SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned Government Pleader, learned Standing Counsel for the 7th respondent Panchayat as well as the learned counsel appearing for the private respondents.

(2.) THE petitioners are the residents of Kodakara, who have approached this Court insisting for change of the existing route of the KSRTC ordinary and limited stop buses on the route Chalakkudy - Thrissur. What we gather from the submissions made across the Bar is, after putting up flyover near Kodakara junction the Corporation is intending to make use of the flyover route rather than the existing route for the reason as it would help good number of passengers and also free movement of the vehicles of the KSRTC, without going through the regular traffic congestion. According to the petitioner, there was an apprehension that the route marked as 'BDA' at Exhibit P1 is intended to be initiated by the respondent KSRTC, therefore, they had to approach the Court.

(3.) RESPONDENTS 2 and 4 shall consider the representations of the petitioners as well as the party respondents and other public, if they approach them and then decide which route shall be the regular route between Chalakkudy and Thrissur, within eight weeks after representations of the petitioners. The party respondents are directed to submit representations within two weeks from today.