DEVAMATHA PROVINCE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER applied for a building permit for extension to the existing Higher Secondary School building. But the same was rejected by Ext.P6 on the ground that in view of the judgment in O.P.No.874097 the Chief Town Planner has no jurisdiction to grant any relaxation for construction of building in violation of zoning regulation.

(2.) IT is submitted by the learned counsel appearing for the petitioner that the extension sought for is for construction within the same premises of the School adjacent to the existing building. In so far as the School is already in existence from 2001 onwards, it is not known as to how this area can come under a zone where a building cannot be constructed.