JOHNY T.T. Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) Claiming himself to be a public interest litigant, the petitioner, in this writ petition, has sought for the following reliefs:

(2.) Notice has been taken by the learned Senior Government Pleader for respondents 1 to 8 on 10.02.2017. On 21.07.2020, we ordered thus:

(3.) Today, when the matter came up for further consideration, on scrutiny of Exhibits-P3 and P4 documents, we find that an agreement dated 26.03.2014 has been entered into between the Superintending Engineer, Kerala State Rural Roads Development Agency, Thiruvananthapuram, and Sri. Roy Mathew, the 9th respondent-contractor, for the work of PMGSY 2013-14 Phase-VIII Package No. KR-10-18, Alathur Block, Palakkad District, including maintenance for five years, after completion. The Executive Engineer, Irrigation Division, Malampuzha, Palakkad District (respondent No.6), has written a letter dated 26.02.2016 to the Asst. Executive Engineer, PMGSY, Project Implementation Unit, District Poverty Alleviation Unit, Palakkad (respondent No.7), granting permission for construction of a road through the left bund of RB main canal of Alathur Block from Ch.15/595 km (NH-Anakkappara) to Ch.18/805 km (Thekkumpadam), for a length of 3210 m, based upon some conditions.