V. SAI MURALI Vs. AKATHETHARA GRAMA PANCHAYAT

JUDGEMENT

(1.) THE captioned writ petition has been filed on being aggrieved by the rejection of an application for building permit as per Ext. P3. The petitioner is the owner in possession of a land having an extent of 0.0184 hectares in Survey No. 230/9 of Akathethara Village in Palakkad District. The application filed by the petitioner was rejected as per Ext. P3 assigning the reason that the property in question has been described as 'nilam' in the possession certificate. The contention of the petitioner is that the reasoning for rejecting the said application is absolutely unsustainable in the light of the decisions of this Court in Praveen v. Land Revenue Commissioner (2010 (2) KLT 617 (DB)) and Shahanaz Shukkoor v. Chelannur Grama Panchayat ( : 2009 (3) KLT 899).

(2.) I have heard the learned counsel for the petitioner and also the learned standing counsel appearing for the respondent.