SUBAIYER Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) HEARD the Petitioner in person and standing counsel appearing for the Trivandrum Development Authority. This is a third round of WPC by the Petitioner for the very same matter. So far as construction of fly -over at Thakaraparambu is concerned, we have already vide Ext.P7 judgment permitted construction of the same as decided by the Respondents. Today Petitioner has highlighted the need to complete construction of Killippalam -Attakkulangara -Enchakkal bye -pass road for which land is already acquired. Petitioner has produced a sketch which apparently shows that construction of the said bye -pass which connects NH bye -pass, will certainly help easy flow of traffic and reduce traffic congestion. W.P.C. is disposed of permitting construction of fly over at Thakaraparambu and also proceed to complete construction of Killippalam -Attakkulangara -Enchakkal bye -pass road at the earliest.