BOSCO LOUIS Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in the above Writ Petition (Civil) is as follows :

(2.) Heard Sri.Bosco Louis, who is the petitioner herein, who has appeared in person, Sri.M.K.Aboobacker, learned Standing Counsel for the Kalamassery Municipality appearing for the 5 th respondent, Sri.Saigi Jacob Palatty for official respondent Nos.1 to 4 and Sri.Peeyus A.Kottam, learned counsel appearing for the 6th respondent.

(3.) The petitioner has made submissions in tune with the pleading and has also pointed out that he has filed Ext.P-4 complaint/objections dated 08.06.2020 before the 5 th respondent-Municipality, who is taking steps to grant occupancy certificate to the 6 th respondent. Sri.M.K.Aboobacker, learned Standing Counsel for the Kalamassery Municipality appearing for the 5th respondent would submit on the basis of instructions that this Court could not be apprised of certain crucial relevant aspects regarding the issuance of certain directions of the competent authority of the State Government, after the issuance of Ext.P-3 judgment dated 21.05.2020 in W.P(C) No.10059/2020 and that the respondent- Municipality is proposing to file a review petition in respect of Ext.P-3 judgment, so as to apprise this Court about those crucial and relevant factual aspects in the matter.