LAWS(KER)-2017-11-51

SHAMEER ABDULLA Vs. STATE OF KERALA

Decided On November 01, 2017
Shameer Abdulla Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner has filed this writ petition styling it as a public interest litigation and pointing out certain alleged defects in the plan that has been finalised for the fly-over to be constructed at the Vyttila junction, Ernakulam. The alleged defects which have been pointed out in the writ petition are the following:

(2.) According to us, the finalisation of the plan of a fly-over is a matter for the experts to consider and neither the petitioner nor the Court is an expert in the field. Therefore, if at all the petitioner has any suggestions to be made in this regard, it is for him to bring those suggestions to the notice of the authorities concerned. Insofar as this writ petition is concerned, we do not find that any such representation has been made by the petitioner. For that reason alone, we decline to interfere with this writ petition. Accordingly, this writ petition is dismissed, leaving it open to the petitioner to bring his suggestions to the notice of the authorities concerned.