C V JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners challenge Exts. P5 and P8.

(2.) ACCORDING to the petitioners, in their 28 cents of land in Thrissur town, they were desirous of constructing a multi storeyed building. Finally, the 1st respondent issued Ext. P3 exempting the construction from various constructions of the Kerala Building Rules, 1984. Accordingly, the building with ground floor and two upper floors were constructed by the petitioners.

(3.) THEREAFTER, they approached the 1st respondent again for getting permission to construct one more floor, granting the exemption as already given to them by Ext. P3. This was considered by the 1st respondent and by Ext. P5, the application was rejected for the reason that violations of the Kerala Building rules are of serious nature.