ASSISTANT ENGINEER Vs. ASAINU

JUDGEMENT

(1.) Writ petition has been filed for the following relief:-

(2.) After hearing the learned counsel for the parties and considering the material on record, by judgment dtd. 9/4/2021 in W. P. (C) No. 23020 of 2020, writ court has directed the respondents to remove the parapet constructed on the southern side of Muthuthala " " Pallipuram PWD road, which according to the writ petitioner, was causing blockade. Writ court further directed that the removal should be done within three months. Being aggrieved, instant writ appeal is filed.

(3.) Mr. V. Tekchand, learned Senior Government Pleader, by taking us through the interim order in I. A. No. 544 of 2020 in O. S. No. 86 of 2020 on the file of the learned District Munsiff, Pattambi, rough sketch and other documents, submitted that the writ court has erred in issuing the abovesaid directions.