INDUS TOWERS LTD Vs. EDAPAL GRAMA PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, learned counsel appearing for respondents 1 and 2 and the learned counsel appearing for the third respondent.

(2.) IN this writ petition petitioners challenge Exts.P7 and P10.

(3.) EVEN otherwise, I am unable to agree with the conclusions in the order. The Tribunal held the building permit illegal on the ground that the permit was issued to Biju T. Nair, D.G.M., Indus Towers. On this basis, the Tribunal concluded that no documents were available to prove that Sri. Biju T. Nair had ownership over the land upon which the construction was put up and that therefore, the building permit was granted without following the mandatory requirements of the Kerala Panchayat Building Rules. This conclusion has been arrived at for the reason that permit has been issued in the name of Sri.Biju T.Nair, Indus Towers.