P.L.JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is before this Court seeking following reliefs, presenting the matter as a public interest litigation.

(2.) AS per the contents of writ petition, according to petitioner on account of difference of measurements of the bridge, there is a suspicion of some corrupt practice is adopted. However, petitioner says, already he has lodged a complaint before 6th respondent as per Exts. P10 and P11. In the light of such complaints, we direct the 6th respondent to look into said complaint and dispose of the same in accordance with the procedure within one month from the date of receipt of a copy of the judgment. The writ petition is disposed of.