KRISHNADAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking the following reliefs:

(2.) The grievance of the petitioner is that the Perinthalmanna Municipality, respondent No.3, who is hand in glove with Narayanan Namboothiri, Pathaikara Mana, Pathaikara P.O., respondent No.4, is using the public fund to tar a private road leading to the house of the 4th respondent. Therefore, the third respondent is guilty of corruption and mal administration. Alleging those aspects, a complaint was filed before the Ombudsman for Local Self Government Institutions. The Ombudsman issued notice; however, no interim order was granted. It is, thus, challenging the declining of interim order by the Ombudsman, this writ petition is filed.

(3.) This writ petition was pending before this Court from the year 2015 without securing any interim orders. It is important to note that the Secretary of the Perinthalmanna Municipality has filed a detailed counter affidavit, wherein it is stated that the road in question is included in the road register of the Municipality, which is maintaining the road for years. Other contentions are also raised.