BBP PROPERTIES LTD Vs. CHENGAMANADU GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner seeks a declaration that it, a builder, is entitled to get building permit for constructing a multi storeyed apartment as sought for in Ext. P3 application. A direction that the said application be considered in accordance with law within a time frame is also sought for.

(2.) In its counter affidavit, the first respondent Grama Panchayat, among other things, states that the application of the petitioner for building permit was rejected as per Ext. R1(e) order dated 16/01/2009.

(3.) The petitioner contends through its learned counsel that the Grama Panchayat has acted contrary to law in the matter of measuring the width of the approach road and also in relation to different other matters referable to the question whether the petitioner is entitled to the permit in question.