BABY S SUPRIYA Vs. KOLLAM CORPORATION

JUDGEMENT

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

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

(3.) Petitioners are residents of a residential colony, viz., Residency Nagar in Kollam District, wherein 100 houses are situated. The 4th petitioner is also running a Kindergarten, where nearly 200 students below the age of 4 are attending.