ABDUL KADER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE complaint raised in this writ petition is that in spite of the directions issued by this Court in Ext.P4 judgment, the Municipality is not taking any action.

(2.) THE petitioner complains that the 4th respondent is making certain constructions violating the Building Rules. Alleging the same, he filed a writ petition earlier, which was disposed of by this Court as per Ext.P4 judgment directing the petitioner to approach the Municipality with a complaint and the Municipality was directed to take appropriate action in the matter.