STATE OF KERALA Vs. FALCON INFRASTRUCTURES LTD

JUDGEMENT

(1.) As all these three writ appeals involve a common issue, they are taken up together for consideration and disposed by this common judgment.

(2.) WA No. 1691 of 2023 arises from the judgment dtd. 9/8/2023 of a learned Single Judge in WP(C) No.16781 of 2023. WA No.1441 of 2025 arises from the order dtd. 19/11/2024 of another learned Single Judge in RP No.356 of 2024 whereby he dismissed the review petition preferred against the judgment dtd. 31/1/2024 in WP(C) No.20159 of 2023, from which WA No.633 of 2025 arises.

(3.) Shorn of unnecessary details, the facts relevant for a disposal of these writ appeals are as follows: