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Judgment
4 paragraphs · 203 wordsA. J. Desai, C.J
By way of the present writ petition filed in the nature of public interest, the petitioner, who is a ward member of Poovar Grama Panchayat, has prayed for a writ of mandamus directing the respondents, particularly the District Collector, Thiruvananthapuram and the President of Poovar Grama Panchayat, to remove the encroachments on the banks of the river flowing through ward nos. 3, 4 and 5 of Poovar Grama Panchayat and to restore the natural flow of water in a time bound manner.
It is brought to our notice that the District Collector, Thiruvananthapuram, by Ext. P6 communication dated 06.06.2023, has addressed the Secretary, Poovar Grama Panchayat, and directed the Secretary to take appropriate steps to vacate the encroachments on the banks of the river. Further, the Tahsildar of Neyyattinkara Taluk is directed to provide the service of Taluk Surveyors for demarcation of the land.
In view of the directions in Ext. P6 letter dated 06.06.2023, we dispose of this writ petition directing the Secretary, Poovar Grama Panchayat and the respondents concerned, to expedite the work of removal of illegal encroachments, as directed in Ext. P6 letter, as early as possible, after conducting survey of the alleged encroachments.