ACHAPARAMBIL IMBICHIKOYA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the owner in possession and enjoyment of 0.0206 Hectares of land in R.S.No.539/20-2, Block No.3 of Thenhipalam Village, Malappuram District. Petitioner obtained a building permit dated 28.5.2016 from the first respondent for constructing a commercial building in his property with 2 floors and completed the construction of the building. When the petitioner approached for occupancy certificate and numbering the building after the construction, the Panchayath issued UA number to the building and property tax is accepted. However, as per Ext.P3 notice it was informed that, the numbering will not be done since the construction is carried out violating the Building Rules. Taking advantage of the Kerala Panchayath (Regularization of Unauthorized Construction) Rules, 2018, Ext.P7 application is submitted by the petitioner seeking regularization of the construction carried out, which is pending consideration before the third respondent.

(2.) According to the petitioner situation would suffice if a direction is issued to the third respondent to finalise the proceedings as per Ext.P7 within a time frame.

(3.) Heard learned counsel for the petitioner and learned Government Pleader.