Thomas Rajan vs Pathanamthitta District ...
2021 Latest Caselaw 10982 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.2850 OF 2021(E)

PETITIONERS:

      1        THOMAS RAJAN
               AGED 64 YEARS
               KOLLANTETH HOUSE, KARIKULAM (P.O.), RANNI.

      2        WILSON CHACKO
               AGED 58 YEARS
               MANAKALAMPALLIL HOUSE, KARIKULAM (P.O.) RANNI.

               BY ADVS.
               SRI.JACOB P.ALEX
               SRI.JOSEPH P.ALEX
               SHRI.MANU SANKAR P.

RESPONDENTS:

      1        PATHANAMTHITTA DISTRICT PANCHAYAT
               REPRESENTED BY ITS SECRETARY, OFFICE OF THE
               DISTRICT PANCHAYAT, COLLECTORATE ROAD,
               PATHANAMTHITTA - 689 645.

      2        SECRETARY, PATHANAMTHITTA DISTRICT PANCHAYAT
               OFFICE OF THE DISTRICT PANCHAYAT, COLLECTORATE
               ROAD, PATHANAMTHITTA - 689 645.

      3        EXECUTIVE ENGINEER
               (PWD ROADS), PATHANAMTHITTA,
               PATHANAMTHITTA - 689 645.

      4        ASSISTANT EXECUTIVE ENGINEER (PWD ROADS)
               RANNY, PATHANAMTHITTA, PIN - 689 531.

      5        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

               R1-2 BY ADV. SRI.JOSEPH GEORGE
               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.2850 of 2021
           ==================
            Dated this the 7th day of April, 2021

                       JUDGMENT

The petitioners are aggrieved by the inaction

on the part of respondents 1 and 2 in taking steps

to repair and maintain the 'Anchukuzhy-Mukkam' road

in Ranny Division of Pathanamthitta District. The

petitioners have submitted Ext.P3 representation

before the second respondent.

2. Heard learned counsel Sri.Joseph P. Alex on

behalf of the petitioners and Sri.Joseph George,

learned Standing Counsel for respondents 1 and 2.

3. Respondents 1 and 2 shall look into the

grievance voiced in Ext.P3 and pass appropriate

orders within a period of three months from the

date of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.2850 OF 2021(E)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT CONDITION OF THE ROAD.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 18/10/2019 OF THIS COURT IN WPC 32680 OF 2008 REPORTED IN 2019(4) KLT 659.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 15/01/2021 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 15/01/2021 SUBMITTED BEFORE THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 15/01/2021 SUBMITTED BEFORE THE 4TH RESPONDENT.

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