Kerala High Court
M.V. Vishwanathan vs The Kerala Water Authority on 16 July, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:52286
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 16TH DAY OF JULY 2025 / 25TH ASHADHA, 1947
WP(C) NO. 39836 OF 2024
PETITIONER:
M.V. VISHWANATHAN,
AGED 63 YEARS
S/O. VELAYUDHAN PILLAI MECHERIL HOUSE,
EDAYAR BINANIPURAM P.O, ALUVA
ERNAKULAM DISTRICT., PIN - 683502
BY ADVS.
SRI.ALIAS M.CHERIAN
SRI.K.M.RAPHY
SHRI.BRISTO S PARIYARAM
SMT.AMEERA JOJO
SMT.MINNU DARWIN
RESPONDENTS:
1 THE KERALA WATER AUTHORITY
HEAD OFFICE, JALABHAVAN THIRUVANATHAPURAM,
REPRESENTED BY ITS MANAGING DIRECTOR,
PIN - 695033
2 THE CHIEF ENGINEER (CENTRAL REGION)
KERALA WATER AUTHORITY HOSPITAL ROAD,
ERNAKULAM, PIN - 682011
3 THE SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY P.H. CIRCLE,
AALAPUZHA,, PIN - 688001
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4 CHIEF LAW OFFICER
KERALA WATER AUTHORITY, HEAD OFFICE,
JALABHAVAN, THIRUVANATHAPURAM,
PIN - 695033
5 M/S. KOYA & COMPANY CONSTRUCTION LTD
REGISTERED OFFICE AT 12-2-831/38 72 MIGH,
MEHDIPATNAM HYDERABAD, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 500028
6 THE SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY P.H. CIRCLE,
ERNAKULAM,, PIN - 682011
7 THE CHIEF ENGINEER (SOUTHERN REGION)
KERALA WATER AUTHORITY HEAD OFFICE,
JALABHAVAN, THIRUVANATHAPURAM,
PIN - 695033
8 THE SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY P.H. CIRCLE,
KOLLAM, PIN - 691001
* ADDL.9 RAMESH CHENNITHALA MLA,
AGED 69 YEARS
S/O. LATE RAMAKRISHNA PILLA, MEMBER,
KERALA LEGISLATIVE ASSEMBLY, RESIDING AT 485,
ANANDAMANDIRAM, NEAR SUBRAMANIA SWAMY TEMPLE,
28, HARIPPAD, ALAPPUZHA DISTRICT - 690514.
(ADDITIONAL 9TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 16.07.2025 IN IA.2/2025)
BY ADVS.
SHRI.GEORGIE JOHNY, SC, KERALA WATER AUTHORITY
SRI.P.SHANES METHAR
SMT.NISHA GEORGE
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SRI.GEORGE POONTHOTTAM (SR.)
SRI.A.L.NAVANEETH KRISHNAN
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THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 13.06.2025, ALONG WITH WP(C).14314/2025, THE
COURT ON 16.07.2025 DELIVERED THE FOLLOWING:
2025:KER:52286
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 16TH DAY OF JULY 2025 / 25TH ASHADHA, 1947
WP(C) NO. 14314 OF 2025
PETITIONER:
M.V. VISHWANATHAN
AGED 63 YEARS
S/O. VELAYUDHAN PILLAI
MECHERIL HOUSE, EDAYAR BINANIPURAM P.O,
ALUVA, ERNAKULAM DISTRICT, PIN - 683502
BY ADVS.
