A.Jamaluddhin vs Kerala Water Authority
2021 Latest Caselaw 19109 Ker

Citation : 2021 Latest Caselaw 19109 Ker
Judgement Date : 13 September, 2021

Kerala High Court

A.Jamaluddhin vs Kerala Water Authority on 13 September, 2021

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                  WP(C) NO. 28422 OF 2009
PETITIONER:

         A.JAMALUDDHIN
         S/O.ABDUL KHARIM, PARAVILA VEEDU, NEAR R.R.V.,
         JUNCTION, KILIMANNOOR, THIRUVANANTHAPURAM.
         BY ADV SRI.T.M.ABDUL LATHEEF

RESPONDENTS:

    1    KERALA WATER AUTHORITY, REPRESENTED BY
         ITS MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM,,
         THIRUVANANTHAPURAM-695010
    2    SUPERINTENDING ENGINEER
         PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY,,
         TRIVANDRUM-695001.
    3    THE EXECUTIVE ENGINEERING
         KERALA WATER AUTHORITY, WATER SUPPLY DIVISION,,
         ATTINGAL-695 101.
    4    THE ASSISTANT EXECUTIVE ENGINEERING
         KERALA WATER AUTHORITY, WATER SUPPLY DIVISION,,
         VARKALA-695141.
         BY ADVS.
         SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
         SMT.AMBIKA DEVI, SC, KWA

OTHER PRESENT:

         SMT.RASHMI.K.M, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.09.2021, ALONG WITH WP(C).28478/2009, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.28422/2009 & 28478/2009

                               2




           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                   WP(C) NO. 28478 OF 2009
PETITIONER:

           A.JAMALUDDHN
           S/O.ABDUL KHARIM, PARAVILA VEEDU,, NEAR
           R.R.V.JUNCTION, KILIMANOOR,, THIRUVANANTHAPURAM.
           BY ADV SRI.T.M.ABDUL LATHEEF

RESPONDENTS:

    1      KERALA WATER AUTHORITY
           REPRESENTED BY ITS MANAGING DIRECTOR,
           JALABHAVAN, VELLAYAMBALAM,, THIRUVANANTHAPURAM-
           695 001.
    2      EXECUTIVE ENGINEER
           KERALA WATER AUTHORITY, WATER SUPPLY, DIVISION,
           ATTINGAL-695 101.
    3      THE DISTRICT PLANNING OFFICER
           DISTRICT PLANNING OFFICE, CIVIL STATION,,
           KUDAPPANAKKUNNU, PEROORKADA P.O.,,
           THIRUVANANTHAPURAM-695 005.
           BY ADVS.
           SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
           SMT.AMBIKA DEVI, SC, KWA


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.09.2021, ALONG WITH WP(C).28422/2009,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.28422/2009 & 28478/2009

                                3




                  P.V.KUNHIKRISHNAN, J.
                    -------------------------------
           W.P.(C).Nos.28422 & 28478 of 2009
            ----------------------------------------------
        Dated this the 13th day of September, 2021


                          JUDGMENT

These writ petitions are filed alleging that the bill

amount is not paid to the petitioner. These writ petitions are

pending from 2009 onwards.

If there is any amount due to the petitioner as on today,

the petitioner is free to approach the respondents with a

representation. If such a representation is received, the

respondents will do the needful in accordance to law.

With the above direction, these writ petitions are

disposed of.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).No.28422/2009 & 28478/2009

APPENDIX OF WP(C) 28422/2009

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SELECTION NOTICE NO.PHC.D1.791/VKDA/TM DATED 30.05.1997 ISSUED BY THE 2ND RESPONDENT EXHIBIT P2 TRUE COPY OF HTE STATEMENT AND AGREEMENT DATED 31.07.1997 EXHIBIT P3 TRUE COPY OF HTE LETTER NO.DB.228/97/VOL.II/WS/ATL DATED 19.03.2008 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT EXHIBIT P4 TRUE COPY OF THE LETTER DATED 15.10.2008 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT

RESPONDENTS' EXHIBITS:

ANNEXURE R(A) TRUE PHOTOCOPY OF THE MATERIAL ACCOUNTS STATEMENT ANNEXURE R(B) TRUE PHOTOCOPY OF THE LETTER NO.DB1/39/96 DATED 23.10.2008 SENT BY ASST.EXECUTIVE ENGINEER TO THE EXECUTIVE ENGINEER ANNEXURE R(C) TRUE PHOTOCOPY OF THE LETTER NO.DB2-

28/97/VOL.II/WS/ATTINGAL DATED 29.10.2008 SENT BY THE EXECUTIVE ENGINEER TO THE PETITIONER ANNEXURE R1(D) TRUE COPY OF THE COMPLAINT FORM SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 07.05.2020.

ANNEXURE R1(E) TRUE COPY OF THE REPLY DATED 30.6.2020 ISSUED BY THE FIRST RESPONDENT OT THE PETITIONER'S COUNSEL W.P.(C).No.28422/2009 & 28478/2009

APPENDIX OF WP(C) 28478/2009

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF HTE LETTER NO.AB1-

1400/05-06 DATED 20.07.2006 ISSUED BY THE 2ND RESPONDENT EXHIBIT P2 TRUE COPY OF THE LETTER NO.1227/06/MPLADS 905-06)19/DPO DATED 03.12.2008 ISSUED BY THE 3RD RESPONDENT EXHIBIT P3 TRUE COPY OF THE LETTER DATED 04.09.2009 SENT BY THE PETITIONER BEFORE THE RESPONDENTS 2 AND 3.

RESPONDENTS' EXHIBITS:

ANNEXURE R1(A) TRUE PHOTOCOPY OF HTE LETTER NO.1227/06/MPLADS(05-06)/19/DPO SENT BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT ANNEXURE R1(B) TRUE PHOTOCOPY OF THE LETTER NO.AB1-

1400/04-05/WSD/ATL DATED 03.01.2009 ANNEXURE R1(C) TRUE PHOTOCOPY OF THE LETTER NO.AB1-