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Kerala High Court
M/S Anchor Infrastructure, ... vs Vishnu Raj P. Ias on 8 April, 2026
2026:KER:31553
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
WEDNESDAY, THE 8TH DAY OF APRIL 2026 / 18TH CHAITHRA, 1948
CON.CASE(C) NO. 2901 OF 2024
AGAINST THE JUDGMENT DATED 17.10.2023 IN WP(C)
NO.27987 OF 2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
M/S ANCHOR INFRASTRUCTURE,
REPRESENTED BY MANAGING PARTNER RAJU M. ITTY
AGED 56 YEARS
9/538B, 10TH CROSS ROAD,
PANAMPILLY NAGAR, COCHIN, PIN - 682036
BY ADVS.
SRI.RANJITH VARGHESE
SRI.RAHUL VARGHESE
SMT.SANTHA VARGHESE
SRI.GEO KENNEDY K.
SRI.RANJAN BABU JOSEPH
SRI.K.L.VARGHESE (SR.)
RESPONDENTS/RESPONDENT:
1 VISHNU RAJ P. IAS
AGED 30 YEARS
DIRECTOR,
DIRECTORATE OF SPORTS AND YOUTH AFFAIRS,
JIMMY GEORGE INDOOR STADIUM, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
2 ANIL KUMAR P.K.
AGED 52 YEARS
CHIEF ENGINEER,
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CON.CASE(C) No.2901 of 2024
2
OFFICE OF SPORTS ENGINEERING WING,
JIMMY GEORGE INDOOR STADIUM, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
3 W.R. HARINARAYANARAJ
AGED 50 YEARS
MANAGING DIRECTOR, KITCO LTD,
M.M. GARDENS, CHURCH LANDING ROAD,
NEAR FINE ARTS HALL, PALLIMUKKU,
KOCHI, PIN - 682016
ADDL.R4 RAJESH B
AGED ABOUT 54 YEARS,
PRINCIPAL CONSULTANT AND OFFICIATING MANAGING
DIRECTOR, KITCO LTD,
MM GARDENS,PB NO.1820,
CHURCH LANDING ROAD,
NEAR KERALA FINE ARTS HALL,
KOCHI,PIN 682016
IS IMPLEADED AS ADDL. R4 AS PER ORDER DATED
05/12/2025 IN IA 4/2025 IN COC 2901/24
BY ADVS.
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.MILLU DANDAPANI
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SMT.POOJA MENON
SMT.RINI ANNA KURIAN
SRI. SUNIL NATH, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.04.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2026:KER:31553
CON.CASE(C) No.2901 of 2024
3
JUDGMENT
Heard Sri. K.L.Varghese, the learned senior counsel
instructed by Sri. Ranjith Varghese, the learned counsel for the
petitioner as well as Sri. Millu Dandapani, the learned counsel
for the respondents herein.
2. This Court while disposing of the writ petition
directed the 3rd respondent to hear the petitioner and to take a
decision with respect to the bill submitted by the petitioner,
including by completing all necessary investigations and
measurements as expeditiously as possible and at any rate,
within a period of three months.
3. Pursuant to the observations of this Court in the
order dated 31.03.2026, the petitioner has been to the office
of the respondents and Sri. Varghese, the learned senior
counsel points out that whatever was required for issuing the
'Non Claim Certificate' has been done by the petitioner also.
2026:KER:31553
4. Sri. Millu, the learned counsel for the respondents,
on the basis of the afore, states that the respondents have
already approved the bill and uploaded the same.
In such circumstances, I am of the opinion that this
Contempt of Court Case only requires to be closed, recording
the submissions made as above. If this Court had issued any
directions with respect to the release of the security deposit,
that also requires to be complied with by the respondents.
Sd/-
HARISANKAR V. MENON
JUDGE
hmh
2026:KER:31553
APPENDIX OF CON.CASE(C) NO. 2901 OF 2024
PETITIONER'S ANNEXURES
Annexure - A1 TRUE COPY OF THE AGREEMENT DT.
12.01.2019
Annexure - A2 TRUE COPY OF THE LETTER DT. 16.07.2021
ISSUED BY 3RD RESPONDENT TO 1ST
RESPONDENT
Annexure - A3 TRUE COPY OF THE RELEVANT PORTION OF
THE INSPECTION REPORT DT. 09.09.2021
Annexure - A4 TRUE COPY OF MINUTES OF MEETING HELD
TO DISCUSS ISSUES REGARDING STADIUMS
ON 07.06.2022
Annexure - A5 TRUE COPY OF LETTER DT. 18.03.2023
ISSUED BY THE PETITIONER TO THE 3RD
RESPONDENT
Annexure - A6 TRUE COPY OF THE REPORT ON
GEOTECHNICAL INVESTIGATION WORK FOR
PROPOSED MINI STADIUM COMPLEX- INDOOR
STADIUM COMPLEX AYAMANAM, KOTTAYAM
Annexure - A7 TRUE COPY OF THE JUDGMENT DT.
