K. S. SHIJU Vs. CHENKAL GRAMA PANCHAYAT

JUDGEMENT

(1.) All the three writ petitions have been filed by the same petitioner, related to same set of facts and cause of action and hence are heard together and being disposed of by a common judgment.

(2.) The petitioner is a resident of Chenkal Grama Panchayat in Thiruvananthapuram District. The petitioner is aggrieved by the construction of a new bridge and approach road under the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS), which construction, according to the petitioner, is beneficial only to one influential individual and is being carried out reducing the width of an existing public canal.

(3.) In W.P.(C) No.19973/2020, the petitioner seeks to direct the respondents to comply with Ext.P7 communication of the Block Programme Officer directing the Panchayat to stop the work. In W.P.(C) No.13949/2021, the petitioner seeks to declare that Ext.P9 communication of the Joint Programme Co-ordinator directing to resume the said work, as illegal. In W.P.(C) No.14390/2021, the petitioner prays for a declaration that respondents 2 to 7 are legally bound to implement Ext.P11 decision of the 1st respondent Grama Panchayat and stop the work forthwith.