BABU JOSEPH Vs. KOTHAMANGALAM MUNICIPALITY

JUDGEMENT

(1.) The prayers in the above writ petition (C) are as follows.

(2.) Heard Sri.Mathew John, learned counsel appearing for the petitioner, Sri.Peeyus.A.Kottam, learned Standing Counsel for the Kothamangalam Municipality appearing for R1 and R2 and Sri.K.J.Manu Raj, learned Government Pleader appearing for respondent Nos.3 to 5.

(3.) The petitioner is aggrieved by Ext.P7 notice dated 26-05-2020 issued by the 2nd respondent, Secretary of the Kothamangalam Municipality, in as much as his request for immediate issuance of the occupancy certificate in respect of the construction said to have been completed by him, has not been acceded to. In Ext.P7 the 2 nd respondent Secretary of the Municipality has taken the stand that since Ext.P5 stop memo dated 29-01-2020 has already been issued by the 3 rd respondent Village Officer, directing the petitioner to stop the construction works as complaints have been received that he has made construction by encroaching in the thodu puramboke land and that pending examination of the said complaints, the petitioner will have to stop further construction etc,.