K.MANONMANI AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Petitioner was the owner of an extent of 0.1515 hectares of property in Sy.No.510/3 of Arattupuzha village. According to the petitioner, after acquisition of her property for the purpose of construction of approach road to Arattupuzha Sasthamkadavu Bridge, petitioner was holding an extent of 0.0667 hectares of property, evident from Ext.P1 land tax receipt. According to the petitioner, the respondent Panchayat is trying to encroach into the property of the petitioner and thereupon, petitioner has submitted Ext.P5 before the District Collector, Thrissur, seeking to carry out measurement and identify the property held by the petitioner, in order to avoid the confusion in the subject matter.

(3.) Case of the petitioner is that, no action is initiated , however, petitioner apprehends that, any point of time, the Panchayat may encroach into the property of the petitioner.