SOBHA LIMITED Vs. SOBHA CITY RESIDENCE OWNERS ASSOCIATION

JUDGEMENT

(1.) Captioned appeal is filed by the 3rd respondent in W.P.(C) No.8250/2018 on the files of the learned Single Judge, challenging the interim order dated 11.11.2020, whereby the learned Single Judge, after elaborate consideration of the subject issues involved in the writ petition, issued the following directions:

(2.) It is thus challenging the legality and correctness of the said interim order, the appeal is preferred. Brief material facts for the disposal of the writ appeal are as follows;

(3.) The writ petition is filed by a Resident's Association viz., Sobha City Residents Owners Association, Puzhakkal, Thrissur - 1st respondent herein, seeking a Writ of Certiorari to quash Exhibit P12 order dated 29.1.2018 of the Tribunal for Local Self Government Institutions in Appeal No.64 of 2017 and a Writ of Mandamus commanding the Kolazhy Grama Panchayat, Thrissur - 2nd respondent, not to issue permit to the appellant without complying with the conditions stipulated in Exhibit P5 layout approval dated 2.7.2005 issued by the Chief Town Planner - 3rd respondent.