JOHNSON C.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) These two writ petitions have been filed by two residents of Koothatukulam Municipality, who claim that they are engaged in paddy cultivation.

(2.) According to them, there is a 'public thodu' in the area where their properties are situated, which is called 'Chanda Thodu' and that the same is now remaining in a dilapidated and unsatisfactory condition. They say that taking note of this, Government of Kerala has issued an order, dated 21/04/2018, a copy of which has been produced on record as Ext.P2 in both the cases; wherein administrative sanction for renovation, restoration and maintenance work of this 'thodu' has been already granted.

(3.) The learned counsel for the petitioners say that his clients have been constrained to approach this Court through these writ petitions, since the Municipality is not allowing the Implementing Agency, namely the Kerala Land Development Corporation Ltd. to commence and complete the work; and therefore, that they apprehend that administrative sanction will lapse by the end of this month.