C.L. Anto vs Suchitwa Mission
2022 Latest Caselaw 5664 Ker

WP(C) NO. 23260 OF 2013             1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                           WP(C) NO. 23260 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)


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        MYLAPRA GRAMA PANCHAYATH
               PATHANAMTHITTA DISTRICT, PIN:689 678, REPRESENTED BY THE
               SECRETARY.

      4        NATIONAL ENERGY AND WASTE MANAGEMENT MULTIPURPOSE CO-
               OPERATIVE SOCIETY (KERALA) LTD. REGD. NO. 4484 (NEWSCO)
               DREAM LAND BUILDING K.S.R.T.C.ROAD, CHALAKUDY P.O., PIN
               680307

              BY ADV SRI.ARUN.B.VARGHESE


OTHER PRESENT:
           SMT.DEEPA NARAYANAN, SR.GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23260 OF 2013              2


                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 23260 of 2013
                     --------------------------------------
                 Dated this the 27th day of May, 2022


                                JUDGMENT

When this writ petition came up for consideration, there

is no representation for the petitioner. The counsel appearing

for the 3rd respondent submitted that the prayers in the writ

petition are infructuous. The Panchayat filed an additional

counter affidavit on 29.9.2020. In the light of the additional

counter affidavit, nothing survives in this writ petition.

Therefore, this writ petition is closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 23260/2013

PETITIONER EXHIBITS

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

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

EXHIBIT P3: TRUE COPY OF THE NOTIFICATION NO.1418 DATED 23.5.2012 OF 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 4.9.2013 SHOWING LAST DATED BEING 25TH SEPT., 2013.

EXT.P6 TRUE COPY OF THE LETTER OF 3RD RESPONDENT DATED 19.12.14

EXT.P7 TRUE COPY OF THE FRESH TENDER NOTICE DATED 6.2.2018 FOR COMPOSTING AND BIOGAS PLANT

RESPONDENT'S EXHIBITS :

EXT.R3(A) TRUE COPY OF THE RELEVANT PORTION OF THE TENDER PUBLISHED IN THE WEBSITE OF THE LOCAL SELF GOVERNMENT DEPARTMENT

EXT.R3(B) TRUE COPY OF THE NOTIFICATION INVITING THE TENDER PUBLISHED IN THE NEWS PAPERS.

EXT.R3(C TRUE COPY OF THE LETTER DATED 14.3.2018 ISSUED BY THE 3RD RESPONDENT PANCHAYAT TO THE WRIT PETITIONER

EXT.R3(D) TRUE COPY OF THE EMAIL SEND BY THE 3RD RESPONDENT SHOWING THAT EXT.R3(C) WAS FORWARDED TO THE WRIT PETITIONER.