Kerala High Court
M/S. K.N.Sathyapalan And Company vs The Superintending Engineer on 27 October, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
FRIDAY, THE 3RD DAY OF JANUARY 2014/13TH POUSHA, 1935
WP(C).No. 35569 of 2009 (M)
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PETITIONER(S):
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M/S. K.N.SATHYAPALAN AND COMPANY,
ENGINEERING CONTRACTOR, REPRESENTED BY
MANAGING PARTNER S.SATHEESH, S/O. K.N.SATHYAPALAN, AGED 36
CHARUVILA PUTHENVEEDU, EDAKKIDAM.P.O., EZHUKONE
KOLLAM.
BY ADV. SRI.C.S.MANILAL
RESPONDENT:-
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THE SUPERINTENDING ENGINEER, PWD ROADS
AND BRIDGES SOUTH CIRCLE, TRIVANDRUM.
BY GOVERNMENT PLEADER SRI.P.V.ELIYAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 03-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:-
KKS
WP(C).No. 35569 of 2009 (G)
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APPENDIX
PETITIONER(S)' EXHIBITS:-
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EXHIBIT P1(a) :- TRUE COPY OF THE CERTIFICATE FOR CONSTRUCTION OF A
REGULAR CUM BRIDGE ACROSS CHALIYAR RIVER AT
KAVANKKALLU IN MALAPPURAM DISTRICT.
EXHIBIT P1(b) :- TRUE COPY OF THE CERTIFICATE FOR THE WORK OF
CONSTRUCTION OF AREGULAR CUM BRIDGE AT
KAVANAKKALLU ACROSS CHALIYAR RIVER IN
MALAPPURAM.
EXHIBIT P1(c) :- TRUE COPY OF THE CERTIFICATE FOR WORK OF
CONSTRUCTION OF ACHECK DAM CUM BRIDGE ACROSS
KARAMANA RIVER AT KOVILKADAVU IN ARUVIKKARA
PANCHAYATH.
EXHIBIT P1(e) :- TRUE COPY OF THE CERTIFICATE FOR THE WORK " KIP-
DAM AT PARAPPAR-CONSTRUCTION OF AN AUXILIARY
SPILLWAY,STILLING BASIN, LEADING CHANNEL, BRIDGES
AND EXTENSION OF THE LEFT SIDE TRAINING WALL FROM
CH.135 M TO 435M.
EXHIBIT P2 :- TRUE COPY OF 'A' CLASS REGISTRATION VALID
UPTO 31.3.2011.
EXHIBIT P3 :- TRUE COPY OF THE NOTIFICATION DATED 27.10.2009 ISSUED
BY THE RESPONDENT.
EXHIBIT P4 :- TRUE COPY OF THE CERTIFICATE FOR THE WORK OF
CONSTRUCTION OF ABRIDGE CUM REGULAR AT
MANJUMAL ACROSS PERIYAR RIVER.
EXHIBIT P5 :- TRUE COPY OF THE REQUEST MADE BY THE PETITIONER
BEFORE THE RESPONDENT DATED 5.12.2009.
RESPONDENTS EXHIBITS:- NIL
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//TRUE COPY//
P.S.TO JUDGE
KKS
A.V. RAMAKRISHNA PILLAI, J.
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W.P.(C) No. 35569 of 2009
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Dated this the 3rd day of January, 2014
J U D G M E N T
The petitioner, which is a partnership concern, applied for the bid document on 05.12.2009 in response to a pre-qualification notification issued by the respondent in relation to the work of construction of a bridge at Maruthankuzhy. According to the petitioner, though he satisfied the entire requirements under Ext.P3, without any reason, the tender documents are not issued to the petitioner for the submission of the tender on 11.12.2009.
2. By interim order dated 09.12.2009, this Court directed the respondent to issue tender documents in respect of the work described in Ext.P3 to the petitioner forthwith in order to enable him to submit the tender before 4.00 pm on 11.12.2009.
W.P.(C) No. 35569 of 2009
..2..
As the purpose sought to be achieved by the filing of this writ petition is served by the interim order dated 09.12.2009, this writ petition is closed without examining the merits of the grounds raised.
Sd/-
A.V. RAMAKRISHNA PILLAI, JUDGE bka/-