C R DAMODARAN NAIR Vs. DISTRICT PANCHAYATH

JUDGEMENT

(1.) (Oral)

(2.) C.R.Damodaran Nair, a retired government servant, has filed this petition under Article 226 of the Constitution of India by way of public interest litigation, seeking a writ in the nature of mandamus directing the District Panchayat, Ernakulam, the first respondent herein, to consider and dispose of Ext.P2 representation submitted by him and also to direct the other respondents not to construct the proposed District Ayurveda Hospital on Banerji Road, Kacheripady, Ernakulam. Primarily, it is the case of the petitioner that the decision of the respondents to establish the Ayurveda Hospital in a highly polluted and congested area in the city would be in violation of the right of the petitioner and the people of the District Panchayat area to get treatment in a healthy atmosphere and it would contravene the provisions contained in Article 21 of the Constitution of India.