UDAYASANKAR.T Vs. DISTRICT COLLECTOR, KOZHIKODE

JUDGEMENT

(1.) The case set up in this Writ Petition(Civil) is as follows;

(2.) Heard Smt.Veena Hari, learned counsel appearing for the petitioner, Sri. K.J. Manu Raj, learned Government Pleader appearing for the respondent Nos. 1, 2, 5 & 6 and Sri. V.Krishna Menon learned counsel appearing for the respondent No. 7 (Kozhikode Municipal Corporation).

(3.) The learned counsel for the petitioner would point out that pursuant to Ext.P7 complaint dated 25.2.2020 submitted by the petitioner before the 1st respondent-District Collector, an endorsement has been made thereto by the 1st respondent District Collector directing the Secretary of the 7th respondent-Kozhikode Municipal Corporation to take specific steps to ensure the safety of the petitioner's building and also to the 2nd respondent-District Geologist to take necessary action on the alleged quarrying said to have been done by 3rd and 4th respondents allegedly without quarrying permit etc.