DILEEP Vs. THODUPUZHA MUNICIPALITY

JUDGEMENT

(1.) These writ petitions are related to the alleged encroachment made by one Dileep, the petitioner in W.P (C)No.27858/2017. Sri. Dileep approached this Court challenging Ext.P3 notice issued by the Municipality under Sec.406 of the Kerala Municipality Act, 1994.

(2.) Dr. Benny Augustine - a neighbour of Sri. Dileep filed W.P. (C) No. 13425/2020 for the removal of encroachment. He alleges that Sri. Dileep encroached upon the road puramboke and also erected a flag post in the puramboke land.

(3.) There are two encroachments allegedly taken place in the puramboke land. One is the construction of house by Dileep extending to the puramboke land and the other is the erection of the flag post.