SRI.ALIAS M.CHERIAN
SRI.K.M.RAPHY
SHRI.BRISTO S PARIYARAM
SMT.MINNU DARWIN
SMT.RESHMA RAJESH
RESPONDENTS:
1 THE KERALA WATER AUTHORITY
HEAD OFFICE, JALABHAVAN, THIRUVANATHAPURAM
REPRESENTED BY ITS MANAGING DIRECTOR,
PIN - 695033
2 THE CHIEF ENGINEER (CENTRAL REGION)
KERALA WATER AUTHORITY, HOSPITAL ROAD,
ERNAKULAM, PIN - 682011
3 THE SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY P.H. CIRCLE,
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THRISSUR, PIN - 680001
4 CHIEF LAW OFFICER
KERALA WATER AUTHORITY, HEAD OFFICE,
JALABHAVAN
THIRUVANATHAPURAM, PIN - 695033
5 M/S. KOYA & COMPANY CONSTRUCTION LTD
REGISTERED OFFICE AT 12-2-831/38 72 MIGH,
MEHDIPATNAM HYDERABAD
REPRESENTED BY ITS MANAGING DIRECTOR,
PIN - 500028
BY ADVS.
SRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SRI. GEORGE JOHNY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 13.06.2025, ALONG WITH WP(C).39836/2024, THE
COURT ON 16.07.2025 DELIVERED THE FOLLOWING:
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N. NAGARESH, J.
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W.P.(C) Nos.39836 of 2024 and 14314 of 2025
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Dated this the 16th day of July, 2025
JUDGMENT
~~~~~~~~~
Petitioner is a licenced contractor of Kerala
Water Authority. The petitioner seeks to declare that the
reasons for disqualification of the petitioner as projected by
the respondents are illegal, unconstitutional and void. In
W.P.(C) No.39836/2024, the petitioner seeks to direct the
respondents 1 to 4 and 6 to 8 to consider the bid of the
petitioner for certain contract works.
2. The Kerala Water Authority (KWA) invited a
tender for work called "JJM - CWSS to Haripad and
adjoining Panchayats - Phase II - supplying and laying of
800 mm spirally welded MS pipe 10 mm, etc." as per Ext.P1.
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The petitioner came out as the lowest tenderer. The
petitioner received Ext.P2 letter dated 02.11.2023 informing
that a complaint is received from the 5th respondent-tenderer
against awarding contract to the petitioner. As per Ext.P3
complaint, in the year 2021, a work was awarded to a Joint
Venture wherein the petitioner was a partner. The Joint
Venture company failed to execute the work. Failure to
execute work is a disqualification. The petitioner being a
partner of the Joint Venture that failed to execute the work,
he is disqualified from entering into any further contract with
the Kerala Water Authority.
3. The petitioner submitted Ext.P4 reply. The
petitioner stated that he was never blacklisted. There were
no proceedings against the petitioner. The petitioner is
carrying out five works of the KWA at present. The petitioner
states that M/s. Annai Infrastructure Developers Private
Limited is a company in which the petitioner had only a minor
share. It is that company which could not execute the work.
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Non-execution of the agreement by a Joint Venture company
cannot be put upon the shoulders of the petitioner. About
five works were subsequently awarded to the petitioner by
the KWA.
4. The 2nd respondent-Chief Engineer sought
legal opinion. The 4th respondent-Chief Law Officer gave
Ext.P13 opinion stating that the petitioner is liable to be
disqualified. The petitioner states that the legal opinion is
incorrect. The 4th respondent to give the opinion, had relied
on Clause No.7.18.4 of Ext.P14 NIT conditions. The
petitioner was never personally served with any notice. As
regards the present Tender, the 5th respondent raised the
complaint after opening the bid and knowing that the
petitioner is the lowest bidder. The decision of the 2 nd and 3rd
respondents to disqualify the petitioner is illegal.
5. The petitioner had filed W.P.(C)
No.222/2024. Before this Court, the KWA submitted that the
issue is pending before the 1st respondent and that a
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decision will be taken after hearing the petitioner.
Consequently, the writ petition was disposed of as per
Ext.P16 judgment. In the meanwhile, the KWA invited tender
for the work "JJM - Nellikuzhy Panchayat - Package I". The
petitioner has been disqualified at the pre-qualification stage
as can be seen from Ext.P17 minutes. The petitioner
submitted Exts.P18 and P19 objections. The petitioner was
informed that the present decision is a consequence of the
decision already taken as per Ext.P15.
