VALSA KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have approached this Court aggrieved by the denial of road access to the properties owned and possessed by them. The parties and documents are being referred to in this judgment as in W.P.(C) No.38949 of 2017 for the sake of continuance and clarity.

(2.) Heard learned counsel for the petitioners and the learned Government Pleader.

(3.) The learned counsel for the petitioners submits that the petitioner had purchased 10.500 Acres of property in Re-survey No.176/157 in Block No.58 of Muthalamada-I Village, Chittoor Taluk, Palakkad District by Ext.P2 assignment deed. It is submitted that Ext.P2 refers to a private road on the eastern side of petitioner's property.