DEEPA GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is before this Court seeking to direct respondents 2 and 3 to remove the unauthorised temporary structure in front of the petitioner's property covered by Exts.P1 and P1(a) and to ensure that the vehicular access to the petitioner's property is not disturbed.

(2.) The petitioner states that she is the absolute owner in possession of 10.87 Ares of property in RS No. 810/3 and 810/3-2-2-2 of the Thrikkakkara North Village. The property is on the side of Edappally-Pookkattupadi road and the petitioner has now constructed a two storied commercial building in the property. There is a shed standing on the road side, right in front of the new construction made by the petitioner. The shed is causing obstruction to vehicular access to the building. There are a few Distribution Point Boxes (DPB) erected by respondents 4 and 5, which also are standing in front of the newly constructed building obstructing access to the building of the petitioner. The petitioner seeks to direct the respondents to remove the same and make the property of the petitioner accessible to prospective customers and vehicles.

(3.) I have heard the learned counsel for the petitioner, learned Government Pleader representing respondents 1 and 2, learned Standing Counsel appearing for the third respondent and the learned Standing Counsel for respondents 4 and 5.