K O JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is an approved contractor of the Kerala Water Authority, is before this Court because of the highhanded activities being pursued by the party respondents, causing forceful obstruction in bringing pipes in heavy trucks and laying of pipes pursuant to the contract/work order given to the petitioner by the Kerala Water Authority.

(2.) Heard Sri. V. Rajendran Perumbavoor, the learned counsel appearing for the petitioner; Smt. Mitreyi Sachidananda Hegde, the learned counsel appearing for the respondents 11 to 13; Sri. K. Mohana Kannan, the learned counsel appearing for the respondents 16 to 18; Sri. P. Benjamin Paul the learned standing counsel appearing for the Kerala Water Authority; and the learned Government Pleader appearing for the Departmental Authorities. The other private respondents [respondents 14 and 15], despite completion of service of notice, have not turned up before this Court.

(3.) The case projected by the petitioner is that the petitioner's bid was accepted by the Kerala Water Authority as most feasible one; which actually involved two parts, firstly, with regard to the supply of necessary materials, and second one, to install/laying pipe lines from Malampuzha to KINFRA Park, Kanjikkode. It is with intent to fulfill the said task, that Ext. P1 agreement has been executed between the petitioner and the Kerala Water Authority.