MEETHIAN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Writ Appeal arises out of a judgment dated 10th November, 2010 in W.P.(C) No.9903 of 2008. The Writ Petition is filed with the prayers as follows:

(2.) THE appellants are the residents of Ward No.10 of Thrikkakara Grama Panchayat adjoining Ernakulam. THEy are aggrieved by the construction of a residential complex named "Purva Moonreach" within the territorial limits of the above mentioned Grama Panchayat. THE third respondent Company is the builder of the above mentioned residential complex.

(3.) THE third respondent contested the Writ Petition. By the judgment under appeal the Writ Petition was dismissed and hence this appeal.