PRIYA SASIDHARAN Vs. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner is the owner in possession of 2.93 Ares of land in Re-Survey No.311/4/2 of Block No.14 of Assamannoor Village, Kunnathunadu Taluk. The petitioner is aggrieved by Ext.P5 order, whereby an application for building permit was rejected by the respondent Panchayat, on the ground that the property on which the construction was proposed was described as 'Nilam' in the revenue records.

(2.) When the writ petition came up for admission, this Court called for a report from the 4th respondent, who is the Convener of the Local Level Monitoring Committee [LLMC], with regard to the lie and nature of the property and specifying whether the property in question was included in the draft/notified data bank. A report dated 23.12.2016, has since been filed by the 4th respondent, which shows that the property in question is not included in the land data bank prepared for the region.