Cherian Varkey Construction ... vs State Of Kerala
2021 Latest Caselaw 12095 Ker

WA 47/2021                                     1/2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     Present:
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
                                       &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                        Tuesday,the 20th day of April 2021/30th Chaithra, 1943
                                           WA No.47/2021
              Against Judgment dated 17-11-2020 in WP(C) No.3189/2020 of this Court.
                                                ---

             For information purpose only
APPELLANT/PETITIONER:
    CHERIAN VARKEY CONSTRUCTION COMPANY (PVT) LTD.,
    ENGINEERS & CONTRACTORS, VTH FLOOR, ALFA PLAZA,
    K. P. VALLON ROAD, KADAVANTHRA, KOCHI - 682020,
    REPRESENTED BY ITS DIRECTOR, REJI M. CHERIAN.

       BY ADVS.M/S.SANTHOSH MATHEW,ARUN THOMAS,JENNIS STEPHEN
       VIJAY V. PAUL,KARTHIKA MARIA,ANIL SEBASTIAN PULICKEL
       DIVYA SARA GEORGE , JAISY ELZA JOE,
       ABI BENNY AREECKAL & LEAH RACHEL NINAN

RESPONDENTS/RESPONDENTS:
1.STATE OF KERALA,
       REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
       PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
       THIRUVANANTHAPURAM - 695 001.
2.KERALA ROAD FUND BOARD,PROJECT MANAGEMENT UNIT,
       SREEBALA BUILDINGS, TC 11/339, 5TH FLOOR, KESTON ROAD,
       NANTHANCODE, KOWDIAR P. O., THIRUVANANTHAPURAM - 695 003.,
       REPRESENTED BY ITS PROJECT MANAGER.
3.URALUNGAL LABOUR CONTRACT CO-OPERATIVE SOCIETY LTD. NO.10957,
       MADAPPALLY COLLEGE P.O., VADAKARA, KOZHIKODE - 686546,
       REPRESENTED BY ITS PRESIDENT.
4.P. G. MURALEEDHARAN,AGED 59 ,S/O. GOVINDAN,
       ARYA BHAVAN, PERUMPALAM P. O., PIN - 685 570.

    BY SRI.K.V.SOHAN, STATE ATTORNEY FOR R1.
    ADV. SRI. M.SASINDRAN FOR R3.
  ADVS. M/S. ATHUL SHAJI & ANWIN JOHN ANTONY FOR R4.



 Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in the appeal
memorandum the High Court be pleased to:
    1.Stay the operation of the impugned Judgment dated 17-11-2020 pending the
disposal of this Writ Appeal.
     2.Restrain the 2nd respondent from finalizing the tender proceedings covered by
Ext.P1 in favour of the 3rd respondent ULCC, pending the disposal of this Writ
Appeal.

and
 WA 47/2021                                   2/2




    3.Direct the respondents 1 and 2 to produce the entire correspondence file ralting to
tender of Thottappaly-Naluchira bridge across Pampa river in Alappuzha district

             For information purpose only
(balance work)-tender ID No.2020-KRFB-340574-1 and the tender of Perumbalam
Panavally Bridge-PQ Tender No.FMU-KRFB/T.62/2018-19 (Re-tender), pending
disposal of the Writ Appeal.

  This Writ Appeal coming on for orders on 20.04.2021 upon perusing the appeal memorandum, the
court on the same day passed the following:-
                                             ORDER

Post on 19/5/2021.

The 3rd respondent to file counter affidavit to the I.A. in the meanwhile . 20-04-2021 Sd/- V.G.ARUN,JUDGE Sd/-MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

Ext.P1:True copy of the notice inviting tender dated 23.12.2019 issued by the 2nd respondent.

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