MOIDEENKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who hails from Malappuram District, is before us as a pro bono publico seeking following reliefs:

(2.) The main grievance in the writ petition expressed by the petitioner is, with regard to thousands of vehicles being parked on the side of PW D road, State Highways, Revenue offices, Government offices and Police Stations which are exposed to sun and rain, thereby apart from loosing the value of the vehicles, it is causing danger to general public as the traffic would be disturbed on account of non - availability of space by the side of the road and it would lead to many illegal activities. As a matter of fact, petitioner also produced several photographs indicating the state of affairs in Malappuram District, which clearly indicates, road margins are fully occupied by seized vehicles, damaged vehicles and the same definitely, according to us, would lead to causing accidents and obstructions to the vehicular traffic. In spite of several representations before 4th respondent, no steps were taken by the respondent authorities, therefore, the petitioner is before us.

(3.) In response to our direction, 3rd respondent filed affidavit in February, 2014, unfortunately the affidavit was sworn to by Junior Superintendent in the office of District Collector, Malappuram and further an additional affidavit filed in the month of May, 2014 was also by Junior Superintendent from the District Collector's office, therefore, we directed 3rd respondent himself to file an affidavit indicating the steps taken by them to redress the grievance expressed in the writ petition.