LAWS(KER)-2022-9-239

JOEMOL GEORGE Vs. STATE OF KERALA

Decided On September 30, 2022
Joemol George Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The writ petition is filed challenging Ext.P3 order imposing conditions to complete the construction works of the building within six months and also restraining the alienation of the property for a period of ten years.

(2.) The prayers in the writ petition are as follows:

(3.) The brief facts of the case are as follows: