ANIL KUMAR Vs. ALUVA MUNICIPALITY

JUDGEMENT

(1.) Petitioner is a resident of 4th ward of the Aluva Municipality, the st respondent, and residing very near to the Government LP School, Thottakkattukara.

(2.) According to the petitioner, as the school was forced to be stopped on account of the dearth of required number of students, a part of the school building was given for the conduct of an Anganvadi. The said Anganvadi was functioning in the building, till it was shifted to the new building constructed with the aid of MLA fund in the same ward in the year 2005. In the other portion of the school building, 'Saksharatha Mission' was functioning.

(3.) On the strength of Ext. P1 decision of the Municipal Council dtd. 18/11/2008 bearing No. XIX, the 2nd respondent, the Kerala State Centre for Advanced Printing and Training, Thottakkattukara, Aluva, started functioning by occupying eastern half of the premises of the school building, leaving the other half to be occupied by Saksharatha Mission. During the year 2013, activities of Saksharatha Mission had to be stopped, and thereupon the 2nd respondent started to occupy the whole building without concurrence and consent of the officers of the Saksharatha Mission or the 1st respondent Municipality.