P. V. YOUSUFF Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned writ petitions are materially connected in respect of construction of a building carried out by the petitioners in W.P.(C) No.17259 of 2015. Therefore, I heard them together and propose to deliver this common judgment. The reliefs sought for by the petitioners in W.P.(C) No.17259 of 2015 are seeking to quash Ext.P9 prohibitory order of the 3rd respondent, Tahsildar, Aluva and Ext.P12 letter of the 2nd respondent, District Collector, Ernakulam, and for other consequential reliefs.

(2.) W.P.(C) No.6781 of 2016 is filed by the KKP Nagar allot-tees' Association, who are allot-tees of plots by the Kerala State Housing Board, seeking direction to respondents 1 to 4 and 7 to ensure that no construction activity is done by respondents 5 and 6 therein, who are the petitioners in the earlier specified writ petition, without a building permit in plot No.49 of the KKP Nagar Housing Colony.

(3.) W.P.(C) No.13363 of 2016 is filed by the very same allot-tees' Association, seeking direction to the 1st respondent, i.e., the Karumalloor Grama Panchayat to ensure that the illegal construction carried out by respondents 3 and 4 without building permit is demolished within a time frame to be fixed by this Court and for other consequential reliefs.