SUJATHA PURUSHAN Vs. THE DISTRICT COLLECTOR, CIVIL STATION

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Smt.Bindu Sreekumar, learned counsel appearing for the petitioner, Sri.M.R.Dhanil, learned Government Pleader appearing for the official respondents 1 to 5. Sri.Athul Shaji, learned counsel appearing for R-6 & R-7, Sri.G.Sreekumar(Chelur), learned counsel appearing for additional respondents 8 & 9. It is now submitted by Smt.Bindhu Sreekumar, learned counsel appearing for the petitioner that the petitioner has now submitted Ext.P-9 petition dated

(3.) 10.2018 before the 2nd respondent-Sub-Divisional Magistrate/RDO concerned, seeking intervention under Sec.133 of Cr.P.C for removing the obstructions in respect of the use of the public pathway in question. 3. It is further submitted by the petitioner's counsel that direction may be issued by this Court to ensure that the 2nd respondent- Sub-Divisional Magistrate adjudicates the matter in Ext.P-9 under Sec.133 of Cr.P.C, after granting reasonable opportunity to the petitioner and all the affected parties concerned, within a reasonable time that may be fixed by this Court.