Kerala High Court
Kairali Tourism Co Operative Society ... vs Kerala Hydel Tourism Centre on 17 January, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.1840/2025 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 17th day of January 2025 / 27th pousha, 1946
WP(C) NO. 1840 OF 2025(D)
PETITIONER:
KAIRALI TOURISM CO OPERATIVE SOCIETY LTD. NO. I-744 DEVIKULAM TALUK,
ADIMALY P.O., IDUKKI DISTRICT, REPRESENTED BY ITS PRESIDENT P.B.
ALIYAR, PIN - 685561
RESPONDENTS:
1. KERALA HYDEL TOURISM CENTRE CABIN NO. 426, 4TH FLOOR,
VYDYUTHIBHAVANAM, PATTOM, THIRUVANANTHAPURAM DISTRICT, PIN - 695004
2. THE DIRECTOR KERALA HYDEL TOURISM CENTRE, CABIN NO. 426, 4TH FLOOR,
VYDYUTHIBHAVANAM, PATTOM, THIRUVANANTHAPURAM DISTRICT, PIN - 695004
3. KERALA STATE ELECTRICITY BOARD LTD. REPRESENTED BY ITS MANAGING
DIRECTOR. VYDYUTHIBHAVANAM, PATTOM, THIRUVANANTHAPURAM DISTRICT, PIN
- 695004
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings as per Ext.P-4 and P-5 tender
notices, pending disposal of the Writ Petition, in the interest of
justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.S.JIJI, M.M.BABY & PRATHEESH PRABHA Advocates for the petitioner and
of SRI.LATHA ANAND, STANDING COUNSEL for the respondents 1 & 2, the court
passed the following:
WP(C) No.1840/2025 2/3
C.S.DIAS,J.
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WP(C) No.1840 of 2025
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Dated this the 17th day of January, 2025
ORDER
The learned Standing Counsel takes notice for the respondents 1 and 2. He seeks time to get instructions and file a statement. The learned counsel for the petitioner shall serve a copy of the writ petition on Sri. B. Pramod.
2. The learned Standing Counsel for the respondents 1 and 2 submits that Ext.P3 order was issued in respect of those shoprooms on a revenue-sharing basis. However, the petitioner's shoproom is on a rental basis. Moreover, Ext.P3 has already been withdrawn. He seeks time to file a statement.
3. On a consideration of the facts and the materials on record, I make it clear that the award of tender pursuant to Exts. P4 and P5 would be subject to the result of the writ petition.
Sd/-
mtk/17.01.25 C.S.DIAS, JUDGE
17-01-2025 /True Copy/ Assistant Registrar
WP(C) No.1840/2025 3/3
Exhibit P-3 TRUE COPY OF THE ORDER DATED 29-01-2021 ISSUED BY THE
2ND RESPONDENT
Exhibit P-4 TRUE COPY OF THE TENDER NOTICE DATED 07-01-2025 IN
RESPECT OF THE TEA SHOP ISSUED BY THE 2ND RESPONDENT Exhibit P-5 TRUE COPY OF THE TENDER NOTICE DATED 07-01-2025 IN RESPECT OF THE SNACK BAR ISSUED BY THE 2ND RESPONDENT 17-01-2025 /True Copy/ Assistant Registrar