6. The KWA invited another tender for the
work "JJM - Augmentation of CWSS to Chithara and
adjoining Panchayat in Kollam District", as per Ext.P21. The
petitioner's Tender was again rejected at the pre-qualification
stage for the very same reason stated in Ext.P22. The
petitioner was further disqualified from another work, as per
Ext.P24. The petitioner again approached this Court filing
W.P.(C) No.33648/2024. The KWA, as per Ext.P28 minutes,
decided to disqualify the petitioner.
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7. The petitioner states that he has not been
blacklisted. Blacklisting of a contractor cannot be assumed.
It should be the outcome of an order passed by the
competent authority. Blacklisting can be done only after
giving an opportunity of hearing. Due to the non-execution of
work agreement by the Joint Venture company, no order of
blacklisting was passed. Only Earnest Money Deposit was
forfeited. The respondents therefore cannot take a stand
that the contractor / Annai Infrastructure Developers Private
Limited or its Joint Venture partner is blacklisted from
entering into any agreement with the KWA. The petitioner
filed W.P.(C) No.14314/2025 seeking to declare that Clause
7.4.1(iii) and Clause 7.18(4) in Ext.P14 / NIT conditions are
illegal and unconstitutional.
8. The respondents resisted the writ petition
filing counter affidavit. The 1st respondent stated that the
Joint Venture partner of M/s. Annai Infrastructure Developers
Private Limited failed to execute the agreement for laying of
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a 1422 mm MS pipe from Neyyar Dam to PTP Nagar within
the stipulated or extended period. Consequently, the tender
was cancelled and EMD was forfeited.
9. As per Clause 7.4(1)(C) of the NIT and
Clause 10 of the detailed tender notice, all the partners of a
Joint Venture are jointly and severally responsible for the
execution and completion of the contract. The Joint Venture
agreement of M/s. Annai Infrastructure Developers Private
Limited also stipulates that the partners shall be jointly and
severally liable. Clause 7.18.4 of the NIT clearly stipulates
that the tender from contractors who are blacklisted or have
failed to complete work or have refrained from executing
agreements for awarded tenders, are liable to be rejected.
These clauses were included in public interest to ensure
timely completion of work and to avert loss of public
resources.
10. The petitioner who willingly participated in
the tender process, is now trying to challenge the tender
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conditions. It is impermissible in law. Challenge against
Ext.P15, P17, P22, P24 and P28 is a futile exercise. The
petitioner has not pleaded any valid grounds to interfere with
the impugned orders. The writ petition is without any merit
and is liable to be dismissed.
11. I have heard the learned counsel for the
petitioner, the learned Standing Counsel representing
respondents 1 to 4, the learned counsel for the 5th
respondent and the learned Senior Counsel appearing for
the 9th respondent.
12. The petitioner, a licensed Contractor of
Kerala Water Authority, submitted tender for the work "JJM -
CWSS to Haripad and adjoining Panchayats - Phase II -
supplying and laying of 800 mm spirally welded MS pipe 10
mm. Etc." in response to Ext.P1 NIT. The petitioner was the
lowest tenderer. The petitioner was, however, informed that
he is disqualified for award of tender pursuant to Ext.P1.
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13. The petitioner was disqualified since a Joint
Venture company in which the petitioner was a share holder
failed to execute the work awarded to the Joint Venture. This
fact is not disputed. The contention of the petitioner is that
he was only a minor share holder of M/s. Annai Infrastructure
Developers Private Limited, which failed to execute the work.
There were proceedings against the petitioner. He was not
blacklisted with notice to him. Non-execution of the
agreement by a Joint Venture company cannot be a reason
to disqualify the petitioner in a subsequent contract. Even
after the failure of the said company to execute the contract,
the petitioner was awarded five works of the Kerala Water
Authority subsequently. The disqualification of the petitioner
from Ext.P1 work is therefore illegal and unjustified.
