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Yasodharan Pillai A.S. vs Thannithodu Grama Panchayath Thannithodu P.O., Konni, Pin 689 699, Represented By Its Secretary

High Court Of Kerala · Decided on 27 October 2022

HON’BLE JUDGES
Mohammed Nias. C.P., J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C).No. 29599 Of 2015
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Judgment

4 paragraphs · 151 words

Mohammed Nias. C.P., J

1.

The petitioner submits that he has filed Ext.P2 representation alleging that a rivulet flowing adjacent to his property has been blocked by the construction of a culvert which has affected the natural flow of the water. He further alleges that by such act, the property of the petitioner has become unfit for agricultural activities. He has moved the respondents for taking appropriate action for restoring the natural flow of the water. The prayer of the petitioner is for a direction to consider Ext.P2 representation by the respondent. I find the request to be reasonable.

2.

Accordingly, there will be a direction to the respondent to consider Ext.P2 and take appropriate action, after hearing the petitioner and other affected parties if any, and take an appropriate decision within six weeks from the date of receipt of a copy of this judgment.

The writ petition is disposed of.