C.T.MOHANAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) According to the petitioners, they are small holders of property with residential building abutting the Chaniyamkadavu-Perambra PWD tarred road, having a width of 8 meters and passing through the Cheruvannur and Perambra Panchayath. The grievance highlighted by the petitioners is that, the 8th respondent along with their men recently attempted to measure portions of property lying adjacent to the above said PWD road, which on enquiry was stated to be at the instance of respondents 6, 7 and 9 for widening the road with a width of 12 meters. However, on objection, 8th respondent and his men returned stating that, they will come back and take the property of the petitioners forcibly. It is thus seeking appropriate directions, this writ petition is filed.

(2.) I have heard learned counsel for the petitioners, learned Government Pleader as well as counsel appearing for respondents 6, 7 and 9 and perused the pleadings and documents on record.

(3.) Today when the matter is taken up, learned senior Government Pleader submitted that, the widening of the road was proposed if the property holders abutting the PWD road surrenders the premises, without surrender the widening cannot be done by acquiring the property. This is recorded.