Tbml (P) Ltd vs Kerala Water Authority
2024 Latest Caselaw 4646 Ker

Kerala High Court

Tbml (P) Ltd vs Kerala Water Authority on 6 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                  IA.NO.1/2024 IN WP(C) NO. 10243 OF 2023
APPLICANTS/PETITIONERS/RESPONDENTS NO. 1 TO 3:

  1. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR,
     JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM PIN - 695033
  2. THE SUPERINTENDING ENGINEER, O/O. THE SUPERINTENDING ENGINEER,
     KERALA WATER AUTHORITY, PH CIRCLE (KANNUR), KANNOOKARA.P.O., KANNUR
     PIN - 670012
  3. THE EXECUTIVE ENGINEER, O/O. THE EXECUTIVE ENGINEER, KERALA WATER
     AUTHORITY, W S DIVISION, TALIPARAMBA, TALIPARAMBA.P.O., KANNUR PIN -
     670141

RESPONDENT/PETITIONER:

     TBML (P) LTD, REPRESENTED BY ITS MANAGING DIRECTOR, NO. 50/964,
     MANIMALA ROAD, EDAPPALLY.P.O., COCHIN PIN - 682024


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
for payment of the bill amount up to 31.04.2024, in the interestof
justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 04.04.2023 and upon hearing the arguments of SRI.GEORGIE JOHNY
STANDING COUNSEL for the petitioners in I.A/respondents in WP(C) and of
M/S. P.SHANES METHAR & N.KRISHNA PRASAD Advocates for the respondent in
I.A/petitioner in WP(C), the court passed the following:
                         DEVAN RAMACHANDRAN, J.
             -------------------------------------------
                         WP(C)No.10243 of 2023
             -------------------------------------------
               Dated this the 6th day of February, 2024


                                     O R D E R

This application for extension of the time frame

in the judgment of this Court to honour the bill

amount to the writ petitioner until 31.04.2024 is

vehemently opposed by the learned counsel for the

writ petitioner/respondent - Sri.P.Shanes Methar. He

submitted that the judgment was delivered as early

as on 04.04.2023, and nearly 10 months have now

elapsed thereafter.

There is great force in the afore objection of

Sri.P.Shanes Methar and I, therefore, allow this

I.A. as last chance, granting extension of time to

the Kerala Water Authority (KWA) to honour the

directions in the judgment in question until

15.03.2024.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv

06-02-2024 /True Copy/ Assistant Registrar