SADIQ ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows :

(2.) Heard Sri.Benoy K.Kadavan, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned senior Government Pleader appearing for respondents.

(3.) The case of the petitioners is that they are residing in the close proximity of Chullikkaparambu-Pannikkode road, near Pannikkode Angadi in Kozhikode District. That on 24/6/2018, heavy rains had occurred which resulted in a huge landslide on the back side of the petitioners' property, whereby large amounts of mud, stones and rocks rolled down and had fallen on the petitioners' house and the property of the petitioners. Certain parts of the 1st petitioner's house including toilet, outhouse were fully covered by the landslide along with the uprooted coconut trees and agricultural plants as can be seen from Ext.P1 series of photographs. That in view of the emergency, even the assistance of the Fire Force was called for and the staff of the Taluk Disaster Management Committee under the supervision of the 4th respondent-Tahsildar had rushed to the petitioners' property and had thus removed the sand and debris from the top of the petitioners' house.