M. MOHANDAS Vs. DISTRICT COLLECTOR PALAKKAD

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Petitioner is having properties in Vallapuzha Village and according to him, he is a beneficiary of a public pathway comprised in Re-Survey No. 33/2 and 34/2 of Block No.35 of Vallapuhza Village. The grievance of the Petitioner is that the public pathway is encroached by the 9th Respondent and others. The petitioner submitted Ext.P1 complaint. The Sub Collector has directed to remove the encroachers by Ext.P2 order and as per Ext.P3, the Tahsildar (LR) directed the Secretary of the Panchayat to evict the encroachers. Ext.P4 is the consequential direction issued by the Panchayat to the Village Officer for measurement. Ext.P5 also in the same line. Ext.P6 is the report of the Village officer with extract of FMB and list of encroachers. Ext.P7 is the sketch of the field. In spite of directions culminated in Ext.P9, the grievance of the petitioner is that the encroachers have not been evicted andthe proceedings have not been finalized. Hence this writ petition.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader.