JABIR RASHEED Vs. NILAMBUR MUNICIPALITY

JUDGEMENT

(1.) EXT .P5 decision of the first respondent Municipality is under challenge in this Writ Petition.

(2.) AS per Ext.P5, the Municipality rejected an application for the building permit submitted by the petitioners on the ground that in the Revenue records, the property of the petitioners is shown as "Nilam" and that they have not produced orders changing the nature of the property in the Revenue records.

(3.) THE petitioners have also produced a sketch indicating the particulars of the various commercial buildings situated near the property of the petitioners. They have also produced Ext.P3 photograph of a three storeyed building claimed to be situated near the property of the petitioners. According to the petitioners, the property of the petitioners is not a paddy field or a wet land and the Municipality cannot reject the application for the building permit solely on the ground that the land is shown in the Revenue records as 'Nilam".