MUHAMMEDUNNI BANKALATH Vs. MORAYUR GRAMA PANCHAYATH

JUDGEMENT

(1.) HEARD the counsel for the petitioner.

(2.) THE third respondent obtained Ext.P4 building permit on 31.7.2010 which is valid till 30.7.2013. Permit is for the construction of a commercial building and the approved plan of which is Ext.P5. Ext.P6 photograph produced by the petitioner shows that construction of the commercial building is almost completed.

(3.) THAT apart while in Ext.P7 petitioner alleged trespass into the storm water drain, in Ext.P8 what he alleges is violation of the building rules on the part of the 3rd respondent in the construction undertaken by him within his property. In other words there is material inconsistency in the allegations contained in Exts.P7 and P8. In such circumstances I am not inclined to direct consideration of the representation made. For these reasons writ petition is dismissed.