T.S. SALUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioners challenge non-issuance of occupancy certificate and non-numbering of building of the petitioners.

(2.) The petitioners own 19 cents of land in Puthunagaram Grama Panchayath in Palakkad District. The petitioners sought building permit to construct a commercial building with a total plinth area of 1872.25 sq.metre. The building permit was granted on 10.10.2007. The construction of the basement, ground floor and first floor was completed by February, 2010. The third respondent-Secretary to the Panchayath numbered the building and issued ownership certificate on 31.03.2010.

(3.) The further construction of the building was completed in October, 2011, contend the petitioners. The Fire and Rescue Department issued No Objection Certificate in October, 2011. Thereafter, the petitioners applied for numbering the building and issuing completion certificate. The respondents have refused to approve the construction of the second, third and fourth floors. On 17.10.2011 the third respondent required the petitioners to effect certain modifications. According to the petitioners, those modifications were effected. The Deputy Director of Panchayath issued Ext.P1 report, in which no serious defects in construction of building, were noted. In the meanwhile, the Kerala Panchayath Building Rules, 2014 came into force on 21.08.2014.