Surya Kumar vs Secretary To Government
2021 Latest Caselaw 9912 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                      WP(C).No.14634 OF 2020(D)

PETITIONERS:
      1        SURYA KUMAR,
               AGED 50 YEARS
               S/O.MOHANRAO PULIKKOOR,
               BHAGAVATHI NAGAR,P.O.SHIRIBHAGILU,
               KASARAGOD.
      2        T.A.MUHAMMED KUNHI,
               S/O.ABDULLA,'ARAFA MANZIL',
               NEAR THALANKARA POST OFFICE,
               KASARAGOD.

               BY ADVS.
               SRI.M.V.AMARESAN
               SRI.S.S.ARAVIND
RESPONDENTS:

      1        SECRETARY TO GOVERNMENT
               DEPARTMENT OF LOCAL SELF
               GOVERNMENT,THIRUVANANTHAPURAM,PIN-695001.
      2        DISTRICT COLLECTOR,
               COLLECTORATE,KASARAGOD,
               PIN-671121.
      3        DIRECTOR,
               URBAN AFFAIRS,THIRUVANANTHAPURAM,
               PIN-695001.
      4        KASARGOD MUNICIPALITY,
               REPRESENTED BY ITS SECRETARY,
               KASARGOD,PIN-671121.
      5        MUNICIPAL ENGINEER,
               KASARAGOD MUICIPALITY,KASARAGOD,
               PIN-671121.

               R1-3 BY GOVERNMENT PLEADER
               R4 BY ADV. SHRI.MATHEW B. KURIAN, SC, KASARAGOD
               MUNICIPALITY

               ADV.SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14634 OF 2020(D)

                                          2



                                JUDGMENT

Dated this the 24th day of March 2021

The writ petition was filed aggrieved by the

delay in payment of bills towards the work

carried out by the petitioner under the 4 th

respondent Municipality. On the basis of various

interim orders, it is stated that a sum of

Rs.12,58,394/- is paid to the petitioner and

according to the Municipality the balance amount

pending is a sum of Rs.40,000/-(Rupees Forty

thousand only).

2. Therefore, in case, the petitioner has

got any further grievance, that can be raised

before the respondent Municipality. The question

of interest is left open.

The writ petition is accordingly closed.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.14634 OF 2020(D)

APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 TRUE COPY OF COMPLAINT DATED 20.4.2018 FILED BY PETITIONERS THROUGH HON'BLE LEGAL SERVICES AUTHORITY,KASARAGOD AGAINST RESPONDENT NOS.4 AND 5.

EXHIBIT P2 TRUE COPY OF REPORT IN CASE NO.PLP.NO.1424/2018 DATED 26-7-2019 SUBMITTED BY THE 4TH RESPONDENT BEFORE THE HON'BLE LEGAL SERVICES AUTHORITY,KASARAGOD.

EXHIBIT P3 TRUE COPY OF REPORT IN CASE NO.PLP.NO.1424/2018 DATED 25-10-2019 SUBMITTED BY THE 4TH RESPONDENT BEFORE THE HON'BLE LEGAL SERVICES AUTHORITY,KASARAGOD.

EXHIBIT P4 TRUE COPY OF THE ORDER, AS PER ITS PROCEEDINGS DATED 16-11-2018 IN PLP.NO.1424/2018 PASSED BY HON'BLE LEGAL SERVICES AUTHORITY.

EXHIBIT P5 TRUE COPY OF REMINDER BEARING NO.PW3-

14898/16 DATED 18-4-2017 FORWARDED BY THE 4TH RESPONDENT TO THE 1ST RESPONDENT

EXHIBIT P6 TRUE COPY OF LETTER BEARING NO.PW3-

14898/13,DATED 4.1.2018 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF REGISTERED LAWYER NOTICE DATED 15.02.2020 SEND BY THE PETITIONER TO THE 4TH RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE