SUNNY K.V. Vs. DISTRICT DISASTER MANAGEMENT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed with the following prayers:- "

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader appearing for respondents 1 to 3 and the learned counsel appearing for respondents 4 and 5.

(3.) The learned counsel for the petitioner submits that Exhibit P1 order was passed by the first respondent directing the demolition of a check dam constructed by respondents 4 and 5 and directing appropriate precautionary measures. It is submitted that Exhibit P1 order had been passed after due notice and after considering the reports submitted by the village officer after site visits. It is submitted that the area in question is the landslide prone area and that the continuance of the check dam and the pond in the property of the 5th respondent is creating a risk to the life and property of the persons of the locality. It is submitted that though Exhibit P1 was passed as early as on 29.2.2020, the same has not been implemented so far and that the check dam has not been removed by the respondents.