Ashraf Ali.K.M vs State Of Kerala, Represented By ...
2024 Latest Caselaw 27844 Ker

Kerala High Court

Ashraf Ali.K.M vs State Of Kerala, Represented By ... on 13 September, 2024

                                                             2024:KER:70298

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                        WP(C) NO. 25399 OF 2024

PETITIONER:

          ASHRAF ALI.K.M,
          AGED 68 YEARS
          S/O MUHAMMEDKUNHI,NALAAM MILE, CHENGALA, AALAMPADY
          P.O.KASARAGOD, PIN - 671123

          BY ADVS.
          A.ARUNKUMAR
          S.SHYAM KUMAR
          SACHIN GEORGE ARAMBAN


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY SECRETARY
          LOCAL SELF GOVERNMENT INSTITUTIONS, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 675001

    2     THE EXECUTIVE ENGINEER,
          PWD ROADS DIVISION, VIDHYANAGAR, KASARAGOD, PIN -
          671121

    3     CHEMMANAD GRAMA PANCHAYAT,
          REPRESENTED BY ITS SECRETARY, KOLIYADUKKAM, PERUMBALA
          P.O, KASARAGOD, PIN - 671317

    4     THE SECRETARY,
          CHEMMANAD GRAMA PANCHAYAT, KOLIYADUKKAM, PERUMBALA
          P.O., KASARAGOD, PIN - 673121

    5     THE ASSISTANT ENGINEER,
          LSGD SECTION CHEMMANAD GRAMA PANCHAYAT, KOLIYADUKKAM,
          PERUMBALA P.O., KASARAGOD, PIN - 671317
 WP(C) NO. 25399 OF 2024             2




                                                                   2024:KER:70298




     6       THE ASSISTANT EXECUTIVE ENGINEER,
             BLOCK PANCHAYATH OFFICE, KASARAGOD, PIN - 673123


             BY ADVS.
             M.S.IMTHIYAZ AHAMMED
             SHIRAZ ABDULLA M.S.(K/1040/1998)



OTHER PRESENT:

             SMT.PREETHA K.K., SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.09.2024,      THE   COURT       ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 25399 OF 2024           3




                                                           2024:KER:70298



                          MOHAMMED NIAS C. P. , J.
               =====================
                   W. P. (C) No. 25399 of 2024
         =============================
           Dated this the 13th day of September, 2024

                              JUDGMENT

The Petitioner preferred Ext.P6 application claiming the bill

for the work already done, before the 5 th respondent. The learned

counsel for the petitioner submitted that no decision has been

taken by the 5th respondent so far. Accordingly, there will be a

direction to the 5th respondent to consider Ext.P6 with notice to the

petitioner and take apprpriate steps within a month from the date

of receipt of a copy of this judgment.

This writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C. P. , JUDGE Pvv

2024:KER:70298

APPENDIX OF WP(C) 25399/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT DATED 10.10.2022

EXHIBIT P2 A TRUE COPY OF THE ACKNOWLEDGEMENT FORM OF HANDING OVER THE SITE TO THE PETITIONER DATED 13.06.2023

EXHIBIT P3 A TRUE COPY OF THE RESOLUTION NO.1(3)/2023 DATED 23.08.2023 PASSED BY THE PANCHAYAT COMMITTEE OF THE 3RD RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE RESOLUTION NO.3/23 DATED 18.10.2023 PASSED BY THE WORKING COMMITTEE OF THE 3RD RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED 08.01.2024 SENT BY THE PETITIONER TO THE 5TH RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT DATED 21.02.2024