C.P.AJITHKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Though these matters have been listed today for further orders, on account of the "Red" and "Orange" Alerts issued, the attention is now more towards controlling the flooding situation in the city; and I have already issued certain orders in another writ petition concerning with the same.

(2.) One common factor in these cases and the aforementioned case is with respect to the water inlets into the drains of the city, qua which certain orders have been issued today.

(3.) That said, on 29/7/2022, this Court had directed the Corporation of Kochi and the Cochin Smart Mission Limited (CSML) to respond to a report in the newspaper; and Sri.Brijesh Mohan - learned counsel for the CSML and Sri.Janardhana Shenoy - learned counsel for the Corporation submitted that the issues are being actively dealt with. Sri.Brijesh Mohan, in fact, submitted that a Statement will be filed, explaining that the "gratings", whenever installed, have been taken away by anti social elements. This is a very serious issue and if this be so, then certainly, the Police also have a role to play in this. The learned Government Pleader will, therefore, make sure that Police Authorities are kept informed of this submission by the CSML and to ensue that such public utility installations like gratings over drain inlets are sufficiently protected. Suggestions in this regard shall be made available by the next posting date.