NAJIMI A, AGED 39 YEARS, W/O. SHIBU, NAJIMI MANZIL, MASTHANMUKKU, KANIYAPURAM THIRUVANANTHAPURAM Vs. THE COMMISSIONER OF POLICE, THIRUVANANTHAPURAM

JUDGEMENT

(1.) This writ petition, to a large extent, exposes a callous manner in which the functionaries, who have a supervisory and regulatory control over the wealth of this Nation, have demonstrated that nobody in the system of governance, really cares to protect the lands.

(2.) The private respondents, against whom allegations are made, do not appear to contest this writ petition. Heard the learned counsel for the petitioner and the learned Senior Government Pleader.

(3.) One Rajamma applied for a permit for the construction of a residential building. That is shown to have been granted some time in Feb. 2016. Here and now, we note that the permit or the approved plan for that construction is not shown in this litigation to which Rajamma is not a party. It is shown that after a few months, she applied for removal of a fairly large quantity of ordinary earth from her plot attributing the requirement for such removal to the proposed construction. On the basis of materials now available, it can be seen that the writ petitioner-Najimi had given a consent to download the earth that is removed from Rajamma's property in a particular plot in a given survey number, stated to be belonging to the writ petitioner.