PADMAKUMARI D. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The case set up in this writ petition is as follows:-

(2.) The petitioner says and submits that, several trees that are standing in the 5th respondent's property are in a very dangerous condition causing grievous threat to the safety and life of the petitioner and her family members as well as to her property. Several times petitioner and her family members had requested the 5th respondent to cut and remove the trees standing dangerously which is causing serious threat to the life and property of the petitioner. But he in an adamant attitude had neglected to take action upon petitioner's request. In the said circumstances, the petitioner was constrained to prefer a complaint on 04.07.2019 before the 4th respondent seeking for cutting and removing the trees standing dangerously to the petitioner's property.

(3.) It is submitted that, when the petitioner had appeared before the office of the 4th respondent for enquiry about Ext.P3 complaint, shockingly she had came to know about the fact that the 5th respondent had lodged a complaint against the petitioner on 08.05.2019 before the 2nd respondent alleging that standing of trees in the petitioner's property is causing threat to the 5 th respondent. The said compliant was forwarded by the 2 nd respondent to the 4th respondent for further action. Thereafter, it has been revealed that the 4th respondent had issued a notice to the petitioner on 15.06.2019 whereby directing to cut the trees standing in the petitioner's property causing threat to the 5 th respondent within a period fo 15 days.