GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed by an applicant for a building permit, challenging Ext. P3 order issued by the 3rd respondent Secretary of the Thrissur Municipal Corporation, by which his application for renewal of a building permit was rejected on the ground that a building permit cannot be renewed more than twice. The facts of the case as disclosed by the pleadings of the parties, which are now not in dispute are as follows.

(2.) PURSUANT to an application filed by the petitioner along with his brothers, a building permit dated 29/11/1999 was issued to them, valid for the period from 26/11/1999 to 25/11/2002. On the petitioner's application dated 31/10/2002, for renewal of the permit, the same was renewed for the period from 25/11/2002 to 24/11/2005. Again, the petitioner applied for renewal of the permit and the same was again renewed for a further period of 3 years up to 25/11/2008. By Ext. P1 application dated 09/08/2008, the petitioner again requested for renewal of the permit for a further period of 18 months, which was rejected by Ext. P3 order. The petitioner challenges that order.

(3.) THE petitioner would contend that Ext. P3 order was not served on him and he had to resort to the Right to Information Act after which only the same was served on him on 24/12/2008. In the writ petition, the only contention raised by the petitioner is that Ext. P3 order was passed without hearing him.