JAISON THOMAS Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of a property having an extent of 1.82 Ares in Survey No.609/6 of Elamkulam Village, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to dispose of Ext.P5 application dated 24.09.2018, which is one submitted before the 2 nd respondent Revenue Divisional Officer, for correcting the records of the land in question, as 'dry land' instead of 'Nilam'. The petitioner has also sought for an order directing the 2nd respondent to consider and pass appropriate orders on Ext.P8 representation; and an order directing the 1st respondent Corporation to accept the building permit application, without insisting for correction of revenue records.

(2.) On 07.03.2019 and 14.03.2019, when this writ petition came up for admission, the learned Standing Counsel for the Corporation and also the learned Government Pleader were directed to get instructions.

(3.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the 1 st respondent Corporation and also the learned Government Pleader appearing for the 2nd respondent.