Thiruvananthapuram Jilla ... vs Government Of Kerala
2022 Latest Caselaw 12686 Ker

WA No.2006/2022                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                         THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                             &
                         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Friday, the 30th day of December 2022 / 9th Pousha, 1944
                                     WA NO. 2006 OF 2022

        AGAINST JUDGMENT DATED 14-12-2022 IN WP(C) 38156/2022 OF THIS COURT

   APPELLANT/PETITIONER:

          THIRUVANANTHAPURAM JILLA JANAKEEYA LABOUR CONTRACT CO-OPERATIVE
          SOCIETY LTD. NO.T.1792, REP. BY ITS SECRETARY, KARAKULAM,
          CHEKKAKONAM, AZHICODE.P.O., THIRUVANANTHAPURAM- 695564.

    BY ADVS.M/S. S.K.ADHITHYAN, BHAVYA BINU,

    RAJESH KUMAR C. & AKARSH S.

   RESPONDENTS/RESPONDENTS:

      1. GOVERNMENT OF KERALA, REP. BY SECRETARY, COOPERATIVE DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.
      2. REGISTRAR OF CO-OPERATIVE SOCIETIES, COOPERATIVE DEPARTMENT, JAWAHAR
         SAHARANA BHAVAN, DPI JN., JAGATHY, THIRUVANANTHAPURAM - 695014.
      3. ASSISTANT REGISTRAR(GENERAL),OFFICE OF THE ASSISTANT REGISTRAR, CO-
         OPERATIVE SOCIETIES, NEDUMANGADU, THIRUVANANTHAPURAM - 695541.
      4. NEDUMANGADU FISH DISTRIBUTION COROPERATIVE SOCIETY LTD NO.551, REP.
         BY ITS SECRETARY, OFFICE OF THE FISH DISTRIBUTION SOCIETY, MARKET
         JUNCTION, NEDUMANGADU, THIUVANANTHAPURAM - 695541.

    BY GOVERNMENT PLEADER

    ADV.SRI. LATHEESH SEBASTIAN 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 stay the order dated 14/12/2022 in WP(C) No.38156/2022 to the extent
   of allowing issuance of fresh tender pending disposal of the Writ Appeal.

                                                                             P.T.O.
 WA No.2006/2022                                 2/2

        This Writ Appeal coming on for orders on 30/12/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                           ORDER

Heard the learned counsel for the appellant, the learned Government Pleader and the learned counsel appearing for the 4th respondent.

It is submitted by the learned counsel for the 4th respondent that the award of the tender pursuant to the fresh notification and steps for finalising the tender will not be taken by the 4th respondent.

The said submission is recorded.

Post on 16/01/2023.

30/12/2022 Sd/-ANU SIVARAMAN ,JUDGE

Sd/-C. JAYACHANDRAN, JUDGE

30-12-2022 /True Copy/ Assistant Registrar