V S CHANDRA BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE grievance of the petitioner is that the 3rd respondent-Panchayat has permitted the construction of a workshop for the K.S.R.T.C in proximity to his own residential property falling within the silence Zone as per Ext.P1 notification. THE proposed site is within a distance of just 51 meters from the Government Hospital, Vellarada and the petitioner relies on Exts.P3 and P2 to contend so. It is ignoring Exts.P4 and P1 that the respondents are going ahead with the plan to construct the workshop, so petitioner alleges who accordingly prays that Ext.P1 tender notice to the extent it tenders the work of construction of KSRTC workshop at Anappara be quashed.

(2.) EVEN though the learned counsel for the petitioner made persuasive submissions and invited my attention to various documents placed by the petitioner, I am of the view that it is not necessary to examine the merits of the matter at this stage by this Court. Ext.P5 representation has been submitted by the petitioner to the Secretary, Vellarada Grama Panchayat. The 3rd respondent will take up Ext.P5, issue notice to the petitioner, the 2nd respondent-KSRTC as well as the 4th respondent-Contractor who has been awarded the contract and take a decision in the light of the various grounds raised in the Writ Petition and documents produced particularly Ext.P1. Decision as ordered above will be taken by the 3rd respondent at his earliest and at any rate within three weeks of receiving a copy of this judgment. If the work has not started already, the 4th respondent shall not start the work before the Panchayat takes a decision as ordered above.