P N KRISHNANKUTTY Vs. KUNNATHUNADU GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner and the second respondent are siblings. The grievance of the petitioner is that the second respondent is constructing a residential building in the nearby property violating the provisions under the Kerala Municipality Building Rules and the conditions in the building permit. Raising such grievances the petitioner has preferred Ext.P1 and P4 complaints before the first respondent. It is the inaction on the part of the first respondent to take appropriate action on Exts.P1 and P4 that constrained the petitioner to file this writ petition.

(2.) I have heard the learned counsel for the petitioner, the learned standing counsel for the first respondent and also the learned counsel for the second respondent.

(3.) Admittedly, Exts.P1 and P4 complaints are pending before the first respondent. Exts.P1 and P4 carry allegations of violation of the provisions in the Kerala Municipality Building Rules and also violation of conditions in the building permit. In short, according to the petitioner, the second respondent has effected construction in deviation to the conditions of the building permit and disregarding the rules in the Kerala Municipality Building Rules.