C.L.Anto vs State Of Kerala
2022 Latest Caselaw 6834 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 28115 OF 2013
PETITIONER/S:

             C.L.ANTO
             CHIEF PROMOTER, NATIONAL ENERGY AND WASTE MANAGEMENT
             MULTIPURPOSE CO-OPERATIVE SOCIETY (KERALA) LTD.
             REGD.NO.4484, (NEWSCO), INDU VILLA, I.Q.ROAD, CHALAKUDY
             P.O., THRISSUR DISTRICT, PIN-680 307.

             BY ADV SRI.C.L.ANTO (PARTY-IN-PERSON)


RESPONDENT/S:

     1       SUCHITWA MISSION,
             LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT OF KERALA,
             PANAVILA JUNCTION, THYCAUD P.O., THIRUVANANTHAPURAM-695
             014, REPRESENTED BY ITS EXECUTIVE DIRECTOR.

     2       STATE OF KERALA
             REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL SELF
             GOVERNMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
             695 001.

     3       CHOONDAL GRAMA PANCHAYATH
             CHOONDAL P.O., THRISSUR THALUK, THRISSUR DISTRICT, PIN-
             680 025, REPRESENTED BY THE SECRETARY.

     4       NATIONAL ENERGY AND WASTE MANAGEMENT MULTIPURPOSE CO-
             OPERATIVE SOCIETY KERALALTD. REGD.NO.4484
             (NEWSCO), DREAM LAND BUILDING, K.S.R.T.C.ROAD, CHALAKUDY
             P.O., PIN-680 307, REPRESENTED BY DIRECTOR.

             BY ADV SRI.T.M.CHANDRAN


     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. 28115 OF 2013
                              2




                        JUDGMENT

When the matter was taken up for consideration

on 8.06.2022, there was no representation for the

petitioner. Today also, there is no representation. It

appears that the petitioner is not interested in

prosecuting the matter further. From Ext.P4 order

impugned in this writ petition, it is seen that the

tender is flouted for the period 2013-14, which is

already over. Hence, the subject matter of the writ

petition has become stale. Accordingly, the writ

petition is dismissed for non-prosecution.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 28115 OF 2013

APPENDIX OF WP(C) 28115/2013

PETITIONER EXHIBITS

EXHIBIT P1.TRUE COPY OF THE SHORT NOTE WRITTEN BY THE PETITIONER TO TE HON.CHIEF MINISTER ON 26-JUNE 2011, WHERE DIRECTION TO DISCUSS WITH THE PETITIONERS WAS MADE.

EXHIBIT P2.TRUE COPY OF THE NOTIFICATION FROM RESPONDENT NO.1 FROM PAGE NO.70 OF THE NOTIFICATION, SHOWING THE PETITIONER IS SELECTED FRO MANAGING BIGGER PLANTS.

EXHIBIT P3.TRUE COPY OF THE NOTIFICATIONNO.1418 DATED 23/5/2012 OF THE RESPONDENT NO.2, SHOWING THE NUMBER OF SERVICE PROVIDERS ELIGIBLE FOR WASTE PROCESSING AT SOURCE AND CLAUSES MANDATING THE LOCAL SELF GOVERNMENT BODIES TO INTIMATE THE SERVICE PROVIDERS.

EXHIBIT P4.TRUE COPY OF THE TENDER NOTIFICATION DATED SHWOING LAST DATE BEING 15TH NOVEMBER, 2013.

EXHIBIT P5.TRUE COPY OF THE G.O.DATED 20/3/2004 ISSUED BY THE RESPONDENT NO.2, IN FAVOUR OF RAIDCIO A REGIONAL CO-OPEATIVE SOCIEITY TO PURCHASE AGRICULTURAL EQUIPMENTS WITHOUT TENDER.

EXHIBIT P6.TRUE COPY OF THE LETTER OF APPRECIATION BY THRISSUR DISTRICT COLLECTOR AFTER SINPNECTING OUR ARRANGEMENTS AND FACILTIES DATED 6/5/2012.