SURENDRAN P. Vs. SECRETARY

JUDGEMENT

(1.) The petitioner is stated to be the owner in possession of 11 cents of land in Re.Sy No.196/1(c) (old Sy.No.167/1) of Olavanna Village in Kozhikode Taluk. The petitioner obtained permission for the construction of a compound wall through Ext.P1 building permit dtd. 16/12/2013.

(2.) The petitioner complains that through Ext.P3 dtd. 27/8/2016, the Secretary of the Panchayat decided to cancel the permit granted, based on the complaints received and also on the ground that the validity of the permit was only for one year, and it was by mistake that three years were mentioned in Ext.P1 permit. The petitioner gave an objection as Ext.P5 on 6/9/2016.

(3.) No interim order was passed in this writ petition. The petitioner submits that he could not proceed with the construction on account of Ext.P3.