K.O.Paul vs The State Of Kerala
2022 Latest Caselaw 7064 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                        WP(C) NO. 14300 OF 2022
PETITIONER:

            K.O.PAUL
            AGED 54 YEARS
            S/O.LATE OUSEPH,
            RESIDING IN THE ADDRESS KOLLANNUR HOUSE,
            RAMAVARMAPURAM P.O.,
            THRISSUR DISTRICT - 680 631.
            BY ADV G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, LOCAL
            SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM DISTRICT - 695 001.
    2       THE THRISSUR MUNICIPAL CORPORATION
            REPRESENTED BY ITS SECRETARY OFFICE OF THE THRISSUR
            MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD, THRISSUR
            DISTRICT - 680 001.
    3       THE SECRETARY
            THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
            THRISSUR DISTRICT - 680 001.
    4       THE ASSISTANT EXECUTIVE ENGINEER
            OFFICE OF THE ASST. EXECUTIVE ENGINEER,
            THRISSUR MUNICIPAL CORPORATION, M O ROAD,
            THRISSUR DISTRICT - 680 001.
            BY ADV SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR
            CORPORATION
            SRI.ASHWIN SETHUMADHAVAN, SENIOR GOVERNMENT PLEADER

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14300 OF 2022
                               2


               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 14300 of 2022
      ----------------------------------------------
       Dated this the 17th day of June, 2022

                        JUDGMENT

The above writ petition is filed with the following prayers:

"(i) Issue a writ of Mandamus or any other appropriate writ order or direction commanding the respondents 2 and 3 to immediately make the payment to the petitioner of the contract amount based on Ext.P2 within stipulated time limit in the interest of justice.

(ii) To pass any such or further orders as the petitioner may seek and this Hon'ble Court deem fit to grant."[SIC]

2. When this writ petition came up for

consideration, the counsel appearing for respondents 2

and 3 submitted that the amount due to the petitioner

will be disbursed within one month from today. In the

light of the above submission, no further order is

necessary in this writ petition. WP(C) NO. 14300 OF 2022

Therefore, this writ petition is disposed of directing

the 2nd and 3rd respondents to disburse the entire

amount due to the petitioner, within one month from

today.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 14300 OF 2022

APPENDIX OF WP(C) 14300/2022

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE WORK ORDER IN THE NAME OF THE PETITIONER ISSUED BY THE 4TH RESPONDENT DATED 22/07/2020. EXHIBIT P2 A TRUE COPY OF THE CONTRACT CERTIFICATE WITH BILL RAISED BY THE PETITIONER DATED NIL.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE