ABY EAPEN, PULLOLICKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition has been filed seeking to direct respondents 2 and 3 to construct a retention wall to provide lateral support to protect the petitioner's property on the side of a road.

(2.) The petitioner states that the Government has entrusted road widening work of Muvattupuzha - Punalur Highway to respondents 2 to 4. The 3rd respondent was developing the road between Plachery and Ponkunnam. The petitioner's house is on the side of the said road. The respondents have acquired a considerable portion of the petitioner's land. The respondents have cut the soil vertically down at a depth of 12 feet and at a length of more than 70 metres. The petitioner's house has lost lateral support due to the work.

(3.) The petitioner submitted Ext.P1 request dtd. 2/3/2020 to the 3rd respondent seeking to construct a retention wall. The 3rd respondent, as per Ext.P2 reply dtd. 10/8/2020, informed that an inspection has been conducted and the application has been forwarded to the supervision consultant, for further action.