARTNER,
          M/S R.G.ELECTRONICS,PADINJATTINKARA,, KOTTARAKKARA.P.O,
          KOLLAM DISTRICT.
          BY ADV SRI.T.P.PRADEEP


RESPONDENTS:

    1     KOTTAYAM MUNICIPALITY, REPRESENTED BY
          ITS SECRETARY,MUNICIPAL OFFICE,KOTTAYAM - 686 001.
    2     THE SECRETARY, KOTTAYAM MUNICIPALITY
          MUNICIPAL OFFICE,KOTTAYAM - 686 001.
    3     KERALA STATE INDUSTRIAL ENTERPRISES
          SANTHI NAGAR,GOVT.PRESS ROAD,TRIVANDRUM.
    4     KOTTAYAM WHOLESALE CO-OPERATIVE CONSUMER
          STORES LTD NO:K-162,KOTTAYAM - 686 001.
          BY ADVS.
          SRI.E.NARAYANAN FOR R4
          SRI.PHILIP J.VETTICKATTU FOR R1 & R2
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.18213/2011                         2




                                  JUDGMENT

This writ petition is filed by the petitioner seeking the following reliefs:

i) issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st and 2nd respondents to strictly follow the provisions contained in the Stores Purchase Manual and the Kerala Municipality (Execution of Public Works and Purchase of Materials) rules,

ii) issue a writ of mandamus or any other writ, order or direction commanding the 1st and 2 nd respondents to accept the tender of the petitioner and issue work order to him.

iii)issue a writ of certiorari or other appropriate writ, direction or order calling for records relating to Ext. P3 and quash the same.

iv) issue such other appropriate writ, order or direction as this Hon'ble Court deem fit and proper, in the circumstances of the case.

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

submitted that, the writ petition has become infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                         SHAJI P.CHALY

smv                                                           JUDGE