Ojasvi'S Construction Solutions vs State Of Kerala
2021 Latest Caselaw 13382 Ker

WP(C) No.12243/2021                             1/4

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                      MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                                   WP(C) NO. 12243 OF 2021(E)
  PETITIONER:

      1. OJASVI'S CONSTRUCTION SOLUTIONS, A PARTNERSHIP FIRM, REGISTERED

          UNDER THE INDIAN PARTNERSHIP ACT, REP. BY ITS MANAGING PARTNER, ARUN

          P., S/O.P.PURUSHOTHAMAN, PARASAKTHI BUILDING, SHORANUR, PALAKKAD

          DISTRICT, 679 122

  RESPONDENTS:

      1. STATE OF KERALA REP. BY ITS PRINCIPAL SECRETARY TO THE GOVERNMENT,

                                PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,

          THIRUVANANTHAPURAM 695 001

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

          SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      3. THE SUPERINTENDING ENGINEER, PUBLIC WORKS DEPARTMENT (ROADS AND

          BRIDGES), CENTRAL CIRCLE, ALUVA 683 101

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

          THRISSUR 680 001)

      5. THE ASSISTANT EXECUTIVE ENGINEER ,PUBLIC WORKS DEPARTMENT (ROADS SUB

          DIVISION),            CHAVAKKAD 680 506

                      WRIT PETITION (CIVIL) praying inter alia that in the

         circumstances stated in the affidavit filed along with WP(C) the High

         Court be pleased to render an interim direction commanding the 2nd
         respondent to relieve the petitioenr fromt the subject matter

         contract without risk and cost, pending disposal of the writ petition

         int he interest of justice.


                 This petition coming on for admission upon perusing the

         petition and the affidavit filed in support of WP(C) and upon hearing

         the arguments of SRI. BINOY VASUDEVAN Advocate for the petitioner the

         court passed the following:
 WP(C) No.12243/2021                       2/4




         EXHIBIT P15:      TRUE COPY OF THE JUDGMENT DATED 12.02.2021 IN WP(C)

         NO.1895/2021.


         EXHIBIT P16:      TRUE COPY OF THE COMMUNICATIN DATED 08.03.2021

         FORWARDED BY THE 3RD   RESPONDENT TO THE 2ND RESPONDENT.
 WP(C) No.12243/2021   3/4
 WP(C) No.12243/2021                               4/4




                                   P.B.SURESH KUMAR J.
                          -----------------------------------------------
                                W.P.(C) No.12243 of 2021
                          -----------------------------------------------
                        Dated this the 28th day of June, 2021.


                                           ORDER

Heard the learned counsel for the petitioner as also the

learned Government Pleader.

Having regard to the facts and circumstances of the

case, especially Ext.P15 judgment of this Court, I deem it

appropriate to pass an interim order directing the second

respondent to pass final orders on Ext.P16 request made by the

third respondent, within two weeks from the date of production of a

copy of this order, after affording the petitioner an opportunity of

hearing. Ordered accordingly. Hearing ordered can be through

video conferencing as well.

Sd/-

P.B.SURESH KUMAR, JUDGE ds/28.6.2021

28-06-2021 /True Copy/ Assistant Registrar