K. KRISHNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Brief material facts for the disposal of the writ petition are as follows:-

(3.) Petitioner is a joint owner of an extent of 1 cent of property with the 4th respondent, his sister which was obtained by them as per the partition deed No.1761/1987. A two storied building was constructed in the property and a shop for carrying out the business of leather articles was functioning there. While so on 08.09.2010, a fire occurred in the up stair portion and a part of the building was damaged. A suit namely O.S.No.2341/2011 was filed by the 4th respondent before the Munsiff Court Thrissur. The 4th respondent has also filed a complaint before the 3rd respondent stating that the said building has to be demolished since the same is standing in a dilapidated condition.