ALEYAMMA VARGHESE Vs. PUTHUPPALLY GRAMA PANCHAYAT

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows: That the petitioner though had constructed the ground floor of a commercial building strictly in terms of Ext.P3 order, the Panchayat is reluctant to assign building number and occupancy certificate for reasons best known to them. It is true that a revised plan is being submitted with respect to rest of the floors of the building but that cannot be a reason for not assigning building number and occupancy certificate for the ground floor of her building which has already been regularized vide Ext.P2 Government Order. The denial of the Panchayat in granting occupancy certificate and building number to the ground floor of the petitioner's building besides being very illegal, arbitrary and ultra vires is infringing on the petitioners' fundamental right as envisaged under Article 19(1)(g) of the Constitution of India.

(2.) The petitioner has also pointed out the following aspects :

(3.) It is in the light of these averments and contentions, the petitioner has filed the instant Writ Petition (civil) with the following prayers :