SOUBHAGYA RESIDENTS ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner Association is interested in this litigation as it involves interest of public as the road known as 'Poovanthuruthu-YMA road' in Ward Nos.31 and 32 of 2nd respondent Municipality is completely damaged and is not at all motorable. Photographs are furnished along with the Writ Petition to indicate the poor condition of the road.

(2.) ACCORDING to the petitioner, this road measures about 2 kms and this is the only transportation of the people of the locality and the condition of the road is so bad that the public of the locality are finding it difficult to commute on this road. Other than this road, there is another road but only at a distance of 20 kms. According to them, initially the location was within the jurisdiction of Nattakom Grama Panchayat which is now included in Kottayam Municipality.

(3.) ACCORDING to the petitioner Association, they approached Ombudsman as many people who use this road met with accidents and ultimately Ombudsman passed the order at Ext.P6. In spite of an order of Ombudsman the respondent Municipality did not give any priority to the implementation of the project which was undertaken during 2011-12.