Thotty Sali vs State Of Kerala
2024 Latest Caselaw 29105 Ker

Kerala High Court

Thotty Sali vs State Of Kerala on 10 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                      2024:KER:75245
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                       WP(C) NO. 35620 OF 2024

PETITIONER:

          THOTTY SALI, AGED 72 YEARS,
          S/O ABDUL KHADAR, BYTHUL NOOR HOUSE, THOTTIYIL,
          BEKAL FORT, PALLIKKARA, P.O KASARGOD, PIN - 671316


          BY ADV R.B.BALACHANDRAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
          PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE CHIEF ENGINEER
          PWD, BUILDING DIVISION, KASARGOD, PIN - 671121

    3     THE EXECUTIVE ENGINEER
          PUBLIC WORKS DEPARTMENT, PUBLIC WORKS DIVISION,
          KASARGOD, PIN - 671121

    4     THE ASSISTANT EXECUTIVE ENGINEER
          PUBLIC WORKS DEPARTMENT, PUBLIC BUILDINGS,SUB DIVISION,
          KASARGOD, PIN - 671121


          SRI. SUNILKUMAR KURIAKOSE, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                       2024:KER:75245
WP(C) NO. 35620 OF 2024                   2
                                     JUDGMENT

The writ petition is filed aggrieved by the delay in issuing

completion certificate and sanctioning the final bill for the

construction of the Government Polytechnic building in Kasargod

carried out by the petitioner. Highlighting these aspects and seeking

expeditious redressal, the petitioner has filed Ext.P5 representation

before the Minister for public works and is now pending the

representation before the 2nd respondent.

2. The learned counsel for the petitioner submits that his

client will be satisfied with a direction to consider Ext.P5 at the

earliest.

3. Heard the learned Government Pleader also.

Considering the limited relief sought, the writ petition is

disposed of, directing the 2nd respondent to take a decision on Ext.P5

within two months, after affording an opportunity of hearing to the

petitioner.

Sd/-

V.G.ARUN JUDGE msp 2024:KER:75245 WP(C) NO. 35620 OF 2024

APPENDIX OF WP(C) 35620/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED FROM THE OFFICE OF THE SUPERINTENDING ENGINEER PROJECT CIRCLE, MUVATTUPUZHA DATED 12.10.2009, ALONG WITH TYPED COPY

Exhibit P2 TRUE COPY OF THE REVISED ESTIMATE DATED 28.09.2018

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 30.01.2019,ALONG WITH TYPED COPY

Exhibit P4 TRUE COPY OF THE FORWARDING LETTER OF THE 3RD RESPONDENT TO THE 4TH RESPONDENT DATED 14.02.2019,ALONG WITH TYPED COPY

Exhibit P5 TRUE COPY OF THE APPLICATION DATED 13.05.2024

Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED 22.05.2024