LAWS(KER)-2026-2-61

TOWN PLANNER, KANNUR LSGD PLANNING Vs. BIJU

Decided On February 05, 2026
Town Planner, Kannur Lsgd Planning Appellant
V/S
BIJU Respondents

JUDGEMENT

(1.) W.A No. 1742 of 2022 is filed by the Town Planner, Kannur as against the judgment dtd. 6/10/2022 passed by the learned single Judge of this Court in W.P.(C) No. 26853 of 2022.

(2.) Whereas, W.A No. 1482 of 2022 is filed by the Kuthuparamba Municipality, Kannur as against the same judgment passed by the learned single Judge of this Court as stated above.

(3.) We have heard the arguments of Smt. Deepa K.R, learned Special Government Pleader, Sri. K.P Harish, learned Standing Counsel appearing for the Kuthuparamba Municipality, Sri. Jason Manavalan, learned Standing Counsel appearing for the Indian Oil Corporation Ltd., Sri. Govind G. Nair and Sri. Krishna Prasad, the learned counsel appearing for the respondents.