COMMISSIONER Vs. JANSI KISHORE

JUDGEMENT

(1.) Application submitted by the 1st respondent seeking extension of time, to commence the building construction, as per the Building Plan Permission granted was under challenge in the writ proceedings.

(2.) The writ court allowed the writ petition, which came to be challenged by way of intra-court appeal by the Commissioner, Udhagamandalam Municipality.

(3.) There is no serious dispute on facts. The 1st respondent submitted application seeking Building Plan Permission, which was originally granted in the year 2007 and 2014 respectively. Admittedly, the 1st respondent had not commenced building construction and consequently the Building Plan Approval lapsed. Subsequently, application seeking extension of time to commence the construction based on the original Building Plan Approval was sought for and rejected by the appellant in the year 2019. The said order came to be challenged in the writ proceedings.