14. The question arising for consideration is
whether the petitioner can be disqualified from undertaking
Ext.P1 work when he is not blacklisted by the Kerala Water
Authority. To become eligible to undertake Ext.P1 work, the
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petitioner has to satisfy the NIT conditions. Clause 7.18 of
Ext.P14 conditions of Tender reads as follows:
7.18 Offers are liable to be rejected if
1) The information given in formats Q1 to Q8 is
incomplete / misleading or false (such application
will be considered as non-responsive)
2) The facts are mis-represented. (in this case the
EMD is liable to be forfeited).
3) The records of poor performance are found out
at any time after submission of bid.
4) The contractors who are blacklisted or failed to
complete the works, or refrained from executing the
agreement and completing the work.
As per sub-clause of Clause 7.18, the offers of the
Contractors who are blacklisted or failed to complete the
works, or refrained from executing the agreement and
completing the work, are liable to be rejected. Clause 7.18
would show that a formal blacklisting of Contractor is not
required to reject a tender in such circumstances.
15. The further contention of the petitioner is
that it is the Joint Venture company which has failed to
execute the earlier work and the petitioner as an individual
Contractor cannot be disqualified for the failure of the Joint
Venture. In this regard, Clause 7.4.1(iii)(c) of NIT conditions
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provides that in the cases of tenders by a Joint Venture, an
undertaking has to be given that all the partners of the Joint
Venture shall be jointly and severally responsible for the
execution of the contract in accordance with the terms and
conditions of the contract. If that be so, the respondents will
be justified in disqualifying the petitioner on the basis of the
failure of the Joint Venture. I do not find any illegality or
unconstitutionality in Clauses 7.4.1(iii)(c) or 7.18(4) of
Ext.P14 / NIT conditions (in W.P.(C) No.14314/2025)
justifying interference with the same.
For the afore reasons, I do not find any
illegality in the action of the respondents in disqualifying the
petitioner. The writ petitions are hence dismissed.
Sd/-
N. NAGARESH, JUDGE
aks/15.07.2025
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APPENDIX OF WP(C) 39836/2024
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE NOTICE INVITING
TENDER DATED 11/08/2023 PUBLISHED BY
1ST RESPONDENT
Exhibit P-2. TRUE COPY OF THE LETTER NO.
KWA/JB/LS1/JAL JEEVAN/CWSS DATED
02/11/2023 ISSUED BY THE MANAGING
DIRECTOR OR 1ST RESPONDENT
Exhibit P3 TRUE COPY OF THE COMPLAINT DATED
20/09/2023 GIVEN BY 5TH RESPONDENT
CONSTRUCTION LIMITED TO THE 2ND
RESPONDENT
Exhibit P-4 TRUE COPY OF REPLY DATED 10/11/2023
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT
Exhibit P-5 TRUE COPY OF THE Joint Venture
AGREEMENT DATED 23/08/2020 EXECUTED
BETWEEN THE ANNA INFRASTRUCTURE
DEVELOPERS PVT LTD WITH THE PETITIONER
Exhibit P-6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/PHC- D2/5160/2017 DATED 30/03/2021
ISSUED BY THE SUPERINTENDING ENGINEER,
PH CIRCLE THRIUVANANTHAPURAM
Exhibit P-7 TRUE COPY OF PROCEEDINGS OF THE 3RD
RESPONDENT BEARING NO.
KWA/PHC/ALP/DB/JJM-1433/20-21 DATED
05/11/2020
Exhibit P-8 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, KOCHI BEARING
NO. PHC/CHN/JJM/13573/2020 DATED
01/01/2021
Exhibit P-9 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, THRISSUR
BEARING NO. KWA/PHC/TSR/D1/3241/2020
DATED 18/06/2022
Exhibit P-10 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, THRISSUR
BEARING NO. KWA/PHC/TSR/D5/4877/2022
DATED 11/01/2023
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Exhibit P-11 TRUE COPY OF THE AGREEMENT NO.
