K.K.Shaji vs State Of Kerala
2023 Latest Caselaw 2361 Ker

WP(C) No.4714/2023                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Friday, the 10th day of February 2023 / 21st Magha, 1944
                             WP(C) NO. 4714 OF 2023(L)
   PETITIONER:

          K.K.SHAJI, AGED 50 YEARS, KOOTHATTI HOUSE, POTTA DESOM, PERAMBRA
          VILLAGE, CHALAKUDY TALUK, THRISSUR DISTRICT, PIN - 680722

   RESPONDENTS:

      1. STATE OF KERALA, REP. BY THE SECRETARY TO THE GOVT., LOCAL SELF
         GOVERNMENT DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001
      2. DISTRICT COLLECTOR, ERNAKUMAM DISTRICT, COLLECTORATE, KAKKANAND,
         ERNAKULAM DISTRICT, PIN - 682030
      3. SUPRINTENDING ENGINEER, HARBOR ENGINEERING DEPARTMENT, CENTRAL
         CIRCLE, ERNAKULAM, ERNAKULAM DISTRICT, PIN - 682108
      4. CHELLANAM GRAMA PANCHAYATH, REP. BY SECRETARY, CHELLANAM P.O.,
         ERNAKULAM DISTRICT, PIN - 682008

        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 issue an interim direction to execute tender documents without
   insisting Additional Performance Guarantee, pending consideration of the
   above Writ petition, in the interest of justice.

        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. N.L.BITTO, Advocate for the petitioner and of   GOVERNMENT PLEADER
    for respondents 1 to 3, the court passed the following:-
 WP(C) No.4714/2023                              2/2

                                           ORDER

Admit.

Government Pleader takes notice for respondents 1 to 3. Issue notice by speed post to respondent No.4.

In view of the judgment of this Court in WP(C) Nos. 2558 and 4140 of 2022, there will be an interim order in this Writ petition directing the 3rd respondent 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




10-02-2023                        /True Copy/                                Assistant Registrar