THILAKAN A B S/O BALAN Vs. CORPORATION OF THRISSUR REPRESENTED BY ITS SECRETARY SONAL OLLUKKARA THRISSUR

JUDGEMENT

(1.) THE petitioner is aggrieved by the unauthorised construction being effected by respondents 3 and 4. THE petitioner has preferred Ext.P7 complaint to the first respondent Corporation pointing out the alleged unauthorised construction. It is upto the first respondent Corporation to deal with Ext.P7 complaint and take necessary follow up action.

(2.) I direct the first respondent to consider Ext.P7 with notice to the petitioner as well as respondents 3 and 4. The same shall be done within a period of one month from the date of receipt of a certified copy of this judgment. Necessary follow up action shall be taken by the first respondent Corporation without delay. The writ petition is disposed of as above.