K.K.Kunhi vs The Union Territory Of ...
2021 Latest Caselaw 13399 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
   MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                      WA NO. 424 OF 2011
  AGAINST THE JUDGMENT IN WPC 8109/2011 OF HIGH COURT OF
               KERALA, ERNAKULAM DATED 15.3.2011
APPELLANT/PETITIONER:

           K.K.KUNHI
           KUNHALEKKAL HOUSE, AMINI ISLANDS,
           UNION TERRITOPRY OF LAKSHADWEEP.

           BY ADV SRI.BABU S. NAIR



RESPONDENTS/RESPONDENTS:

    1      THE UNION TERRITORY OF LAKSHADWEEP
           REPRESENTED BY ITS ADMINISTRATOR,
           KAVARTHY ISLANDS, KAVARATHY,
           U.T. OF LAKSHADWEEP, PIN - 682 555.

    2      THE SECRETARY TO THE ADMINISTRATION
           DEPARTMENT OF WORKS,
           UNION TERRITORY OF LAKSHADWEEP,
           KAVARATHY ISLANDS,
           KAVARATHY, PIN - 682 555.

    3      THE SUPERINTENDING ENGINEER
           L.P.W.D., KAVARATHY ISLANDS,
           U.T.OF LAKSHADWEEP, PIN - 682 555.

    4      THE EXECUTIVE ENGINEER (L.P.W.D.)
           AMINI DIVISION, AMINI ISLANDS,
           U.T.OF LAKSHADWEEP, PIN - 682 552.

           BY ADV SRI.MANU.S, CGC, ADMINISTRATION OF THE
           UNION TERRITORY OF LAKSHADWEEP

THIS WRIT     APPEAL HAVING   COME UP      FOR    ADMISSION ON
28.06.2021,   THE COURT ON    THE SAME     DAY   DELIVERED THE
FOLLOWING:
        W.A.424/2011
                                        2


                                JUDGMENT

Dated this the 28th day of June, 2021

S. Manikumar, CJ.

Being aggrieved by judgment in W.P(C). No.8109 of 2011 dated

15.3.2011, instant writ appeal is filed. Challenge is to the condition

imposed, when tender notification issued to deposit EMD for the work

sought to be executed in the year 2011.

2. Record of proceedings also shows that on 29.3.2011, a

Division Bench of this has passed a detailed interim order.

3. Mr. S. Manu, Standing Counsel for Lakshadweep

Administration submitted that after 2011, only online applications have

been received.

4. Mr. Babu S Nair, learned counsel for the appellant submitted

that nothing survives in the writ petition for further adjudication.

Placing on record the above submissions, writ appeal is

dismissed as infructuous.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.

W.A.424/2011

APPENDIX

PETITIONER'S EXHIBITS

ANNEXURE A TRUE COPY OF RELEANT PORTION OF THE L.P.W.D. MANUAL PRODUCED BY THE 4TH RESPONDENT AS EXHIBIT R1(I) IN W.P(C) NO.27037/2010 OF THIS HON'BLE COURT.