C.L.Sruthi vs State Of Kerala
2021 Latest Caselaw 6632 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                       WP(C).No.1762 OF 2021(U)


PETITIONER:

               C.L.SRUTHI
               AGED 29 YEARS
               W/O JOMI, SRUTHI NILAYAM, EYYAKODU,
               PULLUPANA P.O.KADAKKAL, KOLLAM.

               BY ADVS.
               SRI.R.SUNIL KUMAR
               SMT.A.SALINI LAL

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY PUBLIC WORKS DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        PROJECT DIRECTOR,
               KERALA STATE TRANSPORT PROJECT (KSTP), T.C 11/339,
               SREEBALA BUILDING, KESTON ROAD, NANTHANCODE, KOWDIAR
               P.O.TRIVANDRUM-695 003.

      3        EXECUTIVE ENGINEER,
               KERALA PUBLIC WORKS DEPARTMENT,
               KERALA STATE TRANSPORT PROJECT,
               PULAMON P.O.KOTTARAKKARA-691 531.


               SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                        2

WP(C).No.1762 OF 2021(U)




                                 JUDGMENT

Dated this the 24th day of February 2021

The petitioner claims to be the owner in

possession of a property abutting the MC Road.

It is stated that the respondents have already

constructed a bus bay in front of her property

denying access to her property. Requesting for

removal of the said bus bay, petitioner has

submitted Ext.P6 representation before the 2nd

respondent.

The learned counsel for the petitioner

submitted that, petitioner would be satisfied if

a direction is issued to the 2nd respondent to

consider the same. Accordingly, this writ

petition is disposed of directing the 2nd

respondent to consider and pass orders on Ext.P6

representation, after providing an opportunity

WP(C).No.1762 OF 2021(U)

of hearing to her, within one month from the

date of receipt of a copy of this judgment.

Sd/-

P.V.ASHA JUDGE hmh

WP(C).No.1762 OF 2021(U)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED NUMBER 2001/2015 OF KILIMANOOR SRO

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 13.5.2019

EXHIBIT P3 TRUE COPY OF THE LOCATION PLAN DEPICTING THE FRONTAGE OF THE PROPERTY

EXHIBIT P4 TRUE COPY OF THE ORDER IN IA NUMBER 874/2018 IN OS 186/2018

EXHIBIT P5 A PHOTOGRAPH OF THE CONSTRUCTION BEING MADE IN FRONT OF PETITIONERS PROPERTY

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 20.11.2020

RESPONDENT'S/S EXHIBITS: NIL