M. NAZEERUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in this writ petition is as follows:- The petitioner is the owner and in possession of 12.14 Ares of land comprised in Survey Nos.745/1/1325/1 of Thinkalkarikkam Village in Kollam District. The egress/ingress to the property of the petitioner from the PWD road has been totally blocked by unauthorized shops, advertisement flexes, permanently fixed hoardings and flag posts of various political parties and trade unions.

(2.) Petitioner filed Exhibit P4 to Exhibit P6 petitions before respondent Nos.3 to 5. Non consideration of Exhibit P4, Exhibit P5 and Exhibit P6 by respondents 3 to 5 are illegal and arbitrary. When grievances are raised by persons like the petitioner's, who are even denied egress/ingress to their property, the competent authorities are bound to redress the grievance with immediate effect. Hence this Writ Petition.

(3.) In the light of these averments and contentions, the petitioner has filed the instant writ petition with following prayers:-