Reghunathan vs Nedumangad Muncipality
2021 Latest Caselaw 18304 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                     WP(C) NO. 5180 OF 2021
PETITIONER :-

          REGHUNATHAN, AGED 62 YEARS
          S/O. NARAYANAN,
          "SMV SADANAM", ARYANAD, NEDUMANGAD TALUK,
          THIRUVANANTHAPURAM-695 542.

          BY ADVS.
          M.R.SARIN
          SMT.MAHALEKSHMY P.S


RESPONDENTS :-

    1     NEDUMANGAD MUNCIPALITY
          NEDUMANGAD P.O., THIRUVANANTHAPURAM-695 541,
          REPRESENTED BY ITS SECRETARY.

    2     SECRETARY
          NEDUMANGAD MUNICIPALITY, NEDUMANGAD P.O.,
          THIRUVANANTHAPRUAM-695 541.

    3     FEDERAL BANK
          NEDUMANGAD BRANCH,
          AL HIBA TOWERS,
          NEAR KALLINGAL JUNCTION,
          NEDUMANGAD-THIRUVANANTHAPURAM-695 541.

          BY ADVS.
          SRI.SUNIL SANKAR.P.
          SMT.VIDYA GANGADHARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5180 OF 2021

                                   -: 2 :-


                               JUDGMENT

Dated this the 7th day of September, 2021

This writ petition is filed seeking directions to the 2 nd

respondent to consider and dispose of Ext.P1 representation

preferred by the petitioner. It is submitted by the learned counsel for

the petitioner that the petitioner is a contractor who had carried out

the work of constructing a concrete side wall of a road in the

Municipality pursuant to a contract awarded to him. It is submitted

that the petitioner has not been paid the amounts due to him, which

amounts to nearly Rs.10 lakhs. It is submitted that the petitioner has

preferred Ext.P1 representation before the 2 nd respondent and seeks

a consideration of the same.

2. The learned counsel for the 2 nd respondent submits that

the details of the work done by the petitioner are to be produced

before the 2nd respondent, if any decision is to be taken on Ext.P1.

I am of the opinion that Ext.P1 representation is liable to

be considered in accordance with law. In case the petitioner

produces a further copy of Ext.P1 along with the details of the

contract entered into between him and the Municipality, the 2 nd

respondent shall take up, consider and pass appropriate orders on WP(C) NO. 5180 OF 2021

Ext.P1 representation within one month from the date of receipt of a

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/13.9.2021 WP(C) NO. 5180 OF 2021

APPENDIX OF WP(C) 5180/2021

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION LETTER FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT SECRETARY OF THE NEDUMANGAD MUNICIPALITY DATED 16/02/2021.