MULLANMADAKKAL HAMZA HAJI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE above Writ Petition has been filed by the petitioner seeking the following reliefs:

(2.) THE petitioner had earlier filed W.P.(C) No. 8699/2004 with the following prayers:

(3.) IN response to averments in W.P.(C) 8699/2004, the Deputy Chief Engineer of the Kerala Water Authority had filed a counter affidavit on behalf of the respondents in that case, on 22.09.2004 and paragraphs 2 and 3 of the said counter affidavit reads as follows: