AZEEZ K. Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Mr.Azeez.K., petitioner is stated to be a social worker and trade union activist. He has filed the instant Public Interest Litigation alleging unauthorised construction of commercial establishments on either side of Kalpetta-Mananthavady State Highway under the guise of unauthorised construction of bus waiting sheds by many persons; and both Kaniyambetta Grama Panchayat/the 2nd respondent and the Executive Engineer, the Public Works Department, Kalpetta, Wayanad district/respondent No.1 have not taken any action to remove the above.

(2.) According to Mr. P. T. Mohan Kumar, learned counsel for the petitioner, during the pendency of this writ petition, further encroachment has been made and the Grama Panchayat authorities are yet to take any action on the illegal encroachments.

(3.) Reliefs sought for in this writ petition are as follows: