KUNHIMOHAMMED KUTTY N.P. Vs. KALPAKANCHERY GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner, who is stated to be the Chairman of the Beneficiary Committee constituted for the construction of a compound wall for Government Mappila Lower Primary School, Ayirani, Kalpakancherry in Tirur Taluk, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to sanction and authorise the bill amount to the petitioner for undertaking the construction of the compound wall of that school, which was completed within the specified time limit.

(2.) On 28.05.2018, when this writ petition came up for admission, this Court admitted the matter on file and issued notice by special messenger to the respondents.

(3.) A counter affidavit has been filed by respondents 1 and 2, to which the petitioner has filed a reply affidavit. Respondents 1 and 2 have also filed an additional counter affidavit.