Suo Motu vs. State Of Kerala
Held
The Court found that the government had taken requisite steps to streamline road cutting permissions and utility shifting procedures. It disposed of the writ petition, directing the respondents to monitor and ensure the timely completion of ongoing works.
Facts
A suo motu Public Interest Litigation was initiated following a report on the demolition of newly constructed roads for laying pipelines by the Kerala Water Authority. The Court reviewed government orders establishing an online system for road cutting permissions and guidelines for utility shifting in KIIFB projects.
Key Issues
The key legal issues concerned the delays and complaints associated with the manual process of obtaining road cutting permissions for utility services and the subsequent restoration of roads by various agencies.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY WEDNESDAY, THE 17TH DAY OF NOVEMBER 2021 / 26TH KARTHIKA, 1943 WP(C) NO. 34027 OF 2018 PETITIONER: SUO MOTU PROCEEDINGS INITIATED AGAINST THE DEMOLITION OF NEWLY CONSTRUCTED ROADS FOR LAYING PIPE LINES BY KERALA WATER AUTHORITY. RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001. 2 THE SECRETARY TO GOVERNMENT, PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 3 THE MANAGING DIRECTOR, KERALA WATER AUTHORITY,JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAURAM-695033. Addl.4 KERALA STATE ROAD FUND BOARD KOWDIAR,THIRUVANANTHAPUARM KERALA 695003 [IS SUO MOTU IMPLEADED AS ADDL. RESPONDENT NO. 4 AS PER ORDER DATED 25/10/2021 IN WPC.] BY ADVS. SRI. V. TEKCHAND, SR. GOVT. PLEADER SRI.P.BENJAMIN PAUL,SC, KERALA WATER AUTHORITY SHRI.K.V.MANOJ KUMAR, SC, KERALA ROAD FUND BOARD THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C).34027/201
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