ABDUL RAHOOF Vs. MALAPPURAM MUNICIPALITY

JUDGEMENT

(1.) The petitioner is aggrieved with the rejection of an application for building permit by the local authority, as per Exhibit P2. The rejection was on account of the possession certificate, of the property owned by the petitioner, describing the land as wetland.

(2.) The petitioner is concerned with 14.17 Ares of land in survey No.238/3 of Panakkad Village in Eranadu Taluk. He obtained the property by way of sale deed from his predecessor in interest, in 2012.

(3.) The petitioner made an application for building permit. With the belief that building permit application would be granted, the petitioner started construction. However, after completion of a considerable part of the construction, the petitioner, it is alleged, came to know that the building permit was not actually issued. Therefore, he filed an application for regularisation, dated 17.08.2016. The 2nd respondent refused regularisation on the ground that the land is shown as "wet land" in the Revenue records, vide Exhibit P2.