P.M.Jacob vs District Collector
2022 Latest Caselaw 6817 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        WP(C) NO. 26003 OF 2012
PETITIONER:

          P.M.JACOB
          S/O.MATHAI, PERUMBALATH HOUSE, PARAMPUZHA.P.O,
          KOTTAYAM-686 004.
          BY ADVS.
          SRI.T.C.MOHANDAS
          SMT.S.CHITHRA
          SRI.T.M.SUNIL


RESPONDENTS:

    1     DISTRICT COLLECTOR,
          CIVIL STATION, KOTTAYAM-686 001.
    2     VIJAYAPURAM GRAMA PANCHAYATH
          REP. BY ITS SECRETARY, VADAVATHOOR.P.O,
          KOTTAYAM-686 010.




          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26003 OF 2012
                                     2



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 26003 of 2012
      ----------------------------------------------
       Dated this the 14th day of June, 2022

                          JUDGMENT

The above writ petition is filed with the following prayers:

"(i) issue a writ of mandamus any other appropriate writ, order or direction commanding the 1 st respondent to ensure that amounts sanctioned by him as per exhibit P1 are actually paid to petitioner by the 2nd respondent; and

(ii) issue a writ of mandamus any other appropriate writ, order or direction commanding the 2nd respondent to pay the outstanding amounts due to the petitioner for the work of construction of Ponpally bridge, and

(iii) issue a writ of mandamus any other appropriate writ, order or direction commanding the 2nd respondent not to continue or commence any other work without paying the outstanding amounts due to the petitioner for the work of construction of Ponpally bridge, and

(iv) pass such other and further orders deemed fit and proper in the circumstances of the case; and

(v) award the costs of the petitioner in these proceedings."[SIC] WP(C) NO. 26003 OF 2012

2. When this writ petition came up for

consideration on 27.11.2012, this Court passed the

following order:

"Though notice has been served, none appears for the Panchayat.

There shall be an interim direction to pay the amounts due to the petitioner as per Ext.P1, from the funds already released to the said authority within a period of three weeks."

In the light of the same, nothing survives in this

case.

Therefore, this writ petition is closed making the

interim order dated 27.11.2012 as absolute.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 26003 OF 2012

APPENDIX OF WP(C) 26003/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER OF R1 DT.21.1.2011.

EXHIBIT P2 TRUE COPY OF LETTER OF ASSISTANT EXECUTIVE ENGG DT.05.02.2009.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE