LAWS(KER)-2010-8-204

PERINGATHUR KANJIRAKADAVU ROAD Vs. STATE OF KERALA

Decided On August 05, 2010
PERINGATHUR-KANJIRAKADAVU ROAD Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THIS writ petition is filed as a public interest litigation seeking the following reliefs:

(2.) THE instant writ petition arises out of the renovation work of Peringathur - Kanjirakadavu Road undertaken during the year 2008-09. THE 4th respondent was the contractor to whom the work was awarded. When the writ petition came up for hearing after notice to the respondents, a Division Bench of this Court by order passed on 25th January, 2010 directed the Chairman of the Taluk Legal Services Committee, Kannur to look into the grievances voiced by the petitioners, conduct a site inspection and submit a report to this Court. THE Chairman of the Taluk Legal Services Committee, Kannur has pursuant to the said direction inspected the road and submitted a report. THE said report came up for consideration of this Court on 2.7.2010. On that day we directed the learned Government Pleader to get instructions from the official respondents and to file a statement with reference to the report submitted by the Chairman of the Taluk Legal Services Committee. THE second respondent has pursuant to the said direction filed a statement dated 30th July, 2010. In the said statement the second respondent has stated that the various defects noticed by the Chairman of the Taluk Legal Services Committee, Kannur will be rectified by the 4th respondent contractor as soon as the Monsoon is over and that the drainage work can be taken up only after the land owners on either side of the road surrender their lands free of cost. It is also stated that though initially the landowners on either side of the road had offered sufficient land for constructing the drainage free of cost, subsequently they withdrew from their promise.