S AND S ENTERPRISES Vs. V VASANTHAN

JUDGEMENT

(1.) THESE two appeals arise out of a judgment dated 25th March, 2008 in W P (C) No. 30668 of 2007. The appellants in WA No. 1287 of 2008 are respondents 2 and 3 and the appellant in WA No. 1290 of 2008 is the 5th respondent in the said writ petition respectively.

(2.) THE writ petition was filed by the 1st respondent herein with the prayers as follows:

(3.) IT appears from the writ petition that the Kollam Corporation took steps to remove the advertisement structures created by the writ petitioner on the basis of a complaint made by M/s. S & S Enterprises.