Akshaya Builders vs. The Kerala Public Works Department
Held
The Court considered the submission made by the petitioner's counsel. Consequently, the writ petition was dismissed as it had become infructuous.
Facts
The petitioner, Akshaya Builders, filed a writ petition before the Kerala High Court. The counsel for the petitioner submitted that the petition had become infructuous due to the efflux of time.
Key Issues
Whether the writ petition should be dismissed as infructuous due to the passage of time.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH THURSDAY, THE 7TH DAY OF DECEMBER 2023 / 16TH AGRAHAYANA, 1945 WP(C) NO. 31020 OF 2023 PETITIONER: AKSHAYA BUILDERS WESTON ARCADE, NO.VI/723C, MARKET P.O., VELLOORKUNNAM, MUVATTUPUZHA , REPRESENTED BY ITS MANAGING PARTNER SRI. P.P. AJITHKUMAR, PIN - 686673 BY ADVS. AJI V.DEV M.G.SHAJI ALAN PRIYADARSHI DEV S.SAJEEVAN RESPONDENTS: 1 THE KERALA PUBLIC WORKS DEPARTMENT PUBLIC OFFICE COMPLEX, MUSEUM P.O., THIRUVANANTHAPURAM REPRESENTED BY CHIEF ENGINEER (ROADS), PIN - 695033 2 THE SUPERINTENDING ENGINEER, ROADS & BRIDGES, SOUTH CIRCLE, THIRUVANANTHAPURAM, PIN - 695033 3 THE EXECUTIVE ENGINEER, PWD ROADS DIVISION, KOTTAYAM, MARKET, KOTTAYAM, PIN - 686001 4 THE STATE TAX OFFICER, TAXPAYER SERVICES CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, MUVATTUPUZHA, MINI CIVIL STATION, 2ND FLOOR, MUDAVOOR P.O. -, PIN - 669686 5 THE COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM, PIN - 695002 6 SECRETARY SALES TAX DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 7 THE STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, KER
The judgment continues below.
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