SIVAN K.R Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner claims ownership and possession of an extent of 10 cents of land in survey No.576 of Kottappuram Village. According to the petitioner, it is a dry land and therefore he can utilise the property for constructing a residential house; but in the official records the property is shown as 'nilam'. The property is having road frontage, namely, Mangad -Athani PWD road. It is also stated that on the northern side residential plots are there.

(2.) IN fact the petitioner was served with an order Exhibit P2 informing him that Local Level Monitoring Committee has rejected the application for building permit , which was taken up in appeal by the petitioner before the 1st respondent and the 1st respondent passed an order as per Exhibit P4. The direction therein is to the Local Level Monitoring committee to reconsider the matter.

(3.) THE petitioner complains that so far no action has been taken in the matter, in spite of Exhibit P4.