FRANCIS MANOORAN MANJOORAN HOUSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with the prayers as follows:

(2.) Briefly stated, the factual background of the case is as follows: It is averred that there is no proper bus-stand in the city of Kochi. It is further averred at paragraph 6 of the writ petition that "after considering all the reports and discussions, the respondents have come to the conclusion that Vyttila is the ideal location for construction of Bus Terminal" though it is not very clear from the pleadings as to who are the respondents who have come to such a conclusion and from where the petitioner obtained such an information. The further details of the various averments made in the writ petition, in our view, are not necessary for the purpose of the present case.

(3.) A bare reading of the prayers itself indicates that this Court is being asked to take the role of not only a policy maker but also to declare a policy and also to direct the respondents to enforce such a policy in a time bound manner. We are afraid that the directions such as the one sought in the writ petition are beyond the jurisdiction of this Court. These are all matters essentially in the realm of administration which is exclusively entrusted with the respondents under the scheme of the Constitution. In the circumstances, we do not see any reason to proceed further with the writ petition. Therefore, the writ petition is dismissed at the admission stage