LAWS(KER)-2018-6-368

LINTO Vs. THRISSUR MUNICIPAL CORPORATION

Decided On June 29, 2018
Linto Appellant
V/S
THRISSUR MUNICIPAL CORPORATION Respondents

JUDGEMENT

(1.) The petitioners in these cases are aggrieved by the cancellation of the building permit granted to them.

(2.) The Corporation of Thrissur, had issued Ext.P4 building permit, on 10.06.2014, for construction of residential building in their properties having an extent of 2 Ares each in survey No.503/2, in Nettisserry Village in Thrissur District.

(3.) It is stated that the Corporation of Thrissur, cancelled the permit on the basis of the orders issued by the Revenue Divisional Officer.