THIRUVANANTHAPURAM CORPORATION Vs. S MOHANAN NAIR

JUDGEMENT

(1.) Appellant is the 4th respondent in the writ petition. It was mistakenly shown as 3rd respondent in the writ petition. The 1st respondent applied for building permit for construction of an additional floor on an existing 4 storied commercial building. By Ext.P5 the application was rejected on the basis that the property in question is included in the "Green Strip Zone". It is also stated that permission could be granted only for residential houses, that too within the plinth area of 300 sq. ms. The learned Single Judge quashed Ext.P5 and directed the appellant to consider the application taking note of certain observations contained in the judgment.

(2.) We have heard learned senior counsel for the appellant, the learned counsel for the 1st respondent and the learned Government Pleader.

(3.) It is a common case that after filing of the appeal, by virtue of Ext.R1(c), the property of the petitioner as per the revised Master Plan is included as Mixed Residential Zone-II.