MANOJ JOSEPH Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) THE appellant is aggrieved by the judgment dated 24.7.2013 in W.P.(C) No.18371 of 2013 by which the learned Single Judge dismissed the Writ Petition filed by the appellant in limine.

(2.) THE Writ Petition was filed to issue a writ of certiorari to quash Ext.P4 proceedings of the Assistant Engineer of the Corporation of Cochin dated 8.5.2013 (MOP3/10697/2013). There is also a prayer for the issue of a writ of mandamus directing respondents 1 to 3 to take immediate steps to demolish the unauthorised construction made by the fourth respondent, as evident from Ext.P6.

(3.) THE aforesaid dispute with respect to the alleged ramps led to several litigations. The fourth respondent approached the Corporation first complaining against the illegal construction made by the appellant. Thereafter, the appellant also made a petition to the Corporation of Cochin alleging that the fourth respondent made the construction of a ramp in violation of the Municipality Act.