ABEYSON P, JOHN Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader as well as the learned counsel appearing for respondents 4 to 7.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is the owner of 4.5 Ares of property in Block No.16 in Re-survey No.436/1-4 of Kidangoor Village, Meenachil Taluk, Kottayam District. It is submitted that the Secretary, Kidangoor Grama Panchayat had issued a site approval and building permit to the petitioner for construction of a compound wall for his residential property. It is submitted that Ext.P2 plan was also approved by the Panchayat on 26/4/2022. The petitioner has also produced Ext.P3 title deed of his property having an extent of 4.5 Ares. It is submitted that respondents 4 to 7 who do not share any boundary with the petitioner are illegally obstructing the construction of the compound wall as permitted in Exts.P1 and P2 and that the petitioner's complaints before the police have not evoked any response.