PRADEEP K Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant Public Interest Litigation is filed seeking for a writ of mandamus directing the Project Director, Project Management Unit, Kerala Road Fund Board, Thiruvananthapuram, Chief Engineer (PWD) Bridge and Roads Division), Public Office, Thiruvananthapuram, and Assistant Engineer PWD Roads, PWD Roads Division, Palakkad, respondents Nos. 3, 4 and 7 respectively, to monitor and supervise the construction of a road. He has also sought for a direction to the official respondents to evict the illegal encroachments on both sides of Chirakkapadi-Kanhirapuzha road and also to take adequate steps in the proposed road plan to alleviate the traffic distress of the residents in the locality.

(2.) The grievance of the petitioner is that even though Ext. P3 representation has been filed as early as on 21.06.2019 before the 4th respondent, the same has not been considered yet. Petitioner has contended that reduction of the width of the road is due to lethargic attitude of the respondents, who did not care to evict the illegal encroachments on both sides of the road. He has also submitted that Chirakapadi-Kanhirapuzha road is of prime importance to the petitioner and the other residents in the locality.

(3.) The existing construction and the pattern will not solve the traffic woes of the residents in locality.