SURATHMAJA Vs. THIRUVANANTHAPURAM CORPORATION

JUDGEMENT

(1.) Many Master Plans and Detailed Town Planning Schemes, which deal with spatial planning, provide for "Green Strips" to be maintained in the Town/City to which it relates, thus imposing a permanent embargo in constructing or developing the properties included in such zones.

(2.) The terse but significant legal issue buoyed from among the midst of the short facts in this writ petition is whether the owner of such a land obtains any relief in law or whether he/she will be constrained to live under the rigor of the "zoning" without being entitled to develop the property in question for all time to come; or at least, until such time as the Master Plan or Detailed Town Planning Scheme is varied.

(3.) Corollarily and axiomatically, the concept of a "Green Strip" will need to be examined and its impact on the owners of properties included in such.