SARASWATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) The following are the reliefs sought for by the petitioner in the writ petition:

(2.) Basic material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is the additional 2nd respondent in Appeal No.1024/2012 on the files of the Tribunal for Local Self Government Institutions. The aforesaid appeal is filed by the 4th respondent herein against the order passed by respondents 2 and 3 to demolish the unauthorized construction done by the 4th respondent in 4 cents of property purchased by her under "One Lakh Housing Scheme" in Pallichal Village, without obtaining any licence from the 2nd respondent Panchayat. Petitioner is a Harijan and neighbour and an allottee under the aforesaid Scheme. The 4th respondent purchased the adjoining land, who is also a Harijan, and demolished the small house therein and constructed a multi-storied building, causing nuisance and destroying the peaceful life of the petitioner and others.