SYAMA M Vs. STATE OF KERALA

JUDGEMENT

(1.) "Prevention is better than cure" may sound cliched, yet it carries a potent message in the realm of Disaster Management. Often, it takes a significant event to spur us into action and seek solutions. This tendency stems from the human inclination to overlook or inadequately assess risks until they materialize. It is crucial to prioritize effective management strategies for mitigating disasters and emergencies. Rather than focusing solely on response and recovery, the systems established for disaster management should give greater attention to proactive measures aimed at reducing disaster risks.

(2.) I have begun this judgment with the afore exordium because the petitioners, through their learned counsel - Sri.Jestin Mathew, alleges that, on account of the development and widening of the Punalur- Muvattupuzha road at Konni, two natural water ducts and passages were closed unscientifically; consequent to which, in the rainy season, their's and similarly situated properties were fully inundated. They say that this was noticed by the District Collector, Pathanamthitta, who has issued Ext.P3 suggesting certain reparatory measures, but that no action has been taken thereon; thus constraining them to have approached this Court through this Writ Petition.

(3.) Sri.K.V.Manoj Kumar - learned Senior Government Pleader, appearing for the Kerala State Transport Project (KSTP), conceded that Ext.P3 recommendations have been made by the District Collector; and undertook that necessary steps pursuant thereto, will be completed in a time bound fashion.