PUSHPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed challenging the order of the Tribunal for Local Self Government Institutions, Thiruvananthapuram (for short 'Tribunal'), which dismissed the appeal preferred by the writ petition challenging the order of demolition passed by the Corporation.

(2.) The petitioner submits that he is residing in building No. MCRA-15/1 of Vattiyoorkavu, Thiruvananthapuram Corporation and his house is situated in a small plot having an extent of 2.98 cents which he purchased along with the house in the year 2011 and that he has not made any alteration or addition to the building existing then.

(3.) The 2nd respondent-Corporation issued a notice dated dated 14.10.2011 directing to demolish the toilet attached to the petitioner's house.