SUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks to direct the respondents not to close down the relief camp in G.U.P. School, Ariyallur till the direction in Ext.P1 is complied with. The petitioner further seeks to direct the respondents to keep open the relief camp until Tipu Sultan Road is restored.

(2.) The petitioner states that the dwelling place of the petitioner and 13 other families were substantially damaged for want of proper Sea Wall at Muthiyam Beach. This Court directed the 1st respondent-State of Kerala to consider the issue of protecting the nearby Tipu Sultan Road, as per Ext.P1 judgment. The direction in Ext.P1 is yet to be complied with, contends the petitioner.

(3.) According to the petitioner, due to the damage of Tipu Sultan Road, he does not have proper access to his residence. So, till the respondents repair the road and give proper access for the petitioner to his house, he may not be compelled to leave the relief camp.