JOJI P.J. Vs. THE VANDENMEDU GRAMA PANCHAYAT

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:

(3.) Petitioner, along with his brother, purchased an extent of 3.70 Ares of property situated in Re-survey No.57/1 of Anakkara Village, Udumbanchola Taluk, by virtue of sale deed No.3525/13 of SRO, Kattappana. Thereafter, Ext.P2 building permit was secured for construction of a ground plus one storied building. Petitioner completed the construction of the building, which, according to the petitioner, is strictly in compliance with the permit conditions granted as per Ext.P2. The completion of construction was reported to the Secretary of the respondent Panchayat and requested to issue occupancy certificate and also to number the building. However, as per Ext.P3 notice dated 29.12.2017, it was informed to the petitioner that petitioner is carrying on with illegal construction in the property and also digging a pond without securing permit. It is thus challenging Ext.P3, this writ petition is filed.