KOLLAM JILLA THEERADESA PUROGAMANA Vs. STATE OF KERALA,

JUDGEMENT

(1.) PETITIONER -Organisation claims that it is engaged in undertaking welfare measures for the benefit of people living on the sea coast of Kollam. According to the petitioner, it had rendered commendable service to the victims of the last Tsunami, which hit the sea coast.

(2.) THIS Writ Petition has been filed praying for the following reliefs:

(3.) ADDITIONAL respondents 4, 5 and 6 who are the victims of Tsunami have filed counter affidavits expressing reservation about the sufficiency and efficacy of the work being carried out by the various departments under the Tsunami rehabilitation project.