VENUGOPALAN M. Vs. DISTRICT COLLECTOR, PALAKKAD

JUDGEMENT

(1.) The case projected in this Writ Petition (Civil) is as follows:-

(2.) Heard Sri. K. Sajan Varghese, learned counsel appearing for the petitioners, Sri. Jestin Mathew, learned Government Pleader appearing for respondents 1, 2, 5 and 9, Sri. R. Raj Pradeep, learned counsel appearing for R3 and R4 (Peruvemba Grama Panchayat) and Sri. T.C. Suresh Menon, learned counsel appearing for R6 and R7. Though R8 has been duly served, there is no appearance for that party. It is stated that R8 is the brother of R7, who is now not in the station.

(3.) Sri. K. Sajan Varghese, learned counsel appearing for the petitioners would submit that Ext. P2 report of the Taluk Surveyor and Ext. P3 Survey Sketch would show that respondents 6, 7 and 8 have encroached into the pathway, which is vested with the respondent Peruvemba Grama Panchayat and the petitioners have given complaint to the respondent Peruvemba Grama Panchayat to ensure that adequate steps to be taken to remove the said encroachment and that Ext. P7 resolution dated 22.09.2018 has been duly passed by the respondent Peruvemba Grama Panchayat for taking steps to remove the said encroachment and that for reasons not known to the petitioners, the competent authority of the respondent Peruvemba Grama Panchayat is not taking any further steps to implement the decision already rendered in Ext. P7 resolution.