P.K.Sivadas vs State Of Kerala

Shaji P.Chaly, J

This writ petition is filed by the petitioner seeking the following reliefs:

i. To quash Exhibit P-4 by means of a Writ of Certiorari or any other Writ Direction or Order;

ii. To call for the records leading to Exhibits P-1 and P-2 and quash Clause 4 of Exhibit P-1 by means of a Writ of Certiorari;

iii. issue of Writ of Mandamus, Order or Direction to 3rd Respondent to comply with the stipulations contained in Rules 8, 9 and 10 of the Kerala Panchayat Raj

(Execution of Public Works) Rules, 1997 for the acceptance of tenders for the execution of public works;

iv) issue of Writ of Mandamus, Order or Direction or any other Writ in the like nature direction or order directing the Respondents to desist implementation of E-

tendering for the execution of public works as per Exhibits P-1 and P-2 without publishing necessary Rules and Regulations regarding the procedure to be

followed;

v. issue Writ of Certiorari Order or Direction in the like nature calling for records leading to Exhibit P-1 and quash the same;

vi) issue Writ of Certiorari Order or Direction in the like nature calling for records leading to Exhibit P-2 and quash the same;

vii) pass such other orders deemed fit and proper in the facts and circumstances of the case and that may be prayed hereafter.

However, today when the matter is taken up, learned counsel for petitioner Sri.Rajesh Sivaramankuty, represented by Adv.Vijina, submitted that the

writ petition is not pressed.

Submission recorded and the writ petition is dismissed as not pressed.