ABDUL SALAM Vs. PALAKKAD MUNICIPALITY

JUDGEMENT

(1.) These writ petitions were taken up together and being disposed of by a common judgment.

(2.) Writ petitioners-Abdu Salam and V.M.Radhakrishnan in WP(C) No.21361/2017, based on a building permit issued by the Palakkad Municipality, constructed a residential apartment complex.

(3.) It is also stated in the counter affidavit filed in WP(C) No.21361/2017 by the Municipality that the petitioners failed to obtain final NOC from the Kerala State Pollution Control Board.