JUSTINE ALIAS Vs. SECRETARY, KOOTHATTUKULAM MUNICIPALITY

JUDGEMENT

(1.) The case set up in this Writ Petition(Civil) is as follows; That the 3rd respondent Hospital has been functioning in a four storied building constructed in utter disregard to the provision contained in the Municipality Building Rules. The Municipality has not numbered major parts of the building and the initial numbering was in respect of a small portion of the building constructed earlier. The petitioner alleges that an additional construction of the building was carried out even before 2 years without obtaining permit from the Municipality and the construction is made in utter disregard to the provisions contained in the building Rules.

(2.) Heard Sri. M. Sasindran, learned counsel appearing for the petitioner and Sri. James Abraham, learned Standing Counsel appearing for the respondent Nos. 1 & 2- Koothattukulam Municipality. In the nature of the orders proposed to be passed in this writ petition, notice to the 3rd respondent will stand dispensed with.

(3.) Taking note of the facts and circumstances of this case, it is ordered in the interest of justice that 1 st respondent-Secretary of the Koothattukulam Municipality will take up the matters raised by the petitioner in Ext. P1 petition/representation and after affording reasonable opportunity of being heard to the petitioner and to the 3rd respondent, will render a considered decision thereon, without much delay, preferably within a period of 4 weeks from the date of production of a certified copy of this judgment.