SHAJAN THOMAS Vs. KONNI GRAMA PANCHAYAT

JUDGEMENT

(1.) Petitioner, owner of an extent of 2 Ares of property situate in Sy.No.56/3 of Konni Village, Konni Taluk, Pathanamthitta District, has carried out construction of a building, when the Building Rules was not in force. However, according to the petitioner, the work could not be completed as expected and it prolonged, and after completion of the construction, petitioner has submitted the completion certificate requesting the Secretary of the Grama Panchayat to issue occupancy and numbering of the building.

(2.) At that point of time, petitioner is confronted with Ext.P15 communication dated 09.11.2018, pointing out that, there are certain deficiencies in the construction carried out. According to the petitioner, thereafter, petitioner has carried out measurement through Taluk Surveyor and secured a report namely, Ext.P17. It is also submitted that, petitioner has submitted a reply to Ext.P15 notice issued by the Panchayat, evident from Ext.P18 and Ext.P19 acknowledgement receipt.

(3.) I have heard learned counsel for the petitioner, learned Senior Government Pleader and the Standing Counsel appearing for the Grama Panchayat and perused the pleadings and the documents on record.