EXECUTIVE ENGINEER Vs. KERALA LOK AYUKTHA

JUDGEMENT

(1.) THIS writ petition is filed by the Executive Engineer of the Kerala Water Authority aggrieved by the interim order passed by the Kerala Lok Ayukta namely, Ext.P7. The substance of the grievance raised by the petitioner is that the Lok Ayukta has passed the interim order without considering the maintainability of the complaint filed by the 2nd respondent.

(2.) THE 2nd respondent has appeared pursuant to the notice received and has filed a counter affidavit pointing out that the writ petition itself is not maintainable and at this stage it is too premature for this Court to entertain the writ petition.

(3.) THIS Court passed an interim order dated 03.07.2012 after referring to the contentions of the petitioner that an amount of Rs.6,40,000/- is payable by the 2nd respondent to invite the attention of the Lok Ayukta about the demands raised by way of the bills.