LAWS(KER)-2018-6-71

SHAJU Vs. ALAGAPPANAGAR GRAMA PANCHAYAT

Decided On June 08, 2018
SHAJU Appellant
V/S
Alagappanagar Grama Panchayat Respondents

JUDGEMENT

(1.) These two writ petitions have been filed by one person, who claims to be the owner of a property, neighbouring that of Smt.Alphonsa James, who has been arrayed as the third respondent in W.P.(C)No.33982/2015 and as fourth respondent in W.P.(C)No.862/2018.

(2.) Even though these two writ petitions relate to different causes of action, the constitutive issues in both are common and are entwined to each other. I, therefore, propose to dispose of these writ petitions by this judgment, but for the sake of convenience, I treat W.P. (C)No.33982/2015 as the lead case and reference to the parties and exhibits herein will be as appearing in that writ petition, unless specified otherwise.

(3.) I have heard Sri.K.Abdul Jawad, learned counsel for the petitioner, Sri.T.M.Chandran, learned counsel appearing for the party respondent, Smt.Alphonsa James, Sri.K.S.Bharathan, learned Standing Counsel for the Panchayat, Sri.T.Naveen, learned Standing Counsel for the Pollution Control Board and the learned Senior Government Pleader appearing on behalf of the official respondents.