GIRISH BABU Vs. DEVIKULAM GRAM PANCHAYATH

JUDGEMENT

(1.) THE petitioners are conducting petty business in Bunk Shops erected in Puramboke land, abutting to public road in Munnar Top Station. According to the petitioners, the Bunk Shops were erected about 10 to 12 years back, and they situate at a place adjacent to the parking area provided beyond the road margin. It is stated that the Bunk Shops are not causing any hindrance to the moving vehicles or public.

(2.) THE petitioners are aggrieved by the actions of the respondents threatening eviction and demolition of the Bunk Shops, without even issuing any notice, and is seeking to prevent such steps. Inter alia they are seeking direction to consider Exhibit P1 series applications alleged to have been submitted for getting assignment of the land in which the Bunks are situated.

(3.) SRI. P.K. Ibrahim, learned counsel for the petitioner, had stoutly denied the allegations stating that the Bunk Shops of the petitioners are not situated anywhere on the road puramboke, but they are only at 'puramboke lands' abutting the public road. He also dined that any of the Bunks of the petitioners are causing any obstruction to the ongoing traffic in any manner. It is also contented that the spot where the Bunks are situated is at 'Eco Point', which is about 5 1/2 Kilometers away from the Dam in question.