LAWS(KER)-2018-11-29

ASHA K NAYAR Vs. STATE OF KERALA

Decided On November 23, 2018
Asha K Nayar Appellant
V/S
STATE OF KERALA Respondents

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 is the owner in possession and enjoyment of 20.49 Ares of property situated in Kadakampally Village, Thiruvananthapuram Taluk, Thiruvananthapuram District. Petitioner entered into a Development Agreement dated 10.04.2013 with a company called M/s. Beacon Projects Pvt. Ltd., and according to the petitioner, the construction was carried out strictly in accordance with the building permit and the approved plan issued by the respondent Corporation. The application for issuance of Occupancy Certificate and numbering the building was submitted by the petitioner on 08.12.2017. However, Ext.P8 show-cause notice dated 13.06.2017 is pending before the Secretary of the Corporation, to which, petitioner has already submitted Ext.P9 reply.