P. EAPEN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) A Doctor, as party-in-person, has filed the instant public interest writ petition for the following prayers.

(2.) Petitioner has stated that pursuant to Exhibit-P3 judgment of the Hon'ble Supreme Court dated 22.09.2020, permitting demolition of Palarivattom Flyover, report of the High Level Committee dated 04.10.2019 stands approved and the existing four lane Palarivattom Flyover has been demolished. Now, the Government of Kerala is in the process of constructing a four lane Flyover again, with increased strength and durability, under the supervision of Dr. E. Sreedharan.

(3.) Petitioner has further stated that the width of NH in Kerala was a controversy for many years and the present Government shall be credited to reach an agreement with the Government of India that the highway shall be of six lanes in NH 66 and Government of India have gave a concession of total width with service roads to be 45 metres, instead of national policy of total width of 60 metres. According to him, the reconstructed Flyover will be of greater strength and will last for next 100 years, but of four lanes only. Thus, it is going to be a bottleneck, almost in the midpoint of NH66.