V.M.Asharaf vs State Of Kerala
2024 Latest Caselaw 33666 Ker

Kerala High Court

V.M.Asharaf vs State Of Kerala on 21 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                             WA NO. 1811 OF 2024
     AGAINST JUDGMENT DATED 28/10/2024 IN WP(C) 8273/2024 OF THIS COURT
APPELLANT(S)/PETITIONER

     V.M.ASHARAF AGED 62 YEARS S/O. MAMMU, VALIYAPEEDIYAKKAL HOUSE,
     MUTHUKURUSSI P.O, PALAKKAD DISTRICT, PIN - 678593

BY.ADVS.M/S.JACOB SEBASTIAN, ANU JACOB AND WINSTON K.V.

RESPONDENT(S)/RESPONDENTS

  1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
     OF IRRIGATION, GOVERNMENT SECRETARIAT, SECRETARIAT P.O,
     THIRUVANANTHAPURAM, PIN - 695001
  2. THE SUPERINTENDING ENGINEER, OFFICE OF THE SUPERINTENDING ENGINEER,
     MECHANICAL CIRCLE (IRRIGATION), KAKKANAD P.O, ERNAKULAM DISTRICT,
     PIN - 682030
  3. THE EXECUTIVE ENGINEER, OFFICE OF THE EXECUTIVE ENGINEER, MECHANICAL
     DIVISION, IRRIGATION, MALAMPUZHA P.O, PALAKKAD DISTRICT, PIN -
     678651
  4. AKHIL MANDHANA, PLOT NO.30, OLD BAGADGANJ, NEAR PNPS SCHOOL, NAGPUR,
     ([email protected]), PIN - 440008

BY SENIOR GOVERNMENT PLEADER SRI.V.TEKCHAND   FOR R1.

ADV.O.A.NURIYA FOR R4.

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass interim order an interim order restraining the second respondent
from awarding the work notified by Exhibit-P1 to any of the bidders except
the petitioner pending disposal of the Writ Appeal.
     This Writ appeal again coming on for orders on 21/11/2024 upon
perusing the appeal memorandum and this court's order dated 14/11/2024,the
court on the same day passed the following:
                            Nitin Jamdar, C.J. & S. Manu, J.
                             =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                     WA 1811/ 2024
                             =-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 21st day of November, 2024

                                           ORDER

Nitin Jamdar, C.J.

Heard Mr.Jacob Sebastian, learned counsel appearing for the Appellant, Mr. V. Tekchand, learned Senior Government Pleader appearing for Respondent No.1and Ms. O.A. Nuriya, learned counsel appearing for Respondent No.4.

2. Learned Government Pleader seeks further time of two weeks because of which we are constrained to defer the hearing to 17 December 2024. Reply to the counter affidavit, if any to be filed before the next posting date.

3. Interim order earlier granted shall continue.

sd/-

Nitin Jamdar Chief Justice

sd/-

S. Manu Judge Nsd

21-11-2024 /True Copy/ Assistant Registrar