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Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers: (a) That the entire unauthorized construction raised by the respondent No. 6 may kindly be ordered to be demolished.
(b) That a Local Commissioner having technical knowledge may kindly be deputed to inspect the construction being raised by the respondent No. 6 and all the unauthorized construction which are contrary to the original sanctioned plan may kindly be ordered to be demolished.
(c) That the respondent No. 1 to 5 may kindly be directed to work in accordance with law.
(d) That the respondent No. 6 may kindly be restrained from carrying out any further construction save and except in accordance with the original approved plan.
On 17.6.2009, in CMP No. 3490 of 2009, this Court issued a direction to the effect that the respondents No. 1 to 5 should ensure that the construction carried out by respondent No. 6 is strictly in conformity with the law. The writ petition is disposed of in terms of the said order making it clear that respondents No. 1 to 5 shall take steps in accordance with law in case there is any construction other than in accordance with law, to demolish such construction and for ensuring that the construction is carried out only in accordance with law. The writ petition is disposed of, so also the pending applications, if any.