K Sudarsanan vs State Of Kerala
2022 Latest Caselaw 9514 Ker

WP(C) No.27402/2022                       1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
                            WP(C) NO. 27402 OF 2022(A)
   PETITIONER:

          K SUDARSANAN,   KRISHNALAYAM, MUNDAKKAL EAST, KOLLAM DISTRICT,
          PIN-691 001.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF WATER
         RESOURCES, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM,
         PIN-695 001.
      2. KERALA WATER AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM, REPRESENTED
         BY ITS MANAGING DIRECTOR, PIN-695 033.
      3. THE MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALABHAVAN,
         THIRUVANANTHAPURAM, PIN-695 033.
      4. THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, PUBLIC HEALTH
         CIRCLE, THIRUVANANTHAPURAM, PIN-695 033.

        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 issue an interim direction respondents 2 to 5 to permit the
   petitioner to execute ageement mentioned in Exhibit P1 without insisting
   to furnish Additional performance guarantee pending disposal of this Writ
   Petition.

        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.V.PREMCHAND, SURYA MOHAN P., FATHIMA SHALU S., Advocates for the
   petitioner and of GOVERNMENT PLEADER for R1 and of STANDING COUNSEL for R2
   to R4, the court passed the following:
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                                       ORDER

Counsel for the petitioner submits that this writ petition is similar to WP(C) No.17609/2022.

Admit.

Government Pleader takes notice for R1. Standing Counsel takes notice for R2 to R4.

In the light of the interim order in WP(C)14145/2022 and the judgment in WP(C)Nos.2558 and 4140 of 2022, the respondents are directed to permit the petitioner to execute the agreement based on Ext.P1 without insisting on providing additional performance Guarantee.

The above order is made subject to the final outcome of the writ petition.

                                                 Sd/- N.NAGARESH JUDGE




25-08-2022                   /True Copy/                           Assistant Registrar
 WP(C) No.27402/2022                 3/3

                       APPENDIX OF WP(C) 27402/2022
Exhibit P1            TRUE COPY OF THE SELECTION NOTICE DATED 16/08/2022

ISSUED BY THE SUPERINTENDING ENGINEER, KERALA, THE 4TH RESPONDENT