K.F.Prabha vs Pala Municipality
2021 Latest Caselaw 18584 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                          WP(C) NO. 35134 OF 2014
PETITIONER:

            K.F.PRABHA
            KANDATHINKAL, ARUNAPURAM P.O., PALA - 686 574,
            KOTTAYAM.

              BY ADVS.
                     SRI.R.PREM SANKAR
                     SRI.B.PREMOD



RESPONDENTS:

    1       PALA MUNICIPALITY
            REPRESENTED BY ITS SECRETARY, PALA, KOTTAYAM - 686 574.

    2       THE SECRETARY
            PALA MUNICIPALITY, PALA, KOTTAYAM - 686 574.

    3       THE CHAIRMAN
            PALA MUNICIPALITY, PALA, KOTTAYAM - 686 574.


            SRI.V.M.KURIAN, SC, PALA MUNICIPALITY
            SRI.SUJITH MATHEW JOSE, SC, PALA MUNICIPALITY
            SMT.ELIZABETH GEORGE MECHERIL,SC, PALA MUNICIPALITY



     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35134 OF 2014            ..2..




                       JUDGMENT

This writ petition is filed for disbursement of

amounts due under a contract with the 1st respondent

Municipality.

2. The learned Counsel for the respondents submits

that the amount due under the contract has already been

disbursed to the petitioner.

Recording this submission, the writ petition is

disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/08/09/2021

//true copy //

P.A to Judge WP(C) NO. 35134 OF 2014 ..3..

APPENDIX OF WP(C) 35134/2014

PETITIONERS EXTS:

EXHIBIT P1. THE TRUE COPY OF THE AGREEMENT EXECUTED BETWEEN THE CONVENOR AND CHAIRMAN OF THE BENEFICIARY COMMITTEE WITH THE PALA MUNICIPALITY.

EXHIBIT P2. THE TRUE COPY THE FINAL BILL APPROVED BY THE RESPONDENT MUNICIPALITY.

EXHIBIT P3. THE TRUE COPY OF THE COMPLAINT PREFERRED BEFORE THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P4. THE TRUE COPY OF THE ORDER DATED 25.09.2012 IN OP NO.301/2012 OF THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P5. THE TRUE COPY OF THE PETITION FILED AS CMP NO.485/2012 IN OP NO.301/2011 ON THE FILE OF THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P6. THE TRUE COPY OF THE ORDER OF THE OMBUDSMAN DATED 23.03.2013 IN CMP NO.485/2012 IN OP NO.301/2012.

EXHIBIT P7. THE TRUE COPY OF THE FILE RELATING TO THE WORK EXECUTED BY THE PETITIONER.