Ramesh.K vs The Kerala Rural Water Supply And ...
2022 Latest Caselaw 4968 Ker

WP(C) No.14984/2022                             1/2


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                          W.P.(C) NO. 14984 OF 2022 (W)
   PETITIONER:

          RAMESH.K AGED 45 YEARS KUMARAPURAM, S/O. GANGADHARAN, KUNNAMPILLY
          HOUSE, VARANTHIRAPALLY, THRISSUR 680 303.

   RESPONDENTS:

      1. KERALA RURAL WATER SUPPLY AND SANITATION AGENCY (JALANIDHI), MMC.
         X/108- 112, 2ND FLOOR, UMK TOWER, JUBILEE ROAD, UP HILL, MALAPPURAM
         DISTRICT- 676 505, REPRESENTED BY ITS REGIONAL PROJECT DIRECTOR.
      2. THE REGIONAL PROJECT MANAGEMENT UNIT, MALAPPURAM REPRESENTED BY ITS
         REGIONAL PROJECT DIRECTOR, KRWSA, 2ND FLOOR, U.M.K TOWERS, JUBILEE
         ROAD, UP HILL, MALAPPURAM 676 505.
      3. REGIONAL PROJECT DIRECTOR, REGIONAL PROJECT MANAGEMENT UNIT,
         MALAPPURAM , KRWSA, 2ND FLOOR, U.M.K TOWERS, JUBILEE ROAD, UP HILL,
         MALAPPURAM DISTRICT 676 505.

        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 pass an interim order directing the 3rd respondent not to
   forfeit the EMD offered by the petitioner or cancel the contract awarded
   to him by Exhibit P1 and P2 letter of acceptance 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
   SRI.K.SHAJ, Advocate for the petitioner, the court passed the following:
                                    O R D E R

In view of the judgment of this Court in WP(C)Nos.2558 & 4140/2022, there will be an interim order, in this WP(C) directing the respondents to permit the petitioner to execute agreements without insisting on providing Additional Performance Guarantee, provisionally and subject to the outcome of the writ petition.

Post along with WP(C) 12099/22.

          04-05-2022


                                                      Sd/- GOPINATH P. JUDGE




04-05-2022                        /True Copy/                           Assistant Registrar
 WP(C) No.14984/2022                 2/2

                       APPENDIX OF WP(C) 14984/2022
Exhibit P1            A TRUE COPY OF LETTER OF ACCEPTANCE NO. KRWSA-

MLPM/215/2020-TA1/LOA1 DATED 16.04.2022 ISSUED BY THE 3RD RESPONDENT IN RESPECT OF THE WORK TO BE DONE IN MALA GRAMA PANCHAYAT.

Exhibit P2 A TRUE COPY OF LETTER OF ACCEPTANCE NO. KRWSA-

MLPM/216/2020- TA1/LOA1 DATED 16.04.2022 ISSUED BY THE 3RD RESPONDENT IN RESPECT OF THE WORK TO BE DONE IN KUZHOOR GRAMA PANCHAYAT.