K A ABDUL RAHIMAN Vs. SENIOR TOWN PLANNER

JUDGEMENT

(1.) THE writ petition is filed seeking to quash Exts.P5, P6 & P7 to the extent it imposes conditions for approving lay out of the building where the petitioner intends to start the industry and for a direction directing the 2nd respondent to grant permit to the petitioner for constructing the building, the lay out of which is approved as per Ext.P5 order without insisting for No Objection Certificate of the Forest Department and all the neighbouring persons.

(2.) THE petitioner has applied for a permit for construction of a building in his property. THE proposed building is for the purpose of starting a small scale industry, namely, plywood manufacturing unit. THE application for permit was forwarded to the first respondent for the approval of the lay out of the building. THE first respondent granted approval on certain conditions. Ext.P5 is the order of approval. Consequently, the Secretary of the Panchayath issued Ext.P6 communication directing the petitioner to produce the No Objection Certificates as directed in Ext.P5 order of approval of the lay out. Ext.P7 is the order passed by the Secretary of the Panchayath rejecting the application for permit for the reason that the petitioner failed to produce NOCs as directed inExt.P6 communication.