VAREED PAYAPPILLY Vs. CHENGAMANADU GRAMA PANCHAYAT

JUDGEMENT

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

(2.) Heard Sri.Paul K.Varghese, learned counsel appearing for the petitioner and Sri.Anil K.Muhammed, learned Standing Counsel for the Chengamanadu Grama Panchayath appearing for the respondents.

(3.) The apprehension of the petitioner is that under the guise of purported compliance of the directions issued by this Court in Ext.-P4 judgment dated 16.10.2019 in W.P(C)No.10247/2013 filed by a third party, the respondent panchayat authorities are now attempting to take over and acquire the petitioner's private property, which is exclusively vested with him, for widening of the panchayat road. Further that, the respondent authorities have not taken any steps to lawfully acquire the petitioner's private property in terms of any valid law regulating the subject of compulsory acquisition of land. It is also urged that the petitioner has not in any manner encroached into even 1 square inch of the property of the respondent-panchayath, etc.