RAJAN KUTTAN Vs. SECRETARY

JUDGEMENT

(1.) The R.D.O., Thrissur is impleaded suo motu as additional 5th respondent in the Writ Petition. Registry will carry out necessary corrections in the cause title.

(2.) The grievance of the petitioners seems to be that the 1st respondent Panchayat is implementing Chakkiyarkunnu water project in such a manner as to benefit only the residents on the northern side of Chakkiyarkunnu. The present petitioners who are residents of eastern of Chakkiyarkunnu seek appropriate directions for implementation of the project in such a manner that they will also be benefitted.

(3.) Mr.Jijo Paul, counsel for the petitioners submit that either the District Collector, Thrissur or the R.D.O., Thrissur has to conduct a local inspection so that appropriate instructions can be issued to the Panchayat. Exts.P1 to P3 representations, I find are submitted by the petitioners before the various authorities. Since I find some force in the submission of Mr.Jijo Paul that without a local inspection, it may not be possible to identify the problems which are peculiar to the area, I dispose of the Writ Petition itself directing the R.D.O., Thrissur, the additional 5th respondent to consider the grievances which are voiced by the petitioners through Exts.P1 to P3 submitted by them after conducting local inspection with notice to the 1st respondent-Panchayat and the functionaries of the K.W.A. and take a decision by issuing appropriate directions to the Panchayat. Needful will be done by the R.D.O. on a representation to be submitted by the petitioners immediately, at the earliest and at any rate within three months of receiving a copy of this judgment.