M/S. K.V.Jacob & Sons vs The State Of Kerala
2023 Latest Caselaw 694 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    WP(C) NO. 21509 OF 2014
PETITIONER/S:

            M/S. K.V.JACOB & SONS
            ENGINEERS & CONTRACTORS, KALLAPPARA HOUSE,
            KUMARAPURAM P.O., PALLIKKARA, REPRESENTED BY THE
            MANAGING PARTNER, K.V.JACOB.
            BY ADVS.
            SRI.K.L.VARGHESE (SR.)
            SRI.RANJITH VARGHESE
            SRI.RAHUL VARGHESE
            SMT.SANTHA VARGHESE


RESPONDENT/S:

    1       THE STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            IRRIGATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.
    2       THE SUPERINTENDING ENGINEER
            IRRIGATION DEPARTMENT, KUTTANAD DEVELOPMENT
            CIRCLE, CHENGANNUR, KERALA-689 121.
    3       THE CHIEF ENGINEER
            IRRIGATION AND ADMINISTRATION,
            THIRUVANANTHAPURAM-695 001.
    4       THE CHIEF ENGINEER
            IRRIGATION DEPARTMENT, KUTTANAD PACKAGE,
            ALAPPUZHA-688 501.
OTHER PRESENT:

            SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 21509 of 2014
                                      -2-


                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:-

"(i) Issue a writ of certiorari or any other appropriate writ, order or direction, calling for all the records leading to Exhibits P-6 and P-7 and quash the same;

(ii) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the Respondents to consider Petitioner's tender under Ext. P-1 for the subject work and pre- qualify the Petitioner for consideration of its price bid;

(iii) Issue a writ of mandamus or any other appropriate writ, order or direction, commanding the Respondents not to open the 'Financial Bid' of other tenderers who have submitted tenders for the subject work nor take any further proceeding to that end for ultimate award of the subject work;

(iv) Grant an order of stay of all further proceedings pursuant to Exts. P-6 and P-7 rejecting Petitioner's E-tender, pending disposal of the Writ Petition."

2. Today when the writ petition is taken up, Sri. Geo Kennedy,

learned counsel appearing for the petitioner, submitted that the subject

matter of the writ petition has become infructuous. W. P. (C) No. 21509 of 2014

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE

Eb

///TRUE COPY///

P. A. TO JUDGE