UNAIS BASHEER, THYPARAMBIL HOUSE Vs. ERATTUPETTA MUNICIPALITY

JUDGEMENT

(1.) Instant Public Interest Litigation is filed for a writ of mandamus directing the respondents to consider Exts.P2 and P3 representations and to take immediate steps for the removal of the platform namely 'Ahmed Kurikkal Nagar' situated at causeway junction, Erattupetta within a time limit.

(2.) Petitioners have also sought for a writ of mandamus directing the respondents not to install platforms in the public road and road margin and to ensure that no public meetings are held at causeway junction, Erattupetta.

(3.) Facts leading to the instant Public Interest Litigation are as follows;