B.Murugan vs Union Of India
2025 Latest Caselaw 1106 Ker

Kerala High Court

B.Murugan vs Union Of India on 17 July, 2025

WA NO. 886 OF 2025‬
‭                             1‬
                              ‭             2025:KER:53044‬
                                            ‭


          IN THE HIGH COURT OF KERALA AT ERNAKULAM‬
          ‭

                            PRESENT‬
                            ‭

   THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI‬
   ‭

                              &‬
                              ‭

         THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.‬
         ‭

                  TH‬
                  ‭
  THURSDAY, THE 17‬
  ‭                   DAY OF JULY 2025 / 26TH ASHADHA,‬‭
                      ‭                                1947‬

                      WA NO. 886 OF 2025‬
                      ‭

          AGAINST THE JUDGMENT DATED 04.10.2023 IN WP(C)‬
          ‭

          NO.18116 OF 2022 OF HIGH COURT OF KERALA‬
          ‭

APPELLANT/PETITIONER:‬
‭

          ‭.MURUGAN,‬
          B
          AGED 66 YEARS‬
          ‭
          S/O. A.P. PILLAI, REVATHY, PATHIRAPALLY LANE,‬
          ‭
          POOJAPPURA, THIRUVANANANTHAPURAM- 695 012.‬
          ‭


          ‭Y ADVS.‬
          B
          SRI.P.SHANES METHAR‬
          ‭
          SHRI.N.KRISHNA PRASAD‬
          ‭
          SHRI.A.MOHAMMED FAIZAL‬
          ‭
          SHRI.ARJUN P.V.‬
          ‭



RESPONDENTS/RESPONDENTS:‬

‭

1‬ ‭ ‭NION OF INDIA‬ U REPRESENTED BY THE SECRETARY, MINISTRY OF‬ ‭ STATISTICS AND PROGRAM IMPLEMENTATION, ROOM NO.‬ ‭ 523, KHURSHID LAL BHAVAN, JANPATH,‬ ‭ NEW DELHI 110 001.‬ ‭

2‬ ‭ ‭TATE OF KERALA,‬ S REPRESENTED BY ADDITIONAL CHIEF SECRETARY, LOCAL‬ ‭ SELF GOVERNMENT DEPARTMENT, 4TH FLOOR, SECRETARIAT‬ ‭ WA NO. 886 OF 2025‬ ‭ 2‬ ‭ 2025:KER:53044‬ ‭

‭NNEX, ROOM NO. 403, SECRETARIAT,‬ A THIRUVANANTHAPURAM- 695 001.‬ ‭

3‬ ‭ ‭RI. ANTO ANTONY, MEMBER OF PARLIAMENT,‬ S *(DELETED)‬ ‭ PATHANAMTHITTA, CONSTITUENCY, M.P. OFFICE,‬ ‭ MAKKAMKUNNU, MANNARAMALA, PATHANAMTHITTA 689 645.‬ ‭ *(THE 3RD RESPONDENT IS DELETED FROM THE PARTY‬ ‭ ARRAY AS PER ORDER DATED 2-5-2025 IN I.A NO:‬ ‭ 2/2025 IN WA NO: 886/2025.)‬ ‭

4‬ ‭ ‭ATHANAMTHITTA MUNICIPALITY,‬ P REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,‬ ‭ PATHANAMTHITTA 689 645.‬ ‭

5‬ ‭ ‭ENTRAL PUBLIC WORKS DEPARTMENT,‬ C REPRESENTED BY EXECUTIVE ENGINEER, KOTTAYAM‬ ‭ CENTRAL DIVISION, CENTRAL PWD, KOTTAYAM 686 001.‬ ‭

6‬ ‭ ‭HE EXECUTIVE ENGINEER,‬ T KOTTAYAM CENTRAL DIVISION, CENTRAL PWD,‬ ‭ KOTTAYAM- 686 001.‬ ‭

7‬ ‭ ‭HE ASSISTANT ENGINEER,‬ T KOTTAYAM CENTRAL SUB DIVISION (KCSD) -IV, CENTRAL‬ ‭ PUBLIC WORKS DEPARTMENT, IWT TERMINAL NO. 110,‬ ‭ SASTHRI NAGAR, SASTHRI JUNCTION, ESIC HOSPITAL,‬ ‭ ASRAMAM, KOLLAM 691 002.‬ ‭

8‬ ‭ ‭DDL.R8.THE DISTRICT COLLECTOR‬ A PATHANAMTHITTA (SUO MOTO IMPLEADED AS THE‬ ‭ ADDITIONAL 8TH RESPONDENT AS PER ORDER DATED‬ ‭ 19-01-2023 IN WP(C), PIN - 689645‬ ‭

‭Y ADV SHRI.V.K.SUNIL, SC, PATHANAMTHITTA‬ B MUNICIPALITY‬ ‭

‭HIS‬ ‭ T WRIT‬ ‭APPEAL‬ ‭ HAVING‬ ‭ BEEN‬ ‭ FINALLY‬ ‭HEARD‬ ‭ON‬ 17.07.2025,‬ ‭ ‭ THE‬ ‭ COURT‬ ‭ ON‬ ‭ THE‬ ‭ SAME‬ ‭ DAY‬ ‭ DELIVERED‬ ‭ THE‬ FOLLOWING:‬ ‭ WA NO. 886 OF 2025‬ ‭ 3‬ ‭ 2025:KER:53044‬ ‭

JUDGMENT‬ ‭

‭Sushrut Arvind Dharmadhikari, J.‬

‭The‬ ‭learned‬ ‭counsel‬ ‭for‬ ‭the‬ ‭appellant‬ ‭submitted‬ ‭that‬ ‭this‬ ‭appeal‬ ‭is‬

‭rendered infructuous.‬

‭This‬‭submission‬‭is‬‭recorded.‬‭Accordingly,‬‭the‬‭appeal‬‭is‬‭dismissed‬‭as‬

‭infructuous.‬

Sd/-‬ ‭ SUSHRUT ARVIND DHARMADHIKARI‬ ‭ JUDGE‬ ‭

Sd/-‬ ‭ SYAM KUMAR V.M.‬ ‭ JUDGE‬ ‭ MC/17.7‬ ‭ WA NO. 886 OF 2025‬ ‭ 4‬ ‭ 2025:KER:53044‬ ‭

APPENDIX OF WA 886/2025‬ ‭

PETITIONER ANNEXURES‬ ‭

Annexure-I‬ ‭ ‭‬ ‭ A TRUE‬ ‭ COPY‬ ‭ OF‬ ‭THE‬ ‭REVIEW‬ ‭PETITION‬ NO.1251/2024‬ ‭ Annexure-II‬ ‭ A‬ ‭ ‭ TRUE‬ ‭ COPY‬ ‭OF‬ ‭THE‬ ‭ ORDER‬ ‭IN‬ ‭RP‬ NO.1251/2024‬ ‭ ‭ DATED‬ ‭05/02/2025‬ ‭OF‬ ‭ THIS‬ HON'BLE COURT‬ ‭ Annexure-III‬ ‭ A‬ ‭ ‭ TRUE‬ ‭COPY‬ ‭ OF‬ ‭ THE‬ ‭ RELEVANT‬ ‭EXTRACT‬ ‭ OF‬ THE‬ ‭ ‭ AGREEMENT‬ ‭ NO.‬ ‭ 07/KCD/2019-2020‬ BETWEEN‬ ‭ ‭ THE‬ ‭ APPELLANT‬ ‭/‬ ‭ PETITIONER‬ ‭AND‬ THE 6TH RESPONDENT‬ ‭