IBRAHIM Vs. ADMINISTRATOR, UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) The petitioner is assailing Ext. P5 communication issued by the Station House Officer, Kadmat Police Station, Kadmat Island, Lakshadweep (3rd respondent) and all further proceedings pursuant thereto.

(2.) The petitioner claims to be the owner in possession of 355 Sq. meters of land comprised in Sy No. 118/3. It is alleged that he constructed his dwelling house on the said property and also a boundary wall to demarcate the property after obtaining Ext. P3 permission from the 1st respondent. The 4th respondent filed a complaint against the petitioner before the 3rd respondent, alleging that the petitioner encroached on her property. The 3rd respondent, after enquiry, found that the petitioner encroached 70 Sq. metres of land belonging to the 4th respondent and constructed a compound wall. Accordingly, the 3rd respondent issued Ext.P5 communication to the petitioner directing him to remove the encroachment within fifteen days. Thereafter, the 2nd respondent issued Ext.P6 letter to the 3rd respondent to initiate necessary action pertaining to the alleged encroachment. It is challenging Exts.P5 and P6, this writ petition has been filed.

(3.) I have heard Sri. Lal K. Joseph, the learned counsel for the petitioner, Sri. V. Sajith Kumar, the learned Standing Counsel for the Lakshadweep Administration and Sri. A. B. Jaleel, the learned counsel for the 4th respondent.