ARAVINDAKSHAN K.R Vs. STATE OF KERALA

JUDGEMENT

(1.) The allegation of the petitioners is that in spite of large scale encroachment into the "Chirakulam" and "Puthuchirakulam" at Chalakudy, no action has been taken by the second respondent District Collector to evict the same. The petitioners also make specific allegation against respondents 6 to 8 with respect to such encroachments; and submits that they have preferred Ext.P4 representation before the second respondent District Collector and prays that the same be directed to be taken up an disposed of at the earliest.

(2.) Sri.Sreekumar Chelur, learned counsel appearing for respondents 6 and 7, submits that, as is evident from the averments in the writ petition, no specific allegations have been made against his clients and therefore, prays that this writ petition be dismissed as against them.

(3.) Sri.M.V.Ashok Kumar, learned standing counsel for the fifth respondent - Chalakudy Municipal Corporation, submits that they are not against the disposal of Ext.P4 representation by the District Collector and that they will abide by any lawful orders to be issued by the said Authority. He then prays that since no prayers have been sought against his client, this Court may not issue any other directions against them.