SANAL KUMAR S/O RAMACHANDRAN NAIR Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO THE PUBLIC WORKS DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) WHAT is sought for in this writ petition is a direction to respondents to consider Ext.P3 representation made by the petitioners for change of alignment of Mutholi-Bharanganam bye- pass. The prayer in the representation made by the petitioners is to change the alignment now fixed, so that their properties should be avoided.

(2.) FIRST of all, the fixation of alignment of bye-pass of National Highway is a matter which is exclusively within the domain of the experts and unless a case of malafides is made out, this Court shall not interfere with the decision so taken.