GRACIOUS KURIAKOSE Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) By efflux of time and through the various interim orders granted in this case, I am of the certain opinion that nothing survives in this Writ Petition for further consideration.

(2.) Broadly, the petitioners have sought that the 'Seena thodu', within the territory of the Corporation of Kochi, be directed to be maintained; that its width be ensured to be at least one meter at all places; that the silt and debris from it be removed; and finally that a culvert be constructed at the 'Kathrikadavu' junction, so as to allow the flow of water without obstruction.

(3.) Considering the petitioners' contentions and prayers, this Court has passed several orders in this Writ Petition, out of which, 3 or 4 deal with their grievances specifically.