INDIRA P. Vs. CENTRAL UNIVERSITY OF KERALA

JUDGEMENT

(1.) In both these writ petitions, the dispute raised is relating to road abutting the Central University of Kerala. In W.P.(C).No.13715 of 2020, the grievance of the petitioner is against the steps that were taken at the instance of the Central University to block the PWD road viz. Poochakkad mosque-Periya connecting the National Highway 66 and Kasaragod Kanhangad State Highway. It is stated that the University is having its properties, on both sides of the road. According to the petitioner in W.P.(C).No.13715 of 2020, this PWD road, it is a bus route and it is being used by the people of the locality from three Panchayats, and that in case the road is blocked, the public will suffer.

(2.) The PWD has filed a statement, according to which, it would not support any attempt on the part of the University Authorities in blocking the road as it would defeat the right to movement being enjoyed by the public.

(3.) At the same time, in W.P.(C).No.16051 of 2020, the grievance relates to a road being constructed from Periye to Thannot starting from Kalam Junction on NH 66, along the northern boundary of the Central University. It is stated that this road was originally passing through the property of the Plantation Corporation and after that property was given to the Central University; it was shifted to the northern boundary of the University, for its convenience. It is pointed out that the road has been completed except for 100 metres commencing from Kalam Junction and Periye from NH 66 since the Plantation Corporation has not released their property. According to the petitioners, if the construction of the said road is completed, petitioners and other 40 families residing on either side of the said road would have proper access.