MAHESHAN K Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) THE petitioner has come up before this Court with the following prayers:-

(2.) THE learned Counsel for the petitioner submits that the request of the petitioner to lay pipe lines through the pathway and to effect necessary water supply, has been simply turned down by the concerned authorities of the Kerala Water Authority as per Ext.P6 dated 14.02.2011, notwithstanding the fact that, this Court has already made clear vide Ext.P3 order dated 30.11.2010 in I.A No.2942/2010 in R.S.A.No.1319/2009 that, pendency of the above case will not be a bar as specified therein. THE learned Counsel also submits that, despite producing a copy of the aforesaid order, the matter is still to be acted upon, which made the petitioner to approach this Court by filing this writ petition.