65/SE/PHC/TSR/2023- 24 DATED
08/11/2023 EXECUTED BETWEEN THE
SUPERINTENDING ENGINEER, THRISSUR AND
THE PETITIONER
Exhibit P-12 TRUE COPY OF THE LETTER NO.
KWA/CE/CR/D2/ALP/JJM/HARIPAD-
RPM/3759/2023 DATED 05/10/2023 ISSUED
BY THE 2ND RESPONDENT TO THE 4TH
RESPONDENT
Exhibit P-13 TRUE COPY OF THE LEGAL OPINION DATED
22/12/2023 GIVEN BY THE 4TH
RESPONDENT.
Exhibit P-14 TRUE COPY OF RELEVANT PAGES OF THE
NOTICE INVITING TENDER NO. 6/2020-
21/KWA/PHC/D2/TVM DATED 19/08/2020
Exhibit P-15 TRUE COPY OF MINUTES OF JJM TENDER
COMMITTEE HELD IN THE OFFICE OF THE
2ND RESPONDENT ON 19/12/2023.
Exhibit P-16 TRUE COPY OF JUDGMENT DATED 09/01/2024
THE WRIT PETITION NO. 222 OF 2024
Exhibit P-17 TRUE COPY OF MINUTES OF JJM TENDER
COMMITTEE HELD IN THE OFFICE OF THE
2ND RESPONDENT/CHIEF ENGINEER DATED
24/04/2024
Exhibit P-18 TRUE COPY OF OBJECTION BY LETTER REF:
MVV/SEPHC/T306/06/24 DATED 15/05/2024
SUBMITTED BY PETITIONER BEFORE THE 2ND
RESPONDENT
Exhibit P-19 TRUE COPY OF THE OBJECTION SUBMITTED
BY THE PETITIONER BY LETTER REF:
MVV/SEPHC/T306/06/24 DATED 15/05/2024
BEFORE THE 6TH RESPONDENT
Exhibit P-20 TRUE COPY OF THE REPLY TO EXT. P18 BY
LETTER NO. KWA-CECR/KCHI/389/2024-D4
DATED 20/06/2024 ISSUED BY 2ND
RESPONDENT.
Exhibit P-21 TRUE COPY OF TENDER NOTICE RETENDER
NO. 21/2024-25/SE/Q DATED 13/06/2024
INVITED BY 8TH RESPONDENT
Exhibit P-22 TRUE COPY OF THE MINUTES OF STC-TA
HELD ON 13/08/2024 IN THE CHAMBER OF
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THE CHIEF ENGINEER/7TH RESPONDENT
Exhibit P-23 TRUE COPY OF OBJECTION BY LETTER REF:
MVV/SE/T21/07/24 DATED 17/08/2024
SUBMITTED BY PETITIONER BEFORE THE 8TH
RESPONDENT.
Exhibit P-24 TRUE COPY OF ORDER NO.
KWA/PHC/ALP/DB2- 15772/JJM/2023 DATED
11/09/2024.
Exhibit P-25 TRUE COPY OF LETTER NO. KWA-
JB/3733/2023-AE-12 DATED 07/09/2024
ISSUED BY THE CHIEF ENGINEER
Exhibit P-26 TRUE COPY OF THE LETTER REF NO:
MVV/CE/CHN/13/24 DATED 11/09/2024
ISSUED BY THE PETITIONER TO THE 2ND
RESPONDENT.
Exhibit P-27 TRUE COPY OF THE INTERIM ORDER DATED
04/10/2024 IN WPC NO. 33648 OF 2024
PASSED BY THIS HON'BLE COURT
Exhibit P-28 TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 14/10/2024 IN THE
PRESENCE OF THE MANAGING DIRECTOR OF
THE 1ST RESPONDENT.
