S.V.Balaji Engineering Company vs State Of Kerala
2021 Latest Caselaw 8963 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.3342 OF 2021(P)


PETITIONER:

               S.V.BALAJI ENGINEERING COMPANY,
               REPRESENTED BY ITS PROPRIETOR,
               MR.M.VENKATESAM, AGED 50 YEARS, S/O.VENKULU,
               11-1-1113/79, AFZAL SAGAR, MALLEPALLY,
               HYDERABAD-500 001.

               BY ADVS.
               SRI.JAMES ABRAHAM (VILAYAKATTU)
               SRI.P.BALAN (VYTTILA)

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               SCHEDULED CASTE DEVELOPMENT DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR,
               SCHEDULED CASTE DEVELOPMENT, DEPARTMENT,
               NANDAVANAM, VIKAS BHAVAN,
               THIRUVANANTHAPURAM-695 033.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3342 OF 2021(P)

                                2


                             JUDGMENT

The writ petition is filed challenging

the cancellation of supply order Ext.P5 and

for a direction to 2nd respondent to permit

petitioner to execute the agreement for the

supply of various tools and equipments to

various Industrial Training Institutes under

the Scheduled Caste Development Department.

2. The learned Government Pleader submits

that Ext.P5 order, which is under challenge is

already withdrawn on 09.03.2021. It is also

stated that petitioner has already executed an

agreement. Therefore the writ petition has

become infructuous.

Accordingly, the writ petition is

dismissed as infructuous. Sd/-

P.V.ASHA JUDGE ww