AVARACHAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE grievance of the petitioner is that inspite of Ext. P2 order passed by the first respondent ordering cutting and removing of a Mango tree and branches of rubber trees, which are standing in the nearby property of the third respondent, causing much hardships and nuisance to the petitioner, it is left in cold storage, which is sought to be intercepted .

(2.) THE learned Government Pleader appearing for the respondents submits, on instruction, that the complaint preferred by the petitioner with regard to the issue projected in the writ petition was got enquired into and it was found that it was genuine, thus leading to Ext. P2 order . However, pursuant to Ext. P2 order, the third respondent appeared before the first respondent and made a submission on 21.10.2010 stating that he will implement Ext.P2 order himself, simultaneously adding that he has already cut the branches of the rubber trees and that, for cutting the Mango tree, he required some more time to make appropriate arrangements. In the said circumstance, the matter was adjourned. Since the commitment was not honoured, the petitioner approached the first respondent again by filing another complaint on 30.10.2010 and the same was forwarded to the concerned Village Officer for enquiry and report. It is stated that the report of the second respondent/Village Officer is awaited and appropriate steps will be taken, based on the report to be received from the Village officer.