ALEX P. ABRAHAM Vs. THIRUVANANTHAPURAM CORPORATION

JUDGEMENT

(1.) This writ petition is filed challenging Ext.P5 decision of the Thiruvananathapuram Corporation on an application for constructing an apartment complex. The application was rejected stating that the land where the construction is proposed to be undertaken is included in 'Green Strip Zone'. It is also stated that as per the BTR the land is classified as 'Nilam'.

(2.) The petitioner's case is that in the light of Interim Development Order approved by the Government in respect of Thiruvananthapuram Corporation, there is no difficulty in considering the application as in the Interim Development Order, the area is earmarked as commercial zone.

(3.) The learned Senior Counsel for the Corporation would submit that the master plan has not been superseded by any fresh master plan. The Interim Development Order, therefore, cannot be relied for re-consideration of the application.