03.04.2023 OF THE HON'BLE HIGH COURT
OF KERALA IN WP(C) NO. 11643 OF 2023
Annexure - A8 TRUE COPY OF THE LETTER DT. 05.04.2023
ISSUED BY THE PETITIONER TO
RESPONDENTS
Annexure - A9 TRUE COPY OF THE PRELIMINARY ENQUIRY
REPORT DT. 24.05.2023 OF THE VIGILANCE
AND ANTI-CORRUPTION BUREAU, KOTTAYAM
Annexure - A11 TRUE COPY OF THE LETTER DT. 04.11.2023
ISSUED BY THE PETITIONER TO THE
RESPONDENTS
Annexure - A12 TRUE COPY OF THE LEGAL NOTICE DT.
08.02.2024 ISSUED BY THE PETITIONER TO
THE RESPONDENTS
Annexure - A13 TRUE COPY OF THE LEGAL NOTICE DT.
29.02.2024
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Annexure - A14 TRUE COPY OF THE LETTER DT. 26.02.2024
ISSUED BY THE PETITIONER TO THE 3RD
RESPONDENT
Annexure - A15 TRUE COPY OF THE ORDER DT. 20.06.2024
OF THE HON'BLE HIGH COURT VIDE WP(C)
27987 OF 2023
Annexure - A16 TRUE COPY OF JUDGEMENT DT. 20.06.2024
OF THE HON'BLE HIGH COURT VIDE CON.
CASE(C) NO. 1108 OF 2024
Annexure - A17 TRUE COPY OF THE ACTION TAKEN REPORT
FILED ON BEHALF OF THE 3RD RESPONDENT
- KITCO
ANNEXURE - A18 TRUE COPY OF LETTER DT. 03.02.2025
ISSUED BY KITCO TO PETITIONER
ANNEXURE - A19 TRUE COPY OF LETTER DT. 03.12.2024
ISSUED BY PETITIONER TO KITCO
ANNEXURE- A20 TRUE COPY OF THE MINUTES OF MEETING
HELD ON 04.02.2025.
ANNEXURE- A21 TRUE COPY OF THE LETTER DATED
09.10.2025 ISSUED BY THE PETITIONER TO
THE MANAGING DIRECTOR OF THE 3RD
RESPONDENT .
ANNEXURE- A22 TRUE COPY OF THE RELEVANT CLAUSES IN
THE GENERAL CONDITIONS OF CONTRACT
FORMING PART OF ANNEXURE A-1
AGREEMENT.
ANNEXURE -A23 A TRUE COPY OF THE FACING SHEET OF THE
FRESH TENDER DATED 26.12.2025.
ANNEXURE -A24 TRUE COPY OF THE MINUTES OF MEETING
DATED 13.02.2026 FURNISHED TO THE
PETITIONER.
ANNEXURE -A25 TRUE COPY OF THE RELEVANT PAGE OF THE
AGREEMENT SCHEDULE OF BILL OF
QUANTITIES.
ANNEXURE -A26 THE RELEVANT PORTION OF THE MINUTES OF
THE 18TH TS COMMITTEE MEETING DT.
29.09.2021
ANNEXURE -A27 TRUE COPY OF THE SUPPLEMENTARY
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AGREEMENT DT. 12.01.2019.
ANNEXURES -A28 TRUE COPY OF THE LETTERS DATED
21.02.2026 SENT BY THE PETITIONER.
ANNEXURES -A29 TRUE COPY OF THE LETTERS DATED
22.02.2026 SENT BY THE PETITIONER.
ANNEXURES -A30 TRUE COPY OF THE ACCOUNTS AND GST
STATEMENT.
RESPONDENT ANNEXURES
ANNEXURE R1(A) TRUE COPY OF THE LETTER DATED
19.4.2024 FROM THE CHIEF ENGINEER.
ANNEXURE R1(B) TRUE COPY OF THE LETTER DATED
14.05.2024 FROM THE CHIEF ENGINEER
ANNEXRE R1(C) TRUE COPY OF THE MINUTES DATED
20.5.2024
ANNEXURE R1(D) TRUE COPY OF THE LETTER DATED
31.5.2024 FROM THE CHIEF ENGINEER
ANNEXURE R1(E) TRUE COPY OF THE PORTION OF THE EMAIL
SENT DATED 28.06.2024
ANNEXURE R1(F) TRUE COPY OF THE LETTER DATED
10.7.2024 FROM THE CHIEF ENGINEER
ANNEXURE R1(G) TRUE COPY OF THE LETTER DATED
8.10.2024 FROM THE CHIEF ENGINEER
ANNEXURE R1(H) TRUE COPY OF THE LETTER DATED
30.12.2024 FROM THE CHIEF ENGINEER
ANNEXURE R1(I) TRUE COPY OF THE LETTER DATED
25.1.2025FROM THE CHIEF ENGINEER
ANNEXURE R1(J) TRUE COPY OF THE COMPLIANCE REPORT
DATED 7.2.2025
