THRISSUR CORPORATION Vs. JOSE

JUDGEMENT

(1.) Before Lok Ayukta, Jose K.R., S/o. Rappai, Kanjirathingal House, Laloor P.O., respondent No.1, has filed a complaint alleging that respondent No.6 has constructed a tele communication tower without necessary permission and that the petitioner Corporation is not taking effective steps to demolish the unauthorised construction.

(2.) Having regard to the averments made in the complaint and the materials on record, Lok Ayukta passed Ext. P1 order dtd. 14/10/2019 in Complaint No. 1610/2014A. Operative portion of the said order reads thus:

(3.) Contending inter alia that the Upa Lok Ayukta has no jurisdiction to entertain any complaint against a public servant as defined in Chapter XXV of the Kerala Panchayat Raj Act, 1994 ('Act, 1994' for short) after the constitution of Ombudsman, instant writ petition is filed by the Thrissur Corporation.