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Judgment
T.R. Ramachandran Nair, J.—The main prayer in the writ petition is for a direction to the 1st respondent Municipality to accept the application for completion certificate of the building constructed as per Exhibit P2 and grant completion certificate and number the building if the construction is in accordance with Exhibit P2 building permit.
Learned Standing Counsel for the Municipality submitted that a final order has been passed as per order No. BA 537/05-06 dated 05.06.2010 whereby the application and the revised plan submitted by the petitioner have been found not in conformity with law and rules of Kerala Municipality Building Rules and hence rejected. The said order is not under challenge in this writ petition.
Therefore, leaving open the remedy of the petitioner to approach the higher forum under the relevant provisions of the Kerala Municipalities Act, this writ petition is closed.