KARITHALA RESIDENCE ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) A residents' Association along with a member of the same, have approached this Court alleging inaction on the part of the Kochi Corporation Officials, in constructing a new drainage from the eastern side of the Sahodaran ayyappan Road and from Choice Towers to the Perandoor canal. It is pointed out that earlier the drainage situated on the northern side of the Sahodaran Ayyappan Road was being blocked in connection with the road widening work undertaken from the south over bridge. This was on the specific premise that after completing the road widening, drainage would be opened. This has not been done and the net result is that several houses in the area are inundated during monsoon season.

(2.) PURSUANT to the direction issued by this Court a counter affidavit has been filed by the Secretary of the corporation. Paragraphs 4 and 5 of the same read as follows:

(3.) THE stand taken by the Corporation is recorded and it is made clear that the construction work of the drainage shall be completed by 15. 7. 2009. Learned counsel for the Corporation submits that notwithstanding the time frame, temporary measures shall be adopted to see that none of the buildings in the area are inundated the writ petition is disposed of as above.