SHEELA SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) HAVING regard to the submissions addressed before me by Smt.V.P. Seemanthini, Senior counsel and Sri.M.K.Chandramohan Das, Standing Counsel for the Kollam Corporation and also Sri. Mathew G. Vadakkel, learned Government Pleader, I am of the view that there is justification for allowing the Review Petition to the following extent: The last three sentences in paragraph 5 of my judgment will be deleted and they will be substituted by the following sentence. "I however, do not propose to decide on that issue." The second sentence in paragraph 7 of the judgment will stand corrected to the extent of deleting the words "of the ground floor, first floor and second floor". The Corporation will insist upon the petitioner producing the NOC only if the same is mandatory as per Rules.