Kevin George Thomas vs Kalamasserry Municipality
2021 Latest Caselaw 10981 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.4841 OF 2021(E)


PETITIONER:

               KEVIN GEORGE THOMAS
               S/O. THOMAS, KOCHU KARIPPA PARAMPIL, EDAPPALLY P.O,
               CHUTTUPADU KARA, PIN 682 024

               BY ADVS.
               SRI.SUBHASH CYRIAC
               SMTSHEEBA JOSEPH
               SRI.S.SREEJITH (S-3453)

RESPONDENTS:

      1        KALAMASSERRY MUNICIPALITY
               KALAMASSERY P.O, PIN 683 104, REPRESENTED BY ITS
               SECRETARY, MUNICIPAL OFFICE, KALAMSSERRY,
               ERNAKULAM

      2        THE SECRETARY,
               KALAMSSERRY MUNICIPALITY, KALAMASSERY P.O,
               ERNAKULAM PIN 683104

               BY SRI.M.K.ABOOBACKER, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.4841 of 2021
           ==================
            Dated this the 7th day of April, 2021

                         JUDGMENT

The petitioner is aggrieved by the delay in

consideration of his application seeking extension

of validity of his building permit, which was valid

from 24.01.2018 to 23.01.2021. A copy of the

application for extension has been produced in the

writ petition as Ext.P4.

2. Heard the learned counsel for the petitioner

and also Sri.M.K.Aboobacker, learned Standing

Counsel for the Municipality.

3. The writ petition is disposed of directing

the second respondent to consider and pass

appropriate orders on the petitioner's application

without any further delay. Let the needful be done

within a period of one month from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE kns/-

//True Copy// P.S. to Judge WP(C).No.4841 OF 2021(E)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 2534/2018 DATED 14-08-2018

EXHIBIT P2 TRUE BASIC TAX RECEIPT DATED 02-05-2019 FOR THE YEAR 2019-2020

EXHIBIT P3 TRUE COPY BUILDING PERMIT NO. BA/875/11 DATED 22-12-2018 ISSUED BY 1ST ISSUED BY 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 31-12-

2020 SUBMITTED BY THE PETITIOENR FOR EXTENSION OF PERIOD OF PERMIT

EXHIBIT P5 TRUE COPY OF THE RECEIPT DATED 31-12-2020 ISSUED BY THE 1ST RESPONDENT FOR EXT. P4

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