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Judgment
The issue in this writ petition relates to the repair of Narayana Vaidyar Road in Ward No.7 of Karalam Grama Panchayath. It is the accepted
case of the respondents that by Ext.P3, Rs.5 lakhs have been allotted for the work in question and despite that, the work is not commenced till
date for the reason that O.S.No.1041 of 2017 is pending before the Munsiff''s Court, Irinjalakkuda. However, from the submissions made by the
learned Government Pleader himself, it is obvious that the Court has not passed any interlocutory order preventing further proceedings for
completing the work.
In such a situation, there is no justification for the inordinate delay in the commencement of the work. Therefore, for the expeditious completion
of the work and also for avoiding lapsing of the funds already allotted, we direct the respondents to take necessary steps for the commencement
and completion of the work on an expeditious basis. Steps shall be taken in this behalf, at any rate within three weeks from today. Writ Petition is
disposed of.