UMA MURTHI Vs. STATE OF KERALA

JUDGEMENT

(1.) Smt.Uma Murthi ' the appellant appearing in person, alleges that the learned Single Judge has erred in disallowing her request for appointment of an Advocate Commissioner to ascertain the damage caused on account of the offending structure being constructed by the party respondents.

(2.) However, we notice from the impugned order that the learned Single Judge has rightly found that under Rule 10 (12) of the Kerala Municipality Building Rules (KMBR), a Technical Expert Committee is statutorily vested with the authority to verify and report about these aspects; and therefore, do not deem it necessary or apposite to intervene with the said order.

(3.) That said, we are cognizant that the apprehension of Smt.Uma Murthi ' petitioner appearing in person, is that there are certain issues which only herself, or an engineer of her choice, can point out to the Technical Expert Committee.