M.MUSTHAFFA Vs. PALAKKAD MUNICIPALITY

JUDGEMENT

(1.) EXT .P4 by which petitioners' application for building permit was rejected is under challenge.

(2.) THE petitioners are the owners in possession of 10 cents of land within the local limits of respondent Municipality. The petitioners submitted an application for a building permit for the construction of a commercial building dated 27.11.2013 before the respondents, which was rejected by Ext.P4 on the ground that the land is zoned as paddy field in the Detailed Town Planning Scheme.

(3.) ARGUMENTS have been heard.