(1.) On 27th September, 2021, we passed the following order:
(2.) Pursuant to the above, Mr. K.P.Harish, learned Senior Government Pleader, submitted a list of connected writ appeals viz., W.A. Nos.1303/2019, 1316/2019, 546/2020, 1000/2020, 932/2020, 1132/2020, 1133/2020 and 423/2021. He further submitted that W.A. No.1000 of 2020 is filed against the judgment dated 12.12.2019 in W.P.(C) No.5106 of 2019, wherein directions were issued under Section 67 of the Kerala Town and Country Planning Act, 2016.
(3.) We have given due consideration to the challenge made to Regulation 11.3 of the General Town Planning Scheme for Trivandrum. Going through the provisions of the Scheme framed, we do not find any violation of the Constitution of India, or the statutory provisions, under which the Scheme is framed. Thus, we hold that Regulation 11.3 of the General Town Planning Scheme for Trivandrum is Constitutionally valid, and accordingly, the challenge fails.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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