ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE respective petitioners have approached this Court seeking for a direction to the respondents to permit the petitioners to transport timber mentioned in Ext.P6 within a time limit.

(2.) HEARD parties. The petitioners' case is that they have entered into an agreement with the Government for felling and transporting of timber from the Forest Department teak plantation to the Forest Depot, Walayar. According to the petitioners, the work could not be completed within the agreement period because of labour problems and other climatic conditions. Extension of time was granted thrice to the petitioners. Finally, they approached the District Collector also pointing about the grievances, as per Ext.P3 representation produced in both the writ petitions. Finally, the representations have been rejected as per Ext.P6. The wording of Ext.P6 are the same in both the writ petitions. The direction issued therein is that the items will be removed immediately at the risk and cost of the petitioners.

(3.) LEARNED Government Pleader submits that the Ext.P7 photographs cannot help the case of the petitioners since the diversion of traffic is only from 03.11.2012. In the statement filed by the 3rd respondent, in paragraph 8, it is mentioned as follows: