P K THOMAS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, learned counsel for the respondents as well as the learned Government Pleader.

(2.) THE petitioners claims to be the owners of the lands in survey No. 472/3 of Annamanada panchayat. According to them, they wanted to put up a residential building in this property by taking necessary sanction and permission. As per the submission of the learned Government Pleader Mr. M.K. Aboobacker, only application seeking permission for levelling the land was received on 19.08.2011 by the Revenue Divisional Officer concerned and the matter is under enquiry. Unless the permission is granted to level the land to put up construction in question, any one obstructing the said construction would not arise. THErefore in the absence of any permission to level the ground and put up the construction, we are of the view that the present writ petition is a premature one and anticipating some trouble in future at the hands of the respondents this petition is filed. With these observations, the writ petition is closed reserving liberty to the petitioner to approach the court in case such necessity arises in future.