SHEEBA JACOB Vs. JACOB CHERIYAN

JUDGEMENT

(1.) This Public Interest Litigation is filed with the following prayers:

(2.) On an earlier occasion, the petitioner had approached this Court by filing W.P.(C) No.27099 of 2017, pointing out certain alleged defects in the plan that has been finalised for the fly-over to be constructed at Vytilla junction, Ernakulam. After taking note of the defects pointed out by the petitioner, this Court dismissed the writ petition by Ext.P1 judgment, leaving it open to the petitioner to bring his suggestions to the notice of the authorities concerned. It appears that, subsequently the petitioner has made certain representation highlighting the alleged defects in the design and also the required rectification thereof. It is thereafter that he has filed this writ petition with the prayers mentioned above.

(3.) We heard the petitioner, who appeared as party-in-person and also the learned Government Pleader.