Kottarakkara Public Works ... vs State Of Kerala
2023 Latest Caselaw 10451 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                              MJC NO. 90 OF 2023
                            IN WP(C) 7808/2014(A)
PETITIONER/PETITIONER:

     KOTTARAKKARA PUBLIC WORKS SKILLED WORKERS LABOUR CONTRACT CO-
     OPERATIVE SOCIETY LTD., Q-459 KOTTARAKKARA, REPRESENTED BY ITS
     SECRETARY.

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR, KOLLAM, PIN
     - 691013
  2. THE EXECUTIVE ENGINEER, K.I.P (LB), DIVISION NO.V, KOLLAM, PIN -
     691501
  3. THE ASSISTANT EXECUTIVE ENGINEER, K.I.P(LB), SUB DIVISION NO.14,
     KUNDARA, KOLLAM ., PIN - 691501




     Miscellaneous jurisdiction case praying that in the circumstances
stated in the affidavit filed there with the MJC the High Court be pleased
to set aside the Judgment dated 09-06-2023 passed by this Hon'ble in
WP(C).No.7808/2014 and to restore the above Writ Petition to file.

     This petition coming on for orders upon perusing the petition and
affidavit filed in support thereof, and this court's judgment dated
09-06-2023 and upon hearing the arguments of SRI.T.V.AJAYAKUMAR, Advocate
for the petitioner in MJC/WP(C), the court on the same day passed the
following:-
                        DEVAN RAMACHANDRAN, J.
                  =========================
                             MJC NO.90/2023
                                     IN
                           W.P.(C)NO.7808/2014
                 ==========================
                Dated this the 30th day of September, 2023

                                     ORDER

Having considered the averments in the affidavit filed in

support of this MJC, I am of the view that the petitioner has made

out sufficient cause warranting restoration of the writ petition.

This MJC is, therefore, allowed and the writ petition is

restored for further hearing.

The Registry is directed to list the writ petition as per roster.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR

30-09-2023 /True Copy/ Assistant Registrar