SIVANANDAN T.P. Vs. R.S.ANU

JUDGEMENT

(1.) This case has been filed alleging that, in spite of the directions in the judgment dated 16.11.2019, a proper Technical Expert Committee - as per Rule 11A of the Kerala Municipality Building Rules (KMBR for short) - has not been constituted by the Government; and that the Committee, in fact, constituted by them, has themselves conceded that they are incompetent to complete the task as per the provisions of the afore Rules.

(2.) On hearing Sri.C.Rajendran, learned counsel for the petitioner as afore, I had examined the proceedings of the Technical Committee placed on record and indited the following order on 04.11.2020:

(3.) When this matter was called today, the learned Senior Government Pleader submitted that the Government has also taken a view in conformity with the afore observations of this Court and that a new order, dated 03.12.2020, has been issued, constituting a proper Technical Expert Committee, so that they can look into the complaints of the petitioner and file an appropriate report before the Secretary of the Corporation.