Ajithkumar Bhaskaran Nair vs State Of Kerala
2023 Latest Caselaw 8237 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                        WP(C) NO. 25059 OF 2023
PETITIONER:

          AJITHKUMAR BHASKARAN NAIR
          AGED 51 YEARS
          S/O. BHASKARAN NAIR, AGED 51 YEARS, AJITH BHAVAN,
          VILAVOORKAL, VILAVOORKAL, TRIVANDRUM RESIDING AT
          KARTHIKEEYAVIL VILASOM VENPAKAL, NEYYATINKARA,
          TRIVANDRUM, PIN - 695123

          BY ADVS.
          K.C.ELDHO
          S.BIJILAL
          ALMAJITHA FATHIMA
          EBEE ANTONY



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, PUBLIC WORKS
          DEPARTMENT, GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN -
          695033

    2     THE SUPERINTENDING ENGINEER
          PWD, SOUTH CIRCLE, TRIVANDRUM, PIN - 695033

    3     EXECUTIVE ENGINEER
          OFFICE OF THE EXECUTIVE ENGINEER, PWD NATIONAL
          HIGHWAY,KOLLAM, PIN - 691506


OTHER PRESENT:

          SMT. VIDYA KURIAKOSE, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.25059 of 2023


                               2

                  P.V.KUNHIKRISHNAN
             ---------------------
                 W.P (C) No.25059 of 2023
          ---------------------------
            Dated this the 1st day of August, 2023

                           JUDGMENT

This writ petition is filed with the following prayers:-

"i) Issue a writ of mandamus or any other appropriate writ order or direction compelling the second respondent to issue the renewed Exhibit P1 licence of the petitioner on the basis of Exhibit P19 judgment and Exhibit P10 order forthwith and to provide the petitioner access to the PRICE portal.

ii) Issue such other order or direction as this Hon'ble Court may deem fit while considering the peculiar circumstances of the case in the interest of justice.

iii) Dispense with the filing the translation of the vernacular documents produced in the above case." (SIC)

2. The main grievance of the petitioner is that the

licence is not renewed even after Ext.P10 order which was

passed based on Ext.P9 judgment.

Today, the learned Government Pleader submitted

that she has got a telephonic instructions that the licence is

already renewed yesterday. If that is the case, this writ W.P (C) No.25059 of 2023

petition can be closed recording the same. Hence, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng W.P (C) No.25059 of 2023

APPENDIX OF WP(C) 25059/2023

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE LICENCE NO.56B/SESC/2012-13 DATED 17/7/2012 ISSUED TO THE PETITIONER BY THE SECOND RESPONDENT

EXHIBIT P2 A TRUE COPY OF THE RENEWAL OF THE LICENCE UPTO 1/4/2023 ISSUED BY THE SECOND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE GST REGISTRATION CERTIFICATE DATED 01/07/2017 ISSUED TO THE PETITIONER

EXHIBIT P4 A TRUE COPY OF THE LICENCE RENEWAL APPLICATION FEE PAID DATED 12/1/2023 BY THE PETITIONER

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED 27/5/2023 SUBMITTED BEFORE THE SECOND RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE MEDICAL CERTIFICATE SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 1/4/2023

EXHIBIT P7 A TRUE COPY OF THE STATEMENT OF ACCOUNT OF THE PETITIONER AND HIS WIFE FROM THE ACCOUNT NUMBER ENDING WITH 7586 FOR THE PERIOD 1/3/2023 TO 26TH MAY 2023

EXHIBIT P8 A TRUE COPY OF THE COMMUNICATION DATED 27/5/2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 16.06.2023 IN WP(C) NO.19621 OF 2023 DATED 16.06.2023

EXHIBIT P10 A TRUE COPY OF ORDER NO. SESCRD/773/2022-

SE3-PWD OF THE 2ND RESPONDENT DATED 19.07.2023