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Rajashree P vs Cherupuzha Grama Panchayath And Ors

High Court Of Kerala · Decided on 30 March 2021 · Citation: (2021) 03 KL CK 0385

HON’BLE JUDGES
P.B. Suresh Kumar, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 3541 Of 2021
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Judgment

3 paragraphs · 205 words
1.

The third respondent is constructing an apartment complex in the property adjoining to the residential property of the petitioner. It is alleged by the petitioner that the construction of the apartment complex by the third respondent is against the terms of the building permit and violating the building rules. Ext.P8 is the complaint lodged by the petitioner before the second respondent in this regard. It is stated by the petitioner that Ext.P8 is not being acted upon by the second respondent. The petitioner, therefore, seeks appropriate directions in this regard in the writ petition.

2.

Heard the learned counsel for the petitioner as also the learned counsel for the third respondent.

Having regard to the case set out by the petitioner in the writ petition, I deem it appropriate to dispose of the writ petition directing the second respondent to consider and pass orders on Ext.P8 compliant preferred by the petitioner with notice to the petitioner as also the third respondent. Ordered accordingly. This shall be done within one month. In the meanwhile, the second respondent shall ensure that the construction of the building by the third respondent is strictly in accordance with the terms of the building permit and the applicable building rules.