Kerala High Court
*Expired (C.Udayakumar) vs Corporation Of Thiruvananthapuram on 25 October, 2024
WP(C) No.34601/2019 1/3 Order Date : 25-10-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
Friday, the 25th day of October 2024 / 3rd Karthika, 1946
WP(C) NO. 34601 OF 2019
PETITIONERS:
1. *EXPIRED (C.UDAYAKUMAR) AGED 51 YEARS, S/O.CHELLAPPAN,
TC.NO.49/935, MANACAUD, THIRUVANANTHAPURAM.
2. ADDL.P2.MOCHALAKUNJU R, AGED 56 YEARS, W/O. LATE C. UDAYAKUMAR,
TC.NO.49/935, LAKSHMI BHAVAN, KALIPPANKULAM, MANACAUD P.O.,
THIRUVANANTHAPURAM-695009
3. ADDL. 93. SREELAKSHMI M., AGED26 YEARS, D/O. LATE C. UDAYAKUMAR,
TC.NO.49/935, LAKSHMI BHAVAN, KALIPPANKULAM,MANACAUD P.O.,
THIRUVANANTHAPURAM-695009
4. ADDL. P4. KAMALAMMA, AGED 98 YEARS, W/O. LATE CHELLAPPAN,
TC.NO.49/935, LAKSHMI BHAVAN, KALIPPANKULAM,MANACAUD P.O.,
THIRUVANANTHAPURAM -695009 ( ADDL. P 2 TO P4 IMPLEADED AS PER ORDER
DATED 12/09/2024 IN IA/1/2024 IN WP(C)34601/2019).
RESPONDENTS:
1. CORPORATION OF THIRUVANANTHAPURAM VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695033,REPRESENTED BY ITS SECRETARY.
2. SECRETARY,CORPORATION OF THIRUVANANTHAPURAM, VIKAS BHAVAN
P.O.,THIRUVANANTHAPURAM-695033.
3. THE CORPORATION ENGINEER, CORPORATION OF THIRUVANANTHAPURAM, VIKAS
BHAVAN P.O., THIRUVANANTHAPURAM-695033.
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 direct the respondents to pay the amount Rs.18,57,592/- to the
petitioner, pending final disposal of the writ petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI. AJITH KRISHNAN, Advocate for the petitioners, and of SRI.
SRI.N.NANDAKUMARA MENON (SENIOR.), along with SRI. SUMAN CHAKRAVARTHY,
Advocate for the respondents, the court passed the following:
WP(C) No.34601/2019 2/3 Order Date : 25-10-2024
HARISANKAR V. MENON, J.
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W.P.(C) No.34601 of 2019
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Dated this the 25th day of October, 2024
ORDER
The learned Standing Counsel for the respondent
Corporation seeks further time.
2. Insofar as the counter affidavit is already on record,
the matter can be finally disposed of.
Post on 28.10.2024.
Sd/-
HARISANKAR V. MENON
JUDGE
anm
WP(C) No.34601/2019 3/3 Order Date : 25-10-2024
APPENDIX OF WP(C) 34601/2019
EXHIBIT P1 TRUE COPY OF THE COMMUNICATION NO. E6/9974/11 DATED
04.06.2012 ISSUED BY 2ND RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE O.P.NO.1206 OF 2013 BEFORE THE
OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS DATED
4.7.2013.
EXHIBIT P3 TRUE COPY OF THE ORDER IN I.A.NO.119/2013 IN
O.P.NO.1206 OF 2013 DATED 9.7.2013 OF THE OMBUDSMAN FOR
LOCAL SELF GOVERNMENT INSTITUTIONS.
EXHIBIT P4 TRUE COPY OF THE ORDER OF THE OMBUDSMAN IN C.M.P.NO.426
OF 2013 DATED 6.1.2014.
EXHIBIT P5 TRUE COPY OF THE MINUTES OF THE STEERING COMMITTEE OF
CORPORATION HELD ON 23.7.2015.
EXHIBIT P6 TRUE COPY OF THE C.M.P.NO.264 OF 2014 IN O.P.NO.1206 OF
2013 DATED 9.8.2016 OF THE OMBUDSMAN FOR LOCAL SELF
GOVERNMENT INSTITUTIONS.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 17.7.2018 IN W.P.(C)
NO.18557/2017.
EXHIBIT P8 TRUE COPY OF THE ORDER NO.E13/E10/108223/15 DATED
3.12.2018 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 27.5.2019 IN CONTEMPT
CASE (CIVIL) NO.2398/2018.
EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 1.8.2019
SUBMITTED BEFORE THE 1ST RESPONDENT.
EXHIBIT P11 TRUE COPY OF THE OFFICE NOTE OF THE 1ST RESPONDENT
OBTAINED UNDER RIGHT TO INFORMATION ACT
EXHIBIT P12 TRUE COPY OF THE REPORT MADE BY THE 1ST RESPONDENT
DATED 20.6.2012 OBTAINED UNDER RIGHT TO INFORMATION ACT
EXHIBIT P13 TRUE COPY OF THE RELEVANT PAGES OF THE MEASUREMENT BOOK
IN RESPECT OF THE WORK AND ADDITIONAL WORK UNDERTAKEN
BY THE PETITIONER
