M/S.Chandragiri Construction ... vs State Of Kerala
2022 Latest Caselaw 11850 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
                                1944
                    WP(C) NO. 18892 OF 2013
PETITIONER/S:

    1       M/S.CHANDRAGIRI CONSTRUCTION COMPANY
            3/402 A, BACKER CHAMBER, V KARAT ROAD, WEST
            NADAKAVU, KOZHIKODE-673011 REP.BY ITS PARTNER
            K.M.MOHAMMED SHEREEF, PADHOOR HOUSE, THEKKIL
            P.O., KASARAGOD-671541.
    2       K.M.MOHAMMED SHEREEF, PADHOOR HOUSE, THEKKIL
            P.O., KASARAGODE DISTRICT-671541, PARTNER,
            CHANDRAGIRI CONSTRUCTION COMPANY.
            BY ADVS.
            SRI.K.BABU THOMAS
            SMT.MARYKUTTY BABU
RESPONDENT/S:
    1     STATE OF KERALA, REP.BY THE SECRETARY TO
          GOVERNMENT, PUBLIC WORKS DEPARTMENT, SECRETARIAT,
          TRIVANDRUM-695001.
    2     THE CHIEF ENGINEER, PWD, ROADS AND BRIDGES,
          PUBLIC OFFICE BUILDINGS, THIRUVANANTHAPURAM-
          695033.
    3     THE SUPERINTENDING ENGINEER, PWD, ROADS AND
          BRIDGES, NORTH CIRCLE, KOZHIKODE-673001.
    4     THE EXECUTIVE ENGINEER
          PWD ROADS DIVISION, PALAKKAD-678001.
          BY ADV GOVERNMENT PLEADER
OTHER PRESENT:
          GP SRI K M FAISAL
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   21.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 18892 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 18892 of 2013
                         =============================================================

                 Dated this the 21st day of December, 2022

                                          JUDGMENT

The learned counsel for the petitioners submitted that the

prayers in this writ petition have become infructuous. Therefore,

this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 18892 of 2013

APPENDIX OF WP(C) 18892/2013

PETITIONER EXHIBITS EXHIBIT-P1: TRUE COPY OF THE RELEVANT PORTION OF THE AGREEMENT FOR WORKS VALUED RS.2,58,43,894/-. EXHIBIT-P2: TRUE COPY OF FINAL BILL FOR GROSS VALUE OF WORK OF RS.3,91, 60,858/- WITH SINCE LAST AMOUNT OF RS.32,93,859/- DUE TO THE PETITIONERS. EXHIBIT-P3: TRUE COPY OF G.O.(RT.) NO.417/2010/PWD DIRECTING TERMINATION OF CONTRACT WITHOUT RISK AND COST. EXHIBIT-P4: TRUE COPY OF REPRESENTATION THE PETITIONER.