RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court assailing the action of Kollam Municipal Corporation stopping him from making a temporary shed, which he says is only an adjunct to his existing residential building constructed more than two decades ago.

(2.) According to the petitioner, when the Municipal Corporation directed him to stop the construction, he made an application before them seeking permission to do so, but that the Corporation has not taken any action thereon until now. He, therefore, prays that the Secretary of the 2nd respondent-Corporation be directed to grant him permission to continue with the construction forthwith.

(3.) The learned Standing Counsel for Kollam Municipal Corporation - Shri.M.K. Chandramohan Das, submits that a statement, dated 12/07/2019, has been filed on record on behalf of his client, wherein the following have been stated:-