KARTHIK VIJAYAKRISHNA Vs. CORPORATION OF THIRUVANANTHAPURAM

JUDGEMENT

(1.) Petitioner is the owner of an extent of 1.43 Ares of property situate in Re.Sy.Nos.67 and 105, Block No.19 of Thycaudu Village, within the limits of Thiruvananthapuram Corporation. Petitioner submitted a building permit application, which was declined as per Ext.P3 order dated 13.07.2016, assigning the reason that the property is earmarked for acquisition for industrial purpose and therefore, the permit sought for by the petitioner cannot be granted. It is thus challenging Ext.P3, this writ petition is filed.

(2.) A detailed statement is filed by the Municipal Corporation, justifying the stand adopted in Ext.P3.

(3.) I have heard learned counsel for the petitioner, learned Government Pleader as well as learned Senior Counsel appearing for the Thiruvananthapuram Corporation and perused the pleadings and the documents on record.