Kerala High Court
Shaji Sivakumar vs Varkala Municipality on 23 July, 2008
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 22227 of 2008(U)
1. SHAJI SIVAKUMAR, D/O KUMUDA BHAI,
... Petitioner
Vs
1. VARKALA MUNICIPALITY, REPRESENTED BY
... Respondent
For Petitioner :SRI.GEORGE MECHERIL
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :23/07/2008
O R D E R
ANTONY DOMINIC, J
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W.P.(C).NO.22227/2008
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Dated this the 23rd day of July, 2008
JUDGMENT
Heard both sides.
Petitioner submits that, on the strength of Ext.P2 building permit, he has constructed a hut and an Akathalam. Even according to him, there has been deviation from the plan approved in so far as the Akathalam is concerned. On completion of the construction as stated above, he has submitted Ext.P4 application for regularising the deviation he has made and numbering the structure. Now that Ext.P4 has been received by the Municipality it is for the Municipality to consider his request as contained in Ext.P4, within 4 weeks from the date of production of a copy of this judgment.
Writ Petition is disposed of as above.
Petitioner shall produce a copy of the judgment before the Municipality for compliance.
ANTONY DOMINIC
2
vi JUDGE
vi.