Velayudhan M vs State Of Kerala
2023 Latest Caselaw 5321 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                                    &
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
                             WA NO. 829 OF 2023
    AGAINST JUDGMENT DATED 21.03.2023 IN WP(C) 39946/2022 OF THIS COURT
APPELLANT/APPELLANT:

     VELAYUDHAN M., S/O. MADHAVAN, AGED 60 YEARS, MANHAKKATTE HOUSE,
     MUNDOOR P.O., MALAPPURAM DISTRICT- 679 578

BY ADVS. M/S. GEORGE MATHEW, M.D.SASIKUMARAN, SUNIL KUMAR A.G, MATHEW
K.T., GEORGE K.V., STEPHY K REGI, ADARSH KURIAN & MEDHA B.S.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, WATER RESOURCES
     DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001
  2. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR, HEAD
     OFFICE, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033
  3. THE SUPERINTENDING ENGINEER, OFFICE OF THE SUPERINTENDING ENGINEER,
     P.H. CIRCLE, KERALA WATER AUTHORITY, THRISSUR DISTRICT - 680 001

   BY GOVERNMENT PLEADER FOR R1.

   BY STANDING COUNSEL SHRI P.M. JOHNY FOR R2 AND R3.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order staying the operation and implementation of judgment dtd.
21.03.2023 in W.P.(c) No.39946 of 2022 of the learned Single Judge,
pending disposal of this Writ Appeal in the interest of justice.

     This Writ Appeal coming on for orders on 25.04.2023 upon perusing
the appeal memorandum, the court on the same day passed the following:
                          BECHU KURIAN THOMAS &
                        DR. KAUSER EDAPPAGATH, JJ.
                             --------------------------------------
                           Writ Appeal No.829 of 2023
                            ---------------------------------------
                       Dated this the 25th day of April, 2023

                                      ORDER

Bechu Kurian Thomas, J

Admit. The learned Government Pleader takes

notice for respondent No.1. Mr. P.M. Johny, the learned

Standing Counsel for Kerala Water Authority takes notice

for respondent Nos. 2 and 3.

2. In the meanwhile, in view of the interim

order dated 05.04.2023 in W.A.No.725 of 2023, the interim

order passed by the learned Single Judge in W.P.(C)

No.39946 of 2022 will continue subject to the further

condition that the final bill need not be released to the

appellant-contractor.

Post along with W.A.No.725 of 2023 on

01.06.2023.

Sd/-

BECHU KURIAN THOMAS, JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kkj 25-04-2023 /True Copy/ Assistant Registrar