Thampi Subrahmanian vs State Of Kerala
2021 Latest Caselaw 13149 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                           &
                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                                 WP(C) NO. 23693 OF 2016
PETITIONER:

               THAMPI SUBRAHMANIAN, AGED 35 YEARS
               S/O. SUBRAHMANIAN, THAMPI NIVAS, E.S.I. ROAD, PALLURUTHY, COCHIN-16.

               BY ADV SRI.DILISH JOHN


RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, PUBLIC
               WORKS DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
               695 001.

      2        THE DISTRICT COLLECTOR, ERNAKULAM, CIVIL STATION, KAKKANAD. PIN-682
               030.

      3        THE CENTRAL ROAD FUND AUTHORITY, REPRESENTED BY ITS DEPUTY
               SECRETARY, GOVERNMENT OF INDIA, NEW DELHI-110 001.

      4        KERALA ROAD FUND BOARD, REPRSENTED BY ITS CHIEF EXECUTIVE OFFICER,
               MAYURAM, BELLHAVEL, HARDENS, KOWDIAR P.O., THIRUVANANTHAPURAM-695
               003.

      5        THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, ROAD & BRIDGES
               DIVISION, ERNAKULAM, THRIKKAKKARA-682 021.

      6        THE EXECUTIVE ENGINEER, NATIONAL HIGH WAY AUTHORITY, NH 47,
               KODUNGALLOR, PIN 673612

      7        KOCHI METRO RAIL LIMITED, REVENUE TOWER, OPPOSITE ERNAKULAM BOAT
               JETTY, ERNAKULAM, PIN 682032

               BY ADV SMT.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.
               SRI.TEKCHAND, SR.G.P.FOR R1 AND R2
               SRI.P.VIJAYAKUMAR, ASG FOR R3


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23693 OF 2016                 2




                                 JUDGMENT

Dated this the 23rd day of June 2021

S.MANIKUMAR, C.J.

This writ petition is filed seeking direction to the first

respondent/the State of Kerala represented by Secretary to

Government to implement and construct the fly overs in Kundanoor

and Vyttila as early as possible.

2. On this day, when the matter came up for hearing, Mr.Tek

Chand, learned Senior Government Pleader submitted that the

construction of fly overs in Kundanoor and Vyttila are over and

commissioned and therefore, nothing remains for further adjudication

in this writ petition.

Placing on record the above, writ petition is dismissed as

infructuous.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes

APPENDIX

PETITIONER'S ANNEXURE

EXT. P1 TRUE COPY OF THE ORDER DATED 22.02.2016

EXT. P2 TRUE COPY OF THE MALAYALA MANORAMA DAILY DATED 28.06.2016.

EXT. P3 TRUE COPY OF THE REPORT SUBMITTED BY THE SPECIAL SECRETARY KMRL.

EXT. P4 TRUE COPY OF THE LETTER DATED 08.02.2016.

// TRUE COPY //

P.S. TO JUDGE