Jolly P.K vs The Chief Engineer
2021 Latest Caselaw 2072 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.407 OF 2021(A)


PETITIONER:

               JOLLY P.K,
               AGED 60 YEARS,
               S/O. KUNJOONJ, PROPRIETOR, PUSHPAK BAKERY, 7/557,
               M C ROAD, PANDALAM, PANDALAM P.O,
               PATHANAMTHITTA DISTRICT, PIN 689 501.

               BY ADV. SRI.SHIJU VARGHESE

RESPONDENTS:

      1        THE CHIEF ENGINEER,
               PUBLIC WORKS DEPARTMENT (ROADS AND BRIDGES),
               MUSEUM P.O, THIRUVANANTHAPURAM, PIN - 695 033.

      2        THE EXECUTIVE ENGINEER,
               KSTP DIVISION, PULAMON, KOTTARAKKARA,
               KOLLAM, PIN - 691 506.

      3        THE NODAL OFFICER,
               KSTP, KESTON ROAD, KOWDIAR POST,
               THIRUVANANTHAPURAM - 695 003.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.407 OF 2021(A)

                                       2



                                  JUDGMENT

The petitioner, who is conducting a

Bakery in a shop abutting the M.C.Road in

Pandalam junction, has filed this writ

petition pointing out that the barricades are

erected in front of his shop without providing

any space for entry.

2. The learned Government Pleader on

instructions submitted that the work of the

road is going on to upgrade it to

international standards.

3. The petitioner has submitted a

representation Ext.P2 before the 3rd

respondent pointing out his grievances on

account of the barriers.

4. After hearing the learned counsel for

the petitioner as well as the learned

Government Pleader, I deem that it is only WP(C).No.407 OF 2021(A)

appropriate for the petitioner to approach the

Chief Engineer, Projects Management,

Thiruvananthapuram pointing out the

grievances.

In case the petitioner submits such a

representation, the Chief Engineer, Project

Management shall take appropriate action on

the representation in accordance with law.

The petitioner would be free to furnish a copy

of the judgment before the Chief Engineer,

Project Management, along with the

representation.

                Accordingly,      the     writ    petition       is

    disposed of.                                        Sd/-

                                                    P.V.ASHA
                                                      JUDGE
    ww
 WP(C).No.407 OF 2021(A)






                          APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE LICENSE BEARING        NO.

131261012000540 DATED 17-06-2020.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 26-

12-2020.

EXHIBIT P3 TRUE COPY OF THE POSTAL DELIVERY DETAILS.