K.P.SADASIVAN Vs. KOZHIKODE CORPORATION

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is a resident in a building situated in Re-survey No.29/2 of Chevayur Village, Kozhikode District. Petitioner is also having a shop building on the side of the Calicut - Wayanad road. The 2 nd respondent had a property behind the shop building of the petitioner and also on the south-eastern boundary of petitioner's property wherein the residential building of the petitioner is situated. The 2nd respondent applied for a building permit for constructing an apartment complex in the property comprised in Re-survey No.29/2. The building permit was granted by the Corporation. However, according to the petitioner, 2nd respondent, in order to secure the permit, has suppressed numerous material facts including fraudulently showing the access through the property of the petitioner.