A.Abdul Rasheed vs The Secretary
2022 Latest Caselaw 1933 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                      WP(C) NO. 4268 OF 2011
PETITIONER:

            A.ABDUL RASHEED
            43 YEARS, NELLIKKATHODI HOUSE, MUTHUVALLOOR PO,,
            KONDOTTY(VIA),MALAPPURAM DISTRICT.
            BY ADV SRI.U.K.DEVIDAS

RESPONDENTS:

    1       THE SECRETARY
            MALAPPURAM DISTRICT PANCHAYATH,MALAPPURAM,
            DISTRICT - 682511
    2       THE EXECUTIVE ENGINEERLOCAL SELF
            GOVERNMENT DEPARTMENT, MALAPPURAM - 682511.
    3       M.P.ABDUL NASARPWD CONTRACTOR
            KUZHIMANNA PO, KIZHISSEERI(VIA),
            MALAPPURAM DISTRICT-673641
    4       N.GANESHAN PWD CONTRACTOR
            ARIYALLOOR PO, MALAPPURAM DISTRICT - 676 312
            BY ADV SRI.M.K.ABOOBACKER

OTHER PRESENT:

            SRI.B.S.SYAMANTAK, GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   18.02.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.4268/2011

                                      2




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                      W.P.(C).No.4268 of 2011
               ----------------------------------------------
            Dated this the 18th day of February, 2022


                             JUDGMENT

This writ petition is filed with following prayers:

i. Call for the records leading to Exhibit P8 and P9 letters and quash order awarding the work of maintenance work of Orapingal - Moosarithadom Road and Mundakulam-Moochikkal-

Valiyaparamba Road to the 3rd and 4th respondents respectively by issue of a writ of certiorari or any other appropriate writ order or direction. ii. Issue a writ of mandamus or any other appropriate writ order or direction directing respondents 1st and 2nd respondent to award the maintenance work of Orapingal -Moosarithadom Road and Mundakulam-Moochikkal-

Valiyaparamba Road to the petitioner excluding the value of the bitumen(tar) and other materials supplied by the first respondent in accordance with law.

iii. Issue a writ of mandamus or any other appropriate writ order or direction directing the 1st and second respondent to dispose the Ext. P3 and P4 representations with in a time period. W.P.(C).No.4268/2011

iv. Issue such other orders as this court deems fit to grant in the nature of the case. (SIC)

2. When this writ petition came up for consideration,

the learned counsel appearing for the 1st respondent

submitted that the work is already over and the prayers in the

writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

                                          P.V.KUNHIKRISHNAN
JV                                               JUDGE