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Judgment
Mohammed Nias C.P., J
The petitioner seeks a direction to the respondent Panchayat to consider the application filed for seeking building permit without insisting for a development permit.
Both sides submit that the issue is covered in favour of the petitioner by the judgments of this Court in Nafeesa v. Chavakkad Municipality [2018 (3) KLT 1] and Panjal Grama Panchayat v. Aneesh P. [2022 (2) KLT 653].
Accordingly, there will be a direction to respondent to consider the application for a building permit, if it is otherwise in order, and subject to the provisions of the relevant building Rules and without insisting on the development permit. Orders on the above shall be passed within six weeks from the date of receipt of a copy of this judgment.
The Writ Petition is allowed as above.