SAFFEEQ M.P. Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) W.P. (C).No.22448 of 2019 is filed with the following prayers:-

(2.) Heard Sri. R. Ranjith, the learned counsel for the petitioners in W.P.(C).No.22448 of 2019, Sri. Benjamin Paul, the learned standing counsel for the Kerala Water Authority, Sri. Kaleeswaram Raj, the learned counsel for the petitioners in W.P.(C).No.35707 of 2019 (respondents 6,9 and 10 in W.P. (C).No.22448 of 2019), Sri. P. Ramakrishnan, the learned counsel appearing for the 5th respondent in W.P.(C).No.22448 of 2019. Sri. M. Rajeev, the learned Government Pleader and Sri.P.P.Biju, the learned counsel appearing for respondents 11 and 12 in W.P. (C).No. 22448 of 2019.

(3.) The parties and documents are being referred to in this judgment as in W.P.(C).No.22448 of 2019 for convenience, unless otherwise specifically mentioned.