LINU M. GEORGE Vs. KOOTHATTUKULAM MUNICIPALITY

JUDGEMENT

(1.) The petitioners are residents within the first respondent Koothattukulam Municipality. The said Municipality purchased a property in the year 2020. According to the petitioners, the said purchase was for establishing a waste dump cum segregation yard. The said land situated within Koothattukulam Municipality.

(2.) The petitioners questioned the purchase. The petitioners also questioned the proposal to establish the waste dump cum segregation yard.

(3.) The purchase appears to have been made by the Municipality under the Kerala Municipality (Acquisition and Disposal of Property) Rules, 2000.