JOMY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The District Disaster Manager Authority, Wayanad District, by its proceedings dated 30.06.2015, regulated the construction of the building exceeding the limit referred in the proceedings.

(2.) These restrictions were made applicable in respect of the locations mentioned in the proceedings. The locations in the proceedings referred in Table A are as follows: Sl. Geographic Area Maximum Height of the building No. including underground constructions, if any

(3.) The petitioners are the owner of a land in Chundel Village in Vythiri Taluk. The area of the village was not covered by the proceedings as above.