Anilkumar.S vs The Kerala Water ...
2022 Latest Caselaw 5080 Ker

WP(C) No.15385/2022                            1/3


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                             THE HONOURABLE MR. JUSTICE GOPINATH P.
                      Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                  W.P.(C) NO. 15385 OF 2022 (W)
   PETITIONER:

          ANILKUMAR S., AGED 47 YEARS, S/O. N SATHYADAS, SHALOM HOUSE, PERUMBA
          ROAD, AYANIMODU, VEDIVACHANCOIL P.O., THIRUVANANTHAPURAM.- 695 501.

   RESPONDENTS:

      1. THE KERALA WATER AUTHORITY, . JALABHAVAN, VELLAYAMBALAM P.O,
         THIRUVANANTHAPURAM DISTRICT- 695010, REPRESENTED BY ITS MANAGING
         DIRECTOR
      2. THE EXECUTIVE ENGINEER , KERALA WATER AUTHORITY, OFFICE OF THE
         EXECUTIVE ENGINEER, WATER SUPPLY DIVISION, ATTINGAL-695001.

        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 2nd respondent to execute the agreement with the
   petitioner in pursuance of Exhibit P1 and P2 without insisting on
   furnishing of additional performance guarantee in the interest of justice
   till disposal of WP(C).
        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
   .CHANDRA BABU, S.P.SREEJITH Advocates for the petitioners and of STANDING
   COUNSEL for respondents the court passed the following:

                                                                              [P.T.O.]
 WP(C) No.15385/2022                               2/3




                                        GOPINATH P., J.
                           -------------------------------------------------
                                   W.P (C) No.15385 OF 2022
                           -------------------------------------------------
                           DATED THIS THE 6th DAY OF MAY, 2022

                                            ORDER

Admit.

Standing Counsel takes notice for respondents.

In view of the judgment of this court in W.P (C) No.2558 and 4140/2022,

there will be an interim order in this writ petition 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.

Sd/-

GOPINATH P.

                                                                JUDGE
      AMG




06-05-2022                          /True Copy/                                Assistant Registrar
 WP(C) No.15385/2022                 3/3

                       APPENDIX OF WP(C) 15385/2022
Exhibit P1            TRUE COPY OF THE SELECTION NOTICE DATED 25.04.2022

RELATING TO PHASE III-PACKAGE 4 PROVIDING PIPE LINE EXTENSION AND PROVIDING FUNCTIONAL HOUSE HOLD TAP CONNECTION IN KIZHUVILOM GRAMA PANCHAYATH Exhibit P2 TRUE COPY OF THE SELECTION NOTICE DATED 27.04.2022 RELATING TO PHASE III PACKAGE 1 PROVIDING PIPE LINE EXTENSION AND PROVIDING FUNCTIONAL HOUSE HOLD TAP CONNECTION IN KIZHUVILOM GRAMA PANCHAYATH