MATHEW Z. PULIKUNNEL Vs. CHIEF JUSTICE OF INDIA

JUDGEMENT

(1.) Among these writ petitions, W.P.(C) No.17654 of 2021 is one instituted seeking, among others, directions to the Chief Justice of India and the Chief Justice of this Court to comply with the In- House Procedure adopted by the Apex Court in relation to the complaints lodged by the petitioner against a former Chief Justice and a sitting Judge of this Court, and W.P.(C) No.17657 of 2021 is one instituted seeking, among others, a direction to the Chief Justice of this Court to comply with the In-House Procedure in relation to a complaint lodged by the petitioner against a former Judge of this Court. The petitioner is one and the same in both the writ petitions. As the issues arising for consideration in the writ petitions are common, they are disposed of by this common judgment.

(2.) The petitioner in the writ petitions is an overseas citizen of India. He owned an apartment in an apartment complex which was demolished pursuant to the direction issued by the Apex Court for non-compliance of the mandatory statutory provisions relating to environment.

(3.) Prior to the demolition of the apartment complex, on a direction issued by the Government, the local authority initiated proceedings against the builder to recall the building permit issued in respect of the apartment complex, alleging violation of the mandatory statutory provisions. The direction issued by the Government and the notice issued by the local authority on that basis for recalling the building permit were challenged by the builder in a writ petition, and this Court allowed the said writ petition setting aside the impugned order and notice. Though W.A.No.132 of 2013 was preferred by the local authority against the decision in the writ petition, the same was dismissed.