AI Structured Summary
Not yet generated for this judgment
Judgment
Harisankar V. Menon, J
This writ petition is filed by the petitioner, who is the owner of the property, having an extent of 3.03 Ares in Re-Sy.No.834 in Block No.4/19 within the limits of the first respondent Corporation.
Sri.Abdul Raoof, learned Counsel for the petitioner points out that the petitioner had already submitted an application for building permit for the construction of a residential building in the afore property and without finally disposing of the said application, Ext.P5 was issued by the first respondent Corporation, pointing out that it is only after getting the survey sketch, the application can be processed.
Smt.Meena John, learned Standing Counsel for the first respondent Corporation, on the other hand, points out that the Corporation has only issued Ext.P5, as per which there was no rejection of application filed by the petitioner.
Having considered the rival submissions as well as the connected records, this writ petition would stand disposed of as under;
(i) There will be a direction to the 2nd respondent to consider and pass orders on the building permit applied for by the petitioner, pursuant to which Ext.P5 has been issued, as expeditiously as possible, at any rate, within a period of three months of receipt of a copy of this judgment.
(ii) While passing the orders as above, the petitioner would be granted an opportunity of being heard in the matter.