MOIDEEN KUNHI Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs sought in this writ petition are as follows:

(2.) The averments in the writ petition, on the basis of which the above reliefs are sought, are the following: The petitioner made a complaint to the Vigilance and Anti-Corruption Bureau (VACB) alleging that the owner of his neighbouring property constructed a commercial building without obtaining the required building permit and it curtailed the right of enjoyment of his property by the petitioner. The VACB conducted a detailed enquiry on the complaint made by the petitioner. In the enquiry, it was found that the building was constructed by the owner of the neighbouring property not in accordance with the approved plan and permit. It was also found that the officers of Mangalpadi Grama Panchayat together with the Divisional Officer of the Fire and Rescue Department were responsible for the illegal construction of the building. However, the Inspector who conducted the enquiry recommended dropping the proceedings for the reason that a writ petition (W.P.(C) No.27202/2016) filed by the petitioner was pending in this Court.

(3.) The respondents have not filed any counter statement/counter affidavit.