Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

B.V. Raveendran vs The State Of Kerala
2023 Latest Caselaw 7371 Ker

Citation : 2023 Latest Caselaw 7371 Ker
Judgement Date : 27 June, 2023

Kerala High Court
B.V. Raveendran vs The State Of Kerala on 27 June, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                        WP(C) NO. 20737 OF 2023
PETITIONER:

            B.V. RAVEENDRAN
            AGED 55 YEARS, S/O.BHASKARAN, VELLAKKATTU HOUSE,
            EZHATTUMUGHAM P.O., ERNAKULAM DISTRICT, PIN - 683577
            BY ADVS.
            BABU S. NAIR
            SMITHA BABU


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE SECRETARY TO THE GOVERNMENT
            DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001
    3       THE SECRETARY TO THE GOVERNMENT
            DEPARTMENT OF PUBLIC WORKS, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001
    4       SUJA RANI T.S.
            SUPERINTENDING ENGINEER,
            KERALA STATE TRANSPORT PROJECT, THIRUVANANTHAPURAM,
            PIN - 695001
            BY ADV GOVERNMENT PLEADER
            SMT.VIDYA KURIAKOSE - GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20737 OF 2023


                             2



              P.V.KUNHIKRISHNAN, J.
             ------------------------------
             W.P.(C)No. 20737 of 2023
     ----------------------------------------------
      Dated this the 27th day of June, 2023


                      JUDGMENT

After going through the averments in the writ

petition, I am of the opinion that the contentions

raised in this writ petition is a public interest

litigation. Therefore, the petitioner is granted liberty

to file public interest litigation, if he is advised so.

Granting liberty to the petitioner to file a fresh

writ petition with appropriate reliefs, this writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN SK JUDGE WP(C) NO. 20737 OF 2023

APPENDIX OF WP(C) 20737/2023

PETITIONER'S EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED, 12-2-2018 EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE IN THE FINANCE INSPECTION WING REPORT, RELATING TO THE OFFICIALS OF THE P.W.D. CENTRAL CIRCLE, ALUVA EXHIBIT P3 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT AS G.O.

(P)NO.46/2021/FIN. DATED, 2-2-2021 EXHIBIT P4 A TRUE COPY OF THE ORDER AS NO.G.O.(RT.)NO.639/2023/PWD DATED, 20-5-2023

RESPONDENTS EXHIBITS : NIL

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter