MAHENDRAN M. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Alls well that ends well - more so in litigation.

(2.) The petitioners, however, had to wait for nearly ten years for their pathetic vexation to end - which has finally happened because of appreciable and deserving-to-be-emulated synergy and unity among the parties and other stakeholders, brought about by a nudge and a prod from this Court.

(3.) The petitioners came to the Court in the year 2011, when their residences were ingurgitated by storm water virtually around-theyear, because the traditional channels for draining it had been, over a period of time, filled up in the name of 'development'. To exacerbate the misery, their residences are lying lower than the neighbouring ones and hence the collected water stagnates, filling them nearly up to knee level, most time of the year.