Lal Nandavanam vs State Of Kerala
2023 Latest Caselaw 822 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. 38501 OF 2015
PETITIONER/S:

    1       LAL NANDAVANAM
            AGED 50 YEARS
            S/O.RAMACHANDRAN NAIR, NANDAVANAM HOUSE,
            THUKALASSERY, THIRUVALLA, PATHANAMTHITTA
            DISTRICT.
    2       JIJI THOMAS
            AGED 45 YEARS
            S/O.THOMAS, KUNNUKANDATHIL, KUTTOOR P.O,
            THIRUVALLA, PATHANAMTHITTA DISTRICT.
            BY ADV SRI. R. SANTHOSH BABU


RESPONDENT/S:

    1       STATE OF KERALA
            REP. BY THE SECRETARY TO GOVERNMENT, GOVERNMENT
            OF KERALA SECRETARIAT, THIRUVANANTHAPURAM
            DISTRICT.
    2       THE ASSISTANT EXECUTIVE ENGINEER
            (LSGD), THIRUVALLA MUNICIPALITY, THIRUVALLA,
            PATHANAMTHITTA DISTRICT.
    3       THE MANAGING DIRECTOR
            STATE BANK OF TRAVANCORE, HEAD OFFICE,
            THIRUVANANTHAPURAM DISTRICT.
OTHER PRESENT:

            R1 TO 2 - 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. 38501 of 2015
                                     -2-


                              JUDGMENT

This writ petition is filed by the petitioners seeking the following

reliefs:-

"a) To issue a writ of mandamus or any other appropriate writ order or direction commanding the respondents to afford sufficient opportunity to submit online bids by extending the closing date of e-tender vide Ext. P2.

b) To issue a writ of mandamus directing the respondents to permit the petitioners to submit their online bids so as to enable them to take part in Ext. P2 tender process."

2. Today when the writ petition is taken up, Sri. R. Santhosh

Babu, learned counsel for the petitioners, submitted that the subject

matter of the writ petition has become infructuous.

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