Kerala High Court
P.R.Purushothaman Nair vs Koyipuram Grama Panchayat on 6 November, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 17TH DAYOF SEPTEMBER 2015/26TH BHADRA, 1937
WP(C).No. 8484 of 2015 (I)
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PETITIONER(S) :
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P.R.PURUSHOTHAMAN NAIR,
PUTHENPURAYIL VEEDU, EDAYARANMULA.P.O.,
KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT.
BY ADVS.SRI.K.SASIKUMAR
SRI.S.ARAVIND
SRI.R.ROHITH
SRI.K.JANARDHANA SHENOY
SRI.MATHEW JOHN (PUTHUPARAMPIL)
RESPONDENT(S) :
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1. KOYIPURAM GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, PULLAD (P.O),
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689 548.
2. ASSISTANT ENGINEER,
LOCAL SELF GOVERNMENT DEPARTMENT,
KOYIPURAM GRAMA PANCHAYAT,PULLAD.P.O.,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689 548.
3. ASSISTANT EXECUTIVE ENGINEER,
LOCAL SELF GOVERNMENT DEPARTMENT,
KOYIPURAM GRAMA PANCHAYAT,PULLADU.P.O.,
THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689 548.
R1 BY ADV. SRI.S.JAYAKRISHNAN
R2 & R3 BY GOVERNMENT PLEADER SRI.BIJU MEENATTOOR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17-09-2015, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
WP(C).No. 8484 of 2015 (I)
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APPENDIX
PETITIONER(S)' EXHIBITS :
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P1: A TRUE COPY OF THE TENDER NOTICE DATED 06-11-2013 ISSUED BY
THE 2ND RESPONDENT.
P2: A TRUE COPY OF THE SELECTION NOTICE ISSUED BY
THE 2ND RESPONDENT.
P3: A TRUE COPY OF THE AGREEMENT DATED 21-12-2013 EXECUTED
BETWEEN THE PETITIONER AND THE 2ND RESPONDENT.
P4: A TRUE COPY OF THE ACKNOWLEDGMENT FORM OF HANDING OVER
THE SITE DATED 21-12-2013 SIGNED BY THE PETITIONER AND COUNTER
SIGNED BY THE 2ND RESPONDENT.
P5: A TRUE COPY OF THE FINAL BILL PASSED BY THE RESPONDENTS
2 AND 3 ON 25-04-2014 FOR THE CONSTRUCTION OF PULLAD FISH
MARKET STALL.
P6: A TRUE COPY OF THE LETTER DATED 30-05-2014 FORWARDING
THE COMPLETION CERTIFICATE AND OTHER DOCUMENTS BY
THE 2ND RESPONDENT TO THE 1ST RESPONDENT.
RESPONDENT(S)' EXHIBITS :
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NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.8484 of 2015
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Dated this the 17th day of September, 2015
JUDGMENT
The petitioner has undertaken the work of 'Pullad Fish Market Stall'. The petitioner has approached this court on account of delay in disbursing the bill amount.
2. The learned Standing Counsel for the Panchayath would submit that the Panchayath has already sanctioned the amount and forwarded to the Matsyafed. It is also submitted that the work has undertaken on behalf of the Matsyafed and as soon as the Panchayath receive the amount from the Matsyafed, they will release the amount to the petitioner.
In view of the above, the Panchayath shall disburse the amount to the petitioner within one month on receipt of the fund from the Matsyafed.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln