M/s Maria Constructions vs Kerala Water Authority Represented By The Managing Director Jalabhavan, Vellayambalam, Thiruvananthapuram, Pin 695033

P.V.Kunhikrishnan, J

The above writ petition is filed with the following prayers:

“(a) to issue a writ of mandamus or other appropriate writ or order commanding the respondents, Kerala Water Authority to give sanction to the petitioner to lay PVC pipes instead of HDPE pipes in "JJM-CWSS to Vellamunda, Thondarnad, Thavinjal and Panamaram in Wayanad District-laying distribution system and providing FHTC's to Vellamunda panchayath-Zone-I" and the work "JJM-CWSS to Thariyod,Pozhuthana,Kottathara and vengapally Panchayaths in Waynad District-laying distribution system and providing FHTC's" to Kottathara Panchayath Zone -1

(b) to consider exhibit P3 and exhibit P4 representations dated 19.06.2023 sent by the petitioner to the respondents.

(c) to grant such other relief as this Honourable Court may deem fit in the facts and circumstances of the cases”[SIC]

Petitioner filed Exts.P3 and P4 representations before the 3rd respondent requesting to sanction the use of PVC pipes instead of HDPE pipes without any change in the estimate rate. The grievance of the petitioner is that the same is not considered. Hence this writ petition is filed.

Heard the learned counsel appearing for the petitioner and the learned Standing counsel appearing for the respondents.

After hearing both sides, I think this writ petition itself can be disposed of directing the 3rd respondent to consider Exts.P3 and P4 representations within a time frame.

Therefore, this writ petition is disposed of in the following manner:

i. The 3rd respondent is directed to consider and pass appropriate orders in Exts.P3 and P4, after giving an opportunity of hearing to the representative of the petitioner, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.