MURALIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) There are several issues involved in these cases, which will have to be considered in detail and comprehensively, in due time.

(2.) Today, I have heard Sri.Ramesh Babu, learned Senior Counsel instructed by Sri.Dinesh Rao, learned Standing Counsel for the Kerala Rail Development Corporation Limited (KRDCL); Sri.S.Manu, learned Assistant Solicitor General of India, appearing on behalf of the Union of India; Sri.O.V.Maniprasad, Sri.Babu Joseph Kuruvathazha, Smt.A.K.Preetha and Sri.Mohammed Shah, learned counsel appearing for the petitioners in these matters; Sri.S.Radhakrishnan and Sri.C.Dinesh, learned counsel appearing for the Railway Board and Sri.T.B.Hood, learned Special Government Pleader appearing for the Government of Kerala and its functionaries.

(3.) Though the various aspects involved in these cases are of grave importance and amplitude, one among them, namely, as to the manner in which a survey is being presently conducted by the instrumentalities of the Government of Kerala - through their orders dtd. 18/8/2021 and 30/10/2021 - has an immediate and proximate relevance at this time because of certain submissions that have been made before this Court by the learned Special Government Pleader.