(1.) The latter among the captioned matters has come up for admission.
(2.) These cases relate to two buildings, Jewel white field Poothullil and Jewel Spring Field, two multi apartment complexes, the huge structures being available to be seen in photographs Ext. P4 in WP (C) 30475/09.
(3.) Nearing or after, the completion of those buildings, the corporation authorities took the stand that they will not issue occupancy certificate because there was misrepresentation of facts relating to the width of a road or the distance of the access road. That matter reached the Tribunal for Local Self Government Institutions. The Tribunal held, by order dated 23.6.2009, that at the hearing of the case, the respondent corporation was not in a position to point out any plans as submitted by the builders showing the width of the road wrongly as 5 metres. It was also held that the corporation was not in a position to establish the alleged misrepresentation which is stated to be the reason for revocation of the building permit under Rule 16 of the Kerala Municipality Building Rules. It was also noticed that in terms of the Rules, the notice should have contained the so called mistake or error. But the notice issued by the corporation alleging misrepresentation was not clear also. With that judgment, the builder approached this Court filing WP (C) 30475/09 requesting that the corporation be directed to issue occupancy certificate in view of the decision of the Tribunal. That writ petition was admitted on 28.10.2009 and an interlocutory order to the following effect was passed.