MIR REALTORS PVT. LTD. Vs. THRIKKAKKARA MUNICIPALITY

JUDGEMENT

(1.) This writ petition is filed by a Private Limited Company seeking to quash Ext. P4 report of the Vigilance Department, Ext. P5 order of the Local Self Government Department and consequential Ext.P6 demand raised by the Thrikkakara Municipality dtd. 20/5/2016 directing the petitioner to remit an amount of Rs.14,18,307.00 towards the building permit fee for the area which was detected in the Vigilance Quick Verification Report; and for a further direction to the Thrikkakara Municipality - the first respondent to issue cutting permission for laying of electricity cable to the apartment building constructed by the petitioner as per Ext.P7 request.

(2.) Brief material facts for the disposal of the writ petition are as follows:-

(3.) The paramount contention advanced by the petitioner is that the claims raised by the Thrikkakara Municipality is barred as per Sec. 539 of the Act, 1994 since the amounts are not demanded within a period of three years. Other contentions are also raised.