LAZER ROBERT T. Vs. C. M. MOHAMMED SHERIFF

JUDGEMENT

(1.) The common appellant has filed these two writ appeals against the common judgment in two writ petitions; one filed by the appellant himself and the other by respondent No.1 herein.

(2.) While the appellant in his writ petition had sought to quash the order passed by the Tribunal for Local Self Government Institutions confirming the cancellation of the building permit issued by the Corporation of Cochin in his favour, respondent No.1 in his writ petition had questioned the legality and propriety of the direction issued by the Tribunal to the Corporation to consider whether the alleged objectionable construction made by the appellant could be regularised, if such a request was made.

(3.) The learned Single Judge dismissed the writ petition filed by the appellant and allowed the other filed by respondent No.1.