JOHNSON C.J. Vs. DISTRICT COLLECTOR ERNAKULAM

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondents to start and complete the work proposed by Shri M.P.Achuthan M.P. under MPLADS for road concreting and drainage of Green Valley Road in Cheranallur Panchayat. First respondent herein is the District Collector, Second respondent is the Block Development Officer and third respondent is the Secretary of the Cheranallur Panchayat. The petitioner herein is a permanent resident in Ward No.13 of the Panchayat. The petitioner and other nearby residents are using the Green Valley Road as the only way for their ingress and egress to the main road. It is submitted that during rainy days, there is accumulation of rain water and due to the absence of drainage system, rain water is formed like a lake and the petitioner and others are living in a pathetic condition. Exhibit P1 is the copy of the photographs evidencing the same.

(2.) IT is averred in paragraph No.2 that on the representation of the petitioner and others Shri M.P.Achuthan M.P. recommended the work under the MPLAD Scheme and alloted Rs.6 lakhs for road concreting and drainage work in Green Valley Road in Ward No.13. Exhibit P2 is the letter sent by Shri M.P.Achuthan M.P. to the District Collector. Thereafter the District Collector issued Exhibit P3 letter to the Block Development Officer calling for estimation of the work and other matters. It is submitted that the Panchayat is not taking up adequate steps in the matter.

(3.) IN the reply affidavit filed by the petitioner, additional documents have been produced. Exhibit P7 produced therein will show that Rs.5 lakhs have been sanctioned for the same work under a different scheme.