RADHADEVI C. G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition presents a case of conflict between two individuals: one of whom seeks right to access to the main Highway from her property, while the other seeks rehabilitation for her very existence.

(2.) Both the petitioner and the 5th respondent are fairly advanced in age and the former says that the latter is occupying an extent of 3 cents on the 'Road Puramboke', thus obstructing her right of access to the 'Kaviyoor-Changanassery PWD Road'. On the contrary, the 5th respondent says that she and her family have been residing in the area in question for the last several decades and that she has no other place to go, having been abandoned by her relatives.

(3.) I notice that these issues were earlier considered by this Court in W.P.(C) No. 18781/2017 filed by the petitioner, which culminated in Ext.P8 judgment as early as on 13/12/2018. This Court had directed the competent Authorities to look into the relevant aspects and take a decision on the rival claims of the parties without any avoidable delay.