RENJI K PAUL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking to quash Ext.P10 to the extent it affects the petitioners. Petitioners are owners of an extent of

(2.) I have heard learned counsel for petitioners, learned Government Pleader as well as learned Standing Counsel for Municipality and perused the pleadings and documents on record.

(3.) On a reading of Ext.P10 what I could gather is that, petitioners when appeared before the Revenue Divisional Officer submitted that, without set back permission maynot be granted for 7 1/2 cents. According to the petitioners, petitioners have sought permit for construction of 2650 sq.ft building and if the entire area is not permitted to be utilised, petitioners will not be able to complete the construction in terms of the Kerala Municipality Building Rules, 1999.