Exhibit P-29 TRUE COPY OF ELECTRONIC TENDER NOTICE
NO. KWA/PHC/ALP/DB/KUTTANAD/2023 DATED
24/04/2023 ISSUED BY THE 3RD
RESPONDENT
Exhibit P-30 TRUE COPY OF ELECTRONIC TENDER NOTICE
NO. KWA/PHC/ALP/DB/KUTTANAD/2023 DATED
20/04/2023 ISSUED BY THE 3RD
RESPONDENT.
Exhibit P-31 TRUE COPY OF ELECTRONIC TENDER NOTICE
NO. 16/20- 21/SE/PHC/PKD DATED
24/08/2020 ISSUED BY THE
SUPERINTENDENT ENGINEER, PH CIRCLE
PALAKKAD.
Exhibit P-32 TRUE COPY OF ELECTRONIC TENDER NOTICE
NO. 27/20- 21/SE/PHC/PKD DATED
26/08/2020 ISSUED BY THE
SUPERINTENDENT ENGINEER, PH CIRCLE
PALAKKAD
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RESPONDENT'S ANNEXURES
Annexure 1 COPY OF THE LETTER ADDRESSED BY THE
APPLICANT TO THE MANAGING DIRECTOR,
KERALA WATER AUTHORITY DATED
25.04.2025.
Annexure 2 TRUE COPY OF THE COMMUNICATION NO.
KWA/ JB/LS3/39836/2024 DATED
28.04.2025 GIVEN BY THE MANAGING
DIRECTOR TO THE APPLICANT IN RESPONSE
TO ANNEXURE 1.
PETITIONER'S EXHIBITS
Exhibit.P33 A TRUE COPY OF THE RELEVANT PAGES OF
THE AGREEMENT NO. 33/SE/PHCK/2020-21
DATED 21/01/2021.
Exhibit.P34 A TRUE COPY OF THE LETTER NO.
KWA/PHC/TSR/D5/4877/2022 DATED
23/01/2023 ISSUED BY THE
SUPERINTENDING ENGINEER
Exhibit.P35 A TRUE COPY OF THE RELEVANT PAGES OF
THE KERALA PUBLIC WORKS DEPARTMENT
MANUAL, REVISED EDITION 2012 REVISED
AS PER G.O (P) NO. 13/2012/PWD DATED
01/02/2012
Exhibit.P36 A TRUE COPY OF THE ORDER G.O(MS) NO.
22/2025/PWD DATED 31/03/2025 ISSUED BY
THE PUBLICS WORKS (H) DEPARTMENT,
GOVERNMENT OF KERALA
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APPENDIX OF WP(C) 14314/2025
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE MINUTES OF THE TENDER
COMMITTEE HEADED BY THE 2ND RESPONDENT
BEARING FILE NO.KWA-
CECR/KCHI/869/2024-D3 DATED 13/03/2025
Exhibit P-2 TRUE COPY OF THE COMPLAINT DATED
20/09/2023 GIVEN BY 5TH RESPONDENT.
Exhibit P-3 TRUE COPY OF REPLY DATED 10/11/2023
SUBMITTED BY THE PETITIONER.
Exhibit P-4 TRUE COPY OF THE Joint Venture
AGREEMENT DATED 23/08/2020 EXECUTED
BETWEEN THE ANNA INFRASTRUCTURE
DEVELOPERS PVT LTD WITH THE PETITIONER
Exhibit P-5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/PHC- D2/5160/2017 DATED 30/03/2021
ISSUED BY THE SUPERINTENDING ENGINEER,
PH CIRCLE THRIUVANANTHAPURAM
Exhibit P-6 TRUE COPY OF PROCEEDINGS OF THE 3RD
RESPONDENT BEARING NO.
