M.VINOD KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners purchased lands for the purpose of putting up residential buildings for their use. The lands of the petitioners are situated within the limits of the second respondent Grama Panchayat. The grievance of the petitioners in the writ petitions is that the applications preferred by them for grant of building permits are not being considered by the second respondent Grama Panchayat as they have not obtained permits for development of their lands. The case of the petitioners, in essence, is that they need not have to develop the land in any manner as provided for in Rule 2(ae) of the Kerala Panchayat Building Rules, 2019 and therefore, the second respondent cannot insist them to obtain development permits for the purpose of considering their applications for grant of building permits.

(2.) On 24.09.2020, this court passed the following interim order in both the writ petitions:

(3.) Today, when these matters were taken up, the learned Standing Counsel for the second respondent Grama Panchayat submitted, on instructions, that the petitioners need not have to develop the lands in any manner as provided for in Rule 2(ae) of the Kerala Panchayat Building Rules, 2019 for the purpose of putting up the buildings proposed by them.