M/S. Chandragiri Construction ... vs State Of Kerala & 2 Others
2021 Latest Caselaw 18809 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                        WP(C) NO. 23068 OF 2010
PETITIONER/S:

            M/S. CHANDRAGIRI CONSTRUCTION COMPANY
            3/402 A, BACKER CHAMBER, V KARAT ROAD,,
            WEST NADAKAVU, KOZHIKODE- 673 011
            REPRESENTED BY ITS MANAGING PARTNER T.B.KUNHIMAHIN
            HAJI,, PADHOOR HOUSE, THEKKIL P.O., KASARAGOD.

            BY ADVS.
            SRI.N.N.SUGUNAPALAN (SR.)
            SRI.K.BABU THOMAS
            SMT.MARYKUTTY BABU



RESPONDENT/S:

    1       STATE OF KERALA
            REP.BY SECRETARY TO GOVERNMENT,
            HARBOUR ENGINEERING DEPARTMENT,, SECRETARIAT,
            TRIVANDRUM 690 001

    2       THE CHIEF ENGINEER
            HARBOUR ENGINEERING DEPARTMENT, KAMALESWARAM,,
            MANACADU P.O., TRIVANDRUM- 690 009
            CONVENOR OF COMMITTEE FOR PREQUALIFICATION OF
            CONTRACTORS.

    3       THE SUPERINTENDING ENGINEER
            HRABOUR ENGINEERING DEPARTMENT,
            NORTH CIRCLE,, KOZHIKODE-673 006.

            SRI.K.M.FAISAL, GP


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 23068/2010                    2




                               JUDGMENT

The learned counsel for the petitioner submits that the writ petition

has become infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/