SANDY JOSEPH Vs. MAMMEN ALEXANDER

JUDGEMENT

(1.) THE dispute between the petitioner and respondents 1 and 2 is regarding the functioning of a generator installed for a multi storied apartment constructed by respondents 1 and 2. It is seen that on an earlier occasion, when Corporation issued Ext.P13 order, respondents 1 and 2 herein filed W.P. (C).10792/09. That writ petition was disposed of by Ext.P16 judgment dated 1.4.2011. In that judgment this Court issued the following directions:-

(2.) GRIEVANCE projected in this writ petition essentially, is that no further action was taken by the Corporation in pursuance to the judgment.

(3.) WRIT petition is disposed of as above.