MAHARAJ PLYWOOD AND BOARD Vs. NIYAS P. K. ,

JUDGEMENT

(1.) This Appeal is filed under Sec. 5 of the Kerala High Court Act, 1958, by Respondent No. 13 in W. P. (C) No. 509 of 2022 instituted by Respondent Nos. 1 and 2 herein, challenging the order passed by the learned Single Judge dtd. 1/8/2022. The learned Single Judge has directed that the encroachment by the Appellant should be removed immediately. This order is the subject matter of challenge in this Appeal.

(2.) Heard Mr. Lakshmi Narayan, learned Senior Advocate appearing for the Appellant, Mr. Peeyus A. Kottam, learned counsel for Respondent Nos. 1 and 2, Mr. M. R. Sasi, learned counsel for the Respondent Panchayat and Mr. T. P. Sajan, learned Special Government Pleader appearing for the State.

(3.) Though various orders have been passed and documents placed on record, the issue lies in a narrow compass.