KWA/PHC/ALP/DB/JJM-1433/20-21 DATED
05/11/2020
Exhibit P-7 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, KOCHI BEARING
NO. PHC/CHN/JJM/13573/2020 DATED
01/01/2021
Exhibit P-8 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, THRISSUR
BEARING NO. KWA/PHC/TSR/D1/3241/2020
DATED 18/06/2022
Exhibit P-9 TRUE COPY OF THE PROCEEDINGS OF THE
SUPERINTENDING ENGINEER, THRISSUR
BEARING NO. KWA/PHC/TSR/D5/4877/2022
DATED 11/01/2023
Exhibit P-10 TRUE COPY OF THE AGREEMENT NO.
65/SE/PHC/TSR/2023- 24 DATED
08/11/2023 EXECUTED BETWEEN THE
SUPERINTENDING ENGINEER, THRISSUR AND
THE PETITIONER
Exhibit P-11 TRUE COPY OF THE LEGAL OPINION DATED
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22/12/2023 GIVEN BY THE 4TH
RESPONDENT.
Exhibit P-12 TRUE COPY OF RELEVANT PAGES OF THE
NOTICE INVITING TENDER NO. 6/2020-
21/KWA/PHC/D2/TVM DATED 19/08/2020
Exhibit P-13 TRUE COPY OF ELECTRONIC TENDER NOTICE
NO. KWA/PHC/ALP/DB/KUTTANAD/2023 DATED
24/04/2023
Exhibit P-14 TRUE COPY OF THE ELECTRONIC TENDER
NOTICE NO.
KWA/PHC/ALP/DB/KUTTANAD/2023 DATED
20/04/2023
Exhibit P-15 TRUE COPY OF THE ELECTRONIC TENDER
NOTICE NO. 16/20- 21/SE/PHC/PKD DATED
24/08/2020
Exhibit P-16 TRUE COPY OF THE THE ELECTRONIC TENDER
NOTICE NO. 27/20- 21/SE/PHC/PKD DATED
26/08/2020
Exhibit P-17 TRUE COPY OF THE THE DETAILS OF THE
WORK HELD BY THE 5TH RESPONDENT
RECORDED IN WEB-SITE OF THE KERALA
WATER AUTHORITY AS FORMAT Q2
Exhibit P-18 TRUE COPY OF THE REPRESENTATION
NO.MVV/CE/CR/CHN/T51/02/25 DATED
25/03/2025 SUBMITTED BY THE PETITIONER
TO THE 2ND RESPONDENT.
Exhibit P-19 TRUE COPY OF THE REPRESENTATION
NO.MVV/CE/CR/CHN/T51/02/25 DATED
25/03/2025 SUBMITTED BY THE PETITIONER
TO THE 3RD RESPONDENT
Exhibit P-20 TRUE COPY OF THE INTERIM ORDER DATED
12/11/2024 IN WRIT PETITION CIVIL NO.
39836 OF 2024 PASSED BY THIS HON'BLE
COURT.
Exhibit.P21 A TRUE COPY OF THE RELEVANT PAGES OF
THE AGREEMENT NO. 33/SE/PHCK/2020-21
DATED 21/01/2021.
Exhibit.P22 A TRUE COPY OF THE LETTER NO.
KWA/PHC/TSR/D5/4877/2022 DATED
23/01/2023 ISSUED BY THE
SUPERINTENDING ENGINEER.
Exhibit.P23 A TRUE COPY OF THE RELEVANT PAGES OF
2025:KER:52286
W.P.(C) Nos.39836/2024 & 14314/2025
THE KERALA PUBLIC WORKS DEPARTMENT
MANUAL, REVISED EDITION 2012 REVISED
AS PER G.O (P) NO. 13/2012/PWD DATED
01/02/2012.
Exhibit.P24 A TRUE COPY OF THE ORDER G.O(MS) NO.
22/2025/PWD DATED 31/03/2025 ISSUED BY
THE PUBLICS WORKS (H) DEPARTMENT,
GOVERNMENT OF KERALA.
