M/S.Rohini Facility Management ... vs State Of Kerala
2024 Latest Caselaw 16450 Ker

Kerala High Court

M/S.Rohini Facility Management ... vs State Of Kerala on 11 June, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

          TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946

                            WP(C) NO. 26787 OF 2014

PETITIONER/S:

             M/S.ROHINI FACILITY MANAGEMENT SERVICES
             REVENUE TOWER, B-18, NEAR BOAT JETTY, ERNAKULAM COCHIN-682011,
             REPRESENTED BY PROPRIETOR, A.D. GIREESH, AGED 41, S/O. DHARMAN,
             ALLAPARAMBIL, CHERAI, PALLIPPURAM VILLAGE, KOCHI TALUK,
             ERNAKULAM DISTRICT.

             BY ADV SRI.VARGHESE C.KURIAKOSE



RESPONDENT/S:

     1       STATE OF KERALA
             REP. BY SECRETARY, PUBLIC WORKS DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

     2       THE ROADS AND BRIDGES DEVELOPMENT CORPORATION OF KERALA LTD.
             2ND FLOOR, PREETHI ROAD, M.V. ROAD, PALARIVATTOM, KOCHI-25,
             REPRESENTED BY ITS MANAGING DIRECTOR.

     3       THE VYTTILA MOBILITY HUB SOCIETY
             (VMHS), KANIYAMPUZHA ROAD, VYTTILA, KOCHI-682019,
             REPRESENTED BY ITS MANAGING DIRECTOR. PIN-682024.

             BY ADVS.
             SRI.M.VIJAYA KUMAR, SC, RBDCK
             SRI.M.AJAY
             SRI.V.P.PRASAD
             SRI.K.R.RAJKUMAR




      THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.26787 of 2014

                                  2




                            JUDGMENT

This writ petition is filed challenging Ext.P6 communication

dated 25.09.2014, by which, the second respondent demanded

the third respondent to black list the petitioner.

2. The learned counsel for the third respondent submitted

that no action has been taken on the basis of Ext.P6.

Recording the aforesaid submission, this writ petition is

disposed of. All the contentions of the parties are left open.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.26787 of 2014

APPENDIX OF WP(C) 26787/2014

PETITIONER EXHIBITS

P1. TRUE PHOTOSTAT COPY OF THE LETTER OF ACCEPTANCE DATED 3-5-2014 SUBMITTED BY THE PETITIONER.

P2. TRUE PHOTOSTAT COPY OF THE AGREEMENT DATED 30-5- 2014 WAS EXECUTED BETWEEN THE 2ND RESPONDENT AND THE PETITIONER.

P3. TRUE PHOTOSTAT COPY OF THE NEWSITEM DATED 26-5- 2014.

P4. TRUE PHOTOSTAT COPY OF THE NEWSITEM DATED 2-6- 2014 APPEARING IN THE MATHRUBHUMI DAILY.

P5. TRUE PHOTOSTAT COPY OF THE NEW ITEMS PERTAINING TO THIS ATTROCITIES.

P6. TRUE PHOTOSTAT COPY OF THE COMMUNICATION DATED 25-9-2014 ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT.

P7. TRUE PHOTOSTAT COPY OF THE COMMUNICATION DATED 7- 10-2014.

P8. TRUE PHOTOSTAT COPY OF THE OBJECTION DATED 8-10- 2014 TO THE 2ND RESPONDENT.

P9. TRUE PHOTOSTAT COPY OF THE LETTER DATED 8-10-2014 TO THE 3RD RESPONDENT.

RESPONDENTS' EXTS

EXT.R2(A) TRUE COPY OF THE LETTER ISSUED BY THIS RESPONDENT ON 4.08.2014

EXT.R2(B) TRUE COPY OF THE LETTER ISSUED BY THIS RESPONDENT ON 16.08.2014