SAJIN.N.M Vs. SECRETARY

JUDGEMENT

(1.) Captioned writ petitions are materially connected in respect of a building permit secured by the petitioner in therefore, I heard them together and propose to pass this common judgment.

(2.) In, petitioner is challenging Ext.P12 stop memo issued by the Village Officer, Kunnamangalam dated 10.06.2015, whereby, petitioner was directed to stop the construction carried out on account of the directions issued by the Revenue Divisional Officer concerned.

(3.) In W.P.(C).No.23246/2015, the petitioner is opposing building permit granted to the petitioner in the other writ petition and seeks a direction to take appropriate steps to stop the construction activities carried on by the petitioner.