State Of Kerala vs M/S. Thoppil Contractors (India) ...
2021 Latest Caselaw 15638 Ker

WA No.932/2021                              1/2




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                    THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                           &
                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Tuesday, the 27th day of July 2021 / 5th Sravana, 1943
                                   WA NO. 932 OF 2021

        AGAINST JUDGMENT DATED 21.05.2020 IN WP(C) 29625/2016 OF THIS COURT.

                                         ---


   APPELLANTS/RESPONDENTS 1 TO 4 IN W.P.(C):


    1.STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,

      PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,

      THIRUVANANTHAPURAM - 695 001.

    2.THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT (ROADS AND BRIDGES),

      PUBLIC OFFICE, THIRUVANANTHAPURAM - 695 033.

    3.THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT (ROADS DIVISION),

      P.M.G. JUNCTION, THIRUVANANTHAPURAM - 695 033.

    4.THE SUPERINTENDING ENGINEER,

      PUBLIC WORKS DEPARTMENT, ROADS & BRIDGES (SC), PUBLIC OFFICE,

      THIRUVANANTHAPURAM - 695 033.

    BY GOVERNMENT PLEADER

   RESPONDENTS/PETITIONER & 5TH & 6TH RESPONDENTS IN W.P.(C):

    1.M/S. THOPPIL CONTRACTORS (INDIA) PRIVATE LIMITED,

      REPRESENTED BY NIZAMUDEEN.A., MANAGING DIRECTOR,

      THOPPIL BUILDINGS, THOLIKUZHI, ADAYAMON P.O.,

      KILIMANOOR, THIRUVANANTHAPURAM-695 614.

                                                                          P.T.O.
 WA No.932/2021                              2/2

    2.KERALA STATE CONSTRUCTION CORPORATION LTD.,

      REPRESENTED BY THE MANAGING DIRECTOR,

      VYTTILA, ERNAKULAM-682019.

    3.THE REGIONAL MANAGER, KERALA STATE CONSTRUCTION CORPORATION LTD.,

      REGIONAL OFFICE, P.W.D. STORE COMPOUND, P.M.G.JUNCTION,

      THIRUVANANTHAPURAM - 695 033.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstanes stated in the appeal memorandum, the High Court be pleased to
   stay the operation of the judgment dated 21.05.2020 passed hy the Learned
   Single Judge in W.P.(C) No.29625/2016 pending final disposal of the Writ
   Appeal.


        This Writ Appeal coming on for admission on 27/07/2021 upon perusing
   the appeal memorandum, the Court passed the following:


                                       ORDER

This writ appeal is filed challenging the judgment dated 21/5/20 in WP(C)29625/2016.

We have heard learned counsel for the appellants and perused the documents.

We deem it fit to adjudicate the issue raised in this writ appeal. There shall be an interim stay as prayed for.

Post on 4/8/21.

27/07/2021 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

27-07-2021 /True Copy/ Assistant Registrar