ISHAQUE KURIKKAL Vs. MANJERI MUNICIPALITY

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition challenging Ext.P3 proceedings of the respondent rejecting his application for permission to construct a commercial building in his property. His application has been rejected for the reason that the property is described as a paddy field in the documents produced by the petitioner.

(2.) ACCORDING to the learned counsel for the petitioner, the ground on which Ext.P3 has been issued is unsustainable. ACCORDING to the petitioner, though the property has been described as paddy field in his title deed, at present the same is remaining as a house plot or a filled up land. Therefore, he seeks the issue of appropriate orders for setting aside Ext.P3.