HOTEL SAMUDRADARA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is one filed by Hotel Samudradara represented by its Manager one M.T.Varkey, seeking a writ of certiorari to quash Ext.P8 order dated 13.12.2018 and a writ of mandamus commanding the 1st respondent to formulate appropriate Rules for Municipalities/Corporations regarding the manner of service of notice as in the Kerala Panchayat Raj (Manner of Service of Notices) Rules, 1996.

(2.) On 20.3.2019 when this writ petition came up for admission, this Court noticed that one of the reasons for the issuance of Ext.P8 order is certain violations of the CRZ norms. Therefore, the petitioner was directed to implead the competent authority under CRZ Regulations, as additional respondent. Accordingly, the petitioner filed I.A.No.1 of 2019 and by order dated 22.3.2019, the said interlocutory application was allowed, thereby impleading the Kerala Coastal Zone Management Authority represented by its Member Secretary, as additional 4th respondent.

(3.) On 3.4.2019, when this writ petition came up for consideration, this Court passed the following order;