Thomas Melepuram vs The Chief Town Planner
2024 Latest Caselaw 18621 Ker

Kerala High Court

Thomas Melepuram vs The Chief Town Planner on 27 June, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
  THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
                      WP(C) NO. 4244 OF 2018


PETITIONER:

            THOMAS MELEPURAM,
            S/O. PAULOSE, 66 YEARS,
            MELEPURAM HOUSE, POTTA,
            CHALAKUDY, THRISSUR DISTRICT
            BY ADV V.M.KRISHNAKUMAR


RESPONDENTS:

    1       THE CHIEF TOWN PLANNER,
            THIRUVANANTHAPURAM, PIN-695001
    2       REGIONAL TOWN PLANNER,
            THRISSUR, PIN-680003
    3       CHALAKUDY MUNICIPALITY,
            REPRESENTED BY ITS SECRETARY,
            MUNICIPAL OFFICE, CHALAKUDY,
            THRISSUR DISTRICT, PIN-680307
    4       SECRETARY,
            CHALAKUDY MUNICIPALITY,
            MUNICIPAL OFFICE, CHALAKUDY,
            THRISSUR DISTRICT, PIN-680307
            BY ADVS.
            GOVERNMENT PLEADER
            SHEEJO CHACKO
            SRI.SHEEJO CHACKO-SC ,
            SMT.K.B.SONY-GP


        THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.06.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.4244 OF 2018

                                 2


                          JUDGMENT

1. The petitioner has filed this writ petition seeking direction

to the 3rd respondent to consider his application for building

permit as evidenced from Ext.P6 receipt and grant building

permit in accordance with the Kerala Building Rules.

2. I heard the learned counsel for the petitioner and the

learned counsel for the respondents 3 and 4.

3. The 4th respondent is directed to consider the application

received as per Ext.P6 receipt in accordance with law within a

period of two months from the date of receipt of a copy of this

judgment, if the same is pending consideration before him.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO.4244 OF 2018

APPENDIX OF WP(C) 4244/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF BASIC TAX RECEIPT ISSUED TO THE PETITIONER DATED 10/05/2017. EXHIBIT P1(A) TRUE COPY OF BASIC TAX RECEIPT ISSUED TO THE PETITIONER DATED 10/05/2017. EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN WP(C)NO.17322/2012 DATED 17/09/2012. EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN OP.16417/2001 DATED 01/08/2002. EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.139/13/LSGD DATED 02/04/2013.

EXHIBIT P5 TRUE COPY OF VILLAGE SKETCH SHOWING THE PROPERTY OF THE PETITIONER AND ROAD CONSTRUCTED THROUGH THE PETITIONER'S PROPERTY.

EXHIBIT P6 TRUE COPY OF THE RECEIPT ISSUED TO THE PETITIONER DATED 22/12/2017.

   EXHIBIT P7         TRUE    COPY    OF   RESOLUTION      DATED
                      26/03/2012      OF     THE      CHALAKUDY
                      MUNICIPALITY.
   EXHIBIT P8         TRUE   COPY   OF   THE     LETTER    DATED

29/09/2012 OF THE LOCAL SELF GOVERNMENT DEPARTMENT.