JAYACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These two cases are inter connected and can, therefore, be advantageously disposed of by a common Judgment.

(2.) The two cases typically indicate how a determined litigant can, by successful representations, without any basis in law, continue to flout the law by blatantly violating all building regulations in the State.

(3.) It is necessary to put on record the full facts of the sordid saga of this litigation to get a proper perspective.