K.D. POULOSE Vs. NAYARAMBALAM GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioners have approached this Court alleging that the first respondent - Nayarambalam Grama Panchayat is not taking any action to tar or concrete the road leading to their residences and they, therefore, pray that they be directed to do so immediately.

(2.) According to the petitioners, they have already relinquished their rights over the road in question and that the Panchayat has, as is clear from Ext.P1, already allotted sufficient funds for tarring/concreting of the same. They further submit that even though the Panchayat had issued Ext.P6 notice of hearing to all the stakeholders, no further action has been taken thereon and therefore, pray that the said Authority be directed to conclude the proceedings immediately without any further delay.

(3.) 3. Sri.V.A.Saji, learned counsel appearing for the third respondent, submits that the allegations and assertions of the petitioners are completely untenable since the property, through which new road is sought to be constructed, belongs to his client exclusively and therefore, that the Panchayat cannot make any such construction without affording his client an opportunity of being heard. He, therefore, prays that this writ petition be dismissed.