E.V.PAVITHRAN Vs. CHENNAMANGALAM GRAMA PANCHAYAT

JUDGEMENT

(1.) The case set up in the above Writ Petition (Civil) is as follows :

(2.) Heard Sri.P.M.Poulose, learned counsel appearing for the petitioner, Sri.Brijesh Mohan, learned counsel has taken notice for respondent Nosf.1 & 2 (Chennamangalam Grama Panchayat) and Sri.K.J.Manuraj, learned Government Pleader appearing for respondent Nos.3 & 4.

(3.) The case of the petitioner is that the petitioner is an elderly senior citizen aged more than 85 years and that he has been forced to walk from pillar to post by the 2nd respondent-Secretary of the Grama Panchayat for redressal of his grievances, which ultimately secured the intervention of this Court as per Ext.P-5 judgment rendered as early as on 27.07.2019 by this Court in W.P(C) No.11141/2019 filed by the petitioner herein on the previous occasion. This Court as per Ext.P-5 judgment has categorically found that the drainage is constructed illegally through the petitioner's property and that the same was constructed by the authorities spending funds unmindful of the public trust and thereby wasting precious financial resources. By Ext.P-3 judgment, this Court directed the respondent-Director of Panchayats to take final decision, as to the force to be adopted against the officials concerned and it is also directed therein that specific measures should be taken to ensure that the grievances of the petitioner is also dealt with and remedied. In compliance with the said directions issued by this Court in Ext.P-5 judgment, the 3 rd respondent- Director of Panchayats has passed Ext.P-6 order as early as on 21.11.2019, whereby it is categorically found that the drainage in question has been constructed through the petitioner's property illegally and further the 3rd respondent-Director of Panchayats has directed the 2nd respondent-Secretary of the Grama Panchayat to demolish the illegal construction within one month from the date of receipt of a copy of the order. That inspite of this, the directions issued by the 3rd respondent in Ext.P-6 proceedings issued early as on 21.11.2019 has been complied with by the 2nd respondent-Secretary of the Grama Panchayat and the 2nd respondent-Secretary of the Panchayt is taking an adamant stand against the redressal of the grievances of the petitioner.