JOSEPH S/O EESSUKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the Counsel for the petitioner and also the Standing counsel for the Municipality.

(2.) EXT.P2 is a building permit obtained by the petitioner from the respondent Municipality. That permit was suspended by Ext.P5 order issued under Section 406(1) of the Municipality Act. Thereupon the petitioner submitted Ext.P6 explanation. However, by Ext.P7 order issued under Section 406(3), Municipality confirmed Ext.P5.

(3.) THE I.A for condonation of delay was considered and was rejected by Ext.P13 order on the ground that the delay is more than the condonable limit as provided under Rule 8(3)of the Tribunal Rules. Consequently, the appeal was also dismissed. It is these orders which are under challenge before this court.