ALAPUZHA ANANTHA NARAYANAPURAM Vs. ALAPPUZHA MUNICIPALITY

JUDGEMENT

(1.) The petitioner, which is stated to be a Devaswom in Alappuzha, has approached this Court seeking that the Secretary of Alappuzha Municipality be directed to take appropriate further action pursuant to Ext.P5 notice issued under the provisions of Section 411 of the Kerala Municipality Act, 1995.

(2.) According to the petitioner, even though the building in question has been found to be extremely unsafe and unstable, no action has been taken by the Secretary of the Municipality thereafter to demolish the same, presumably on account of the pressure being exerted on him by respondents 4 and 5, who are now remaining in possession of the same as tenants and running their respective businesses. The petitioner says that the building poses a great danger not only to respondents 4 and 5, but also to their staff and customers, as also the residents of the locality and therefore, that the Secretary be directed to take immediate action without any further delay.

(3.) On hearing the learned Senior Counsel Sri.N.N.Sugunapalan, instructed by Sri.S.Sujin-learned counsel appearing for the petitioner on the afore lines, I had, on 30.09.2019, issued the following order: