BINIL V. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants have approached this Court impugning the interim order of the learned Single Judge of this Court, dtd. 7/4/2025, in which their request for a direction to the 4th respondent, to "carryout the work as mentioned in paragraph 7 of their counter affidavit", has been declined.

(2.) For the purpose of clarity, we reproduce Paragraph 7 of the Counter affidavit ut infra:

(3.) Going by the interim order sought, the appellants thus seek that the work for the construction of the approach road be ordered to be completed at the earliest. But, as the learned Single Judge has rightly held, such an order could not have been possible, when the writ petition is pending.