GOSPEL FOR ASIA MANJADI Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by a judgment dated 16th June, 2010 in W.P. (C) No.9344 of 2010, the unsuccessful petitioners therein preferred the present writ appeal.

(2.) The writ petition itself was filed challenging Ext.P2 notice issued by the Erumeli Grama Panchayat. By the said proceedings, the appellants herein were called upon to remove certain boards kept in different parts of the road.

(3.) The case of the appellants is that the roads are private roads in a rubber estate admeasuring a large extent of 2263 Acres and the Panchayat has no manner of jurisdiction to call upon the appellants to do or desist from doing anything in their private property.