JOMON Vs. KAIPARAMBU GRAMA PANCHAYAT AND ORS.

JUDGEMENT

(1.) The petitioner has approached this Court aggrieved by the cancellation of a building permit already issued in his name for the construction of a residential building without insisting for development permit.

(2.) The petitioner purchased 2.65 Ares of dry land for the construction of the residential building. The second respondent issued Ext.P2 building permit. Based on Ext.P2, he started construction and half of the construction is already over.

(3.) The petitioner points out that when the second respondent issued Ext.P3 show cause notice, he submitted Ext.P4 reply requesting to drop the proceedings and permit him to continue with the construction. In spite of Ext.P4 reply, no action was taken by the respondents to drop the proceedings. When he approached this Court challenging the proceedings initiated to cancel Ext.P2 permit, this Court vide Ext.P6 judgment directed the second respondent to consider Ext.P4 explanation given to Ext.P3 show cause notice, keeping in view Ext.P5 judgment in WPC No.18870/2014 after affording the petitioner an opportunity of hearing and pass appropriate orders.