ALICIA JACOB Vs. PINDIMANA GRAMA PANCHAYATH

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows: The petitioner is having 22 cents of land in Sy.No.639/1 of Pindimana Village. The said property is situated at Chelad Junction of Kothamangalam Taluk. The grievance of the petitioner is that, the Panchayath authorities have started construction of a comfort station/latrine in front of the petitioner's property whereby ingress and egress to the petitioner's property would be intercepted. The petitioner has filed Ext.P-2 petition before the 2 nd respondent Secretary, Pindimana Grama Panchayath. At the same time, the Panchayath is going ahead with the construction of the comfort station/latrine. It is in the light of the abovesaid facts and circumstances that the petitioner has filed the instant Writ Petition (Civil) with the following prayers:

(2.) Heard Dr.George Abraham, learned counsel appearing for the petitioner, Sri.P.V.Baby, learned counsel appearing for respondents 1 to 3 (Pindimana Grama Panchayath) and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the 4th respondent. In the nature of the order proposed to be passed in this petition, notice to respondent No.5 will stand dispensed with.

(3.) According to the petitioner, he has submitted Ext.P-2 petition objecting to the proposed construction of a public toilet facility by the 1st respondent Pindimana Grama Panchayath near to the petitioner's property, which according to the petitioner causes great difficulties and hardships in the enjoyment of the petitioner's property, etc.