JOSE Vs. CHALAKUDY MUNICIPALITY REP. ITS SECRETARY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) According to the petitioner, as per the proceedings of the Municipal Council on 22.09.2014, it was decided to give permission to the petitioner to construct a building evident from Ext.P1. However, the Municipality has not issued permit to the petitioner, which according to the petitioner, due to extraneous reasons and therefore the specified reliefs are sought for by the petitioner.

(3.) An interim order was passed by this Court on 09.10.2017 in the following manner: