MULANKUZHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition was filed seeking a direction as against the respondent Nos. 1 to 8 to initiate action against illegal occupation and installation of transformer on the side of Mulankuzha- Pakkil- Pannimattom-Chingavanom road.

(2.) In the statement filed by the Assistant Executive Engineer, it is stated in paragraph 3 and 4 as follows:

(3.) In such circumstances, the 3 rd and the 4th respondents are directed to identify and demarcate the encroached areas within a period of three months. Thereafter, based on such identification, necessary action shall be initiated by the local body, if the land is vested with them or Revenue Authority as the case may be, to remove the encroachment within a further period of three months after following the procedure contemplated under law. The writ petition is disposed of as above.