PATRICK DAVIS Vs. IRINJALAKUDA MUNICIPALITY

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of 15 cents and 15 square links of dry land in Survey No.295/1 of Irinjalakkuda Village, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P5 order dated 20.12.2018 of the Secretary of the 1st respondent Municipality and a writ of mandamus commanding the 1st respondent to issue building permit as per BA 855/17-18 (mentioned in Exts.P4 and P5) in respect of the property covered by Exts.P1 to P3, in Survey No.295/1 of Irinjalakuda Village.

(2.) On 12.02.2019, when this writ petition came up for admission, the learned Government Pleader and also the learned Standing Counsel for Thrissur Municipality were directed to get instructions.

(3.) Heard the learned counsel for the petitioner, the learned Government Pleader for respondents 2 to 4 and also the learned Standing Counsel appearing for the 1st respondent Municipality.