Monday vs For Information Purpose Only
2021 Latest Caselaw 8557 Ker

WP(C) 6077/2021                            1/3

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                      THE HONOURABLE SMT. JUSTICE P.V.ASHA

                  Monday,the 15th day of March 2021/24th Phalguna, 1942
                                 WP(C) No.6077/2021(H)
PETITIONER

    For      information purpose only
     M/S. J & B ENGINEERING AND CONSTRUCTION COMPANY
      KUTTUR P.O, THIRUVALLA, PATHANAMTHITTA DISTRICT,
      REPRESENTED BY ITS MANAGING PARTNER SRI. K.A. ABRAHAM, AGED
      70 YEARS, S/O. LATE K. J. ABRAHAM, RESIDING AT KUNNUKANDANTHIL
      HOUSE, KUTTOOR P.O,THIRUVALLA,
      PIN-689 106.

RESPONDENTS

      1.KERALA WATER AUTHORITY,HEAD OFFICE, "JALABHAVAN",
      VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033, REPRESENTED BY
      ITS MANAGING DIRECTOR.

      2.THE SUPERINTENDING ENGINEER,KERALA WATER AUTHORITY, PH
      CIRCLE, NATTIKA, THRISSUR, PIN-680 566.

      3 GURUVAYUR MUNICIPALITY, MUNICIPAL OFFICE, GURUVAYOOR,
      THRISSUR DISTRICT, PIN-680 101, REPRESENTED BY ITS SECRETARY.

      4.THE MISSION DIRECTOR (AMRUT), STATE MISSION MANAGEMENT
      UNIT, 4TH FLOOR, MEENAKSHI PLAZA ARTECH BUILDING, OPPOSITE
      GOVERNMENT HOSPITAL, THYCAUD,
      THIRUVANANTHAPURAM-695 014.

      5.THE EXECUTIVE ENGINEER,PUBLIC WORKS DEPARTMENT, ROAD AND
      BRIDGES DIVISION, CHEMBUKKAVU, THRISSUR DISTRICT,PIN-680 020.

  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the 1st
respondent to consider and take a decision on Exhibit P17 representation on the
basis of the recommendations of the 2nd respondent in Exhibit P20 and in the
light of the orders passed in Exhibit P18 minutes within 10 days, pending disposal
of the Writ Petition (Civil) .
 WP(C) 6077/2021   2/3




    For information purpose only
 WP(C) 6077/2021                         3/3




  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 M/S
N.JAMES KOSHY, T.SANJAY, Advocates for the petitioner, SHRI.P.BENJAMIN
PAUL, STANDING COUNSEL for respondent 1 and 2 and of SMT.S.AMBILI,

    For information purpose only
STANDING COUNSEL for respondent 3, the court passed the following
                                    ORDER

Learned Standing Counsel to get instructions as to why the Managing Director is not passing any orders in the light of Exhibit P20 judgment since it is stated that the Superintending Engineer has forwarded a representation to the Managing Director.

Post on 22-03-2021.

15-03-2021 Sd/-

P.V.ASHA,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P17 - TRUE COPY OF THE REPRESENTATION DATED 23.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P18 - TRUE COPY OF THE MINUTES OF THE PROCEEDINGS OF THE MEETING HELD ON 08.05.2019 IN THE CHAMBER OF TECHNICAL MEMBERS IN RESPECT OF THE WORKS IN PH CIRCLES OF KOTTAYAM AND PATHANAMTHITTA.

EXHIBIT P20 - TRUE COPY OF THE COMMUNICATION NO. K.W.A./P.H.C./T.S.R/D1-1089/2018 VOL.II DATED 28.01.2021 SENT BY 2ND RESPONDENT TO 1ST RESPONDENT.