SALEEMA RAHIM Vs. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT REVENUE DEPARTMENT GOVERNMENT SECRETARIAT

JUDGEMENT

(1.) THE petitioner is aggrieved by the inaction on the part of respondents 1 to 4 in not withdrawing Ext.P2 prohibitory order directing the petitioner to stop construction in the petitioner's property pending measurement of the property to ascertain whether the petitioner has encroached into poramboke land, despite the fact that after measurement, it has been found that there is no encroachment into road poramboke. The petitioner seeks the following reliefs:

(2.) I passed the following order on 28.3.2012: