THALASSERY MUNICIPALITY Vs. PUTHALATH BALAKRISHNAN

JUDGEMENT

(1.) The Thalassery Municipality and their functionaries have preferred these Writ Appeals. They are represented by their learned Standing Counsel, Sri. I.V. Pramod. The respondents-writ petitioners are represented respectively by S/Sri. K. Abdul Jawad, R. Surendran, T.M. Abdul Latheef, M. Sasindran, Deepak Raj, and Rajesh V. Nair, the learned counsel. The learned Senior Government Pleaders S/Sri. Tek Chand and Surin George Ipe represent the State authorities.

(2.) The issues are common in these Appeals and the matters are heard analogously. Therefore the following judgment will dispose of all the Appeals. For the sake of convenience, the primary facts are extracted from the W.A. No. 1154/2019.

(3.) The writ petitioner, as the owner of land within the limits of Thalassery Municipality, applied for building permit to construct shops and office building. The authority in the Local Self Government Department of the Thalassery Municipality, rejected the application, on the ground that the building site is proposed for construction of a road in the Town Development Plan for the Thalassery Town. Aggrieved by the said decision, the land owner approached this Court. Similar decision(s) were taken to reject the other applications for building permit on the ground that the building site was in an area that is earmarked in the District Town Planning (DTP) for specific projects like Road widening, to be undertaken at a future date. The aggrieved land owners then filed individual Writ Petitions.