R. SELVAPACKIAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioners under Article 226 of the Constitution of India seeking the following reliefs:

(2.) Going by the averments in the writ petition, the petitioners were residing at Anthoniyar Colony wherein heavy landslide happened on 25/7/2005 and thereafter it was resolved by the Government to rehabilitate the families in Anthoniyar Colony in another suitable place in the village. Subsequently, in the year 2008 by virtue of Ext.P1 order dtd. 20/11/2008, the Government has earmarked house plots in survey No.912 of Munnar Village wherein the petitioners ' eligibility is declared in first schedule. Accordingly, the petitioners have house plots in survey No.912 of Munnar Village and the 1st petitioner constructed a house in the place allotted to him. The petitioners are permanent residents in the village and they have no other property. The petitioners submitted various applications and representations before the authorities for assignment of property in survey No.912 where house plots are earmarked for the settlers of Anthoniyar Colony. The last such representation was Ext.P7 dtd. 15/6/2023 submitted by the petitioners before the 2nd respondent District Collector. However, the applications for assignment submitted by the petitioners are still pending unattended by respondents 2 and

(3.) Some of the local revenue officials have nexus with the landgrabbing mafia and it is the tactic to obviate the eligible people for assignment of land from the picture so that there will be vacant land to encroach upon at the disposal of the land mafia. The matter being so, the 1st petitioner was served with Ext.P10 order dtd. 26/6/2023 issued by the 4th respondent Village Officer, Munnar, prohibiting him from proceeding with construction in the property. Thereafter the petitioners approached this Court with the above writ petition.