PAULY VADAKKAN Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) Smt.S.Krishna - learned Amicus Curiae, submitted that the list of roads within the Corporation of Kochi and those owned by the Public Works Department (PWD), has been handed over to the learned counsel for both the said Authorities.

(2.) Sri.K.V.Manoj Kumar - learned Senior Government Pleader for the PWD and Sri.Janardhana Shenoy - learned Standing Counsel for the Corporation of Kochi, are, therefore, directed to file a consolidated statement showing the roads which are under repair, or which require to be repaired, by the next posting date. The said report should also show the status of work that has been initiated/to be initiated. It will further contain the status of all roads mentioned by this Court in the earlier orders, particularly orders dtd. 14/1/2022, 27/5/2022 and 3/6/2022.

(3.) Sri.Jomy George - learned counsel for the petitioners in WP(C)No.34310/2019, brought to my notice that an accident happened a few days ago at Tripunithura, in which, a young man was killed solely because necessary warning signs and barriers had not been placed at a site where the work was going on. He added that the pillion rider was seriously injured.