P.P.RAGHAVAN NAIR Vs. C.P.RAFEEQ

JUDGEMENT

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

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

(3.) Petitioners are residents in Ward No.2 in the 2nd respondent Corporation. The residential houses of the petitioners are situated on either side of the property of the 1st respondent. The 1st respondent obtained a building permit for construction of a three storied apartment complex in his property, covering almost the entire property. When the construction reached the second floor level, 1st respondent illegally projected the construction into the open space left on either side as set back. As a result of the illegal projection given to the building, construction waste and debris started falling into the properties of the petitioners, causing inconveniences and even contaminating the drinking water source. Though petitioners raised objections, 1st respondent did not heed to the same.