PRASANTH PURUSHOTHAMAN Vs. CHALAKUDY MUNICIPALITY

JUDGEMENT

(1.) THE challenge in this writ petition is against Ext.P11, an order issued by the Secretary of the Municipality, exercising his powers under Section 406(3) of the Kerala Municipality Act.

(2.) ACCORDING to the Standing Counsel for the Municipality on receipt of Ext.P10 application made by the petitioner for regularization of a construction, he was asked to produce the documents required under Rule 144 of the Building Rules and that it was on account of his failure to comply with the same, Ext.P11 order was issued.

(3.) THEREFORE, I direct that it will be open to the petitioner to produce additional materials as required under Rule 144 of the Building Rules. This shall be done as expeditiously as possible, at any rate, within three weeks from today. It is directed that the documents are so produced, the Municipality will pass fresh orders on Ext.P10 and in the meanwhile further proceedings pursuant to Ext.P11 will be kept in abeyance. Writ petition is disposed of as above.