SUBAIDA Vs. PAVARATTI GRAMAPANCHAYATH

JUDGEMENT

(1.) Petitioner is the owner of an extent of 16 cents of property situate in Survey No.104/16 of Venmanad Village, Thrissur District. According to the petitioner, there is an existing building in the said property having building No.8/136. Petitioner applied for a building permit to carry out construction of a building with 111.85 sq meters and the petitioner has constructed a residential building. After construction, completion plan was submitted and also sought issuance of building number. However, at that point of time various issues were raised by the second respondent in respect of the construction carried by the petitioner in violation of the building permit and along with the same, yet another defect pointed out was petitioner has carried out the construction in a property, which is included in the village records and the BTR as paddy field.

(2.) A statement is filed by the respondents refuting the allegations, claims and demands raised by the petitioner and justifying the stand adopted by the municipality in not issuing occupancy and not numbering the building.

(3.) A reply affidavit is filed by the petitioner reiterating the stand adopted in the writ petition.