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Judgment
Mohammed Nias C.P, J
The petitioner challenges Ext.P3 order rejecting the application submitted by her for a building permit for want of layout approval/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, the impugned order is quashed and there will be a direction to the respondent to reconsider the application for a building permit submitted by the petitioner, if it is otherwise in order, without insisting on the layout approval/development permit mentioned in the impugned order, and pass appropriate orders in accordance with the relevant building rules, within a month from the date of receipt of a copy of this judgment.
The Writ Petition is allowed as above.