JOSEPH SARTHO Vs. KADAMAKKUDY GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking the following reliefs:

(2.) According to the petitioner, he purchased a small plot having an extent of 2.767 cents along with Ext. P1 building permit and constructed a residential cum shop building for own occupation. When a request was made to transfer the building permit and to number the building, according to the petitioner, it is stated by the Secretary that the heading of the plan submitted does not state as to whether it is a 'residential cum commercial' and therefore, he was directed to resubmit the plan as per Ext. P3 dtd. 29/1/2016.

(3.) According to the petitioner, since the building permit was issued specifically noting 'residential/commercial and so long as there is no deviation, the Secretary of the Grama Panchayat cannot insist for a new building plan taking note of the deviation. It is under such circumstances that the petitioner has filed this writ petition seeking to quash Ext. P3 notice.