GEORGE JOSEPH Vs. STATE OF KERALA; DISTRICT COLLECTOR; EXECUTIVE ENGINEER; ASSISTANT EXECUTIVE ENGINEER; RAJU MATHEW

JUDGEMENT

(1.) Aggrieved by the inaction on the part of the respondents in complying with the directions issued in Ext.P2, the petitioner has come up before this Court.

(2.) The petitioner is the power of attorney holder of Mr. Able K. Kakoor who had undertaken execution of a work to protect the side of Kothamangalam river in Sy. No.(381) 3-5 and 3-6 of Varapetty village as per a contract entered into between respondents 1 to 4 and himself. The petitioner alleges that the work was completed in all respects on 6.7.1996 under the supervision and control of various officials of the first respondent.

(3.) The petitioner further alleges that subsequent to the completion of the work, directions were issued in O.P No.12233/96 to the second respondent to consider the complaint of the fifth respondent in respect of the execution of the work carried on by the petitioner. However, the authorities concerned did not make any payments due on the completion. Thereupon the second respondent issued directions not only to evict the encroachment if any on the river puramboke. It was also ordered that no amount be paid by the Irrigation Department for the execution of the work.