Y.Sleebachan vs State Of Kerala
2024 Latest Caselaw 30247 Ker

Kerala High Court

Y.Sleebachan vs State Of Kerala on 24 October, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                            OP(C) NO. 2374 OF 2024
    IA 1/2024 IN CA 6/2024 OF DISTRICT COURT & SESSIONS COURT, PALAKKAD
PETITIONER(S)/RESPONDENT:

     Y.SLEEBACHAN, AGED 62 YEARS, S/O YOHANNAN, CHARUVILA VEEDU,
     CHENGAMANAD.P.O, KOTTARAKKARA, KOLLAM., PIN - 691506

RESPONDENT(S)/APPELLANTS:

  1. STATE OF KERALA, REP. BY THE SECRETARY TO GOVT, IRRIGATION
     DEPARTMENT, SECRETARIAT, TRIVANDRUM., PIN - 695001
  2. THE SUPERINTENDING ENGINEER, SIRUVANU PROJECT CIRCLE, PALAKKADU.,
     PIN - 678001
  3. EXECUTIVE ENGINEER, KKIP DIVISION, ATHICODE.P.O, KOZHINJAPARA,
     PALAKKAD., PIN - 678555

     Op (civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
of all further proceedings in Com. Appeal 6/2024 on the file of principal
District Court (Commercial Appellate Court) Palakkad, pending disposal of
the original petition.
     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
SMT. C.S.MANILAL, SRI. S.NIDHEESH Advocates for the petitioner the court
passed the following:
                            VIJU ABRAHAM, J.
                         --------------------
             O.P(C).Nos.2374, 2375, 2376 & 2394 of 2024
             -------------------------------------------
               Dated this the 24th day of October, 2024

                                    ORDER

Admit.

2. The learned Government Pleader takes notice

for the respondents.

3. The learned counsel for the petitioner

contended that the impugned order is contrary to

the dictum laid down in the judgment of the Apex

Court in Government of Maharashtra (Water

Resources Department) v. Brose Brothers Engineers

and Contractors Private Limited (2021 6 SCC 460).

4. The learned Government Pleader seeks short

time to get instruction.

5. There will be an interim order as prayed

for, for a period of one month.

Post on 22.11.2024.

sd/-

VIJU ABRAHAM,JUDGE

pm

24-10-2024 /True Copy/ Assistant Registrar