Haneefa K.P vs Kozhikode Municipal Corporation
2021 Latest Caselaw 18961 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                        WP(C) NO. 8814 OF 2019
PETITIONER:

          HANEEFA K.P.
          AGED 60 YEARS
          S/O.MOIDEEN,21/3461D,MEENCHANDA,
          VADAKKECHITAKKAD PARAMBA,
          ARTS COLLEGE.P.O,
          KOZHIKODE-673018.

          BY ADVS.
          VINOD SINGH CHERIYAN
          T.M.KHALID
          K.P.SUSMITHA
          JASILA BEEVI V.K.



RESPONDENTS:

    1     KOZHIKODE MUNICIPAL CORPORATION,
          CORPORATION BUILIDNG,BEACH ROAD,
          KOZHIKODE-673032,REPRESENTED BY ITS SECRETARY.

    2     THE SECRETARY,
          KOZHIKODE MUNICIPAL CORPORATION,
          CORPORATION BUIDING,BEACH ROAD,
          KOZHIKODE-673032.

    3     THE DEPUTY MAYOR(CHAIRMAN-FINANCE COMMISSIONER),
          KOZHIKODE MUNICIPAL CORPORATION,
          MUNICIPAL CORPORATION OFFICE,
          KOZHIKODE-673032.

    4     DEPUTY SECRETARY,
          KOZHIKODE MUNICIPAL CORPORATION,
          MUNICIPAL CORPORATION OFFICE,
          KOZHIKODE.

    5     ALIKKOYA.K,
          AGE NOT KNOWN TO THE PETITIONER,
          S/O. BEERAN KOYA,THAYVUPPU,ODUMBA
          ROAD,CHERUVANDOOR.P.O,KOZHIKODE-673655.
 WP(C) NO. 8814 OF 2019

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             BY ADVS.
             SMT.BINDUMOL JOSEPH
             SRI.C.V.MANUVILSAN
             SRI.B.S.SYAMANTHAK
             SMT.K.VIDYA
             SHRI.SHANIL P.C.
             SRI.O.A.ANJU
             SHRI. SYAM JESAN




      THIS    WRIT       PETITION   (CIVIL)   HAVING   COME   UP    FOR
ADMISSION     ON   10.09.2021,      THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 8814 OF 2019

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                            JUDGMENT

This writ petition is filed by the petitioner seeking to

quash Ext.P2 notice dated 01.03.2019, inviting tenders to

collect revenue from the establishments owned by the

Kozhikode Municipal Corporation for the years 2019-2020. No

interim order was granted by this Court even though the writ

petition was admitted to the files. Evidently, the period of

contract was over and therefore nothing survives to be

considered on the merits of the matter.

The writ petition is dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE VPK WP(C) NO. 8814 OF 2019

APPENDIX OF WP(C) 8814/2019

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE NOTICE INVITING TENDER AND THE CONDITIONS ATTACHED DATED 01.02.2019.

EXHIBIT P2 A TRUE COPY OF THE NOTICE INVITING QUOTATION/OFFER DATED 01.03.2019.

EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGE OF THE QUOTATION /OFFER SUMMARY SHOWING THE AMOUNT QUOTED BY THE PETITIONER AND THE 5TH RESPONDENT.