Kerala High Court
Haridas C vs The Kerala Water Authority on 10 January, 2023
WP(C) No.35824/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 10th day of January 2023 / 20th Pousha, 1944
IA.NO.5/2022 IN WP(C) NO. 35824 OF 2022(C)
PETITIONERS/PETITIONERS:
1. HARIDAS C., AGED 43 YEARS, S/O LATE CHAMIYAR, MANKARA HOUSE,
KALIPARA, KOTTEKKAD POST, PALAKKAD TALUK AND DIST-678 732.
2. M/S B & H CONSTRUCTIONS AND DEVELOPERS REG.NO.4565/2019, DOOR
NO.17/560(3), BEHIND CIVIL STATION, KOLLEKKAD P.O., PALAKKAD
DISTRICT, PIN- 678001, REP.BY THE MANAGING PARTNER, HARIDAS C., S/O
LATE CHAMIYAR, AGED 43, MANKARA HOUSE, KALIPARA, KOTTEKKAD POST,
PALAKKAD-678732.
RESPONDENTS/RESPONDENTS:
1. THE KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM P.O.,
THIRUVANANTHAPURAM DIST-695010, REP. BY ITS MANAGING DIRECTOR.
2. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PH DIVISION,
KALMANDAPAM P.O., PALAKKAD DISTRICT- 678 001.
3. THE DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION P.O., PALAKKAD
DIST, PIN-678 001.
4. DISTRICT NIRMITHI KENDRA, MUTTIKULANGARA, MUTTIKULANGARA P.O.,
PUDUPPARIYARAM I VILLAGE, PALAKKAD TALUK & DIST-678 594. REP.BY THE
EXECUTIVE SECRETARY,
5. THE MEMBER SECRETARY, DISTRICT NIRMITHI KENDRA, MUTTIKULANGARA,
MUTTIKULANGARA P.O., PUDUPPARIYARAM I VILLAGE, PALAKKAD TALUK &
DIST-678594, (SUB COLLECTOR, OTTAPALAM, PALAKKAD DIST-679101.)
6. RAMESH BABU K., AGED 47 YEARS S/O LATE KUNJU, MANKARA HOUSE,
KOTTEKKAD P.O., PALAKKAD TALUK AND DIST-678 732.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to direct the
respondents no.4 & 5 to disburse the amount seen from Annexures M to Y
totalling to RS.44.49 lakhs to the petitioners forthwith.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 16-11-2022 and order dated 06-12-2022 and upon hearing the arguments
of M/S.SAJAN VARGHEESE K. & LIJU M.P., Advocates for the petitioners in
IA/WP(C), SRI.P.M.JOHNY, STANDING COUNSEL for R1 & R2 in I.A./WP(C),
GOVERNMENT PLEADER for R3 & R5 in I.A / WP(C) and of M/S.BONNY BENNY &
SABU THOMAS, Advocates for R6 in I.A./ WP(C), the court passed the
following:
WP(C) No.35824/2022 2/2
ORDER
All interlocutory applications are closed, reserving the liberty of the
petitioners in W.P.(C).No.35824/2022 to agitate their grievance, if any,
subsisting in the appropriate manner.
Sd/- V.G.ARUN JUDGE
ANNEXURE -M TRUE COPY OF THE PART BILL DATED 05-11-2021(No.91)
ANNEXURE-N - TRUE COPY OF THE PART BILL DATED 05-11-2021(No.92).
ANNEXURE-O - TRUE COPY OF THE PART BILL DATED 05-11-2021(No.93).
ANNEXURE-P - TRUE COPY OF THE PART BILL DATED 05-11-2021(No.94).
ANNEXURE-Q - TRUE COPY OF THE PART BILL DATED 05-11-2021(No.95).
ANNEXURE-R - TRUE COPY OF THE PART BILL DATED 06-11-2021(No.97).
ANNEXURE-S - TRUE COPY OF THE PART BILL DATED 06-11-2021(No.98).
ANNEXURE-T - TRUE COPY OF THE PART BILL DATED 06-11-2021(No.99).
ANNEXURE-U- TRUE COPY OF THE PART BILL DATED 06-11-2021(No.91).
ANNEXURE-V - TRUE COPY OF THE PART BILL DATED 26-11-2021(No.91).
ANNEXURE-W - TRUE COPY OF THE PART BILL DATED 08-03-2022(No.104).
ANNEXURE-X- TRUE COPY OF THE PART BILL DATED 08-03-2022(No.105).
ANNEXURE-Y - TRUE COPY OF THE PART BILL DATED 08-03-2022(No.106).
10-01-2023 /True Copy/ Assistant Registrar
