LIJO JOHN Vs. DISTRICT COLLECTOR THRISSUR

JUDGEMENT

(1.) The petitioner asserts that he has filed this writ petition with the sole intention of bringing to the notice of this Court the dilapidated condition of a building situated in the down-town area of Chalakkudy Municipality.

(2.) According to the petitioner, the building in question is in such a pathetic condition, that it poses imminent threat, not merely to its occupiers and residents, but also to the general public who use the areas around it. The petitioner, therefore, prays that the Secretary of Chalakkudy Municipality be directed to initiate and complete appropriate action, pursuant to Ext.P6, which is a notice issued by the said Authority under section of 411 of the Kerala Municipality Act.

(3.) I have heard Sri.George Poonthottam, learned Senior Counsel instructed by Sri.Vishnu Kurup-learned counsel appearing for the petitioner; Sri.M.P.Ashok Kumar-learned Standing Counsel for Chalakkudy Municipality; Smt.V.O.Philomina-learned counsel appearing for respondent No.8; Sri.Sreekumar Chelur-learned counsel for respondents 6 and 7; Sri.Shibu Joseph-learned counsel appearing for respondents 9 to 15 and the learned Government Pleader- Smt.Pooja Surendran, appearing for the official respondents.