Radhakrishna Pillai vs Kottankara Grama Panchayat
2022 Latest Caselaw 702 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                  WP(C) NO. 2051 OF 2013
PETITIONER/S:

         RADHAKRISHNA PILLAI
         AGED 51 YEARS, S/O.GOPALA PILLAI,
         SUMASREE, NALLILA.P.O, KOLLAM DISTRICT.
         BY ADV SRI.K.S.MANU (PUNUKKONNOOR)


RESPONDENT/S:

    1    KOTTANKARA GRAMA PANCHAYAT
         T.K.M.C. P.O, KOLLAM,
         REPRESENTED BY THE SECRETARY.
    2    THE ASSISTANT EXECUTIVE ENGINEER
         L.S.G.D. SECTION, KOTTANKARA GRAMA PANCHAYAT,
         T.K.M.C. P.O, KOLLAM.
         BY ADVS.
         SMT.CHITHRA.S.BABU
         SRI.PRATHEESH.P


     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 14.01.2022,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
        W.P(C).2051/2013
                                           2


                                  JUDGMENT

Dated this the 14th day of January, 2022

This writ petition is filed seeking the following reliefs:

"i. issue a writ of certiorari to call for the records leading to Ext.P6 and to quash the same.

ii. issue a writ of mandamus or any other writ or order directing the 1st respondent to approve tenders made by the petitioner and permit the petitioner to execute the works in the projects Nos.19, 21, 26, 37 and 73, as per Ext.P3, within a stipulated time frame, in the interest of justice.

iii. issue a writ of mandamus or any other writ or order directing the 1st respondent to conduct a re-tender to the works in the projects Nos.19, 21, 26, 37 and 73, in the Ext.P3."

The subject matter relates to the year 2013, in regard to a tender

floating. However, today when the matter is taken up, learned counsel

for the petitioner Mr. K.B. Udayakumar, representing Mr. K.S Manu,

submitted that the writ petition has become infructuous. Therefore, the

writ petition is dismissed as infructuous.

Sd/-

Shaji P. Chaly, Judge sou.