SUDHEVAN K., Vs. KANNAMBRA GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY, KANNAMBRA P.O., ALATHUR, PALAKKADU DIST. AND OTHERS

JUDGEMENT

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

(2.) Material facts for the disposal of the writ petition are as follows; petitioners are permanent residents of Mannapra within the limits of the 1st respondent. First petitioner is a blind and able to move around by his own. Second petitioner is the son of the 1st petitioner. Since the mother of 2nd petitioner expired, the residential plot of 2.988 cents of property was settled in favour of the 2nd petitioner by the 1st petitioner. Second petitioner thereupon decided to renovate the residential plot and submitted a plan before the 1st respondent Panchayat. According to the petitioner, since the application and plan submitted by the petitioner were in accordance with law and in absolute terms of the Kerala Panchayat Building Rules, 2nd petitioner started construction of the basement. Any how petitioner was served with Ext.P10 order by the Panchayat, in which it is admitted that, the application was submitted by the petitioner on 11.4.2017 and the same is in accordance with Rules and in order, however, on inspection it is found that, petitioner has started the construction before securing building permit from the Panchayat. Thereupon, petitioner was directed to demolish whatever construction that is carried out by the petitioner. These are the background facts available before this court to consider the relief sought for by the petitioners specified above.

(3.) I have heard learned counsel for petitioners, learned counsel appearing for 1st and 2nd respondents and counsel appearing for 3rd respondent and perused the pleadings and documents on record.