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A division bench at Kerala High court today, headed by Justice K Vinod Chandran and Ashok Menon, initiated suo motu proceedings to mainly get into the details of destruction and hardships caused by the floods in Kerala recently that had been accentuated by torrential rains.
The bench directed the Superintendent of Police to provide food and shelter to the families, amounting to about 500 in number who have been lodged in the relief camp at Aluva. The same has to be appraised to the court by 1:45 pm on Saturday 18, 2018 when the court meets again for the afternoon session.
The proceedings were handwritten where it was requested to the Superintendent of Police Ernakulam Rural to do the above in order to provide shelter to the victims stranded at St Joseph Pontifical Seminary between UC College and Mangalapuzha Bridge at Aluva.
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