Kerala High Court
Munnar Tourism & Environment ... vs Kerala Hydel Tourism Centre on 17 January, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.1859/2025 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. 1859 OF 2025(F)
PETITIONER:
MUNNAR TOURISM & ENVIRONMENT DEVELOPMENT CO OPERATIVE SOCIETY LTD.
NO. I-726 MADUPPETTY P.O., DEVIKULAM TALUK, IDUKKI DISTRICT,
REPRESENTED BY ITS SECRETARY, M. GNANA DURAI, PIN - 685616
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 VYDYUTHIBHAVANAM, PATTOM,
THIRUVANANTHAPURAM DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR,
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.P3 tender notice,
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 Advocates for the petitioner and of STANDING COUNSEL
for respondents 1 & 2, the court passed the following:
WP(C) No.1859/2025 2/3
C.S.DIAS,J.
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WP(C) No.1859 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.P2 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 Moreover, Ext.P2 has already been withdrawn.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 Ext. P3 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.1859/2025 3/3
APPENDIX OF WP(C) 1859/2025
Exhibit P-2 TRUE COPY OF THE ORDER DATED 29-01-2021 ISSUED BY THE
2ND RESPONDENT
Exhibit P-3 TRUE COPY OF THE TENDER NOTICE DATED 06-01-2025 IN
RESPECT OF THE COMMERCIAL SHOP ISSUED BY THE 2ND RESPONDENT 17-01-2025 /True Copy/ Assistant Registrar