LAWS(KER)-2012-8-171

HAMSA HAJI Vs. MANJERI MUNICIPALITY

Decided On August 06, 2012
HAMSA HAJI Appellant
V/S
SECRETARY Respondents

JUDGEMENT

(1.) PETITIONER has filed this writ petition challenging Ext.P3, an order passed by the respondent Municipality rejecting an application made by him for obtaining a building permit.

(2.) REASON stated in Ext.P3 is that the land in question is a wetland and therefore, the request sought for by the petitioner cannot be allowed.

(3.) SINCE, Ext.P3 has been passed without such a physical verification, I quash Ext.P3 and dispose of this writ petition directing that on receipt of a copy of this judgment, the Secretary of the Municipality physically verify the site in question ascertain the true nature of the land and on that basis, pass fresh orders on the application made by the petitioner. This shall be done as expeditiously as possible, at any rate, within six weeks of receipt of a copy of this judgment along with the copy of the writ petition.