BLUEONE REALTORS Vs. KOCHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner approached this Court seeking the following reliefs:

(2.) The petitioner submitted an application for building permit before the Kochi Municipal Corporation vide Ext.P2 on 10.4.2017. The Corporation had not acted upon this request for building permit for two reasons:

(3.) However, the State has different contentions in this matter. According to them, the petitioner purchased the property from GCDA without obtaining sanction from the Government. Therefore, it is submitted that the transfer is illegal and invalid. GCDA failed to obtain sanction from the Government.