Abhin Chandran vs The State Of Kerala
2024 Latest Caselaw 5362 Ker

Kerala High Court

Abhin Chandran vs The State Of Kerala on 15 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.1154/2015                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Thursday, the 15th day of February 2024 / 26th Magha, 1945
                            WP(C) NO. 1154 OF 2015 (T)
   PETITIONER:

          ABHIN CHANDRAN, AGED 25 YEARS, S/O.CHANDRASENAN, ABHIRAMAM,
          THEKKEVILA P.O, KOLLAM 691016

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT
         THIRUVANANTHAPURAM, PIN-695 001
      2. KOLLAM MUNICIPAL CORPORATION, REPRESENTED BY ITS SECRETARY,
         CORPORATION OFFICE, KOLLAM, PIN-691 001
      3. THE SUPERINTENDING ENGINEER, KOLLAM MUNICIPAL CORPORATION.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation and all further proceedings pursuant to Ext.
   P1 (G.O.(MS) No.318/2013/LSGD dated 28.09.2013) as far as the Kollam
   Municipal Corporation is concerned and direct the 2nd respondent to
   continue with the existing system as per Rule 10 of the Kerala
   Municipality (Execution of Public Works and Purchase of Materials) Rules
   1997 for the tendering of works and particularly for the work in Serial
   No. 26 onwards of Ext.P2 Tender Notification and for all the works in
   Exts. P3 and P4 Tender Notifications, pending final disposal of this Writ
   Petition.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this court's
   order dated 13.01.2015 and upon hearing the arguments of GOVERNMENT
   PLEADER for R1 and of SRI.M.K.CHANDRA MOHAN DAS, STANDING COUNSEL for R2 &
   R3, the court passed the following:

                                         ORDER

No representation for the petitioner. Post alongwith W.P.(C)No. 26626/2014 on 20/2/2024. If the above writ petition is disposed of, the Registry will enclose a copy of the judgment therein.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

15-02-2024 /True Copy/ Assistant Registrar