Manoj Krishna vs State Of Kerala
2024 Latest Caselaw 16759 Ker

Kerala High Court

Manoj Krishna vs State Of Kerala on 12 June, 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
    WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                       WP(C) NO. 19047 OF 2024
PETITIONER:

          MANOJ KRISHNA
          AGED 58 YEARS
          S/O. PADMANABHA PILLAI, MANAGING PARTNER,
          M/S. M & T CONSTRUCTIONS, VALIYAKAVALA, VAIKOM P.O.,
          KOTTAYAM DISTRICT, PIN-686141, RESIDING AT KARIPPAYIL
          HOUSE, PADINJAREKARA P.O., VAIKOM, KOTTAYAM DISTRICT,
          PIN - 686146.

          BY ADVS.
          BABU JOSEPH KURUVATHAZHA
          ARCHANA K.S.
          MOHAMMED SHAFI.K
          NOEL EALIAS


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          DEPARTMENT OF WATER RESOURCES, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.
    2     SUPERINTENDING ENGINEER
          MINOR IRRIGATION CIRCLE, 5TH FLOOR, JALAVIJNANA BHAVAN,
          MUTTADA ROAD, AMBALAMUKKU, KOWDIAR P.O.,
          THIRUVANANTHAPURAM, PIN - 695003.
    3     EXECUTIVE ENGINEER
          MINOR IRRIGATION DIVISION, MINI CIVIL STATION,
          KOTTAYAM, PIN - 686001.
    4     ASSISTANT EXECUTIVE ENGINEER
          MINOR IRRIGATION SUB DIVISION, MINI CIVIL STATION,
          KOTTAYAM, PIN - 686001.
    5     ASSISTANT ENGINEER
          MINOR IRRIGATION SECTION, PAMPADY, PAMPADY P.O.,
          KOTTAYAM DISTRICT, PIN - 686502.

          SMT. VIDYA KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19047 OF 2024

                                       2

                             T.R. RAVI, J.
                    --------------------------------------
                  W.P.(C) No.19047 of 2024
                 ----------------------------------------------------
                Dated this the 12th day of June, 2024

                              JUDGMENT

The prayer in the writ petition is for registering the bill

for the work completed on 29.03.2023.

2. The Government Pleader on instructions submitted

that there appears to be a mistake in stating that the work has

been completed and there is still work to be done.

3. The petitioner has preferred Ext.P3 representation

before the 2nd respondent and seeks early disposal of the

same.

In the above circumstances, this writ petition is disposed

of with a direction to the 2nd respondent to consider and pass

orders on Ext.P3 representation after hearing the petitioner,

at the earliest, at any rate within six weeks from the date of

receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 19047 OF 2024

APPENDIX OF WP(C) 19047/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF DETAILED COMPLETION REPORT SUBMITTED BY THE 5TH RESPONDENT. Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 18.12.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 12.4.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.