National Traders & Exporters vs State Of Kerala
2024 Latest Caselaw 10967 Ker

Kerala High Court

National Traders & Exporters vs State Of Kerala on 12 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WP(C) NO. 9382 OF 2024


PETITIONER:

          NATIONAL TRADERS & EXPORTERS
          AGED 43 YEARS
          TC 24/1036-2, S N PLAZA, HOSPITAL ROAD,
          REPRESENTED BY ITS PROPRIETOR,
          V.T. SREEJITH, THYCAUD,
          THIRUVANANTHAPURAM, PIN - 695014

          BY ADV P.K.RAVISANKAR



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          HOME DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL SERVICES
          PRISONS HEADQUARTERS, POOJAPPURA,
          THIRUVANANTHAPURAM, PIN - 695012

          SRI. SUNIL KUMAR KURIAKOSE. GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9382 OF 2024
                                  2



                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C). No.9382 of 2024
              --------------------------------------------
                Dated this the 12th day of April, 2024

                            JUDGMENT

When the case is taken up it is submitted by the Government

Pleader that on 31st of March, 2024 the amount which had been

identified for the contract has already been lapsed and it can only be

after further allocation, the project can be implemented.

In the above circumstance, this writ petition is closed without

prejudice to the right of the petitioner, if any. The re-tender which

has now been issued can only be treated to have lapsed.

                                              -       Sd/--


                                                  T.R. RAVI
                                                   JUDGE

Pn
 WP(C) NO. 9382 OF 2024





                 APPENDIX OF WP(C) 9382/2024

PETITIONER'S EXHIBITS

Exhibit P1          TRUE COPY OF THE TENDER NOTICE NO. P2-
                    29289/2023/PRHQ-503    DATED 11-12-2023
                    ISSUED BY THE 2ND RESPONDENT

Exhibit P2          TRUE   COPY    OF   THE   BID   SUBMISSION
                    CONFIRMATION DATED 6-1-2024

Exhibit P3          TRUE COPY OF THE MINUTES OF THE MEETING OF

THE TECHNICAL COMMITTEE DATE 14-2-2024

Exhibit P4 TRUE COPY OF THE E-MAIL COMMUNICATION DATED 2-3-2024 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT

Exhibit P5 TRUE COPY OF THE REPLY DATED 2-3-2024 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT

Exhibit P6 TRUE COPY OF THE CANCELLATION CORRIGENDUM NO. GENERAL_P2-29289/2023/PRHQ-386 DATED 5-3-2024 ISSUED BY THE 2ND RESPONDENT

Exhibit P7 TRUE COPY OF THE TENDER NOTICE NO.

GENERAL_P2-29289/2023/PRHQ-474 DATED 5-3- 2024 ISSUED BY THE 2ND RESPONDENT