C VALLIYAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioners are mother and son, who are conducting a shop in = cents of land in Sy.No.1152 in Thycaud Village, Thiruvananthapuram Taluk. It is stated that the first petitioner is a person with 40% visual disability and that both of them are earning their livelihood from out of their shop in question.

(2.) Admittedly, the shop is situated in a puramboke land and the shop is to be demolished for widening the road between the Thampanoor and Petta Junction. Ext.P6 report submitted by the Village Officer also recognises that the first petitioner is a visually disabled person and that the second petitioner has met with an accident and that both of them are earning their livelihood from out of their ship. Despite all the above, they are facing eviction and therefore the writ petition is filed.

(3.) Since admittedly the shop in question is situated in the puramboke land and as the land is required for road widening purposes, if the petitioners are called upon to vacate from the plot, this Court will not be justified in interfering with the steps so taken by the authorities. Therefore on merits, petitioners cannot ask for the intervention of this Court.