P. MOHANAN PILLAI Vs. MANICKAL GRAMA PANCHAYAT

JUDGEMENT

(1.) THE petitioner has approached this Court seeking positive directions to respondents 1 to 2 to take appropriate action for removing the unauthorised parking of vehicles in front of the petitioner's building forthwith.

(2.) THE petitioner is the owner of 6.5 cents of land lying on the side of M.C. Road at Pirappancode junction. According to him, there is an area between the footpath and his building extending up to the road margin. The ground portion of the building has been let out for commercial purpose and certain shops were also presently working there. The rest of the building is used for residential purposes.

(3.) THOUGH notice was served on the respondent Panchayat, they did not file any counter affidavit.