K U PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS public interest litigation is filed mainly with the following prayer:

(2.) ON behalf of the third respondent a counter affidavit has been filed. In paragraph 4 of the counter affidavit it is stated as follows:

(3.) IN view of the statements in the counter affidavit, we dispose of the writ petition making it clear that in case the petitioner has any suggestion to make, he may do so before the second respondent in which case the second respondent will look into those suggestions and take appropriate action as permissible under law in order to avert accidents due to the indiscreet overtaking.