PAULY VADAKKAN Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) Read orders dtd. 1/8/2022 and 8/8/2022.

(2.) The more this Court delves into the issue of bad roads, it becomes apparent that it is a result of either corruption or insouciance; and in most times, both.

(3.) There is at least one road in Kerala which has stood the ravages of monsoon for the last more than a decade and half; and hence citizens cannot be found fault if they have to believe that if a road is constructed well, it will last.