ANILA P.JOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner and her husband obtained a building permit from Kodumon Grama Panchayat on 05.09.2013 to construct a shop room cum residential building in Survey Nos.119/18 and 119/6 of Kodumon Village.

(2.) The permit appears to have been obtained for construction up to the first floor. The petitioner started construction and almost completed the civil structure. As seen from Ext.P13 photographs, the construction is now up to the second floor.

(3.) The period of permit expired on 04.09.2016. The petitioner submitted an application for renewal on 07.12.2017. This was rejected stating that the land in question is a nilam. Challenging the decision of the Panchayat, the petitioner approached this Court.