K.M.UMMER Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) Petitioners are the owners in possession and enjoyment of the property situate in Re-survey No.362/5 in Block No.11 of Anaviratty Village (Old Pallivasal Village) in Devikulam Taluk, Idukki District, wherein they have constructed a multi-storied building in accordance with Ext.P9 building permit dated 07.05.2016. In fact, the predecessor-in-interest of the petitioners obtained Ext.P8 building permit dated 17.08.2015, and after the purchase of the property, petitioners made certain modifications to the plinth area and elevation of the building and secured Ext.P9 building permit. The structural works are completed and interior and exterior finishing works alone are remaining to be done. The predecessor-in-title of the property also secured electricity connection to the building and the petitioners have been regularly remitting the electricity charges.