MURALI T.G. Vs. VETTOM GRAMA PANCHAYAT

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the original petitioner has challenged the judgment dtd. 20/6/2023 in W. P. (C) No. 986 of 2023 by which the learned Single Judge dismissed the writ petition filed against Ext. P5 order passed by the 2nd respondent, wherein the request made by the petitioner for grant of occupancy/assignment of building number was rejected for the reason that access width at the entrance to the compound wall of the plot to the building is only 4.58 meters, which runs counter to the minimum width of access of 7 meters warranted for Occupancy Group ' I under Table 8A of Rule 28 of the Kerala Panchayat Building Rules, 2019.

(2.) On 11/8/2023, after hearing the matter for some time, the following order was passed:-

(3.) As directed by this Court, an affidavit has been filed by the Secretary of Vettom Grama Panchayat dtd. 22/8/2023, wherein it is stated that the Panchayat has conducted an inspection on 18/8/2023 and found that 1.2 meters width access to the storeroom has been provided by the appellant as per the Gas Cylinder Rules, 2016. It is also stated that the Panchayat has issued building number to the building of the appellant for Gas Cylinder Godown. In view of the affidavit filed by the Panchayat, we are of the view that nothing survives in this appeal for further consideration. The Panchayat shall do the needful within a period of two weeks from today. The writ appeal is accordingly closed.