DOMINIC Vs. KOTTAYAM MUNICIPALITY

JUDGEMENT

(1.) O.P. 12706/95 is filed by the petitioners seeking for the issue of a writ of mandamus or any other appropriate writ, order or direction, directing the respondents 1 to 3 not to permit the 5th respondent to construct the apartments as per the alleged wrongly sanctioned Plan violating the provisions of the Kerala Building Rules, 1984; the issue of a writ of mandamus or any other appropriate writ or order directing the 4th respondent not to grant any exemption from the Kerala Building Rules, 1984 in favour of the 5th respondent as disclosed in Ext. P2; the issue of a writ of mandamus or any other appropriate writ or order directing the respondents 1 to 3 to revoke the alleged wrongly issued licence granted by the 1st respondent as per LB No. 268/94-95 dated 2.5.1995 and to stay the construction of the building by the 5th respondent, pending disposal of the Original Petition.

(2.) O.P. No. 14351/95 is filed by the 5th respondent in O.P. 12706/95 for the issue of a writ of certiorari or any other appropriate writ or order quashing Ext. P3 order therein.

(3.) O.P. 14902/95 is filed by the 5th respondent in O.P. 12706/95 praying for the issue of a writ of certiorari or any other appropriate writ, direction or order quashing Exts.P6 and P7 therein and to declare that the petitioner is entitled to carry on the construction work as per the valid licence and permit obtained by him.