SHYLA DANIEL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Writ Petition (Civil) are as follows:

(2.) Heard Sri.George Varghese Perumpallikuttiyil, the learned counsel for the petitioner, Sri.Suman Chakravarthy, the learned Standing Counsel for Thiruvananthapuram Corporation and the learned Government Pleader.

(3.) The learned counsel for the petitioner confined his reliefs to give a direction to Thiruvananthapuram Corporation to restore the channel (cheruthodu) that originally existed in Block No.35 of Peroorkada Village in Thiruvananthapuram Taluk.