B Unnikrishnan Nair vs The Kerala Water Authority
2023 Latest Caselaw 5437 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                                    &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Friday, the 28th day of April 2023 / 8th Vaisakha, 1945
                             WA NO. 872 OF 2023
  AGAINST THE JUDGMENT DATED 24.03.2023 IN WP(C) 4905/2023 OF THIS COURT

APPELLANT/WRIT PETITIONER:


     B UNNIKRISHNAN NAIR, SAROVILLA, KADAVILA,VANCHIYOOR PO, ALAMCODE,
     ATTINGAL, THIRUVANANTHAPURAM DISTRICT, PIN - 695 102.

     BY ADVS M/S V.PREMCHAND, SURYA MOHAN P., HALIYA T.P.

RESPONDENTS/RESPONDENTS IN WP(c):

  1. THE KERALA WATER AUTHORITY, JALA BHAVAN, REPRESENTED BY ITS MANAGING
     DIRECTOR, THIRUVANANTHAPURAM,, PIN - 695 033
  2. THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, AALTHARA
     JUNCTION, NANDHAVANA, PALAYAM, THIRUVANANTHAPURAM, DISTRICT, PIN -
     695 033
  3. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, AALTHARA JUNCTION,
     NANDHAVANA, PALAYAM, THIRUVANANTHAPURAM DISTRICT, PIN - 695 033.

    BY STANDING COUNSEL SHRI P.M. JOHNY.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue an interim direction directing respondents 1&2 to permit the
petitioner to execute agreement mentioned in Exhibit P1 without insisting
to furnish Additional perfomance guarantee pending disposal of this writ
appeal.




     This Writ Appeal coming for orders on 28.04.2023 upon perusing the
appeal memorandum, the court on the same day passed the following:
      EXT P1. - A TRUE COPY OF THE SELECTION NOTICE DATED ON 08/02/2023
ISSUED BY THE SUPERINTENDING EXECUTIVE ENGINEER, 2ND RESPONDENT.
         BECHU KURIAN THOMAS, & C. JAYACHANDRAN, J,J
                     ----------------------------------------
                      WA Nos.871 & 872 of 2023
                   -------------------------------------------
               Dated this the 28th day of April, 2023

                                     ORDER

BECHU KURIAN THOMAS, J.

Admit. Standing Counsel, P.M.Johny takes notice for

respondents.

In the meantime, in view of the interim order in

W.A.No.821 of 2023, the appellant is permitted to proceed

with the work on executing a simple bond in favour of the

2nd respondent within a period of one week from today, if not

already executed, undertaking to furnish additional

performance guarantee as and when this Court directs and

on the further condition that the final bill will not be

released without orders of this Court.

Post along with WA.No.725 of 2023.

Sd/-

BECHU KURIAN THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN , JUDGE

sn

28-04-2023 /True Copy/ Assistant Registrar