RAVEENDRANATHAN NAIR Vs. JOSE VARGHESE AMBATTU VEEDU

JUDGEMENT

(1.) THE suit is one for a decree of permanent prohibitory injunction restraining the construction of building in item No.2 property of the plaint schedule. The plaintiff has also sought for an injunction restraining the functioning of KITCO (a State Government undertaking) in item No.2 property of the plaint schedule.

(2.) THE second defendant Municipality has in the written statement contended that the building is being constructed as per the orders issued by the Chief Town Planner. A specific plea of non jointer of necessary parties will not impleading the Chief Town Planner has also been raised in the written statement.

(3.) NO further directions are called for and the original petition is allowed.