SEBI Vs. THIRUVANANTHAPURAM CORPORATION

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.R.Anilkumar, learned counsel appearing for the petitioner, Sri.P.K.Manoj Kumar, learned Standing Counsel for the Thiruvananthapuram Municipal Corporation, appearing for R-1 & R-2 and Sri.K.J.Manu Raj, learned Government Pleader appearing for R-3.

(3.) Being aggrieved by Ext.P-4 order dated 22.7.2019 issued by the 1st respondent Thiruvananthapuram Municipal Corporation, rejecting the plea of the petitioner for regularization of impugned construction, the petitioner has filed Ext.P-5 review petition dated 16.1.2020 under Rule 10 of the Kerala Municipality Building (Regularization of Unauthorised Construction) Rules, 2018, before the 3 rd respondent State Government, which is pending consideration of that authority.