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The Kerala HC was deeply grieved by the death of a youth in a pothole accident. Justice Devan Ramchandran expressed his sincerest of apologies while calling this a “systemic failure”. He also constituted a batch of lawyers to identify and demarcate as pedestrian and roadways in the Cochin city.
The deceased victim was riding a motorcycle when he was caught unaware by a pothole on the Palarivattom Highway. He was then immediately hit by a lorry causing in the death of the victim. The Court called out that timely maintenance of roadways had failed due to the negligence of the G.C.D.A, Cochin Corporation and Public Works Department.
In an earlier order, the Court had been reassured by the stake holders that the roads would be maintained. The filling of potholes on a regular basis was also guaranteed by the engineers. The death of the youth however proved that no such efforts had taken place due to the sheer negligence of the authorities. The HC believed that the lackadaisical approach had demonstrated all their promises as falsehood. The HC termed this death as a systemic failure and expressed the deepest of regrets towards the parents of the deceased. The HC said, “The indubitable systemic failure- the persons responsible for which will certainly be required to be identified through a proper enquiry – compels Court to palce on record the deepest apology on behalf of the society to the hapless parents. I am sure this is the least that we can do for them!”
The Court also appointed a batch of lawyers as the “ Amici Curiae” in order to identify various roads and pedestrian paths in the Cochin city.
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