KUTTAN MUSTHAFFA Vs. KANNUR CORPORATION

JUDGEMENT

(1.) The petitioner constructed a commercial building. The construction was based on the permit granted by the Kannur Municipality. As per the permit, two staircases have been provided. According to the petitioner, he completed the building and two staircases were provided. It is also pointed out that the construction was undertaken after obtaining NOC from the District Officer, Fire and Rescue Services.

(2.) The petitioner submitted an application for occupancy certificate. This was forwarded to the Director General, Fire and Rescue Services. The Fire and Rescue Services noted the following defects.

(3.) Challenging the decision of the Fire and Rescue Services, the petitioner approached this Court. On last hearing, this Court passed the following order:-