KAIRALI NAGAR RESIDENTS ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) Since Common issues arise for consideration in these writ petitions, they were heard together and are disposed of by this common judgment. The respondents and the exhibits referred to hereinbelow shall be as obtaining in W.P.(C) No. 19423/2022.

(2.) W.P.(C) No. 19423/2022 is filed by the Kairali Nagar Resident's Association, Choondi, Aluva (hereinafter referred to as the 'Association', for short), an association of the residents in the Choondi Housing Accommodation Scheme of the Kerala State Housing Board ('KSHB', for short), challenging Ext.P12 order of the Sub Collector, Fort Kochi, casting liability in removing soil close to the property of complainant/respondents 6 to 9 without providing lateral support and directing the Association and the KSHB to take urgent steps to build lateral support in the property of the complainants to prevent landslips and accidents.

(3.) W.P.(C) No. 27092/2022 is filed by KSHB challenging Ext. P12 to the extent it imposes responsibility on them for building lateral support to the property of respondents 6 to 9.