THOMASLY E.V. Vs. IRINJALAKUDA MUNICIPALITY

JUDGEMENT

(1.) These two writ petitions are being considered together on account of the similarity in the factual circumstances presented and because the prayers sought for therein are also inter-dependent.

(2.) I am neither required nor deem it necessary to state the factual circumstances in these cases in detail because, pending this lis, there appears to be a consensus between the parties as to the future course.

(3.) That said, for the essential factual narrative to be understood, I will record that WP(C)No.23317/18 has been filed by Shri.Thomasly.E.V. impugning Exts.P13 and P14 proceedings issued by the respondent - Irinjalakkuda Municipality stopping the construction being carried on by him on the strength of valid building permit and plan for various reasons, including that necessary set- back for the proposed widening of the road in front of it has not been left.