K.P.THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has a property abutting Aanakkatty- Sholayur road. The petitioner claims that access to the property through the side of the Aanakkatty-Sholayur Road.

(2.) The petitioner approached this Court seeking a direction against the official respondents to take immediate action to remove the trees planted on the side of the aforesaid road abutting the petitioner's property and also removal of the illegal auto-rickshaw parking as well as the construction on the side of the road. As seen from Ext.P9, the Assistant Executive Engineer already directed to take action as per the Highway Protection Act.

(3.) In this matter, the Assistant Executive Engineer filed a statement. It is stated in paragraph-4 of the statement as follows: